COURT ARCHIVE

Delhi High Court judgments

1,24,804 judgments · page 605 of 6,241

High Courts07 Aug 2025Dismissed

Mohmmed Javed Vs Union Of India & Ors.

Delhi High Court · (2025) 08 DEL CK 1334

Constitution of India-Article 226, 227, 14, 21, 19(1)(a), 19(1)(g), 19(1), 19(2)Cinematograph Act, 1952-Section 5A, 5A(2), 5A(3), 5B, 5B(2), 6(2)Code of Civil Procedure-Order XXXIX

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High Courts07 Aug 2025Dismissed

Kavita Arora & Anr. Vs Deepak Arora & Ors.

Delhi High Court · (2025) 08 DEL CK 1336

Code of Civil Procedure, 1908-Section 96, Order XLI, VI Rule 1, VI Rule 2Delhi High Court Act, 1966-Section 10Limitation Act, 1963-Article 137, Section 5, 3

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High Courts07 Aug 2025Dismissed

Netherland India Communication Enterprises Ltd & Anr. Vs State Bank Of India & Anr.

Delhi High Court · (2025) 08 DEL CK 1338

Recovery of Debts and Bankruptcy Act, 1993-Section 20Limitation Act, 1963-Section 3, 5, 17, 17(1), 17(1)(b), 17(1)(d)Code of Civil Procedure, 1908-Order VI Rule 4, VI Rule 17

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High Courts07 Aug 2025Disposed Of

Cargill Incorporated Vs The Registrar Of Trade Marks

Delhi High Court · (2025) 08 DEL CK 1343

Trade Marks, Act-Section 91, 11(1), 47, 57Trade Marks Rules, 2017-Rule 156

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High Courts07 Aug 2025Allowed

Impresario Entertainment And Hospitality Private Limited Vs The Registrar Of Trademarks

Delhi High Court · (2025) 08 DEL CK 1538

Trade Marks Act, 1999-Section 91, 11(1)Trade Marks Rules, 2017-Rule 156

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High Courts07 Aug 2025

Surender Kumar Sharma & Ors. Vs Municipal Corporation Of Delhi & Anr.

Delhi High Court · (2025) 08 DEL CK 1348

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High Courts07 Aug 2025Allowed

Raj Kamal Yadav & Anr. Vs Smt. Manju Yadav

Delhi High Court · (2025) 08 DEL CK 1353

IPC-Section 323, 493, 397, 498, 494, 354, 326, 506, 452, 120B, 341, 34CrPC-Section 200, 156(3), 482, 397(3), 107, 151BNSS, 2023-Section 528, 438(3), 223

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High Courts07 Aug 2025

Manoj Kumar Vs State Of NCT Of Delhi

Delhi High Court · (2025) 08 DEL CK 1362

Bhartiya Nagarik Suraksha Sanhita, 2023-Section 528, 484, 483Negotiable Instruments Act, 1881-Sections 138CrPC-Section 440(1), 439(1)(b)

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High Courts07 Aug 2025Allowed

Arman Mohd Vs State, Govt. Of NCT Delhi & Anr.

Delhi High Court · (2025) 08 DEL CK 1363

Arms Act, 1959-Section 25, 45(d)

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High Courts07 Aug 2025

M/S Nakoda Food Marketing & Ors. Vs M/S Mahesh Edible Oil Industries Limited

Delhi High Court · (2025) 08 DEL CK 1368

Commercial Courts Act, 2015-Section 13Civil Procedure Code, 1908-Order XLIII Rule 1(r), XXXIX Rules 1 and 2, XXXIX Rule 4, XXVI Rule 9Trade Marks Act, 1999-Section 2(v), 27(2), 28, 28(1), 28(3), 29, 29(1), 29(2)(c), 29(4), 30(2)(e), 31, 32(e), 33, 124, 124(2), 124(5), 134, 135

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High Courts07 Aug 2025Dismissed

Sandeep Vs Union Of India & Ors

Delhi High Court · (2025) 08 DEL CK 1373

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High Courts07 Aug 2025Disposed Of

Mach Conferences And Events Private Limited Vs Yatra Online Limited

Delhi High Court · (2025) 08 DEL CK 1378

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High Courts07 Aug 2025

Union Of India & Ors. Vs Wg Cdr Kameshwar Prasad Mishra Retd

Delhi High Court · (2025) 08 DEL CK 1399

Constitution of India-Article 226

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High Courts07 Aug 2025Disposed Of

M/S Vaidya Rishi India Health Private Limited & Anr. Vs Suresh Dutt Parashar & Ors.

Delhi High Court · (2025) 08 DEL CK 1401

Trade Marks Act, 1999-Section 27, 27(2), 28(1), 28(2), 28(3), 29, 29(1) to (4), 30(2)(e), 34, 124, 124(1), 124(2), 124(3), 124(4), 124(5)Constitution of India-Article 141

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High Courts07 Aug 2025Allowed