High Courts13 Dec 2024Disposed Of
Aditya Saurabh Vs Union Of India & Ors.
Delhi High Court · (2024) 12 DEL CK 1850
COURT ARCHIVE
Delhi High Court judgments
1,31,711 judgments · page 931 of 6,586
High Courts13 Dec 2024Disposed Of
Ni-Met Metals Inc Vs Director General Of Foreign Trade & Ors.
Delhi High Court · (2024) 12 DEL CK 1849
High Courts13 Dec 2024Disposed Of
M/s Metrro Waste Handling Private Limited Vs Reserve Bank Of India & Ors.
Delhi High Court · (2024) 12 DEL CK 1846
High Courts13 Dec 2024Dismissed
Gedela Chandra Sekhara Rao Vs Union Of India & Anr.
Delhi High Court · (2024) 12 DEL CK 1911
High Courts13 Dec 2024Allowed
Marriott Worldwide Corporation Vs Hotel Marriot Prime & Anr.
Delhi High Court · (2024) 12 DEL CK 1948
Code of Civil Procedure, 1908-Order XIIIA, XIIIA Rule 3Commercial Courts Act, 2015Trade Marks Act, 1999-Section 2(1)(zg), 11(6), 11(7)
High Courts13 Dec 2024
Pfizer Inc. & Ors. Vs Everest Pharmaceuticals Limited & Ors.
Delhi High Court · (2024) 12 DEL CK 1946
Companies Act, 1956Patents Act-Section 11-ADelhi High Court (Original Side) Rules, 2018-Rule 3, 5 of Chapter XXIII
High Courts13 Dec 2024Allowed
Puma SE Vs Surender Singh & Anr.
Delhi High Court · (2024) 12 DEL CK 1942
Trade Marks Act, 1999-Section 9, 11, 57
High Courts13 Dec 2024
Candico (I) Limited Vs T.R. Kohli, Trading As T.R. Kohli And Sons & Anr.
Delhi High Court · (2024) 12 DEL CK 1940
Trade Marks Act, 1999-Section 91, 11Tribunal Reforms Act, 2021
High Courts13 Dec 2024Disposed Of
Boston Ivy Healthcare Solutions Private Limited Vs M/S Accord Medical Products Private Limited
Delhi High Court · (2024) 12 DEL CK 1939
Indian Evidence Act, 1872-Section 114Code of Civil Procedure, 1908-Order VIII Rule 3
High Courts13 Dec 2024Allowed
Government Of NCT Of Delhi & Ors. Vs Priyanka
Delhi High Court · (2024) 12 DEL CK 1992
Constitution of India-Article 226
High Courts13 Dec 2024Dismissed
Rananjay Pratap Singh Vs Union Of India & Ors.
Delhi High Court · (2024) 12 DEL CK 1991
Administrative Tribunals Act, 1985-Section 14, 14(1)CCS (Conduct) Rules, 1964Right to Information Act, 2005-Section 18, 19, 20, 8(1)(h), 24
High Courts13 Dec 2024Dismissed
Indian Council Of Agricultural Research & Ors. Vs Shri Birender Singh
Delhi High Court · (2024) 12 DEL CK 1987
High Courts13 Dec 2024Disposed Of
Satish Kumar Vs State
Delhi High Court · (2024) 12 DEL CK 2034
IPC-Section 376, 451, 506, 376(2)(g)Cr.P.C.-Section 428, 313POCSO Act-Section 7, 8
High Courts13 Dec 2024Dismissed
Barla Hemanth Kumar Vs Union Of India & Anr
Delhi High Court · (2024) 12 DEL CK 2072
High Courts13 Dec 2024Disposed Of
Roshni Devi Vs Ifco Tokio Gen Ins Co Ltd & Ors.
Delhi High Court · (2024) 12 DEL CK 2140
Motor Vehicles Act, 1988-Section 173IPC-Section 279, 337, 304-A
High Courts13 Dec 2024
New India Assurance Co Ltd Vs Sunil & Ors.
Delhi High Court · (2024) 12 DEL CK 2143
Motor Vehicles Act, 1988-Section 173, 163-A, 166, 140Indian Penal Code, 1860-Section 279, 304-AEmployee's Compensation Act, 1923-Schedule I
High Courts13 Dec 2024Disposed Of
Krishan Vs M/s. Oriental Ins Co Ltd & Ors.
Delhi High Court · (2024) 12 DEL CK 2144
Motor Vehicles Act, 1988-Section 173, 163A
High Courts13 Dec 2024Disposed Of
Subodh Kumar Vs Sanjay Kumar & Ors.
Delhi High Court · (2024) 12 DEL CK 2145
Motor Vehicle Act, 1988-Section 173, 166IPC 1860-Sections 279, 338, 304-A
High Courts13 Dec 2024Disposed Of
Hakeem Ahmed Khan Vs Lokesh Kumar & Ors.
Delhi High Court · (2024) 12 DEL CK 2146
Motor Vehicle Act, 1988-Section 173IPC-Section 279, 338