High Courts03 Mar 2023Allowed
Nadeem Chaudhary Vs State Of NCT Of Delhi
Delhi High Court · (2023) 03 DEL CK 4193
Code of Criminal Procedure, 1973-Section 439Indian Penal Code, 1860-Sections 498A, 304B, 34, 304Dowry Prohibition Act, 1961-Section 2
COURT ARCHIVE
Delhi High Court judgments
1,37,242 judgments · page 1,968 of 6,863
High Courts03 Mar 2023Disposed Of
Nuray Realtech Private Limited Vs ICICI Bank And Ors
Delhi High Court · (2023) 03 DEL CK 0031
High Courts03 Mar 2023Disposed Of
UBA Realtech Private Limited Vs ICICI Bank Limited And Ors
Delhi High Court · (2023) 03 DEL CK 0030
High Courts03 Mar 2023Disposed Of
Dore Realtors Private Limited Vs ICICI Bank And Ors
Delhi High Court · (2023) 03 DEL CK 0026
High Courts03 Mar 2023Allowed
Bharat Sanchar Nigm Ltd Vs Tej Ram & Others
Delhi High Court · (2023) 03 DEL CK 0025
Constitution Of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 17B
High Courts03 Mar 2023Allowed
Bharat Sanchar Nigm Ltd. Vs Sher Singh
Delhi High Court · (2023) 03 DEL CK 0024
Constitution Of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 17B
High Courts03 Mar 2023Allowed
Asian Hotels North Ltd Vs Yes Bank Ltd & Ors
Delhi High Court · (2023) 03 DEL CK 0005
Code Of Civil Procedure, 1908 — Order 1 Rule 8, Order 1 Rule 10
High Courts02 Mar 2023Allowed
Dharampal Satyapal Foods Limited Vs Mr. Mehul Bhai Kachhadiya & Anr.
Delhi High Court · (2023) 03 DEL CK 4840
Copyright Act, 1957-Section 2(c)Trademarks Act, 1999-Section 2(1)(zg), 11(6), 11(7), 28Commercial Courts Act, 2015
High Courts02 Mar 2023Dismissed
Mahesh Gupta Vs Registrar Of Trademarks & Anr.
Delhi High Court · (2023) 03 DEL CK 4834
Trade Marks Act 1999-Section 21, 91, 131, 131(1), 131(2)Trade Marks Rules 2002-Rule 50(1), 50(2), 79, 80(4), 105, 105(1)Trade Marks Rule 2017-Rule 45(1), 45(2), 48, 158
High Courts02 Mar 2023Allowed
Macleods Pharmaceuticals Limited Vs M/s. Skynet Placements & Ors.
Delhi High Court · (2023) 03 DEL CK 4833
CPC-Order VIII Rule 10
High Courts02 Mar 2023Allowed
Hitesh Gola Vs Royal Bank Of Scotland, India (RBS) & Ors.
Delhi High Court · (2023) 03 DEL CK 4198
Civil Procedure Code, 1908-Order VI Rule 17, Section 151, XXXIX Rule 1 and 2, XXXIX Rule 2A, VII Rule 11, II Rule 2
High Courts02 Mar 2023Allowed
St. Marys Educational Society Vs Sub Divisional, Magistrate/Revenue Assistant & Anr.
Delhi High Court · (2023) 03 DEL CK 4223
Delhi Land Reforms Act-Section 81, 185
High Courts02 Mar 2023Disposed Of
Mahipal Singh Vs Govt Of NCT Of Delhi
Delhi High Court · (2023) 03 DEL CK 4245
CPC-Section 151
High Courts02 Mar 2023Dismissed
Rakesh Kumar Aggarwal Vs Lock & Locking Devices
Delhi High Court · (2023) 03 DEL CK 4248
CPC-Section 151
High Courts02 Mar 2023Disposed Of
Bhai Manpreet Singh Vs Bhai Balbir Singh Decd Through Lrs Smt Chand Balbir Singh & Ors.
Delhi High Court · (2023) 03 DEL CK 4238
CPC, 1908-Order I Rule 10, VII Rule 10, VII Rule 11
High Courts02 Mar 2023Disposed Of
Chandra Shekhar & Anr. Vs State (NCT Of Delhi) & Anr.
Delhi High Court · (2023) 03 DEL CK 4321
Indian Penal Code-Sections 380, 411, 34, 177Code of Criminal Procedure, 1973-Sections 41A, 41, 172, 438
High Courts02 Mar 2023Disposed Of
Soril Infra Resources Ltd. Vs Aishwarya Business Corporation Pvt. Ltd. & Ors.
Delhi High Court · (2023) 03 DEL CK 4340
Code of Civil Procedure, 1908-Section 151Companies Act, 1956-Section 23Arbitration and Conciliation Act, 1996-Section 11, 21, 12(1), Fourth Schedule
High Courts02 Mar 2023
M/S Ashoka Enterprises Vs Union Of India
Delhi High Court · (2023) 03 DEL CK 4339
Arbitration and Conciliation Act, 1996-Section 11, 12(1), 12(5), Fourth ScheduleCode of Civil Procedure, 1908-Section 151
High Courts02 Mar 2023
Khadi And Village Industries Commission Vs Roopika Rastogi & Anr.
Delhi High Court · (2023) 03 DEL CK 4383
Delhi High Court (Original Side) Rules 2018-Chapter 7 Rule 2(i), Chapter VII Rules 3, 4, 7 and 72, Chapter X(A) Rule 4(d)Code of Civil Procedure, 1908-Order XXXIX Rules 1 & 2, XXXIX Rule 2A, XII Rule 6, XI Rule 4, Section 151Commercial Courts Act
High Courts02 Mar 2023Allowed
Sandisk LLC Vs Vasu Telecom & Ors.
Delhi High Court · (2023) 03 DEL CK 4387
Trademarks Act, 1999CPC-Order XXXIX Rules 1 and 2, VI Rule 17