High Courts23 Apr 2025Allowed
BMI Group Danmark APS (Formerly Icopal Danmark APS) Vs The Assistant Controller Of Patents And Designs & Anr.
Delhi High Court · (2025) 04 DEL CK 2437
Patents Act, 1970-Section 117A, 2(1)(ja), 10
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Delhi High Court judgments
1,29,596 judgments · page 809 of 6,480
High Courts23 Apr 2025Disposed Of
Blackberry Limited Vs Assistant Controller Of Patents And Designs
Delhi High Court · (2025) 04 DEL CK 2430
Patents Act, 1970-Section 117A, 15, 2(1)(j), 3(k), 3(m), 10(4)(c), 10(5), 8, 57, 59, 59(1)
High Courts23 Apr 2025
Union Of India & Ors. Vs Rama Chandra Dhal
Delhi High Court · (2025) 04 DEL CK 2483
Constitution of India-Article 226
High Courts23 Apr 2025Disposed Of
Aditi Chatterjee Vs Jawaharlal Nehru University & Ors.
Delhi High Court · (2025) 04 DEL CK 2498
Jawaharlal Nehru University Act, 1956-Section 5(10)Statutes of the University-Section 32(1)Rules of Discipline & Proper Conduct of Students of JNU-Rule (x), Category II
High Courts23 Apr 2025Allowed
Rakesh Babbar Vs ACIT Central Circle-16 New Delhi & Anr.
Delhi High Court · (2025) 04 DEL CK 2386
Income Tax Act, 1961-Section 153C, 143(3), 132(4), 132, 69A, 156, 153A, 153, 147, 148, 132A
High Courts23 Apr 2025Allowed
Smart Chip Private Limited Vs Assistant Commissioner Of Income Tax, Central Circle – 25
Delhi High Court · (2025) 04 DEL CK 2382
Income Tax Act, 1961-Section 14A, 132, 132A, 139, 139(1), 143(2), 143(3), 147, 148, 148A, 149, 149(1), 149(1)(b), 151, 151(ii), 153, 153A, 153A(1), 153CIncome Tax Rules, 1962-Rule 8DTaxation and other Laws (Relaxation and Amendment of Certain Provisions) Act, 2020
High Courts23 Apr 2025
The State Govt. Of N.C.T. Of Delhi Vs Vicky @ Vinay & Ors.
Delhi High Court · (2025) 04 DEL CK 2380
Code of Criminal Procedure, 1973-Section 378, 482, 313Indian Penal Code, 1860-Section 341, 325, 527, 427, 34, 323Probation of Offenders Act, 1958-Sections 3 and 4
High Courts23 Apr 2025Dismissed
Pr. Commissioner Of Income Tax-4, New Delhi Vs NTPC Vidyut Vyapar Nigam Ltd.
Delhi High Court · (2025) 04 DEL CK 2377
Income Tax Act, 1961-Section 263, 143(3)Environment (Protection) Act, 1986-Sections 3 and 5
High Courts23 Apr 2025Allowed
Carol Infrastructure Private Limited Vs Assistant Commissioner Of Income Tax, Central Circle 27, Delhi & Anr.
Delhi High Court · (2025) 04 DEL CK 2376
Income Tax Act, 1961-Section 132, 132A, 139, 147, 148, 149, 151, 153, 153A, 153B(1), 153C, 153C(1)
High Courts23 Apr 2025Disposed Of
Domino Printing Sciences PLC Vs The Commissioner Of Income Tax, (International-Tax) -2, New Delhi
Delhi High Court · (2025) 04 DEL CK 2372
Constitution of India-Article 226Companies Act, 1956Limited Liability Partnership Act, 2008
High Courts23 Apr 2025Disposed Of
Ashish Singhal Proprietor APN Trading Co. Vs Pr. Commissioner Of Delhi Goods And Services Tax & Ors.
Delhi High Court · (2025) 04 DEL CK 2136
Constitution of India-Article 226Central Goods and Services Tax Act, 2017-Section 73, 168ASGST Act (Telangana GST Act)-Section 73
High Courts23 Apr 2025Disposed Of
Dharuhera Pharmaceuticals Pvt Limited Vs Union Of India & Ors.
Delhi High Court · (2025) 04 DEL CK 2133
Central Goods and Services Tax Act, 2017-Section 168A, 168 (A), 73SGST Act (Telangana GST Act)-Section 73
High Courts23 Apr 2025Disposed Of
Padam Singh Bagga Vs Union Of India & Ors.
Delhi High Court · (2025) 04 DEL CK 2109
High Courts23 Apr 2025Dismissed
Pratigya Sharma Vs Airports Authority Of India
Delhi High Court · (2025) 04 DEL CK 1846
Constitution of India-Article 226
High Courts23 Apr 2025Disposed Of
Jitendra Sharma Vs Geetika Sharma
Delhi High Court · (2025) 04 DEL CK 1063
Constitution of India, 1950 - Article 226Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 528Arms Act, 1959 - Section 19(1)(f), 2(b), 25, 25(1)(a)
High Courts23 Apr 2025Disposed Of
Shivraj Sharma Vs Consortium Of National Law Universities And Ors
Delhi High Court · (2025) 04 DEL CK 1049
Constitution of India, 1950 - Article 21, 226Contract Act, 1872 - Section 2(h)
High Courts22 Apr 2025Dismissed
S.S. Automotive Pvt. Ltd. Vs Union Of India & Anr.
Delhi High Court · (2025) 04 DEL CK 2153
Constitution of India-Article 226, 14
High Courts22 Apr 2025
Mahendra Kumar Sehgal & Ors. Vs Greater Kailash II Welfare Association & Ors.
Delhi High Court · (2025) 04 DEL CK 2151
Societies Registration Act, 1860-Section 12
High Courts22 Apr 2025Dismissed
Ajay Kumar Singh Vs Lalit Mohan & Ors
Delhi High Court · 2025 INSC 267
Code of Criminal Procedure, 1973-Section 482, 340, 197, 190, 401, 200Indian Penal Code, 1860-Section 406, 420, 467, 468, 471, 190, 192, 193, 34, 167, 218, 465, 466, 120-BMotor Vehicles Act, 1988-Section 207, 28, 38, 65, 95, 96, 101, 111, 138, 176, 211, 213, clause (41) of Section 2, 3, 4, 39, 66(1), 84, 86(4), 192A, 177
High Courts22 Apr 2025Dismissed
Vijay Kumar Ojha Vs Samsung India Electronics Pvt. Ltd.
Delhi High Court · (2025) 04 DEL CK 2141
Code of Civil Procedure, 1908-Order VII Rule 10, Section 151, 20, 21, 21(1)