COURT ARCHIVE

Delhi High Court judgments

1,37,750 judgments · page 2,118 of 6,888

High Courts16 Nov 2022Disposed Of

Vintage Distillers Limited Vs Ramesh Chand Parekh

Delhi High Court · (2022) 11 DEL CK 1227

Companies Act, 1956Copyright Act, 1957-Section 2(c), 17, 62, 62(2)Trade Marks Act, 1999-Section 8(a), 9, 10(1), 17, 18, 28(1), 29, 29(2), 47(1)(b), 47(2), 47(3), 134, 134(2)

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High Courts16 Nov 2022Allowed

NTPC Limited Vs Regional Provident Fund Commissioner-II & Ors

Delhi High Court · (2022) 11 DEL CK 1306

Employees Provident Funds and Miscellaneous Provisions Act, 1952-Section 7-I, 14, 14 (AB), 2-A, 2(f), 2(e), 2A, 7A, 17Constitution of India-Article 226

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High Courts16 Nov 2022Disposed Of

Murli Dhar Vs M/s Apsara Biscuits Company

Delhi High Court · (2022) 11 DEL CK 1303

CPC-Order VII Rule 14 (3)

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High Courts16 Nov 2022Dismissed

Union Of India Vs Kallan Singh & Anr.

Delhi High Court · (2022) 11 DEL CK 1293

Railway Claims Tribunal Act, 1987-Section 23

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High Courts16 Nov 2022Dismissed

Smt. Kusum Devi Vs Union Of India

Delhi High Court · (2022) 11 DEL CK 1288

Railway Claims Tribunal Act, 1987-Section 23

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High Courts16 Nov 2022Disposed Of

Vidisha Singhal Vs Income Tax Officer Ward 29(1) Delhi & Ors

Delhi High Court · (2022) 11 DEL CK 1272

Income Tax Act, 1961-Section 148A(b), 148A(d), 148

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High Courts16 Nov 2022Dismissed

The Commissioner Of Income Tax - International Taxation -3 Vs Starwood Hotel And Resorts Worldwide Inc.

Delhi High Court · (2022) 11 DEL CK 1267

Income Tax Act, 1961-Section 9(l)(vii)

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High Courts16 Nov 2022Disposed Of

Re-M/s Nagrath Paints P. Ltd.

Delhi High Court · (2022) 11 DEL CK 1265

Companies Act, 1956-Section 481, 454, 468 and 477, 433, 466Companies (Court) Rules, 1959-Rule 130

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High Courts16 Nov 2022Disposed Of

Suresh Kumar Verma & Ors. Vs Customs, Central Excise And Service Tax Settlement Commission & Ors.

Delhi High Court · (2022) 11 DEL CK 1319

Constitution of India-Article 226Central Excise Act, 1944-Chapter V, Section 11-AA, 32-E, 32-E(1), proviso to Section 32-E(1), 32-E(3), 32-E(4), 32-F(5), 32-L, 32-L(2), 32-O

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High Courts16 Nov 2022Disposed Of

M/s Thermax Ltd Vs Micro And Small Enterprises Facilitation Council & Anr.

Delhi High Court · (2022) 11 DEL CK 1356

Micro, Small and Medium Enterprises Development Act, 2006-Section 8, 8(1)Interest on Delayed Payments to Small Scale and Ancillary Industrial Undertakings Act, 1993

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High Courts16 Nov 2022Dismissed

Rosenbauer International AG Vs Airports Authority Of India & Anr.

Delhi High Court · (2022) 11 DEL CK 1383

Motor Vehicles Act, 1988-Sections 2(15), 2(28), 2(34), 2(47), 3, 39, 41(4), 109, 110Central Motor Vehicles Rules, 1989-Chapter V, Rules 92, 93, 95, 95(2A), 115, 115(18), 115(21), 115-A to 115-L, 116, 126Code of Civil Procedure, 1908-Order I Rule 10

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High Courts16 Nov 2022

Ghansham Yashwant Dupate Vs PEC Limited, A Govt. Of India Enterprise & Anr.

Delhi High Court · (2022) 11 DEL CK 1381

Employees' (Conduct, Discipline & Appeal) Rules, 1975-Para 32(i), Rule 25, 27, 28, 29Payment of Gratuity Act, 1972

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High Courts16 Nov 2022Dismissed

Vikram Bakshi Vs Sonia Khosla & Anr.

Delhi High Court · (2022) 11 DEL CK 1376

Arbitration and Conciliation Act, 1996-Sections 8, 11, 15Companies Act, 2013-Section 430Companies Act, 1956-Sections 621, 628

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High Courts16 Nov 2022Disposed Of

Rajesh Pandian Vs Director General Coast Guard Headquarters & Ors.

Delhi High Court · (2022) 11 DEL CK 1390

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High Courts16 Nov 2022Disposed Of

Federation Of Ayush Drugs Manufacturers & Ors. Vs Union Of India & Ors.

Delhi High Court · (2022) 11 DEL CK 1434

Constitution of India-Article 226Micro, Small and Medium Enterprises Development Act, 2006-Section 11Drugs and Cosmetics Rules, 1945-Rule 155B read with Schedule T

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High Courts16 Nov 2022Dismissed

Skipper Properties Private Limited & Anr. Vs Sunrise Property Developers Private Limited & Ors.

Delhi High Court · (2022) 11 DEL CK 1433

Commercial Courts Act, 2015-Section 13(1A)Civil Procedure Code, 1908-Section 131, Order XII Rule 6Companies Act, 1956

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High Courts16 Nov 2022Allowed

Kapil Goel Vs Ram Dulare Yadav @ Gandhi Bhai

Delhi High Court · (2022) 11 DEL CK 1431

Commercial Courts Act, 2015-Section 12A, 21ACode of Civil Procedure, 1973Commercial Courts (Pre-Institution Mediation and Settlement) Rules, 2018-Rule 2(c), 3, 3(1), 3(2), 3(3), 3(4), 3(6)

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High Courts16 Nov 2022Dismissed

Vidhur Bhardwaj Vs Horizon Crest India Real Estate & Ors.

Delhi High Court · (2022) 11 DEL CK 1438

Arbitration and Conciliation Act, 1996-Section 34, 33, 34(3), 33(1)Contract Act, 1872-Sections 73, 74

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High Courts16 Nov 2022

Kana Ram Meena Vs Government Of NCT Of Delhi & Anr.

Delhi High Court · (2022) 11 DEL CK 1097

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High Courts16 Nov 2022Dismissed

Surpreet Singh Suri Vs Horizon Crest India Real Estate & Ors.

Delhi High Court · (2022) 11 DEL CK 1096

Arbitration and Conciliation Act, 1996-Section 34, 9, 33

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