High Courts27 Feb 2023Allowed
Twentieth Century Fox Film Corporation Vs The Registrar
Delhi High Court · (2023) 02 DEL CK 4382
Trade Marks Act, 1999-Section 91, 11(1), 11(2), 12, 17, 25(3)CPC-Section 151, Order XLI Rule 27
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Delhi High Court judgments
1,37,242 judgments · page 1,977 of 6,863
High Courts27 Feb 2023Disposed Of
Vimmi Randhawa Vs Guru Harkrishan Public School & Ors.
Delhi High Court · (2023) 02 DEL CK 3895
DSE Act-Section 10Payment of Gratuity Act, 1972
High Courts27 Feb 2023Disposed Of
Zenith Erectors Private Limited Vs Brahmaputra Cracker And Polymer Limited
Delhi High Court · (2023) 02 DEL CK 3946
Arbitration and Conciliation Act, 1996-Section 11(6), 11, 8, 21, 34, 34(2)(a), 34(2)(b), 43(1), 43(2)Limitation Act, 1963Act 3 of 2016
High Courts27 Feb 2023Dismissed
Alka Tandon Vs Union Of India & Ors
Delhi High Court · (2023) 02 DEL CK 3943
Constitution of India-Article 12, 226
High Courts27 Feb 2023Disposed Of
Werywin Defence Pvt. Ltd. Vs Union Of India & Ors.
Delhi High Court · (2023) 02 DEL CK 3974
Arms Rules, 2016-Rule 88, 88(6), 54, 57(4)Arms Act, 1959-Section 10, 45(b)(i)Customs Act, 1962-Section 49, Chapter IX
High Courts27 Feb 2023Disposed Of
Vishal Infrastructure Ltd. Vs Union Of India & Ors.
Delhi High Court · (2023) 02 DEL CK 3967
Arbitration and Conciliation Act, 1996-Section 34
High Courts27 Feb 2023Disposed Of
Deccan Management Consultants Finishing Schools Skill Foundation Vs Union Of India & Ors.
Delhi High Court · (2023) 02 DEL CK 3964
All India Council for Technical Education (National Employability Enhancement Mission (NEEM) Regulation, 2013
High Courts27 Feb 2023Disposed Of
Oriental Insurance Co. Ltd Vs Smt. Madhu & Ors.
Delhi High Court · (2023) 02 DEL CK 3959
Motor Vehicle Act, 1988-Section 173
High Courts27 Feb 2023Dismissed
Union Of India Vs Paresh Nath Sharma & Ors.
Delhi High Court · (2023) 02 DEL CK 3954
High Courts27 Feb 2023Dismissed
Ajay Singh Vs State Govt. Of NCT Of Delhi & Anr.
Delhi High Court · (2023) 02 DEL CK 4026
Code of Criminal Procedure, 1973-Section 482, 164, 156(1), 155(2), Chapter XIVIndian Penal Code, 1860-Sections 506, 509Constitution of India-Article 226
High Courts27 Feb 2023Disposed Of
Deep Karan Singh Vs Union Of India & Ors.
Delhi High Court · (2023) 02 DEL CK 4001
High Courts27 Feb 2023
Harsh Ajay Singh Vs Union Of India & Ors.
Delhi High Court · (2023) 02 DEL CK 3997
Constitution of India-Article 14, 226Right to Information Act, 2005-Section 24, Second ScheduleGeneral Clauses Act
High Courts27 Feb 2023Allowed
Aricent Technologies (Holdings) Ltd. Vs Assistant Commissioner Of Income Tax & Anr.
Delhi High Court · (2023) 02 DEL CK 4037
Income Tax Act, 1961-Section 10A, 10B, 80HHE, 92CA, 143(3), 144C(13), 153(1), 153(1A), 153(1B), 153(2), 153(2A), 153(3), 153(4), 250, 254, 260, 262, 263, 264Finance Act, 2017
High Courts27 Feb 2023
Vimal Banka Karta Of Vimal Kumar Bhajan Lal Banka Huf Vs Royal Golf Link City Project Private Limited & Ors.
Delhi High Court · (2023) 02 DEL CK 3663
Arbitration and Conciliation Act, 1996-Section 11, 12(1)Companies Act, 2013Delhi International Arbitration Centre (Internal Management) Rules, 2012
High Courts27 Feb 2023Disposed Of
Daman Preet Gujral Vs Sharwen Kumar Khanna
Delhi High Court · (2023) 02 DEL CK 3661
Code of Civil Procedure, 1908-Order VIII Rule 1A, VI Rule 17, XI Rule 1(10)Commercial Courts Act, 2015
High Courts27 Feb 2023Dismissed
Manoj Vs State Govt Of Nct Delhi & Ors
Delhi High Court · (2023) 02 DEL CK 0165
Indian Penal Code, 1860 — Section 307Code Of Criminal Procedure, 1973 — Section 320, 482
High Courts27 Feb 2023Dismissed
Lucky Panchal Vs Prem Lata & Anr
Delhi High Court · (2023) 02 DEL CK 0164
Code Of Civil Procedure, 1908 — Section 151, Order 1 Rule 10, Order 6 Rule 17Code Of Criminal Procedure, 1973 — Section 125, 397, 401Family Courts Act, 1984 — Section 19
High Courts27 Feb 2023Disposed Of
Bernd Alexander Bruno Wehnelt Vs Union Of India
Delhi High Court · (2023) 02 DEL CK 0163
Extradition Act, 1962 — Section 2(c), 2(i), 2(f), 12, 15, 17, 17(3)Foreigners Act 1946 — Section 14(c)
High Courts27 Feb 2023Dismissed
Harsh Ajay Singh & Ors Vs Union Of India And Ors
Delhi High Court · (2023) 02 DEL CK 0162
Constitution Of India, 1950 — Article 14, 226Right to Information Act, 2005 — Section 24, 25, 25(1)
High Courts24 Feb 2023Dismissed
Bolt Technology Ou Vs Ujoy Technology Private Limited & Anr.
Delhi High Court · (2023) 02 DEL CK 4390
Copyright Act, 1957-Section 2(c)Code of Civil Procedure, 1908 (CPC)-Order XXXIX Rules 1 and 2Trade Marks Act-Section 2(1)(zg), 11(6), 11(9), 12(3), 30, 34 and 35