High Courts03 Feb 2023Allowed
Societe Des Produits Nestle Sa Vs Controller Of Patents And Design & Anr
Delhi High Court · (2023) 02 DEL CK 0091
Patents Act, 1970 — Section 2(1)(ja), 3(e), 3(i), 15, 57, 57(3), 58, 58(1), 59, 117A
COURT ARCHIVE
Delhi High Court judgments
1,37,242 judgments · page 2,013 of 6,863
High Courts03 Feb 2023Disposed Of
Poonam Sharma Vs Director Of Education & Ors.
Delhi High Court · (2023) 02 DEL CK 0021
Constitution Of India, 1950 — Article 14, 226Delhi School Education Rules, 1973 — Rule 96(3)(B), 112, 112(4), 112(7) Delhi School Education Act, 1973 — Section 8(3)
High Courts03 Feb 2023Dismissed
Toyota Jidosha Kabushiki Kaisha Vs Tech Square Engineering Pvt. Ltd. And Anr.
Delhi High Court · (2023) 02 DEL CK 0019
Trade Marks Act, 1999 — Section 11, 11(1), 11(2), 11(3), 11(10), 18, 57
High Courts03 Feb 2023Allowed
Aakriti Kapoor Vs Abhinav Agarwal
Delhi High Court · (2023) 02 DEL CK 0018
Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Order 18, Order 10 Rule 2Hindu Marriage Act, 1955 — Section 13B(2), 26
High Courts03 Feb 2023Disposed Of
Hemani Malhotra Vs High Court Of Delhi
Delhi High Court · (2023) 02 DEL CK 0017
High Courts03 Feb 2023Disposed Of
Sukhbir And Ors Vs Union Of India
Delhi High Court · (2023) 02 DEL CK 0016
High Courts03 Feb 2023Disposed Of
Gagan Khokha Vs State Nct Of Delhi
Delhi High Court · (2023) 02 DEL CK 0013
Indian Penal Code, 1860 — Section 34, 323, 342, 354, 376, 450, 454, 506, 509Code Of Criminal Procedure, 1973 — Section 164, 438
High Courts03 Feb 2023Disposed Of
Asif Ali Vs State Of Nct Of Delhi
Delhi High Court · (2023) 02 DEL CK 0012
Code Of Criminal Procedure, 1973 — Section 439Narcotics Drugs and Psychotropic Substances Act, 1985 — Section 21, 29, 37, 41(1), 41(2), 42, 42(1), 42(2), 43D(5), 50
High Courts02 Feb 2023Disposed Of
Commissioner Of Income Tax Vs Sony Mobile Communications Ind Pvt Ltd (Now Merged With Sony India Pvt. Ltd.)
Delhi High Court · (2023) 02 DEL CK 4319
Income Tax Act, 1961-Section 143(2), 142(1), 143(3), 144C, 292B, 147/148, 2(1A), 153ALimited Liability Partnership Act, 2008Companies Act
High Courts02 Feb 2023Disposed Of
S.C. Sapra Vs Punjab National Bank & Ors.
Delhi High Court · (2023) 02 DEL CK 4065
gratuity Act, 1972-Section 4(6)PNB Officer Employees (Discipline & Appeal) Regulations, 1977-Regulation 4(h)
High Courts02 Feb 2023Disposed Of
M/s. Antriksh Developers & Promoters & Ors. Vs Shri Anil Kumar Goel & Ors.
Delhi High Court · (2023) 02 DEL CK 4074
Commercial Courts Act, 2015-Section 2(1)(c)Code of Civil Procedure, 1908-Order I Rule 10
High Courts02 Feb 2023Disposed Of
M/s. Antriksh Developers & Promoters Pvt. Ltd & Ors. Vs Shri Suresh Khurana & Ors.
Delhi High Court · (2023) 02 DEL CK 4076
Commercial Courts Act, 2015-Section 2(1)(c)Code of Civil Procedure, 1908-Order I Rule 10
High Courts02 Feb 2023Allowed
Prem Prakash & Ors. Vs Union Of India & Anr.
Delhi High Court · (2023) 02 DEL CK 4077
Land Acquisition Act, 1894-Section 28
High Courts02 Feb 2023Disposed Of
M/s. Antriksh Developers & Promoters & Ors. Vs Shri Vipin Arora & Ors.
Delhi High Court · (2023) 02 DEL CK 4078
Commercial Courts Act, 2015-Section 2(1)(c)Code of Civil Procedure, 1908-Order I Rule 10
High Courts02 Feb 2023Disposed Of
Chandan Aggarwal Vs Kundan Lal Gera & Anr.
Delhi High Court · (2023) 02 DEL CK 4081
CPC, 1908-Order 16
High Courts02 Feb 2023Disposed Of
Jai Prakash Dwivedi Vs Hirise Facility Management Pvt Ltd & Anr
Delhi High Court · (2023) 02 DEL CK 4083
CPC-Order VII Rule 10
High Courts02 Feb 2023Dismissed
Shri Chandan Aggarwal Vs Shri Krishan Lal & Ors.
Delhi High Court · (2023) 02 DEL CK 4087
Code of Civil Procedure, 1908-Section 151
High Courts02 Feb 2023Dismissed
Flowmore Limited Vs M/s Skipper Limited
Delhi High Court · (2023) 02 DEL CK 4114
Arbitration and Conciliation Act, 1996-Section 9, 18, 28(1)(a), 28(3), 31(3), 34, 34(2), 34(2)(a)(iii), 34(2)(b)(ii), 34(2-A), 34(3), 48, 48(2)(b)(ii), 75, 81Sale of Goods Act, 1930-Section 41Amendment Act, 2015
High Courts02 Feb 2023
Metcon India Realty and Infrastructure Pvt. Ltd. Vs Delhi Metro Rail Corporation Ltd.
Delhi High Court · (2023) 02 DEL CK 4116
Arbitration and Conciliation Act, 1996-Sections 8, 11, 11(4), 11(5), 11(6), 11(6A), 11(6B), 12(1), 16, 16(1), 16(6), 34(2)(a), 34(2)(b), 62, Fourth ScheduleIndian Contract Act, 1872-Sections 7, 28Arbitration and Conciliation (Amendment) Act, 2015