High Courts05 Apr 2023Disposed Of
Inder Veer Singh Vs Director General Cisf And Ors
Delhi High Court · (2023) 04 DEL CK 0013
COURT ARCHIVE
Delhi High Court judgments
1,37,208 judgments · page 1,926 of 6,861
High Courts29 Mar 2023Disposed Of
Central Park Estates Pvt. Ltd. & Ors. Vs Samvara Buildtech Private Limited & Anr.
Delhi High Court · (2023) 03 DEL CK 4841
Trade Marks Act, 1999-Section 135(2), 17(2), 28(1), 29, 9 and 11, 17, 30(2)(a)CPC-Order 39 Rules 1 and 2, 39 Rule 4Companies Act, 1956
High Courts29 Mar 2023Partly Allowed
Intex Technologies (India) Ltd Vs Telefonaktiebolaget L M Ericsson (Publ)
Delhi High Court · (2023) 03 DEL CK 4837
Patents Act, 1970-Sections 3, 3(k), 8, 8(1), 8(2), 13(4), 48, 64, 64(1)(j), 64(1)(m), 104A, 105, 106, 107Code of Civil Procedure, 1908-Order XXXIX Rules 1 & 2, XXXIX Rule 10Telecom Regulatory Authority of India Act, 1997-Section 36, 11(1)(b)(i) & (v)
High Courts29 Mar 2023
Ashok Kumar Gupta & Anr. Vs Rishabh Bansal & Anr.
Delhi High Court · (2023) 03 DEL CK 4828
Trade Marks Act, 1999CPC-Order XXXIX Rules 1 and 2
High Courts29 Mar 2023
Dhruv Lamba Vs Dy Director Of Income Tax (Inv) & Anr.
Delhi High Court · (2023) 03 DEL CK 4169
Black Money (Undisclosed Foreign Income and Assets) and Imposition of Tax Act, 2015-Section 10(1), 10(3), 59, 71(d)(iii)Income Tax Act, 1961-Section 90/90A
High Courts29 Mar 2023Allowed
Om Prakash Popli & Ors. Vs Raj Kumari Batra & Ors.
Delhi High Court · (2023) 03 DEL CK 4147
Code of Civil Procedure, 1908-Section 96, Order XLI Rule 1Hindu Succession Act, 1956-Section 15Indian Evidence Act, 1872-Sections 45, 47, 58, 67 and 68
High Courts29 Mar 2023Allowed
Sushila Devi & Ors. Vs Sandeep Kumar (United India Insurance Co. Ltd.)
Delhi High Court · (2023) 03 DEL CK 4113
IPC-Section 279, 337, 304-AMotor Vehicles Act, 1988-Section 166, 173Income Tax Act, 1961-Chapter VI A (Section 80 to 80 U), Section 139(5)
High Courts29 Mar 2023Dismissed
Rahul Kumar Vs University Of Delhi & Ors.
Delhi High Court · (2023) 03 DEL CK 4145
Constitution of India-Article 226
High Courts29 Mar 2023Dismissed
Kulachi Hansraj Model School & Ors. Vs Kirti Jain & Anr.
Delhi High Court · (2023) 03 DEL CK 4143
Delhi School Education Act, 1973Delhi School Education Rules, 1973-Rule 114A, 121CPC, 1908-Section 114
High Courts29 Mar 2023Disposed Of
M/S Gopal Dass Estate And Housing (P) Ltd Vs New Delhi Municipal Council
Delhi High Court · (2023) 03 DEL CK 4136
CPC-Section 151New Delhi Municipal Council Act, 1994-Section 102 (1), 104
High Courts29 Mar 2023Disposed Of
Omkar Nath Shukla Vs State (GNCTD) & Ors.
Delhi High Court · (2023) 03 DEL CK 4134
CPC-Section 151
High Courts29 Mar 2023Disposed Of
Gian Deep & Anr. Vs Land And Development Office & Ors.
