COURT ARCHIVE

Delhi High Court judgments

1,37,990 judgments · page 2,143 of 6,900

High Courts28 Oct 2022Dismissed

M/S Balar Marketing Pvt. Ltd. Vs M/S Kundan Cable India & Anr.

Delhi High Court · (2022) 10 DEL CK 0729

CPC, 1908-Order 39 Rules 1 and 2Trade and Merchandise Marks Act, 1958-Sections 78, 79, 105 and 106Copyright Act, 1957-Sections 51, 55 and 62

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High Courts28 Oct 2022Partly Allowed

Frankfinn Aviation Services Private Limited Vs Tata Sia Airlines Ltd.

Delhi High Court · (2022) 10 DEL CK 0727

Trade Marks Act, 1999-Section 2(1)(zb), 2(1)(m), 2(1)(zg), 28(1), 29, 29(1), 29(2), 30(2)(a), 107CPC-Order 39 Rules 1 and 2, 39 Rule 4, 39 Rule 2A

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High Courts28 Oct 2022Dismissed

Bharat Foundry And Engineering Works & Ors. Vs Intec Capital Limted & Anr.

Delhi High Court · (2022) 10 DEL CK 0723

Arbitration & Conciliation Act, 1996-Section 11, 12, 12(2), 12(5), 13, 13(4), 14(1)(a), 14(2), 34, 37, Schedule V (Fifth Schedule), including Item 22 or 24 and Serial No. 24, VI, VII (Seventh Schedule)Act No. 3 of 2016

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High Courts28 Oct 2022Dismissed

Bharat Foundry And Engineering Works & Ors. Vs Intec Capital Limted & Anr.

Delhi High Court · (2022) 10 DEL CK 0719

Arbitration & Conciliation Act, 1996-Section 11, 12, 12(2), 12(5), 13, 13(4), 14(1)(a), 14(2), 34, 37, Schedule V, VI, VII

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High Courts28 Oct 2022

Medeor Hospital Limited Vs Principal Commissioner Of Income Tax-04 & Ors.

Delhi High Court · (2022) 10 DEL CK 0718

Income Tax Act, 1961-Section 246A, 253, 249(3), 119, 143(3)VSV Act, 2020-Section 2(1)(a), 2(1)(a)(i), 2(1)(b), 2(1)(n), 10

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High Courts28 Oct 2022

KRBL Limited Vs Deputy Commissioner Of Income Tax Circle 13-1 & Ors.

Delhi High Court · (2022) 10 DEL CK 0796

Income Tax Act, 1961-Section 244A, 244A(1A), 237, 240Constitution of India-Article 265

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High Courts28 Oct 2022

Neeta Bhardwaj & Ors. Vs Kamlesh Sharma

Delhi High Court · (2022) 10 DEL CK 0791

Constitution of India-Article 227, 136Code of Civil Procedure, 1908-Section 24, 24(1)(b)Income Tax Act, 1961-Section 80G

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High Courts28 Oct 2022Disposed Of

Gujarat Cooperative Milk Marketing Federation Ltd & Anr. Vs Maruti Metals & Anr.

Delhi High Court · (2022) 10 DEL CK 0785

Code of Civil Procedure, 1908-Order XXXIX Rule 2A, XXXIX Rule 4, XXXIX Rules 1 and 2, VII Rule 10 & 11Trade Marks Rules, 2002-Rule 50(2)Trademarks Act, 1999-Section 29(4)

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High Courts28 Oct 2022Allowed

Bhawar Singh Gurjar Vs Union Of India & Ors.

Delhi High Court · (2022) 10 DEL CK 0768

Assam Rifles Act, 2006-Section 11(2)Assam Rifles Rules, 2010-Rule 17, 22

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High Courts28 Oct 2022Disposed Of

Sachin & Ors. Vs Central Reserve Police Force & Anr.

Delhi High Court · (2022) 10 DEL CK 0764

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High Courts28 Oct 2022Dismissed

Neha Vs Union Of India & Ors.

Delhi High Court · (2022) 10 DEL CK 0763

Constitution of India-Article 226

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High Courts28 Oct 2022Disposed Of

IDBI Bank Ltd Vs Sujit Das Gupta

Delhi High Court · (2022) 10 DEL CK 0756

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High Courts28 Oct 2022Disposed Of

M/s Rise Projects Private Limited Vs Assistant Commissioner Of Income Tax & Anr.

Delhi High Court · (2022) 10 DEL CK 0662

Income Tax Act, 1961-Section 147, 148, 148A, 148A(b), 148A(d)

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High Courts28 Oct 2022Dismissed

Tarlok Masih (Since Deceased) Through: L.R. Smt. Kanta Devi Vs Union Of India & Ors.

Delhi High Court · (2022) 10 DEL CK 0659

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High Courts28 Oct 2022

KRBL Limited Vs Deputy Commissioner Of Income Tax Circle 13(1), Delhi & Ors.

Delhi High Court · (2022) 10 DEL CK 0658

Income Tax Act, 1961-Sections 244A/244A(1A), 237, 240Constitution of India-Article 265

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High Courts28 Oct 2022Allowed

Brij Mohan Rasiwasia Vs Butna Devi

Delhi High Court · (2022) 10 DEL CK 0224

Code Of Civil Procedure, 1908 — Section 96Delhi Rent Control Act, 1958 — Section 3(c), 27, 27(1), 50, 50(1), 50(4)Evidence Act, 1872 — Section 91, 100

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High Courts28 Oct 2022Allowed

Shreysha Textiles Pvt. Ltd. Vs VISS Incorporation & Ors

Delhi High Court · (2022) 10 DEL CK 0223

Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Order 1 Rule 10Indian Contract Act, 1872 — Section 182, 186, 203

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High Courts28 Oct 2022

Ajay Gupta Vs State Thr CBI

Delhi High Court · (2022) 10 DEL CK 0222

Prevention of Corruption Act, 1988 — Section 7, 13(1)(d), 13(2)Code Of Criminal Procedure, 1973 — Section 157, 161, 243, 311, 313, 386(b)(i), 391, 439, 482

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High Courts28 Oct 2022

Medeor Hospital Limited Vs Principal Commissioner Of Income Tax-04 & Ors.

Delhi High Court · (2022) 10 DEL CK 0221

Income Tax Act, 1961 — Section 119, 119(2), 119(2)(a), 143(3), 249(3), 246A, 253Direct Tax Vivad se Vishwas Act, 2020 — Section 2(1)(a), 2(1)(a)(i), 2(1)(b), 2(1)(n), 10

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High Courts28 Oct 2022Dismissed

M/S Arrena Overseas Private Limited Vs M/S Batra Art Press

Delhi High Court · (2022) 10 DEL CK 0209

Code Of Civil Procedure, 1908 — Order 12 Rule 6Companies Act, 1956 — Section 397

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