High Courts07 Oct 2022Dismissed
Sanghamitra Mohanty Vs HSCC (India) Ltd & Anr.
Delhi High Court · (2022) 10 DEL CK 0820
Constitution of India-Article 14
COURT ARCHIVE
Delhi High Court judgments
1,38,124 judgments · page 2,172 of 6,907
High Courts07 Oct 2022Disposed Of
Esha Kedia Vs Milan R. Parekh & Ors.
Delhi High Court · (2022) 10 DEL CK 0846
Arbitration and Conciliation Act, 1996-Section 11(6), 11, 12(1), 12(5), Fourth ScheduleCompanies Act, 1956
High Courts07 Oct 2022Dismissed
M-Power Energy India (P) Ltd & Anr. Vs Sumana Mazumdar (Since Deceased) Through Ms Sadhana Mazumdar
Delhi High Court · (2022) 10 DEL CK 0862
Constitution of India-Article 227Code of Civil Procedure, 1908-Order XXII Rule 1, XXII Rule 3, XXII Rule 3(1)Indian Succession Act, 1925-Section 306
High Courts07 Oct 2022Disposed Of
Sh. Pawan Kumar Kakaria Vs Anil Kumar Rai & Anr.
Delhi High Court · (2022) 10 DEL CK 0866
Constitution of India-Article 227CPC-Order XII Rule 8
High Courts07 Oct 2022Dismissed
Panchi @Panchpal Vs The State (NCT Of Delhi)
Delhi High Court · (2022) 10 DEL CK 0870
IPC-Section 302, 326/34, 307, 300Cr.P.C.-Section 313, 164, 161Indian Evidence Act-Section 27
High Courts07 Oct 2022Allowed
Rajender Singh Vs Sh. Dharmender Sharma
Delhi High Court · (2022) 10 DEL CK 0889
Code of Criminal Procedure, 1973-Section 482, 200, 397, 82, 197, 156(3)Indian Penal Code-Section 500, 323, 341, 506, 34, 499Delhi Police Act, 1978-Section 140, 140(1)
High Courts07 Oct 2022Allowed
BASF SE Vs GSP Crop Science Private Limited
Delhi High Court · (2022) 10 DEL CK 0895
Insecticides Act, 1968-Section 9(3), 9(4)Patents Act, 1970-Section 107A(a)
High Courts07 Oct 2022Allowed
Sh. Prithvi Singh & Anr. Vs Union Of India
Delhi High Court · (2022) 10 DEL CK 0923
Railway Claims Tribunal Act, 1987-Section 23Railways Act, 1989-Section 123(c), 124A, first proviso to Section 124-AMotor Vehicles Act, 1988-Section 163-A
High Courts07 Oct 2022Partly Allowed
IJM Gayatri JV Vs National Highways Authority Of India
Delhi High Court · (2022) 10 DEL CK 0927
Arbitration and Conciliation Act-Section 37(1)(c), 34, 34(2A), 31(7)(a), 31(7)
High Courts07 Oct 2022Dismissed
SNG Developers Limited Vs Vardhman Buildtech Private Limited
Delhi High Court · (2022) 10 DEL CK 0928
Arbitration and Conciliation Act, 1996-Sections 19, 34, 34(2A), 37Registration Act, 1908-Sections 17, 49Indian Stamp Act, 1899-Sections 33, 35, 36, 61
High Courts07 Oct 2022Allowed
Peps Industries Private Limited Vs Kurlon Limited
Delhi High Court · (2022) 10 DEL CK 0929
Code of Civil Procedure, 1908-Order XXXIX Rule 1 & 2Trade Marks Act, 1999-Section 34, 9(1)(b), 30(2)(a), 9(1), 31, 9Trade and Merchandise Marks Act-Section 28
High Courts07 Oct 2022Dismissed
Marlo Or Fab Gold Vs Arvind
Delhi High Court · (2022) 10 DEL CK 0932
Limitation Act-Section 5Employee's Compensation Act, 1923-Section 30, 2(1)(dd), 2(1)(n), 2(n), 12, Schedule IICode of Civil Procedure, 1908-Section 96
High Courts07 Oct 2022Dismissed
Trackon Couriers Pvt. Ltd. Vs Sh. Begraj Singh & Anr.
Delhi High Court · (2022) 10 DEL CK 0934
Employees' Compensation Act-Section 30, 22Employees' State Insurance (General) Regulations, 1950-Regulation 12ESIC Act
High Courts07 Oct 2022Allowed
Cargo Motors Pvt. Ltd. Vs Dy Commissioner Of Income Tax
Delhi High Court · (2022) 10 DEL CK 0940
Income Tax Act, 1961-Section 5, 14A, Rule 8D, 8D(1), 8D(2), 8D(2)(ii), 8D(2)(iii)Finance Act, 2001
High Courts07 Oct 2022Disposed Of
Dr Reddys Laboratories Limited Vs Alpha Sciences Pte Limited
Delhi High Court · (2022) 10 DEL CK 0976
Arbitration and Conciliation Act, 1996-Section 9 (including Clause (d) and Clause (e) of Section 9(ii)), 36Code of Civil Procedure, 1908-Order XXXIX Rules 1 and 2, XXXIX Rule 10, 38 Rule 5
High Courts07 Oct 2022Dismissed
Ms. Ntombovuyo Noluvoyo Precious Mafanya Vs Custom
Delhi High Court · (2022) 10 DEL CK 0907
Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 2(v), 2(xiv), 2(xv), 2(xvi), 2(xvi)(e), 3, 9A, 19, 21, 21(c), 23, 24, 25A, 27A, 31, 31-A, 37, 50, 67, 337Customs ActCode of Criminal Procedure, 1973-Sections 309, 313, 439
High Courts07 Oct 2022Dismissed
Akil Vs State (NCT of Delhi)
Delhi High Court · (2022) 10 DEL CK 0905
IPC-Sections 489A, 489B, 489C, 489D, 34
High Courts07 Oct 2022Allowed
Syndicate Innovations International Limited Vs The Office Of The Commissioner Of Customs & Ors.
Delhi High Court · (2022) 10 DEL CK 1015
Arms Rules, 2016-Chapter VI, Rule 2(29), 2(30), 2(31), 2(37), 5, 7(2), 52, Proviso to Rule 52, 53, 54, 56, 56(5), 57, 57(4), 58, 65, 87, 88, 88(2), 88(5), 89Arms Act, 1959-Section 10, 43(1), 43Foreign Trade (Development and Regulation) Act, 1992-Section 3(2)
High Courts07 Oct 2022Dismissed
Mohd Yasin @ Sahin Vs State NCT Of Delhi
Delhi High Court · (2022) 10 DEL CK 1009
IPC-Sections 489A, 489B, 489C, 489D, 34
High Courts07 Oct 2022Dismissed
Vikas Jain Vs Income-Tax Officer, Ward 63(1) Delhi & Ors.
Delhi High Court · (2022) 10 DEL CK 1034
Income Tax Act, 1961-Section 148A(d), 148, 148A, 148A(b), 10(38), 149Finance Act, 2021