Delhi High Court · (2023) 03 DEL CK 4131
CPC-Section 151Indian Forest Act, 1927-Section 17
High Courts29 Mar 2023
Sh. Mahesh Dutt Joshi Vs Mr. Ajay Kumar Saxena
Delhi High Court · (2023) 03 DEL CK 4121
CPC, 1908-Section XXII Rule 2, 151, Order VI Rule 17Right to Information Act, 2005
High Courts29 Mar 2023Dismissed
Commissioner Of Customs, ACC (Import) Vs Anurag Trading Company
Delhi High Court · (2023) 03 DEL CK 4119
Customs Act 1962-Section 28B, 28AB, 28AA, 114(A), 28Central Excise Act, 1944-Section 11(D)
High Courts29 Mar 2023Disposed Of
Ohmi Industries Asia Private Limited Vs Assistant Commissioner, CGST
Delhi High Court · (2023) 03 DEL CK 4166
Central Goods and Services Tax Rules, 2017-Rule 89(4), Sub-clause (D) of Rule 89(4), 96(9)Integrated Goods and Services Tax Act, 2017-Section 16(3)
High Courts29 Mar 2023Disposed Of
Davinder Kumar Vs M/s Imaginearc Infrastructure Pvt Ltd
Delhi High Court · (2023) 03 DEL CK 4165
High Courts29 Mar 2023Allowed
Sakshi Bahl & Anr. Vs The Principal Additional Director General
Delhi High Court · (2023) 03 DEL CK 4163
Central Goods and Services Tax Act, 2017-Section 83, 83(1), 83(2), 122(1A), Chapter XII, Chapter XIV, Chapter XV
High Courts29 Mar 2023Dismissed
Haresh Kumar Choudhary Vs State NCT Of Delhi
Delhi High Court · (2023) 03 DEL CK 4153
Code of Criminal Procedure, 1973-Section 438, 41(A)Indian Penal Code, 1860-Sections 419, 420, 468, 471, 120B, 34
High Courts29 Mar 2023
Boehringer Ingelheim Pharma GmbH & Co. KG Vs Vee Excel Drugs And Pharmaceuticals Private Ltd. & Ors.
Delhi High Court · (2023) 03 DEL CK 4152
Code of Civil Procedure, 1908-Order XXXIX Rules 1 and 2, VII Rule 11, XXVI Rule 9, XI Rule 1(6), Section 151Patents Act, 1970-Section 2(1)(ac), 2(1)(j), 2(1)(ja), 3(d), 7(1), 8, 8(2), 10, 10(4), 10(4)(a), 10(4)(b), 10(4)(c), 10(5), 11A, 12, 13, 13(1)(b), 13(4), 43, 43(2), 46(2), 47, 48, 52(1), 53(4), 54, 64, 64(1)(a), 64(1)(d), 64(1)(f), 64(1)(k), 64(1)(m), 100(4), 100(5), 104, 107, 113, 122, 146, 146(1), 146(2), 146(3)Patents Rules, 2003-Rule 131
High Courts29 Mar 2023
Boehringer Ingelheim Pharma GmbH & Co. KG Vs Vee Excel Drugs And Pharmaceuticals Private Ltd. & Ors.
Delhi High Court · (2023) 03 DEL CK 4151
Code of Civil Procedure, 1908-Order XXXIX Rule 1, XXXIX Rule 2, VII Rule 11, XXVI Rule 9, XI Rule 1(6), Section 151Commercial Court ActPatents Act, 1970-Section 2(1)(ac), 2(1)(j), 2(1)(ja), 3(d), 7(1), 8, 8(2), 10, 10(4), 10(4)(a), 10(4)(b), 10(4)(c), 10(5), 11A, 12, 13, 13(1)(b), 13(4), 43, 43(2), 46(2), 47, 48, 52(1), 53(4), 54, 64, 64(1)(a), 64(1)(d), 64(1)(f), 64(1)(k), 64(1)(m), 100(4), 100(5), 104, 107, 113, 122, 146, 146(1), 146(2)