COURT ARCHIVE

Delhi High Court judgments

1,35,544 judgments · page 4,453 of 6,778

High Courts31 Oct 2011

M/S Aviva Fiber and Ors Vs M/S Aviva Fibertech Pvt. Ltd. and Ors

Delhi High Court · (2011) 10 AD 419 : (2012) 49 PTC 67

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 1, Order 39 Rule 2, 151Contract Act, 1872 — Section 27Trade Marks Act, 1999 — Section 15

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High Courts31 Oct 2011

M/S Marvel Tea Estate India Ltd. Vs P.M. Batra (Prop) M/S Gurukripa Traders

Delhi High Court · (2012) 49 PTC 82

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151Specific Relief Act, 1963 — Section 38Trade and Merchandise Marks Act, 1958 — Section 28, 31

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High Courts31 Oct 2011Dismissed

Commissioner of Income Tax Vs Harnarain

Delhi High Court · (2011) 10 DEL CK 0070

Income Tax Act, 1961 — Section 132, 142(1), 143(2), 143(3), 260A

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High Courts31 Oct 2011

Commissioner of Income Tax Vs Delhi Public School Delhi Public School Vs Commissioner of Income Tax

Delhi High Court · (2012) 247 CTR 317 : (2011) 203 TAXMAN 81

Income Tax Act, 1961 — Section 191, 201(1), 201(1A), 88Income Tax Rules, 1962 — Rule 3(5)

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High Courts31 Oct 2011

Zippo Manufacturing Company Vs Anil Moolchandani and Others

Delhi High Court · (2011) 9 AD 661 : (2011) 185 DLT 51 : (2011) 48 PTC 390

Trade Marks Act, 1999 — Section 2

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High Courts31 Oct 2011

Microsoft Corporation and Anr Vs Prem Tiwari and Anr

Delhi High Court · (2011) 10 AD 129

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Copyright Act, 1957 — Section 13(1), 14, 17, 2, 40

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High Courts31 Oct 2011

Microsoft Corporation and Another Vs M/s G-Net Technologies and Others

Delhi High Court · (2012) 49 PTC 97

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High Courts31 Oct 2011

Anis Ahmed Rushdie Thru LRs Vs Bhizku Ram Jain and Others

Delhi High Court · (2011) 10 DEL CK 0045

Civil Procedure Code, 1908 (CPC) — Section 16, 20Constitution of India, 1950 — Article 54Evidence Act, 1872 — Section 114

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High Courts31 Oct 2011Dismissed

Rajesh Rekwar Vs State (NCT of Delhi)

Delhi High Court · (2011) 10 AD 55

Criminal Procedure Code, 1973 (CrPC) — Section 313, 428Evidence Act, 1872 — Section 73Identification of Prisoners Act, 1920 — Section 2, 4

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High Courts31 Oct 2011

Kalakandar Investment (P) Ltd. and Others Vs M/s. Menlo Consultant India (P) Ltd. and Others

Delhi High Court · (2011) 10 DEL CK 0019

Arbitration and Conciliation Act, 1996 — Section 8Civil Procedure Code, 1908 (CPC) — Order 21 Rule 41(2), Order 21 Rule 5

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High Courts25 Oct 2011Dismissed

Kuldeep Singh Hooda Vs Shri Narender Mehlawat and others

Delhi High Court · (2011) 164 PLR 30

India (Adaptation of Existing Indian Laws) Order, 1947 — Section 4(1)Punjab Tenancy Act, 1887 — Section 39, 40, 5, 5(1)

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High Courts24 Oct 2011Dismissed

Shri Ramesh Kumar Vs Shri Mohd. Ibrahim Ahmed Pai

Delhi High Court · (2011) 10 DEL CK 0217

Delhi Rent Control Act, 1958 — Section 14(1), 25BSlum Areas (Improvement and Clearance) Act, 1956 — Section 19

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High Courts24 Oct 2011Allowed

Oriental Longman Ltd. Vs UOI Etc.

Delhi High Court · (2012) 211 TAXMAN 139

Income Tax Act, 1961 — Section 269UD(1)

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High Courts24 Oct 2011Disposed Off

Shiv Nath Choudhary and Ram Dass Vs NDMC and Others

Delhi High Court · (2011) 10 AD 398 : (2012) 1 ILR Delhi 578

Constitution of India, 1950 — Article 96National Capital Territory of Delhi Laws (Special Provisions) Act, 2011 — Section 2(1), 3New Delhi Municipal Council Act, 1994 — Section 221, 224, 225, 226, 330

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High Courts24 Oct 2011Allowed