High Courts21 Apr 2025Disposed Of
Raj Vardhan Patodia (HUF) Vs Registrar Of Trade Marks & Anr.
Delhi High Court · (2025) 04 DEL CK 2438
Trade Marks Act, 1999-Section 91Trade Marks Rules, 2017-Rule 45, 45(1), 45(2), 46
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Delhi High Court judgments
1,29,596 judgments · page 814 of 6,480
High Courts21 Apr 2025
Raj Vardhan Patodia (HUF) Vs Registrar Of Trade Marks & Anr.
Delhi High Court · (2025) 04 DEL CK 2434
Trade Marks Act, 1999-Section 91, 6(2)Trade Marks Rules, 2017-Rule 45, 46, 45(2), 45(1), 14
High Courts21 Apr 2025Disposed Of
Vineet Kumar Vs Union Of India & Ors
Delhi High Court · (2025) 04 DEL CK 2495
High Courts21 Apr 2025Disposed Of
Sanjay Yadav Vs Union Of India & Anr.
Delhi High Court · (2025) 04 DEL CK 2485
Border Security Force Rules, 1969-Rule 173 (8)
High Courts21 Apr 2025Disposed Of
State Vs Neeraj
Delhi High Court · (2025) 04 DEL CK 2362
Indian Penal Code-Section 376, 84Protection of Children from Sexual Offences Act, 2012-Section 6Code of Criminal Procedure-Chapter XXV, Section 328, 329, 330, 331, 334, 437-A, 2(g)
High Courts21 Apr 2025
Suraj Narayan Sinha Vs Ms Anuradha Sinha
Delhi High Court · (2025) 04 DEL CK 2361
Code of Criminal Procedure, 1973-Section 125, 125(1) Explanation (b), 125(4), 125(5), 127(1)(2)(3)Hindu Marriage Act, 1955-Section 13, 13(1)(ib)CPC-Order 9 Rule 12
High Courts21 Apr 2025
Brij Kishor Mishra Vs The State (Govt. of NCT of Delhi) & Ors.
Delhi High Court · (2025) 04 DEL CK 2360
Code of Criminal Procedure, 1973-Section 482, 311, 313Indian Penal Code, 1860-Sections 325, 341, 509, 34
High Courts21 Apr 2025
Anwar Ali Vs State (NCT Of Delhi) & Ors.
Delhi High Court · (2025) 04 DEL CK 2359
Indian Penal Code, 1860-Section 376, 376(2)(n)Prevention of Children From Sexual Offence Act, 2012-Section 6BNSS-Section 180, 183
High Courts21 Apr 2025
Manish @ Mahesh Vs State NCT Of Delhi
Delhi High Court · (2025) 04 DEL CK 2358
Indian Penal Code, 1860-Section 34, 361, 363Code of Criminal Procedure, 1973-Section 161, 164, 397, 401, 482
High Courts21 Apr 2025Disposed Of
Vinod Kumar Vs State & Anr.
Delhi High Court · (2025) 04 DEL CK 2357
Indian Penal Code, 1860-Sections 4, 34, 323, 354, 506Protection of Children from Sexual Offences Act, 2012-Sections 6, 10, 12, 17, 18Cr.P.C.-Sections 161, 164
High Courts21 Apr 2025Dismissed
Kuldeep Vs State Of NCT Of Delhi & Anr.
Delhi High Court · (2025) 04 DEL CK 2356
Indian Penal Code, 1860-Sections 354, 354B, 506, 506 (Part II)Cr.P.C.-Sections 31, 164, 313, 397
High Courts21 Apr 2025Dismissed
The Pr. Commissioner Of Income Tax -Central -1 Vs Amol Awasthi
Delhi High Court · (2025) 04 DEL CK 2378
Income Tax Act, 1961-Section 260A, 144C, 153C, 143(3), 153A, 143(1), 132, 69A, First Proviso to Section 153C, second proviso of Section 153A
High Courts21 Apr 2025Dismissed
Vinod Garg Vs Kamlesh Mehta (Since Deceased) Through Her Lrs. & Ors.
Delhi High Court · (2025) 04 DEL CK 2375
Commercial Courts Act, 2015-Section 13Code of Civil Procedure, 1908-Order IX Rule 9, XXII Rule 4
High Courts21 Apr 2025Dismissed
The Pr. Commissioner Of Income Tax -Central -1, Jhandewalan Extension, New Delhi Vs Amol Awasthi
Delhi High Court · (2025) 04 DEL CK 2373
Income Tax Act, 1961-Section 260A, 144C, 153C, 143(3), 153A, 143(1), 69A, 132Finance Act, 2017
High Courts21 Apr 2025Allowed
Mohd. Rashid & Ors. Vs The State (NCT Of Delhi) & Anr.
Delhi High Court · (2025) 04 DEL CK 2121
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528IPC-Section 498A, 406, 34DV Act-Section 12
High Courts21 Apr 2025Dismissed
Union Of India & Ors. Vs MWO Chitranjan Singh Retd
Delhi High Court · (2025) 04 DEL CK 2118
2008 Regulations-Chapter VI Para 43Entitlement Rules-Rule 7Constitution of India-Article 226
High Courts21 Apr 2025Disposed Of
Sameer Saifi Vs State Of Nct Of Delhi
Delhi High Court · (2025) 04 DEL CK 2107
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 110/115(2)/3(5)Code of Criminal Procedure, 1973-Section 161
High Courts21 Apr 2025Dismissed
Samsung India Electronics Pvt Ltd Vs Raju
Delhi High Court · (2025) 04 DEL CK 2099
Employees Compensation Act, 1923-Section 30, 4A
High Courts21 Apr 2025Disposed Of
Sandeep Prakash Sharma Vs Raghu Menon & Anr.
Delhi High Court · (2025) 04 DEL CK 2090
CPC-Order XII Rule 6, XXXIX Rule 10, VII Rule 11
High Courts21 Apr 2025Allowed
Ramesh Suneja Vs Union Of India
Delhi High Court · (2025) 04 DEL CK 1048
Railway Claims Tribunal Act, 1987 - Section 16, 23Railways Act, 1989 - Section 123(c), 124A