High Courts22 Aug 2025Dismissed
Ranjan Rattan Vadhera Vs State & Ors.
Delhi High Court · (2025) 08 DEL CK 1825
Indian Evidence Act, 1872-Section 67, 68, 69, 90, 138, 146Code of Civil Procedure, 1908-Section 114, Order XLVII Rule 1
COURT ARCHIVE
Delhi High Court judgments
1,24,157 judgments · page 571 of 6,208
High Courts22 Aug 2025Allowed
Mensa Brand Technologies Private Limited Vs Registrar Of Trade Marks
Delhi High Court · (2025) 08 DEL CK 1826
Trade Marks Act, 1999-Section 91, 9(1)(a), 9(1)(b), 17(1)
High Courts22 Aug 2025Allowed
Allied Blenders And Distillers Limited Vs Kulbir Singh & Anr.
Delhi High Court · (2025) 08 DEL CK 1827
Trade Marks Act, 1999-Sections 9, 18, 47, 57, 47(1)(b)Delhi High Court Intellectual Property Rights Division Rules, 2022-Rule 7
High Courts22 Aug 2025Disposed Of
Mankind Pharma Limited Vs The Registrar Of Trade Marks
Delhi High Court · (2025) 08 DEL CK 1829
Trade Marks Act, 1999-Section 91, 11, 11(1), 11(1)(a), 11(1)(b)Trade Marks Rules, 2017-Rule 124
High Courts22 Aug 2025Allowed
Mankind Pharma Ltd. Vs Ram Kumar M/s Dr. Kumars Pharmaceuticals
Delhi High Court · (2025) 08 DEL CK 1832
Trade Marks Act, 1999-Section 57, 47(1)(a) and (b), 47, 11Trade Marks Rules, 2017-Rule 124Tribunals Reforms (Rationalization and Conditions of Service) Ordinance, 2021
High Courts22 Aug 2025Disposed Of
Cedar Properties And Trading LLP & Ors. Vs Stafford Laboratories Private Limited & Ors.
Delhi High Court · (2025) 08 DEL CK 1833
Code of Civil Procedure, 1908-Order XIIIA Rule 3 & 6(1)(A), Section 151Delhi High Court Intellectual Property Rights Division Rules, 2022-Rule 27Limited Liability Partnership Act, 2008
High Courts22 Aug 2025
Condor Footwear (India) Limited & Anr. Vs Nexgen Footwear Private Limited & Ors.
Delhi High Court · (2025) 08 DEL CK 1834
Delhi High Court (Original Side) Rules, 2018-Rule 5 of Chapter IICode of Civil Procedure, 1908-Section 151, Order XI Rule 1(4), XI Rule 1(5), XI Rule 15Commercial Courts Act, 2015
High Courts22 Aug 2025Dismissed
Champion Project Enterprises & Ors. Vs Union Of India & Ors.
Delhi High Court · (2025) 08 DEL CK 1836
Constitution of India, 1950-Article 226Copyright Act, 1957-Section 2(o), 13(1)(a), 63Right to Information Act, 2005
High Courts22 Aug 2025Dismissed
Deepak Vs The State (Govt. Of NCT Of Delhi)
Delhi High Court · (2025) 08 DEL CK 1963
CrPC-Section 374(2), 428, 313, 164IPC-Section 376, 506, 506(II), 376(2), 354POCSO Act-Section 6, 10, 12, 29, 5, 3
High Courts22 Aug 2025Partly Allowed
Sachin @ Model Vs The State (Govt. Of Nct Of Delhi)
Delhi High Court · (2025) 08 DEL CK 1967
Cr.P.C.-Section 374(2), 428IPC-Sections 34, 356, 379, 392, 394, 411
High Courts22 Aug 2025Disposed Of
Sandeep Kumar Vs Govt. Of NCT Of Delhi & Ors.
Delhi High Court · (2025) 08 DEL CK 1996
High Courts22 Aug 2025Dismissed
Ashutosh Sani Vs Union Of India
Delhi High Court · (2025) 08 DEL CK 1999
Right to Information Act, 2005Income Tax Act, 1961-Section 139(8A)
High Courts22 Aug 2025Dismissed
Sunil Kumar Dawar Vs District Magistrate & Anr.
Delhi High Court · (2025) 08 DEL CK 2017
Constitution of India-Article 226Registration Act, 1908-Section 17, 49, 81, 82, 83General Process Act-Section 21
High Courts22 Aug 2025Disposed Of
Ms Shree Saravana Trading Corp Through Its Proprietor Pushpa F.Y 2017-18 Vs Sales Tax Officer Class II Vato Ward 39 State Goods And Service Tax & Anr.
Delhi High Court · (2025) 08 DEL CK 2063
Constitution of India-Article 226, 227Central Goods and Services Tax Act, 2017-Section 168A, 73, 107SGST Act (Telangana GST Act)-Section 73
High Courts22 Aug 2025Disposed Of
M/s Prince Vinny Enterprises Through Its Proprietor, Mrs. Usha Jain Vs Union Of India & Ors.
Delhi High Court · (2025) 08 DEL CK 2064
Constitution of India-Article 226Central Goods and Services Tax Act, 2017-Section 168A, 73SGST Act (Telangana GST Act)-Section 73
High Courts22 Aug 2025Disposed Of
Subodh Kumar Agarwal Vs Sales Tax Officer Class II AVATO Ward 61 Zone 5 Delhi & Ors.
Delhi High Court · (2025) 08 DEL CK 2068
Constitution of India-Article 226, 227Central Goods and Services Tax Act, 2017-Section 168A, 73, 107SGST Act (Telangana GST Act)-Section 73
High Courts22 Aug 2025Disposed Of
Commissioner Of Customs Vs Surendra Singh Mehta
Delhi High Court · (2025) 08 DEL CK 2069
Customs Act, 1962-Section 28
High Courts22 Aug 2025Disposed Of
Mir Fasil Khurseed Vs Commissioner Of Customs & Anr.
Delhi High Court · (2025) 08 DEL CK 2071
Baggage Rules, 2016Customs Act, 1962-Section 11 J(d), 11 1(j), 111(m), 125, 125(3), 112(a), 112(b)
High Courts22 Aug 2025Disposed Of
Raman Enterprises Vs Commissioner Of SGST Delhi & Anr.
Delhi High Court · (2025) 08 DEL CK 2072
Goods and Services Act, 2017-Section 161, 160
High Courts22 Aug 2025Disposed Of
Court On Its Own Motion Vs M/s Obsession Naaz & Ors.
Delhi High Court · (2025) 08 DEL CK 2087
Indian Penal Code, 1860-Section 147, 148, 149, 353, 333, 379, 34Contempt of Courts Act, 1971