High Courts03 Nov 2022Disposed Of
Alka Jain Vs ACIT Circle 51(1), Delhi
Delhi High Court · (2022) 11 DEL CK 1278
Income Tax Act, 1961-Section 244A, 153(5), 244A(1A)
COURT ARCHIVE
Delhi High Court judgments
1,37,990 judgments · page 2,134 of 6,900
High Courts03 Nov 2022Disposed Of
Ashok @ Kullu & Anr. Vs State
Delhi High Court · (2022) 11 DEL CK 1274
IPC-Section 302/34, 304, 304 Part II, 304/34, 320
High Courts03 Nov 2022Dismissed
Elsevier Ltd. & Ors. Vs Alexandra Elbakyan & Ors.
Delhi High Court · (2022) 11 DEL CK 1270
The Copyright Act, 1957-Section 2(o), 2(y), 5, 13, 13(1), 13(2), 14, 14(a), 17, 18, 40, 41, 52, 52(1)(a), 54
High Courts03 Nov 2022Disposed Of
Abdul Majeed Baba Vs State (NCT Of Delhi) & Ors.
Delhi High Court · (2022) 11 DEL CK 1334
Constitution of India-Article 226IPC-Sections 120B, 121A, 122, 123Unlawful Activities (Prevention) Act, 1967-Sections 17, 18, 20, 21, 23
High Courts03 Nov 2022Allowed
Parker H Croft Jr Vs State
Delhi High Court · (2022) 11 DEL CK 1330
Code of Civil Procedure, 1908-Section 151Indian Succession Act, 1925-Sections 276, 218, 222, 273, 317, 318, 375, 376Court Fees Act, 1870
High Courts03 Nov 2022Allowed
DTC Vs Shyam Sunder
Delhi High Court · (2022) 11 DEL CK 1326
Constitution of India-Articles 226, 227Road Transport Corporation Act 1950Delhi Transport Amendment Act 1971
High Courts03 Nov 2022Disposed Of
Helm Dungemittel GmbH (Now Known As Helm AG) Vs Canara Bank & Anr.
Delhi High Court · (2022) 11 DEL CK 1316
Arbitration and Conciliation Act, 1996-Section 9, 34, 34(4), 37, 11
High Courts03 Nov 2022Disposed Of
M/s. Jindal Industries Private Limited Vs The Registrar Of Trade Mark
Delhi High Court · (2022) 11 DEL CK 1353
Trade Marks Act, 1999-Section 91, 9 and 11Emblems and Names (Prevention of Improper Use) Act, 1950-ScheduleTrade Marks Rules, 2017-Rule 36(1)
High Courts03 Nov 2022Disposed Of
Jindal Industries Private Limited Vs The Registrar Of Trade Mark
Delhi High Court · (2022) 11 DEL CK 1351
Trade Marks Act, 1999-Section 91, 9Emblems and Names (Prevention of Improper Use) Act, 1950-The Schedule
High Courts03 Nov 2022Disposed Of
PM Franchise Brands, LLC Vs Registrar Of Trade Marks
Delhi High Court · (2022) 11 DEL CK 1349
Trade Marks Act, 1999-Sections 9, 11, 12
High Courts03 Nov 2022Disposed Of
Visage Beauty And Healthcare Pvt. Ltd. Vs Registrar Of Trademarks
Delhi High Court · (2022) 11 DEL CK 1346
Trademarks Act, 1999-Section 9(1)(b), 9 and 11
High Courts03 Nov 2022Dismissed
Vijay Raj Anand Vs Govt Of NCT Of Delhi & Ors
Delhi High Court · (2022) 11 DEL CK 1378
High Courts03 Nov 2022Dismissed
Karshanbhai Shamlaji Mali Vs Union Of India & Ors.
Delhi High Court · (2022) 11 DEL CK 1399
CCS CCA Pension Rules
High Courts03 Nov 2022Disposed Of
Manju Mishra & Ors. Vs Department Of Women And Child Development & Anr.
Delhi High Court · (2022) 11 DEL CK 1432
Constitution of India-Article 226Society Registration Act
High Courts03 Nov 2022Disposed Of
Ripul Sharma Vs The State
Delhi High Court · (2022) 11 DEL CK 1419
IPC-Section 363/376POCSO Act-Section 4
High Courts03 Nov 2022
Wild Life Inspector Vs Arif Qureshi
Delhi High Court · (2022) 11 DEL CK 1418
Code of Criminal Procedure, 1973-Section 401, 378(5)
High Courts03 Nov 2022Dismissed
Sh. Vinod Das Vs State (Govt. Of NCT Of Delhi)
Delhi High Court · (2022) 11 DEL CK 1416
Indian Penal Code-Section 506POCSO Act-Section 10/6Cr.P.C.-Section 311, 164
High Courts03 Nov 2022Dismissed
Synergy Waste Management Pvt Ltd. Vs Govt Of NCT Of Delhi & Ors.
Delhi High Court · (2022) 11 DEL CK 1092
Constitution of India-Article 226, 14, 12
High Courts03 Nov 2022Dismissed
Samata Party Through Shri Uday Kr Mandal Its President Vs Election Commission Of India & Ors.
Delhi High Court · (2022) 11 DEL CK 1091
Representation of the People Act, 1951-Section 29A, paragraph 13 clauses (b), (c), (d) and (e), paragraph 13A
High Courts03 Nov 2022Dismissed
State Of West Bengal Vs Renu Sogan & Anr.
Delhi High Court · (2022) 11 DEL CK 1077
Indian Administrative Service (Cadre) Rules, 1954-Rule 5(2)