COURT ARCHIVE

Delhi High Court judgments

1,37,990 judgments · page 2,144 of 6,900

High Courts28 Oct 2022Allowed

Radical ARC Ventures Pvt Ltd Vs State Nct Of Delhi

Delhi High Court · (2022) 10 DEL CK 0208

Constitution Of India, 1950 — Article 227Indian Penal Code, 1860 — Section 379Protection of Women from Domestic Violence Act, 2005 — Section 2(a), 2(q), 12, 18, 19, 20, 21, 22, 23, 25(2), 28, 29, 31

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High Courts28 Oct 2022Dismissed

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

Delhi High Court · (2022) 10 DEL CK 0207

Code Of Civil Procedure, 1908 — Order 39 Rule 1, Order 39 Rule 2Trade and Merchandise Marks Act, 1958 — Section 78, 79, 105, 106Copyright Act, 1957 — Section 51, 55, 62

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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 0179

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High Courts28 Oct 2022Dismissed

Sorin Group Italia S.R.L Vs Neeraj Garg

Delhi High Court · (2022) 10 DEL CK 0178

Arbitration and Conciliation Act, 1996 — Section 8, 11, 34(2)(a)(i), 34(2)(a)(ii), 34(2)(a)(iv), 34(2)(b)(i), 45Indian Contract Act, 1872 — Section 23Code Of Civil Procedure, 1908 — Order 37

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High Courts28 Oct 2022

Bhawar Singh Gurjar Vs Union Of India & Ors

Delhi High Court · (2022) 10 DEL CK 0159

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

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High Courts27 Oct 2022Disposed Of

Pr. Commissioner Of Income Tax-I Vs Amadeus India Pvt. Ltd.

Delhi High Court · (2022) 10 DEL CK 0697

Income Tax Act, 1961-Section 260A, 14A, Chapter X, 5Income-tax Rules-Rule 8D, 8D(1)

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High Courts27 Oct 2022

The Pr. Commissioner Of Income Tax, Central -3 Vs Sh. Trilok Chand Choudhary

Delhi High Court · (2022) 10 DEL CK 0696

Income Tax Act, 1961-Section 260A, 132, 68, 131, 153A, 153CCPC-Section 100

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High Courts27 Oct 2022Partly Allowed

Surinder Singh & Anr. Vs Union Of India & Anr.

Delhi High Court · (2022) 10 DEL CK 0689

Constitution of India-Article 32, 16

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High Courts27 Oct 2022

Khalid Kamal Faruqi Vs Jamia Millia Islamia & Anr.

Delhi High Court · (2022) 10 DEL CK 0755

Constitution of India-Article 226Ordinance XXIIIOrdinance VI

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High Courts27 Oct 2022Disposed Of

Poonam Malhotra Vs Vishal Goel

Delhi High Court · (2022) 10 DEL CK 0734

Constitution of India-Article 227CPC-Order VI Rule 17, VIII Rule 10(A)(3)

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High Courts27 Oct 2022Allowed

Guljari Harijan & Ors. Vs M/s Shri Ram General Insurance Co. Ltd. & Ors.

Delhi High Court · (2022) 10 DEL CK 0721

Employees' Compensation Act, 1923-Section 30, 22IPC-Sections 279, 337

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High Courts27 Oct 2022Disposed Of

Sh. Lakhan Singh Vs M/S Tata Aig General Insurance Co. Ltd. & Anr.

Delhi High Court · (2022) 10 DEL CK 0716

Employees' Compensation Act, 1923-Section 30, 22

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High Courts27 Oct 2022Allowed

Rameshwari Devi & Anr. Vs Master Yash Tyagi & Ors.

Delhi High Court · (2022) 10 DEL CK 0784

Code of Civil Procedure-Order 39 Rule 1 & 2, 39 Rule 2-A, Section 144, 151

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High Courts27 Oct 2022Partly Allowed

Surinder Singh & Anr. Vs Union Of India & Anr.

Delhi High Court · (2022) 10 DEL CK 0775

Constitution of India-Article 32, 16

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High Courts27 Oct 2022Dismissed

Bajaj Allianz General Insurance Co Ltd. Vs Jagjit Singh & Anr.

Delhi High Court · (2022) 10 DEL CK 0773

Indian Penal Code-Section 279, 337, 304AIncome Tax Act, 1961-Section 192(1), 201(1-A)

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High Courts27 Oct 2022Dismissed

Mr Sanjay Chadha Trading As M/s Eveready Tools Emporium Vs Union Of India & Ors.

Delhi High Court · (2022) 10 DEL CK 0766

Constitution of India-Articles 226, 227Trade Marks Act, 1999-Section 2(1)(zg), 11(1)(6), 11(2)(b), 25(3), 33, 33(1), 47

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High Courts27 Oct 2022Allowed

Relaxo Footwears Ltd Vs Aqualite India Ltd & Anr.

Delhi High Court · (2022) 10 DEL CK 0761

Code of Civil Procedure, 1908-Order XXXIX Rules 1 & 2, XXXIX Rule 4The Designs Act, 2000-Section 2(d), 4, 4(a), 4(c)

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High Courts27 Oct 2022Disposed Of

Rahul Bhardwaj Vs Union Of India & Ors.

Delhi High Court · (2022) 10 DEL CK 0665

Central Civil Services (Pension) Rules, 1972-Rule 37

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High Courts27 Oct 2022Disposed Of

Kamdhenu Enterprises Ltd. Vs Income Tax Officer Ward 14-2, Delhi & Ors.

Delhi High Court · (2022) 10 DEL CK 0664

Income Tax Act, 1961-Section 148Income Tax Act, 1922-Section 34(1)(a)

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High Courts27 Oct 2022Allowed

Relaxo Footwears Ltd Vs Aqualite India Ltd & Anr.

Delhi High Court · (2022) 10 DEL CK 0204

Code Of Civil Procedure, 1908 — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4Designs Act, 2000 — Section 2(d), 4, 4(a), 4(c)

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