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Delhi High Court judgments, 2023

7,411 judgments · page 356 of 371

High Courts13 Jan 2023Disposed Of

Tata Steel BSL Limited Vs Venus Recruiter Private Limited & Ors.

Delhi High Court · (2023) 01 DEL CK 1405

Insolvency and Bankruptcy Code, 2016-Section 1(3), 4, 5, 5(13), 6 to 32, 7, 12, 12(3), 14, 23, 23(1), 25, 25(2)(j), 26, 30, 30(2)(a), 30(4), 31, 31(3)(b), 33 to 54, 43, 43(1), 43(2), 43(3), 43 to 51, 44, 44 to 51, 45, 47, 48, 49, 50, 51, 53, 60, 60(5), 60(5)(c), 61, 66, 67Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 2(e), 35A, 35A(1), 35A(2), 35A(3A), 35A(4), 36, 38(2)(d), 39, 40ACompanies Act, 1956-Section 391, 446, 446(2), 446(2)(d)
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High Courts13 Jan 2023Dismissed

Ikra Khan Vs Jamia Millia Islamia

Delhi High Court · (2023) 01 DEL CK 1414

Ordinance No. 9 (IX), Part I of Ordinances and Regulation (Academic)-paragraph 2(g), paragraph 5(a)Constitution of India-Article 14, 19, 21
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High Courts13 Jan 2023Dismissed

MB Power (Madhya Pradesh) Limited Vs State Bank Of India & Ors.

Delhi High Court · (2023) 01 DEL CK 0848

Code of Civil Procedure, 1908-Order VII Rule 11, Section 9Electricity Act, 2003-Section 2(4), 2(28), 2(71), 79, 79(1)(a) to (d), 79(1)(b), 79(1)(f), 79(1)(g), 79(1)(h), 79(1)(k), 86, 86(1)(b), 86(1)(f), 94(2), 173, 174, 175Companies Act, 1956
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