COURT ARCHIVE

Delhi High Court judgments

1,25,249 judgments · page 625 of 6,263

High Courts31 Jul 2025Allowed

Star Sintered Products Ltd Vs Mr Karan Bhutani Trading As M/s Kmsp Industries & Anr.

Delhi High Court · (2025) 07 DEL CK 1896

Trade Marks Act, 1999-Sections 9, 11, 18, 47, 57, 125Code of Civil Procedure, 1908-Order V Rule 1(1), Section 148Delhi High Court (Original Side) Rules, 2018-Rule 1 of Chapter VI

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High Courts31 Jul 2025Dismissed

Tablets (India) Limited Vs M/s. Spey Medicals Private Limited & Anr.

Delhi High Court · (2025) 07 DEL CK 1897

Trade Marks Act, 1999-Section 21(1), 21(2), 21(3), 21(4), 19Trade Mark Rules, 2017-Rule 44, 44(1), 45, 45(1), 45(2), 50, 50(1), 50(4), 50(5)Trade Mark Rules, 2002-Rule 50

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High Courts31 Jul 2025Allowed

Vi-John Healthcare India LLP Vs Dabur India Limited

Delhi High Court · (2025) 07 DEL CK 1898

Code of Civil Procedure, 1908-Order VI Rule 17, Section 151, VIII Rule 1Constitution of India-Article 227Limitation Act, 1963-Section 5

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High Courts31 Jul 2025Allowed

Shri Ved Prakash Garg Trading As M/s Parul Food Products Vs Mr. Dhruv Singh & Anr.

Delhi High Court · (2025) 07 DEL CK 1902

Tribunals Reforms (Rationalization and Conditions of Service) Ordinance, 2021Trade Marks Act, 1999-Section 9(2)(a), 11(1), 11(2), 18, 57Copyright Act, 1957-Section 2(c)

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High Courts31 Jul 2025Dismissed

Celebi Ground Handling India Private Limited Vs Union Of India & Ors.

Delhi High Court · (2025) 07 DEL CK 1904

Companies Act, 2013Aircrafts Rules, 2023Bharatiya Vayuyan Adhiniyam, 2024-Section 6, 10(2)

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High Courts31 Jul 2025Allowed

Somdutt Vs Narcotics Control Bureau

Delhi High Court · (2025) 07 DEL CK 1916

NDPS Act-Section 22(c), 23, 29, 37, 52A, 67, Schedule-I

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High Courts31 Jul 2025Disposed Of

Sahil Alias Bhondi Vs State Of NCT Of Delhi

Delhi High Court · (2025) 07 DEL CK 1927

IPC-Sections 302, 34Evidence Act-Section 30Cr.P.C.-Section 161

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High Courts31 Jul 2025

Dr. B.N. Mittal Through LRs Vs Union Of India & Anr

Delhi High Court · (2025) 07 DEL CK 1935

CCS (Conduct) Rules, 1964-Rules 3.1(i), (ii) and (iii)

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High Courts31 Jul 2025Allowed

Daulat Ram Brake Mfg Co Vs Union Of India (Through Ministry Of Railways) For Northern Railways (NR) & Ors.

Delhi High Court · (2025) 07 DEL CK 1956

Arbitration and Conciliation, Act, 1996-Section 34, 12, 12(5), 11, 16, 18, 4, 7, 11(2), 11(8), Fifth Schedule, Seventh Schedule, Serial No. 1 of the Seventh ScheduleArbitration and Conciliation (Amendment) Act, 2018-Section 12(5), 31(5)Contract Act, 1872-Section 9

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High Courts31 Jul 2025Dismissed

Union Of India & Ors. Vs Ex Po El P Raj Kumar Sah

Delhi High Court · (2025) 07 DEL CK 1965

Constitution of India-Article 226

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High Courts31 Jul 2025Disposed Of

Major Nupur Shekhwat Vs Union Of India & Ors.

Delhi High Court · (2025) 07 DEL CK 1968

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High Courts31 Jul 2025Allowed

Inspector Shivkali Dhurve Vs Union Of India & Ors.

Delhi High Court · (2025) 07 DEL CK 1972

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High Courts31 Jul 2025Disposed Of

Ecotone Systems Pvt. Ltd. & Anr. Vs Preksha Interiors Pvt. Ltd.

Delhi High Court · (2025) 07 DEL CK 1976

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High Courts31 Jul 2025Dismissed

Rita Rikh Vs Arvind Gautam

Delhi High Court · (2025) 07 DEL CK 1977

CPC-Order XXXIX Rules 1 and 2, 39 Rule 1 and 2

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High Courts31 Jul 2025Dismissed

M/S Tamta Construction Co. Pvt Ltd Vs M/S Allied Energy System Pvt. Ltd.

Delhi High Court · (2025) 07 DEL CK 1982

Limitation Act, 1963-Section 5, 4, 12(1), 14Arbitration and Conciliation Act, 1996-Section 34, 34(3)

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High Courts31 Jul 2025Dismissed

Union Of India & Anr. Vs Dilpreet Singh Nagi (Group B) & Ors.

Delhi High Court · (2025) 07 DEL CK 2019

Orissa Service of Engineers Rules, 1941MPS Rules, 1965

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High Courts31 Jul 2025Dismissed

Municipal Corporation Of Delhi Vs Shahnaz Perveen & Anr.

Delhi High Court · (2025) 07 DEL CK 2033

Constitution of India-Article 141

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High Courts31 Jul 2025Disposed Of

Jagdeep Vs Staff Selection Commission & Ors.

Delhi High Court · (2025) 07 DEL CK 2035

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High Courts31 Jul 2025Partly Allowed

Mr. Amarjit Singh Dulat & Ors. Vs M/s Kotak Mahindra Bank Ltd. & Ors.

Delhi High Court · 2025 INSC 22

Code of Criminal Procedure, 1973-Section 482, 202Negotiable Instruments Act-Section 138, 141, 141(1)Companies Act, 2013-Section 2(47), 149, 149(6), 149(12)

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High Courts31 Jul 2025Disposed Of

Directorate Of Enforcement Vs Sanjeev Kapoor & Anr.

Delhi High Court · (2025) 07 DEL CK 2064

Cr.P.C.-Section 482, 207, 83, 208, 173, Chapter XII, 91, 233, 243Income Tax Act-Section 132Black Money (Undisclosed Foreign Income and Assets) and Imposition of tax Act, 2015-Section 51

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