High Courts06 Jul 2023Dismissed
The State (GNCT Of Delhi) Vs Mohd. Haider
Delhi High Court · (2023) 07 DEL CK 4449
IPC-Section 363, 366, 376POCSO Act-Section 6
COURT ARCHIVE
Delhi High Court judgments
1,36,357 judgments · page 1,779 of 6,818
High Courts06 Jul 2023Allowed
Pr. Commissioner Of Income Tax Vs Micro And Small Enterprise Facilitation Council & Anr.
Delhi High Court · (2023) 07 DEL CK 4481
Income Tax Act, 1961-Section 140, 140A, 142, 142(2), 142(2A), 142(2B), 142(2C), 142(2D), 142(3), 288, 293Micro, Small and Medium Enterprises Development Act, 2006-Chapter V, Section 2(d), 2(n), 8, 15, 16, 17, 18, 18(1), 18(2), 18(3), 18(4), 18(5), 20, 24, 15 to 18, 15 to 23, 15 to 25Arbitration and Conciliation Act, 1996-Section 5, 7, 8, 11, 16, 76(d), 65 to 81
High Courts06 Jul 2023Allowed
Kamdhenu Ltd Vs The Registrar Of Trade Marks
Delhi High Court · (2023) 07 DEL CK 4475
Trade Marks Act, 1999-Section 2(zg), 11, 11(6), 11(7), 11(8), 11(9), 29(2), 91(1), 129Trade Marks Rules, 2017-Rule 124, 124(1), 124(2), 124(3), 124(5), 124(6), 45, 80, 86, 95, 96, First ScheduleIndian Evidence Act, 1872-Section 1, 3
High Courts06 Jul 2023
Neeta Bhardwaj & Ors. Vs Kamlesh Sharma
Delhi High Court · (2023) 07 DEL CK 4470
CPC-Order 39 Rule 1 and 2, I Rule 10
High Courts06 Jul 2023Disposed Of
Pr. Commissioner Of Income Tax (Central)-2 Vs Gopal Kumar Goyal
Delhi High Court · (2023) 07 DEL CK 4507
Income Tax Act, 1961-Section 271(1)(c), 274, 264, 80-O
High Courts06 Jul 2023Dismissed
Mr Kishor Bandekar & Ors. Vs Mr Mahesh Candolkar & Ors.
Delhi High Court · (2023) 07 DEL CK 4646
Societies Registration Act, 1860Constitution of India, 1950-Article 226
High Courts06 Jul 2023Dismissed
SMC Global Securities Limited Vs Pankaj Singh @ Love Kumar & Anr.
Delhi High Court · (2023) 07 DEL CK 4649
Arbitration and Conciliation Act, 1996-Section 37, 34, 75, 81Companies Act, 1956
High Courts06 Jul 2023
M/s Native Estates Pvt Ltd. Vs M/s Aravali Infrapower Ltd. (In Liqn.) Through The Official Liquidator & Ors.
Delhi High Court · (2023) 07 DEL CK 4652
High Courts06 Jul 2023Dismissed
M.K. Kaushal & Ors. Vs Union Of India & Ors.
Delhi High Court · (2023) 07 DEL CK 4667
Customs ActCentral Excise ActConstitution of India-Article 226
High Courts06 Jul 2023Dismissed
Mohan Singh Vs Union Of India, & Ors
Delhi High Court · (2023) 07 DEL CK 0059
High Courts06 Jul 2023Allowed
Kamdhenu Ltd Vs Registrar Of Trade Marks
Delhi High Court · (2023) 07 DEL CK 0058
Trade Mark Rules, 2017 — Rule 45, 80, 86, 95, 96, 124, 124(1), 124(2), 124(3), 124(5)Trade Marks Act, 1999 — Section 2(zg), 11, 11(6), 11(7),11(8), 11(9), 91(1), 129Evidence Act, 1872 — Section 1, 3
High Courts06 Jul 2023Dismissed
Subhash Chandra Raswant Vs Alokesh Barua
Delhi High Court · (2023) 07 DEL CK 0050
Delhi Rent Control Act, 1958 — Section 14(1)(a), 14(1)(c), 14(1)(e), 14(1)(j), 25B, 25B(5), 25B(8)Transfer of Property Act, 1882 — Section 53A, 54Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2)(i), 10(2)(iii)
High Courts06 Jul 2023Dismissed
Central Electronics Limited Vs Energy Efficiency Services Limited & Anr.
Delhi High Court · (2023) 07 DEL CK 0049
Constitution of India, 1950 — Article 226Arbitration And Conciliation Act, 1996 — Section 9
High Courts06 Jul 2023
Aeronutrix Sports Products Pvt Ltd Vs Plumax Ebusiness Solutions Private Limited & Ors.
Delhi High Court · (2023) 07 DEL CK 0048
High Courts06 Jul 2023
Makemytrip India Private Limited Vs Superb My Trip Pvt. Ltd
Delhi High Court · (2023) 07 DEL CK 0047
Court Fees Act, 1870 — Section 16
High Courts06 Jul 2023Disposed Of
Charanjeet Singh & Anr Vs Harvinder Singh & Anr
Delhi High Court · (2023) 07 DEL CK 0045
Limitation Act, 1963 — Article 58, 59Code Of Civil Procedure, 1908 — Order 7 Rule 6, Order 7 Rule 11Indian Partnership Act, 1932 — Section 5, 14, 15
High Courts06 Jul 2023Dismissed
Kishor Bandekar And Ors Vs Mahesh Candolkar And Ors
Delhi High Court · (2023) 07 DEL CK 0044
Constitution of India, 1950 — Article 226
High Courts05 Jul 2023Disposed Of
Accipiter Investments Aircraft 2 Limited Vs Union Of India & Anr.
Delhi High Court · (2023) 07 DEL CK 4025
Aircraft Rules, 1937-Rule 3(28A), 5, 30, 30(2)(a)(iv), 30(6), 30(6)(iv), 30(7), 32AAircraft Act, 1934Insolvency and Bankruptcy Code, 2016-Section 3(37), 5(11), 5(12), 10, 14, 14(1), 14(1)(a), 14(1)(d), 14(4), 18, Explanation (a) to Section 18, 18(f), 18(f)(vi), 31(1), 33, 61, 63, 238
High Courts05 Jul 2023Allowed
H.S. Bajaj & Anr. Vs Satish Chopra
Delhi High Court · (2023) 07 DEL CK 4035
Delhi Rent Control Act, 1958-Section 14(1)(e), 25-B, 44, 6-A, 14(1)(a), 13, 14(1), 25-B(8), 14(7)Transfer of Property Act, 1882-Section 106