High Courts15 Apr 2025Allowed
Epifi Technologies Private Limited Vs Formula One Liccensing BV & Anr.
Delhi High Court · (2025) 04 DEL CK 2435
Trade Marks Act, 1999-Sections 47, 57, 47(1)(a), 47(1)(b)
COURT ARCHIVE
Delhi High Court judgments
1,29,596 judgments · page 822 of 6,480
High Courts15 Apr 2025Disposed Of
Pushpa Saluja Vs ITO, Ward 45(4), New Delhi
Delhi High Court · (2025) 04 DEL CK 2387
Income Tax Act, 1961-Section 260A, 68, 143(2), 142(1), 131
High Courts15 Apr 2025Allowed
J. G's Departmental Store Vs Income Tax Officer Ward 60(1) & Ors.
Delhi High Court · (2025) 04 DEL CK 2384
Constitution of India-Article 226Income Tax Act, 1961-Section 142(1), 143(2), 143(3), 147, 148, 148A(b), 148A(d), 151, 206CA
High Courts15 Apr 2025
Pawan Singh Vs State (NCT Of Delhi)
Delhi High Court · (2025) 04 DEL CK 2124
IPC-Section 302
High Courts15 Apr 2025Dismissed
Chand Mehra Vs Union Of India & Ors.
Delhi High Court · (2025) 04 DEL CK 2088
Advocates Act, 1961-Section 35Bar Council of India Rules-Rule 48A, 4, Part-VI, Section-IICr.P.C.-Section 340
High Courts15 Apr 2025Disposed Of
Devendri Vs Ajay Pawar & Ors
Delhi High Court · (2025) 04 DEL CK 1021
Code of Civil Procedure, 1908 - Section 10
High Courts15 Apr 2025Disposed Of
M/s Global Sales India & Anr Vs Amit Sharma
Delhi High Court · (2025) 04 DEL CK 1020
Code of Civil Procedure, 1908 - Section 151, Order 11 Rules 1, Order 11 Rules 2
High Courts15 Apr 2025Disposed Of
Sonu Vs State (Govt. Of Nct Of Delhi)
Delhi High Court · (2025) 04 DEL CK 1008
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483, 528Code of Criminal Procedure Code, 1973 - Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 - Section 15, 18, 25, 29, 37
High Courts15 Apr 2025Dismissed
Arbaz Khan Vs State (Govt. Of Nct Of Delhi)
Delhi High Court · (2025) 04 DEL CK 1007
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483Indian Penal Code, 1860 - Section 34, 392, 394
High Courts15 Apr 2025Disposed Of
Parth Pandit@Parth Bajpai Vs State Of Nct Of Delhi
Delhi High Court · (2025) 04 DEL CK 1006
Code of Criminal Procedure Code, 1973 - Section 161, 439, 482Indian Penal Code , 1860 - Section 120B, 201, 302, 307, 365Arms Act, 1959 - Section 25, 27, 54, 59
High Courts15 Apr 2025Allowed
FDC Limited Vs Palsons Derma Private Limited
Delhi High Court · (2025) 04 DEL CK 1005
Code of Civil Procedure, 1908 - Order 39 Rules 1, Order 39 Rule 2Trade Marks Act, 1999 - Section 27(2)
High Courts15 Apr 2025Dismissed
Abhijeet Mishra Vs State (Govt. Of Nct) Delhi & Anr
Delhi High Court · (2025) 04 DEL CK 1004
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483, 528Indian Penal Code , 1860 - Section 34, 406, 419, 420, 467, 468, 471
High Courts09 Apr 2025Dismissed
Kamal Singh Rana Vs State Of NCT Of Delhi
Delhi High Court · (2025) 04 DEL CK 2087
Indian Penal Code, 1860-Sections 363, 376, 376(2)(f)(i)Protection of Children From Sexual Offences Act, 2012-Section 6Cr.P.C.-Sections 161, 164
High Courts09 Apr 2025Disposed Of
Epiphany Hospitality Pvt Ltd Vs The Commissioner Excise Entertainment And Luxury Tax Department Govt Of NCT Of Delhi & Anr.
Delhi High Court · (2025) 04 DEL CK 2079
Delhi Eating House Registration Regulations, 2023-Para-6(ii)Delhi Eating House Registration Regulations, 1980Delhi Police Act 1978-Section 141(2), 28(1)
High Courts09 Apr 2025Disposed Of
Arvind Mishra Vs The Commissioner Of Police & Ors.
Delhi High Court · (2025) 04 DEL CK 2076
Constitution of India-Article 19
High Courts09 Apr 2025Disposed Of
Sukhdev Tiwari Vs Satya Prakash Kansal
Delhi High Court · (2025) 04 DEL CK 2069
Code of Civil Procedure, 1908-Section 115, 151, Order VII Rule 11, VII Rule 11(a), VII Rule 11(d), VII Rule 9, XLimitation Act, 1963-Article 113, 19, Section 18, 19Indian Evidence Act, 1872
High Courts09 Apr 2025Disposed Of
Raj Kumar Tiwari HUF Vs Satya Prakash Kansal
Delhi High Court · (2025) 04 DEL CK 2063
Code of Civil Procedure, 1908-Section 115, 151, Order VII Rule 9, VII Rule 11, XLimitation Act, 1963-Article 19, 113, Section 18, 19Indian Evidence Act, 1872
High Courts09 Apr 2025Dismissed
Zhuhai Hansen Technology Co Ltd Vs Aksh Optifibre Limited & Ors.
Delhi High Court · (2025) 04 DEL CK 2048
Arbitration & Conciliation Act, 1996-Section 44, 45, 6, 8, 11, 11(6)Code of Civil Procedure, 1908-Order XIIIAContract Act, 1872-Section 62
High Courts09 Apr 2025Dismissed
Conceptum Logistics India Pvt Ltd Vs Samrajaya Global Shipping Services
Delhi High Court · (2025) 04 DEL CK 2045
Civil Code of Procedure, 1908-Order XXXVII Rule 3 Sub-Rule 5, XXXVII, XXXVII Rule 3Indian Contract Act-Section 15, 16
High Courts09 Apr 2025Disposed Of
M/S. Singh Finlease Pvt. Ltd. Vs M/S. Chand Cloth House & Ors.
Delhi High Court · (2025) 04 DEL CK 2038
Arbitration and Conciliation Act, 1996-Section 11(6), 12, IVth Schedule