Arbitration and Conciliation Act, 1996-Section 5, 8, 9, 9(1)(e), 9(1)(ii), 9(1)(ii)(a), 9(1)(ii)(b), 9(1)(ii)(d), 9(1)(ii)(e), 9(ii)(b), 9(2)(e), 17, 21, 36Code of Civil Procedure, 1908-Section 13, 13(c), 13(f), 44A, 94, 151, Order 38 Rule 5, 39 Rules 1 and 2Specific Relief Act, 1963-Section 9

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High Courts20 Aug 2024Disposed Of

China Devi Vs State Of NCT Of Delhi & Ors.

Delhi High Court · (2024) 08 DEL CK 1452

Constitution of India-Article 226Bharatiya Nagarik Suraksha Sanhita-Section 528

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High Courts20 Aug 2024Dismissed

Aptec Advanced Protective Technologies AG Vs Union Of India & Anr.

Delhi High Court · (2024) 08 DEL CK 1442

Arbitration & Conciliation Act 1996-Section 34, 31(6), 31, 32(1), 32Code of Civil Procedure, 1908-Order 11 Rule 12, 11 Rule 14

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High Courts20 Aug 2024Disposed Of

Evergreen Land Mark Pvt. Ltd. Vs John Tinson And Company Pvt. Ltd. & Anr.

Delhi High Court · (2024) 08 DEL CK 1439

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High Courts20 Aug 2024Disposed Of

Anurag Enterprises Vs Footwear Design And Development Institute (FDDI)

Delhi High Court · (2024) 08 DEL CK 1438

Arbitration and Conciliation Act, 1996-Section 29A (4) & (5)

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High Courts20 Aug 2024Disposed Of

Om Prakash Vs Sheesh Ram @ Sheesh Pal & Anr.

Delhi High Court · (2024) 08 DEL CK 1420

Specific Relief Act, 1963-Section 20Specific Relief (Amendment) Act, 2018Transfer of Property Act, 1882-Section 54

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High Courts20 Aug 2024Dismissed

Komal Kumari Vs State(Nct Of Delhi) & Anr

Delhi High Court · (2024) 08 DEL CK 0132

Code of Criminal Procedure 1973 — Section 41A, 200, 202, 397, 482Indian Penal Code, 1860 — Section 34, 408, 499

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High Courts20 Aug 2024Allowed

Vijay Kumar Khurana Vs Shubham Jain

Delhi High Court · (2024) 08 DEL CK 0131

Code of Criminal Procedure 1973 — Section 200, 482Indian Penal Code, 1860 — Section 34, 120B, 409, 420

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High Courts20 Aug 2024Disposed Of

Managing Committee, Masjid Syed Faiz Elahi (Regd) Vs Delhi Waqf Board & Ors

Delhi High Court · (2024) 08 DEL CK 0130

Waqf Act, 1995 — Section 72, 72(1), 72(2)

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High Courts20 Aug 2024Disposed Of

Om Prakash Vs Sheesh Ram @ Sheesh Pal (Since Deceased) & Ors

Delhi High Court · (2024) 08 DEL CK 0129

Specific Relief Act, 1963 — Section 20Transfer of Property Act, 1882 — Section 54

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High Courts20 Aug 2024Dismissed

Satish Kumar Dahiya Vs Smt Shivani Dahiya & Anr

Delhi High Court · (2024) 08 DEL CK 0128

Code of Criminal Procedure 1973 — Section 125, 397, 482Family Courts Act, 1984 — Section 19(4)

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High Courts20 Aug 2024Disposed Of

Kanwal Kishore Manchanda Vs Delhi Development Authority & Anr

Delhi High Court · (2024) 08 DEL CK 0127

Constitution of India, 1950 — Article 226, 227Indian Penal Code, 1860 — Section 193, 196, 467, 471Indian Partnership Act, 1932 — Section 14, 15

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High Courts17 Aug 2024Dismissed

Vivekananda Institute Of Professional Studies & Anr. Vs Government Of NCT Of Delhi & Ors.

Delhi High Court · (2024) 08 DEL CK 2218

AICTE Act, 1987-Section 10, 11, 23All India Council for Technical Education (Grant of Approvals for Technical Institutions) Regulations, 2020-Regulation 1, 2, 4, 4.9, 6, 6.3(h)Constitution of India-Article 19(1)(g), 226, 246, Entry 66 of List I

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High Courts16 Aug 2024

Baldev Singh & Ors. Vs Neha Bansal & Anr.

Delhi High Court · (2024) 08 DEL CK 2201

Land Acquisition Act, 1894-Section 4, 6Delhi Municipal Corporation Act, 1957-Section 507(a)Delhi Land Revenue Act, 1954-Section 26, 27, 216, 3(2), 20, 22

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High Courts16 Aug 2024Dismissed