High Courts14 Dec 2022Disposed Of
Jai Shree Vs Director Of Education Government Of Nct Of Delhi And Ors.
Delhi High Court · (2022) 12 DEL CK 0211
Central Civil Services (Pension) Rules, 1972 — Rule 49, 50(1)(a)
COURT ARCHIVE
Delhi High Court judgments
1,37,750 judgments · page 2,079 of 6,888
High Courts14 Dec 2022Dismissed
All India NIC S&T Officers Association Vs Union Of India & Ors.
Delhi High Court · (2022) 12 DEL CK 0210
Constitution of India, 1950 — Article 14, 32, 32(3), 136, 226, 227, 310, 311, 323A, 323A(1), 323A(2)(d), 323B, 323B(2), 323B(3)(d)Administrative Tribunals Act, 1985 — Section 3(q), 14, 14(1), 14(1)(b)(ii)U.P. State Universities� Act, 1973 — Section 68
High Courts14 Dec 2022Disposed Of
Hind Samachar Limited Vs Punjab Kesari Publishers Pvt. Ltd. And Ors
Delhi High Court · (2022) 12 DEL CK 0209
Trade Marks Act, 1999 — Section 47, 57
High Courts14 Dec 2022Allowed
Art Screw Co., Ltd. Vs Assistant Controller Of Patents And Designs
Delhi High Court · (2022) 12 DEL CK 0208
Patents Act, 1999 — Section 2(1)(ja), 117A
High Courts14 Dec 2022Disposed Of
Pramod Vs Cement Corporation Of India (CCI)
Delhi High Court · (2022) 12 DEL CK 0207
High Courts14 Dec 2022Dismissed
Jasmine Buildmart Private Limited Vs Ahluwalia Contracts (India) Limited
Delhi High Court · (2022) 12 DEL CK 0206
Constitution of India, 1950 — Article 215Code Of Civil Procedure, 1908 — Order 47 Rule 1Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 11(6A)
High Courts14 Dec 2022
Microsoft Corporation & Anr Vs Rupesh Waidande & Anr
Delhi High Court · (2022) 12 DEL CK 0205
Copyright Act, 1957 — Section 2(ffc), 2(o), 13(1)(a), 14, 14(b), 17(c), 40, 51
High Courts14 Dec 2022Disposed Of
Makemytrip India Pvt Ltd Mmt & Anr. Vs Competition Commission Of India & Ors
Delhi High Court · (2022) 12 DEL CK 0204
Competition Act, 2002 — Section 53B, 53T
High Courts14 Dec 2022
Madhuri Pandey & Anr. Vs State Of Gnct Of Delhi & Ors
Delhi High Court · (2022) 12 DEL CK 0203
High Courts14 Dec 2022
Ram Kishore Arora & Ors Vs Union Bank Of India & Anr
Delhi High Court · (2022) 12 DEL CK 0202
High Courts14 Dec 2022Dismissed
M/S Heranba Industries Ltd. Vs M/S Hindustan Insecticides Ltd.
Delhi High Court · (2022) 12 DEL CK 0201
Arbitration and Conciliation Act, 1996 — Section 34, 37
High Courts14 Dec 2022Disposed Of
Singtel Global India Pvt. Ltd Vs Union Of India & Ors.
Delhi High Court · (2022) 12 DEL CK 0200
Service Tax Rules, 1994 — Rule 6A, 6A(1)(d)Place of Provisioning of Services Rules, 2012 — Rule 3
High Courts14 Dec 2022Disposed Of
Laxman Thakur Vs State (Govt. Of Nct Of Delhi)
Delhi High Court · (2022) 12 DEL CK 0199
Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 15, 15(c), 37
High Courts13 Dec 2022Partly Allowed
Anjali College Of Pharmacy And Science Vs Pharmacy Council Of India
Delhi High Court · (2022) 12 DEL CK 0731
Constitution of India-Article 226Minimum Qualification for Teachers in Pharmacy Institutions Regulations, 2014
High Courts13 Dec 2022Dismissed
Tejpal Singh Vs Surinder Kumar Dewan
Delhi High Court · (2022) 12 DEL CK 0729
Arbitration and Conciliation Act, 1996-Section 37, 34Delhi Municipal Corporation Act-Section 188, 466(1)IPC-S.188, 457
High Courts13 Dec 2022
Maharaja Agrasen Institute Of Technology (MAIT) Vs Govt Of NCT Delhi & Ors
Delhi High Court · (2022) 12 DEL CK 0722
Constitution of India-Article 14, 19(1)(g)Madhya Pradesh Chikitsa Shiksha Pravesh Niyam, 2018-Rule 12(8)(a)
High Courts13 Dec 2022
Brindco Sales Pvt. Ltd. Vs Govt. Of NCT Of Delhi & Ors.
Delhi High Court · (2022) 12 DEL CK 0709
Delhi Excise Rules, 2010-Rule 18Delhi Excise Act, 2009-Section 4
High Courts13 Dec 2022Dismissed
Kailash Chand Vs Uoi & Ors.
Delhi High Court · (2022) 12 DEL CK 0665
Constitution of India-Article 226, 227CCS (Temporary Service) Rules, 1965-Rule 5(1), 5Fundamental Rules-Rule 17(1)
High Courts13 Dec 2022
Western Digital Technologies, Inc & Anr. Vs SYT Solutions Pvt. Ltd.
Delhi High Court · (2022) 12 DEL CK 0662
Custom Intellectual Property Rights (Imported Goods) Enforcement Rules, 2007-Rule 11Customs Act, 1962-Section 110(1), 111(d)Code of Civil Procedure, 1908-Order XI Rule 1, I Rule 10(2), 13A
High Courts13 Dec 2022Dismissed
Biba Apparels Private Limited Vs Shabnam Enterprises
Delhi High Court · (2022) 12 DEL CK 0636
Arbitration & Conciliation Act, 1996-Section 9, 11, 17, 21, 2(d), 36Commercial Courts, Commercial Division and Commercial Appellate Division of High Court Ordinance, 2015-Section 2(1)(c)Companies Act, 1956