COURT ARCHIVE

Delhi High Court judgments

1,37,242 judgments · page 1,953 of 6,863

High Courts14 Mar 2023Disposed Of

M/s Bal Pharma Limited Vs Principal Commissioner And Additional Secretary Goverment Of India & Anr.

Delhi High Court · (2023) 03 DEL CK 4763

Central Excise Act, 1944-Section 35EECenvat Credit Rules, 2004-Rule 5Central Excise Rules, 2002-Rule 18, 7, 5

High Courts14 Mar 2023Disposed Of

Nitish Kumar & Ors. Vs Union Of India & Anr.

Delhi High Court · (2023) 03 DEL CK 4175

High Courts14 Mar 2023Disposed Of

Vimmi Sud Vs Shalin Kumar Sud

Delhi High Court · (2023) 03 DEL CK 4184

Hindu Marriage Act, 1955-Section 13(1)(a)CPC-Order IX Rule 4

High Courts14 Mar 2023Disposed Of

Sunit Shah Vs Trilok Foods Pvt Ltd

Delhi High Court · (2023) 03 DEL CK 4185

CPC-Order XXXIX Rules 1 and 2

High Courts14 Mar 2023Dismissed

United India Insurance Co Ltd Vs Babita & Ors.

Delhi High Court · (2023) 03 DEL CK 4188

Employees' Compensation Act, 1923-Section 30Indian Penal Code-Sections 279, 304ACode of Civil Procedure, 1908-Section 96

High Courts14 Mar 2023Disposed Of

Bhargava Commercial Pvt Ltd. Vs Kunal Advertising Pvt Ltd & Ors.

Delhi High Court · (2023) 03 DEL CK 4192

Negotiable Instruments Act-Section 138

High Courts14 Mar 2023

Dolby International AB Vs The Assistant Controller Of Patents And Designs

Delhi High Court · (2023) 03 DEL CK 4194

Patents Act, 1970-Section 3(k), 2(1)(ja), 2(1)(j)

High Courts14 Mar 2023Allowed

Dolby International Ab Vs Assistant Controller Of Patents And Designs

Delhi High Court · (2023) 03 DEL CK 0095

Patents Act, 1970 — Section 2(1)(j), 2(1)(ja), 3(k)

High Courts14 Mar 2023Single Bench

Sunit Shah Vs Trilok Foods Pvt Ltd

Delhi High Court · (2023) 03 DEL CK 0094

High Courts14 Mar 2023Disposed Of

Mamta Vs State (Nct Of Delhi)

Delhi High Court · (2023) 03 DEL CK 0093

Indian Penal Code, 1860 — Section 34, 307, 498ACode Of Criminal Procedure, 1973 — Section 161, 164, 438, 482

High Courts14 Mar 2023Disposed Of

Raj Kumar Vs State,National Capital Territory Of Delhi

Delhi High Court · (2023) 03 DEL CK 0092

Indian Penal Code, 1860 — Section 34, 307, 498ACode Of Criminal Procedure, 1973 — Section 161, 164, 439, 482

High Courts14 Mar 2023Disposed Of

Prime Interglobe Private Limited Vs Super Milk Products Private Limited

Delhi High Court · (2023) 03 DEL CK 0091

Arbitration and Conciliation Act, 1996 — Section 2(9), 11, 12, 14, 16, 25(a), 34

High Courts14 Mar 2023Disposed Of

Nitish Kumar & Ors Vs Union Of India & Anr

Delhi High Court · (2023) 03 DEL CK 0090

High Courts14 Mar 2023Disposed Of

Sunil Kumar Rai Vs Union Of India & Ors.

Delhi High Court · (2023) 03 DEL CK 0086

Constitution Of India, 1950 — Article 14, 16

High Courts14 Mar 2023Disposed Of

M/S M.R. Juneja I & S(P) Ltd Vs M/S R.M. Ispat Pvt.Ltd. & Others

Delhi High Court · (2023) 03 DEL CK 0085

Code Of Civil Procedure, 1908 — Order 8 Rule 3, Order 8 Rule 4, Order 8 Rule 5Evidence Act, 1872 — Section 58

High Courts14 Mar 2023Disposed Of

Sanjay Malik @ Sant Sevak Das Vs State & Anr

Delhi High Court · (2023) 03 DEL CK 0084

Indian Penal Code, 1860 — Section 354, 376Code Of Criminal Procedure, 1973 — Section 164, 439, 439(1A), 482

High Courts13 Mar 2023Dismissed

M/s Splendor Buildwell Pvt Ltd & Anr. Vs Mrs. Parminder Jit Kaur

Delhi High Court · (2023) 03 DEL CK 4269

Arbitration and Conciliation Act, 1996-Section 5, 9, 11, 17, 17(1)(ii)(b), 19(1), 36, 37, 37(2)Code of Civil Procedure, 1908-Order XXXVIII Rule 5, 38 and 39Constitution of India-Article 226, 227

High Courts13 Mar 2023Disposed Of

M/s Shivam Corporation India Vs M/s Kalyani India Pvt Ltd & Ors.

Delhi High Court · (2023) 03 DEL CK 4270

CPC, 1908-Order VIII Rule 10, VIII Rule 1Commercial Courts Act, 2015

High Courts13 Mar 2023Dismissed

Surbhi Singhal @ Mittal & Ors. Vs Union Of India & Ors.

Delhi High Court · (2023) 03 DEL CK 4312

Constitution of India-Article 226, 32Securities and Exchange Board of India Act, 1992Securities Contract Regulation Act, 1956-Section 23L

High Courts13 Mar 2023Disposed Of

Dr. Manjula Devasani Vs National Board of Examinations

Delhi High Court · (2023) 03 DEL CK 4319

Constitution of India-Article 226