COURT ARCHIVE

Delhi High Court judgments

1,38,125 judgments · page 2,171 of 6,907

High Courts10 Oct 2022

Phonographic Performance Limited Vs Lookpart Exhibitions And Events Private Limited

Delhi High Court · (2022) 10 DEL CK 1085

Copyright Act, 1957-Section 52(1)(za), 52(1), 52, 55, 63Copyright Amendment Act 1994Delhi High Court Intellectual Property Rights Division Rules, 2021-Rule 31

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High Courts10 Oct 2022Disposed Of

Pioneer Nuts And Bolts Private Limited Vs Tuffbrace Fasteners Private Limited

Delhi High Court ·

Trade Marks Act, 1999 — Section 29(5)

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High Courts10 Oct 2022

SPP Pumps Limited & Anr. Vs SP Parvathy Industries

Delhi High Court · (2022) 10 DEL CK 0205

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High Courts10 Oct 2022Allowed

M/S Mos Utility Private Limited Vs Indian Railways Catering And Tourism Corporation Ltd (IRCTC)

Delhi High Court · (2022) 10 DEL CK 0187

Arbitration and Conciliation Act, 1996 — Section 9, 12(1), 12(5), 14, 15, 17Indian Contract Act, 1872 — Section 23Company�s Act, 2013 — Section 166

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High Courts10 Oct 2022Disposed Of

Pritam Priyatosh Swain Vs State Nct Of Delhi

Delhi High Court · (2022) 10 DEL CK 0186

Arms Act, 1959 — Section 25

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High Courts10 Oct 2022Disposed Of

Ratnagiri Gas And Power Private Limited Vs Assistant Commissioner Of Income Tax Circle 19(1) Delhi & Ors.

Delhi High Court · (2022) 10 DEL CK 0185

Income Tax Act, 1961 — Section 143(2), 143(3), 147, 148, 148A(d), 149, 154, 159

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High Courts10 Oct 2022Disposed Of

Uflix Industries Vs Union Of India & Ors

Delhi High Court · (2022) 10 DEL CK 0184

Central Goods & Services Tax Act, 2017 — Section 83, 83(2)

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High Courts10 Oct 2022

Aroon Aviation Services Pvt Ltd Vs Union Of India

Delhi High Court · (2022) 10 DEL CK 0183

Arbitration and Conciliation Act, 1996 — Section 8

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High Courts10 Oct 2022Dismissed

Unnati Goyal Vs Central Board Of Secondary Education & Anr

Delhi High Court · (2022) 10 DEL CK 0182

Constitution Of India, 1950 — Article 14, 226

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High Courts10 Oct 2022Disposed Of

M/S Hero Motocorp Ltd Vs Union Of India & Ors

Delhi High Court · (2022) 10 DEL CK 0181

Central Goods & Services Tax Act, 2017 — Section 140

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High Courts10 Oct 2022Dismissed

Pr. Commissioner Of Income Tax-7 Vs Satkar Infrastructure (P) Ltd.

Delhi High Court · (2022) 10 DEL CK 0059

Income Tax Act, 1961 — Section 14A, 68, 143(3), 147, 263Code Of Civil Procedure, 1908 — Section 100

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High Courts10 Oct 2022Disposed Of

Shaham Azad Vs State Nct Of Delhi & Anr.

Delhi High Court · (2022) 10 DEL CK 0058

Code Of Criminal Procedure, 1973 — Section 82, 167(b), 190, 482Indian Penal Code, 1860 — Section 34, 323, 451, 506

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High Courts10 Oct 2022Disposed Of

M/S Young Men's Tennis Club Vs NDMC

Delhi High Court · (2022) 10 DEL CK 0057

Public Premises (Eviction of Unauthorized Occupants) Act, 1971 — Section 9Code Of Civil Procedure, 1908 — Section 151

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High Courts10 Oct 2022Dismissed

Zuleikha Karnik Vs Avtar Kaur

Delhi High Court · (2022) 10 DEL CK 0037

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High Courts10 Oct 2022Dismissed

Endocura Pharma Pvt Ltd Vs Hijam Rajendra Singha & Ors.

Delhi High Court · (2022) 10 DEL CK 0036

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High Courts10 Oct 2022Disposed Of

Kirori Mal College Vs Dr Kusum Lata

Delhi High Court · (2022) 10 DEL CK 0021

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High Courts10 Oct 2022

Deepali Designs And Exhibits Private Limited Vs Encompass Events Private Limited

Delhi High Court · (2022) 10 DEL CK 0020

Code Of Civil Procedure, 1908 — Order 13A, Order 37, Order 13A Rule 3, Order 13 Rule 3A, Order 12 Rule 6

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High Courts10 Oct 2022Allowed

Ansal Properties & Infrastructure Ltd Vs Dowager Maharanis Residential Accommodation Welfare & Amenities Trust

Delhi High Court · (2022) 10 DEL CK 0019

Arbitration And Conciliation Act, 1996 — Section 7(3), 7(4), 7(5), 8, 11, 11(6), 21Limitation Act, 1963 — Section 14

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High Courts10 Oct 2022

M/S Jindal Drilling And Industries Ltd Vs Naresh Kumar Agarwal And Others

Delhi High Court · (2022) 10 DEL CK 0018

Code Of Civil Procedure, 1908 — Section 151, Order 11 Rule 1, Order 11 Rule 12, Order 21 Rule 12, Order 21 Rule 14, Order 11 Rule 14, Order 11 Rule 18, Order 11 Rule 21, Order 31 Rule 21

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High Courts10 Oct 2022

Sneha Srivastava Vs Amita Sinha

Delhi High Court · (2022) 10 DEL CK 0017

Constitution Of India, 1950 — Article 32, 136, 226Code Of Civil Procedure, 1908 — Section 9, 15, 16, 16(b), 18, 19, 20, 20(c), 151, Order 7 Rule 10, Order 7 Rule 11Indian Succession Act, 1925 — Section 370, 371, 372, 373

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