High Courts10 Nov 2022Dismissed
Indiana Ophthalmics Vs Sapient Laboratories (P) Ltd
Delhi High Court · (2022) 11 DEL CK 1261
Code of Civil Procedure, 1908-Order XXXIX Rules 1 and 2, XXXIX Rule 4
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Delhi High Court judgments
1,37,800 judgments · page 2,128 of 6,890
High Courts10 Nov 2022Disposed Of
Soha Associates Vs Union Of India & Ors.
Delhi High Court · (2022) 11 DEL CK 1313
High Courts10 Nov 2022Dismissed
Dr. Reddys Laboratories Limited & Anr. Vs The Controller Of Patents & Ors.
Delhi High Court · (2022) 11 DEL CK 1311
Patents Act, 1970-Section 2(1)(i), 2(1)(r), 2(1)(t), 7, 15, 16, 17, 18, 19, 20, 25, 25(2), 25(4), 28, 48, 51, 54, 57, 58, 60, 61, 63, 64, 64(1), 66, 67, 69(3), 71, 73(4), 74, 78, 84(1) to (5), 85, 88, 91, 92, 94, 100, 100(3), 101, 102(3), 103, 103(1), 103(5), 104, 113, 113(1), 116, 116(2), 117A, 117A(2)Tribunal Reforms Act 2021-Section 33(3)Code of Civil Procedure-Section 10, 20, 20(c), 25, Order 7 Rule 11, VII Rule 10
High Courts10 Nov 2022Dismissed
Umar Daraz Vs Union Of India & Ors.
Delhi High Court · (2022) 11 DEL CK 1338
High Courts10 Nov 2022Disposed Of
Ms. JXXXX Vs The State & Anr.
Delhi High Court · (2022) 11 DEL CK 1367
Cr.P.C-Section 482, 156(3), 173(8)IPC-Sections 376D, 366, 342, 506, 34
High Courts10 Nov 2022Disposed Of
Rajeev Rawat Vs State NCT Of Delhi
Delhi High Court · (2022) 11 DEL CK 1366
Constitution of India-Article 226Cr.P.C.-Section 482, 200, 190, 156(3)IPC-Section 420, 468, 471, 465, 467, 120B, 34
High Courts10 Nov 2022Partly Allowed
H. S. Sahni Vs Mukul Singhal & Anr.
Delhi High Court · (2022) 11 DEL CK 1417
Code of Civil Procedure, 1908-Order XXXIX Rules 1 and 2, XXXIX Rule 4Delhi Shop and Establishments Act, 1954Trade Marks Act, 1999-Section 7, 27, 28, 33, 34, 124
High Courts10 Nov 2022Disposed Of
Vishnu Bhagat Vs Controlling Authority Under Payment Of Gratuity Act, 1972 And Anr
Delhi High Court · (2022) 11 DEL CK 0082
Payment of Gratuity (Central) Rules, 1972 — Rule 11(5)
High Courts10 Nov 2022Dismissed
Mehroon Nisha Vs Bedo
Delhi High Court · (2022) 11 DEL CK 0081
Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Order 18 Rule 17
High Courts10 Nov 2022Disposed Of
Hariom Gupta Prop. Of Radha Madhav Packaging Vs Multi Speciality Extrusions P. Ltd
Delhi High Court · (2022) 11 DEL CK 0080
High Courts10 Nov 2022Disposed Of
Inderpreet Singh Vs Chandeep Singh
Delhi High Court · (2022) 11 DEL CK 0079
Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Section 151
High Courts10 Nov 2022Disposed Of
Mukesh Kumar And Anr Vs Ankit Pasricha And Anr.
Delhi High Court · (2022) 11 DEL CK 0078
High Courts10 Nov 2022Dismissed
State Vs Abuzar@Rahil
Delhi High Court · (2022) 11 DEL CK 0077
Indian Penal Code, 1860 — Section 376, 506Protection of Children from Sexual Offences Act, 2012 — Section 6
High Courts10 Nov 2022Disposed Of
Soha Associates Vs Union Of India & Ors.
Delhi High Court · (2022) 11 DEL CK 0076
High Courts10 Nov 2022Dismissed
Commissioner Of Income Tax - International Taxation-3 Vs Radisson Hotel Interaction Incorporated
Delhi High Court · (2022) 11 DEL CK 0075
Income Tax Act, 1961 — Section 9(l)(vii)
High Courts10 Nov 2022Disposed Of
Omesh Jain Vs Income Tax Officer Ward 46(1),Delhi
Delhi High Court · (2022) 11 DEL CK 0074
Income Tax Act, 1961 — Section 148, 148A(d)
High Courts10 Nov 2022
Mittal International Vs Assistant Commissioner Of Income Tax Circle 52 1 New Delhi
Delhi High Court · (2022) 11 DEL CK 0073
Income Tax Act, 1961 — Section 142(1), 148, 148A(b), 148A(d)
High Courts10 Nov 2022Dismissed
Anand Kohli & Anr. Vs Sunaina Singh
Delhi High Court · (2022) 11 DEL CK 0055
Contempt of Courts Act, 1971 — Section 2(b), 11, 12Code Of Civil Procedure, 1908 — Section 151
High Courts10 Nov 2022Dismissed
Umar Daraz Vs Union Of India & Ors.
Delhi High Court · (2022) 11 DEL CK 0054
High Courts10 Nov 2022Dismissed
M/S Whitefields Overseas Ltd. & Anr. Vs M/S DIAT Agro Holdings Pvt. Ltd.
Delhi High Court · (2022) 11 DEL CK 0050
Constitution Of India, 1950 — Article 20(2)Code Of Criminal Procedure, 1973 — Section 482Negotiable Instruments Act, 1881 — Section 138, 139, 141