High Courts24 Jul 2023
Mukesh Kumar & Ors. Vs Indo Tibetan Border Police Force & Anr.
Delhi High Court · (2023) 07 DEL CK 4159
COURT ARCHIVE
Delhi High Court judgments
1,36,357 judgments · page 1,749 of 6,818
High Courts24 Jul 2023Allowed
H&M Hennes & Mauritz Retail Pvt. Ltd. Vs Legal Metrology Department Govt. Of NCT Of Delhi
Delhi High Court · (2023) 07 DEL CK 4179
Legal Metrology (Packaged Commodities) Rules, 2011-Rule 13(3)(b), Section 13(3)(b)Legal Metrology Act, 2009-Section 32Code of Criminal Procedure, 1973-Chapter XIV, Section 482
High Courts24 Jul 2023Dismissed
Ajay Kumar Pandey Vs New Delhi Municipal Council & Ors.
Delhi High Court · (2023) 07 DEL CK 4187
High Courts24 Jul 2023Disposed Of
Jitendra Kumar Meena Vs Arti Ahuja & Ors.
Delhi High Court · (2023) 07 DEL CK 4202
High Courts24 Jul 2023Dismissed
Darshan Singh Vs The Chairman Cum Managing Director, United India Insurance Co. Ltd. & Ors.
Delhi High Court · (2023) 07 DEL CK 4193
Prevention of Corruption Act, 1988-Sections 7, 13(1)(d) and 13(2)SC/ST Act-Sections 3 and 4Industrial Disputes Act-Section 11-A
High Courts24 Jul 2023
Manpreet Kaur & Anr. Vs Ms Nidhi Gupta & Ors.
Delhi High Court · (2023) 07 DEL CK 4226
Contempt of Courts Act, 1971-Section 11, 12, 2(b), 2Delhi School Education Act and Rules, 1973Code of Civil Procedure
High Courts24 Jul 2023Dismissed
Ajay Kumar Bhagat & Ors. Vs B.L. Sherwal & Anr.
Delhi High Court · (2023) 07 DEL CK 4224
Constitution of India-Article 215Contempt of Courts Act, 1971-Section 2(b), 10, 11, 12, 20Limitation Act, 1963-Section 29(2), 5, 17
High Courts24 Jul 2023Dismissed
Sh. Ram Pal Vs M.C.D & Anr.
Delhi High Court · (2023) 07 DEL CK 4223
Constitution of India-Article 226Administrative Tribunals Act, 1985-Section 14, 3(q)
High Courts24 Jul 2023Allowed
TTK Prestige Ltd. Vs Gupta Light House
Delhi High Court · (2023) 07 DEL CK 4238
Designs Act, 2000-Section 19, 19(1), 22(1), 2(d)Trade Marks Act, 1999-Section 9(3), 2(1)(zb)Trade and Merchandise Marks Act, 1958-Section 2(1)(v)
High Courts24 Jul 2023Allowed
Qualcomm Incorporated Vs Controller Of Patents & Ors.
Delhi High Court · (2023) 07 DEL CK 4239
Patents Act, 1970-Section 117A, 3(k), 10(4)(c), 10Patents (Amendment) Act 2005Patent Rules
High Courts24 Jul 2023Allowed
Dr. Reddys Laboratories Limited Vs Ridley Life Science Pvt. Ltd
Delhi High Court · (2023) 07 DEL CK 4249
High Courts24 Jul 2023Disposed Of
Rajender Singh Vs State (NCT Of Delhi) Through SHO Chhawla & Anr.
Delhi High Court · (2023) 07 DEL CK 4319
IPC-Sections 420, 468, 471, 34Cr.P.C.-Section 156(3), 482
High Courts24 Jul 2023Disposed Of
Varun Khanna & Ors. Vs The State & Anr.
Delhi High Court · (2023) 07 DEL CK 4320
Code of Criminal Procedure, 1973-Section 482, 125, 438IPC-Section 498A, 406, 506, 34D.V. Act-Section 12
High Courts24 Jul 2023Disposed Of
Prashant Sharma Vs The State & Ors.
Delhi High Court · (2023) 07 DEL CK 4321
IPC-Sections 279, 304ACrPC-Section 482
High Courts24 Jul 2023Disposed Of
Dinesh Chand Tiwari Vs State The Chief Secretary & Ors.
Delhi High Court · (2023) 07 DEL CK 4322
Cr. PC-Section 397/401
High Courts24 Jul 2023
Nidhi Sharma Vs The State (Govt. Of NCT of Delhi) & Ors.
Delhi High Court · (2023) 07 DEL CK 4323
Code of Criminal Procedure, 1973-Section 482IPC-Section 420, 468, 471, 323, 341
High Courts24 Jul 2023
Vifor International Ltd & Anr. Vs MSN Laboratories Private Limited & Anr.
Delhi High Court · (2023) 07 DEL CK 4337
CPC-Order XXXIX Rules 1 and 2Companies Act, 1956Patents Act, 1970-Section 146(2), 2(1)(j), 48, 48(2), 107A, 10, 10(4), 10(4)(a), 10(4)(c), 10(5), 48(b)
High Courts24 Jul 2023Allowed
OYO Workspaces India Pvt. Ltd. Vs Aufait Technologies Pvt. Ltd
Delhi High Court · (2023) 07 DEL CK 4375
Arbitration and Conciliation Act, 1996-Section 11(6), 12, Fourth Schedule
High Courts24 Jul 2023Dismissed
Mr Mahesh Khandelwal Vs Shri Kuljeet Singh
Delhi High Court · (2023) 07 DEL CK 4355
Civil Procedure Code-Order XII Rule 6, VII Rule 10
High Courts24 Jul 2023Dismissed
The Oriental Insurance Company Ltd Vs Sh. Nanhakuoo & Ors.
Delhi High Court · (2023) 07 DEL CK 4423
Motor Vehicle Act, 1988-Section 149