High Courts05 Jul 2023Partly Allowed
M/s Darzi On Call Vs Sunil Mittal & Anr.
Delhi High Court · (2023) 07 DEL CK 4038
The Code of Civil Procedure, 1908-Section 114, Order XLVII Rule 1, 151, VI Rule 17
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Delhi High Court judgments
1,36,357 judgments · page 1,780 of 6,818
High Courts05 Jul 2023Disposed Of
Pr. Commissioner Of Income Tax (Central)-2 Vs Nagar Dairy Pvt. Ltd.
Delhi High Court · (2023) 07 DEL CK 4109
Income Tax Act-Section 153C
High Courts05 Jul 2023Disposed Of
Pr. Commissioner Of Income Tax (Central)-2 Vs Nagar Dairy Pvt. Ltd.
Delhi High Court · (2023) 07 DEL CK 4111
High Courts05 Jul 2023Disposed Of
Sandeep Kadian Vs Union Of India, & Ors.
Delhi High Court · (2023) 07 DEL CK 4139
High Courts05 Jul 2023Allowed
Sanjiv Mittal Vs The Registrar Of Trade Marks & Ors.
Delhi High Court · (2023) 07 DEL CK 4230
Trade and Merchandise Marks Act 1958-Section 18(1)Trade and Merchandise Rules 1959-Rule 25Trade Marks Act 1999-Section 45
High Courts05 Jul 2023Disposed Of
Jindal Industries Pvt Ltd Vs Prawesh Agencies Through Its Partners Vikash Singh Ravindra Kumar Singh
Delhi High Court · (2023) 07 DEL CK 4231
Code of Civil Procedure, 1908-Order XXIII Rule 3
High Courts05 Jul 2023Disposed Of
Ram Avtar Tyagi Vs Narcotics Control Bureau
Delhi High Court · (2023) 07 DEL CK 4258
Cr.P.C.-Section 439NDPS Act-Section 20, 23, 29, 67
High Courts05 Jul 2023
Nekpal Singh Vs State Of NCT Of Delhi
Delhi High Court · (2023) 07 DEL CK 4243
IPC-Sections 363, 366A and 376POCSO-Section 6
High Courts05 Jul 2023Disposed Of
Kush Mangla & Ors. Vs The State & Anr.
Delhi High Court · (2023) 07 DEL CK 4261
IPC-Section 498A, 406, 34Hindu Marriage Act-Section 13B(1), 13B(2)Code of Criminal Procedure-Section 482
High Courts05 Jul 2023Disposed Of
Sh Man Mohan Vs State Of Nct Of Delhi & Anr.
Delhi High Court · (2023) 07 DEL CK 4263
IPC-Section 279, 337, 338CrPC-Section 482
High Courts05 Jul 2023Disposed Of
Sukbir Singh Vs State & Ors.
Delhi High Court · (2023) 07 DEL CK 4264
Code of Criminal Procedure-Section 482Indian Penal Code-Sections 354D, 323, 341, 34POCSO Act-Section 12
High Courts05 Jul 2023Disposed Of
Jannat Ansari Vs The State & Anr.
Delhi High Court · (2023) 07 DEL CK 4266
Cr.PC-Section 482IPC-Sections 354(A)(1), 354(D), 506POCSO Act
High Courts05 Jul 2023Allowed
Shachi Gahoi Vs Indian Agricultural Statistics Research Institute & Ors.
Delhi High Court · (2023) 07 DEL CK 4330
Maternity Benefit Act, 1961-Proviso to Section 2(1), Section 5(3), 6, 6(1), 6(2), 6(3), 6(6), 9, 10, 12, Proviso to Section 12(2)(a), 17, 27, 28Maternity Benefit (Amendment) Act, 2017, No.06 of 2017Maternity Benefit (Mines and Circus) Rules, 1963-Rule 8
High Courts05 Jul 2023Dismissed
Rachna Mediratta & Ors. Vs Girdhari Lal & Anr.
Delhi High Court · (2023) 07 DEL CK 4331
CPC-Order I Rule 10, II Rule 2, VI Rule 17, VI Rule 18, XI Rule 14, XXII Rule 2, XXII Rule 4, XXII Rule 10, XXIII Rule 1, Section 115, 148Specific Relief Act, 1963-Section 34Hindu Succession Act, 1956-Section 8
High Courts05 Jul 2023Allowed
Dr. M.P. Chaudhary Vs Netaji Subhas University Of Technology & Anr.
Delhi High Court · (2023) 07 DEL CK 4332
The Delhi Netaji Subhas University of Technology Act, 2017-Sections 2(k), 2(w), 31, 32(1)Netaji Subhas University of Technology, Delhi (First) Statutes, 2018-Statute 24(4); Clauses (1), (2), (3) and (4) of Statute 24Constitution of India-Articles 12, 13(3)(a), 14, 16(1), 19, 21, 311
High Courts05 Jul 2023Dismissed
Upasana Gupta Vs Directorate Of Education Government Of NCT Of Delhi & Anr.
Delhi High Court · (2023) 07 DEL CK 4336
Delhi School Education Act, 1973-Section 10(1), 8(3), 8(2), 11Right to Information Act, 2005Constitution of India-Article 226
High Courts05 Jul 2023Allowed
Inox Air Products Private Limited Vs Mr. Arun Rathi
Delhi High Court · (2023) 07 DEL CK 4367
Code of Civil Procedure-Section 151, Order XXIContempt of Courts Act, 1971-Section 12, 12(1), 12(3)Delhi Prison Rules, 2018-Rule 1175, 1175(1), 1176
High Courts05 Jul 2023Disposed Of
Ram Pratap & Anr. Vs Union Of India(Ministry Of Railway) Through Its General Manager
Delhi High Court · (2023) 07 DEL CK 4362
Railway Claims Tribunal Act, 1987-Section 23
High Courts05 Jul 2023Allowed
Rekha Vs Union Of India
Delhi High Court · (2023) 07 DEL CK 4357
Railway Claims Tribunal Act, 1987Railways Act, 1989-Section 123(c)
High Courts05 Jul 2023
Bayer Healthcare LLC Vs Natco Pharma Limited & Anr.
Delhi High Court · (2023) 07 DEL CK 4350
Patents Act, 1970-Sections 2(1)(j), 2(1)(ja), 3(c), 3(d), 3(n), 8, 8(1), 8(2), 10, 10(5), 11A, 12, 13, 13(1)(b), 13(4), 35, 39, 48, 53, 53(4), 57, 58, 64, 64(1)(a), 64(1)(e), 64(1)(f), 64(1)(h), 84, 99, 107, 107AConstitution of India-Article 51ATrade Marks Act