High Courts01 Sept 2022Dismissed
Mukesh Singh Bhati Vs Institute Of Human Behaviour And Allied Sciences (IHBAS) & Ors.
Delhi High Court · (2022) 09 DEL CK 0033
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14
COURT ARCHIVE
Delhi High Court judgments
1,38,161 judgments · page 2,191 of 6,909
High Courts01 Sept 2022
Perfetti Van Melle S.P.A & Anr. Vs Suresh Nanik Lilaram Hingorani & Ors.
Delhi High Court · (2022) 09 DEL CK 0032
Code Of Civil Procedure, 1908 — Section 151Trade Marks Act, 1999 — Section 28(3), 30(2)(e), 70(2)(i), 124, 124(1), 124(1)(b)(i), 124(1)(b)(ii), 124(2), 124(3), 125Trade and Merchandise Marks Act, 1958 — Section 45, 56, 107, 111, 111(2), 111(3), 111(4)
High Courts01 Sept 2022Dismissed
Levitate Mobile Technologies Pvt Ltd Vs Standard Chartered Bank And Anr
Delhi High Court · (2022) 09 DEL CK 0031
Code Of Civil Procedure, 1908 — Order 19 Rule 4,Order 19 Rule 5, Order 19 Rule 6, Order 19 Rule 6a, Order 19 Rule 6b, Order 15A Rule 6, Order 15A Rule 6(m), Order 15A Rule 6(n)Evidence Act, 1872 — Section 91, 92
High Courts01 Sept 2022Dismissed
J P Dhawan & Ors. Vs Deputy Commissioner South West District & Ors
Delhi High Court · (2022) 09 DEL CK 0030
Constitution Of India, 1950 — Article 226Delhi Land Revenue Act, 1954 — Section 26, 72Administration Of Evacuee Property Act, 1950 — Section 4, 5, 7, 8, 24
High Courts01 Sept 2022Disposed Of
Mukesh Kumar Vs Vijay Dutt & Anr
Delhi High Court · (2022) 09 DEL CK 0029
High Courts01 Sept 2022Disposed Of
Ag Newton Reddy, EX CPL 791238-B Vs Union Of India & Ors.
Delhi High Court · (2022) 09 DEL CK 0028
Central Civil Services (Pension) Rules, 1972 — Rule 37
High Courts01 Sept 2022Disposed Of
M/S. Elite Packaging & Anr Vs M/S. Vasu Polymers India Pvt. Ltd.
Delhi High Court · (2022) 09 DEL CK 0008
Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Order 11 Rule 4(1)
High Courts01 Sept 2022Disposed Of
Sikander Soni And Anr Vs State
Delhi High Court · (2022) 09 DEL CK 0007
Indian Penal Code, 1860 — Section 34, 120, 201, 302, 376, 376(2)(g)Code Of Criminal Procedure, 1973 — Section 313
High Courts01 Sept 2022Dismissed
Omkar Dubey Vs State
Delhi High Court · (2022) 09 DEL CK 0006
Protection Of Children from Sexual Offenses Act, 2012 — Section 5, 6, 9, 10, 29Code Of Criminal Procedure, 1973 — Section 161, 164, 313Indian Penal Code, 1860 — Section 342, 376
High Courts01 Sept 2022Dismissed
Rakesh Kumar And Ors. Vs Government Of Nct Of Delhi And Ors.
Delhi High Court · (2022) 09 DEL CK 0003
Constitution Of India, 1950 — Article 226
High Courts01 Sept 2022Allowed
Ajit Kumar Choudhary Vs Union Of India & Ors
Delhi High Court · (2022) 09 DEL CK 0002
Constitution Of India, 1950 — Article 14, 16
High Courts01 Sept 2022Disposed Of
Sangita Tomar Vs Union Of India And Ors
Delhi High Court · (2022) 09 DEL CK 0001
High Courts31 Aug 2022Disposed Of
Tata Sia Airlines Limited Vs Shenzhen Coloursplendour Gift Co Ltd & Anr
Delhi High Court · (2022) 08 DEL CK 0176
Trade Marks Act, 1999 — Section 2(1)(zg)
High Courts31 Aug 2022Disposed Of
Sarvesh Singh Vs State Nct Of Delhi
Delhi High Court · (2022) 08 DEL CK 0172
Code Of Criminal Procedure, 1973 — Section 161, 439, 482Indian Penal Code, 1860 — Section 34, 120B, 201, 302, 364
High Courts31 Aug 2022Dismissed
Pr. Commissioner Of Income Tax -7 Vs Sharp Business Systems (India) Pvt. Ltd.
Delhi High Court · (2022) 08 DEL CK 0170
High Courts31 Aug 2022Dismissed
Pr. Commissioner Of Income Tax-7, Delhi Vs Telecommunications Consultants India Limited
Delhi High Court · (2022) 08 DEL CK 0169
Income Tax Act, 1961 — Section 14A
High Courts31 Aug 2022
Pr. Commissioner Of Income Tax -7 Vs Rayban Sun Optics India Ltd.
Delhi High Court · (2022) 08 DEL CK 0168
High Courts31 Aug 2022Disposed Of
Hemant Kumar Vs State & Anr.
Delhi High Court · (2022) 08 DEL CK 0167
Code Of Criminal Procedure, 1973 — Section 125, 126(2), 126(3), 401
High Courts31 Aug 2022Allowed
Aruna Mahananda Vs Ministry Of Social Justice And Empowerment
Delhi High Court · (2022) 08 DEL CK 0166
High Courts30 Aug 2022Dismissed
Ajay Beri Vs Estate Officer-III (Delhi Urban Shelter Improvement Board) & Anr
Delhi High Court · (2022) 08 DEL CK 0155
Constitution Of India, 1950 — Article 226, 227Code Of Civil Procedure, 1908 — Order 21 Rule 35, Order 21 Rule 36, Order 21 Rule 95, Order 21 Rule 96 Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 2(g), 5(1), 7, 7(3), 9Land Acquisition Act, 1894 — Section 4, 4(1), 6, 9(1), 11, 15, 16, 17(1)