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Delhi High Court judgments, 2024

11,287 judgments · page 381 of 565

High Courts16 Apr 2024Disposed Of

Rajni Anand Vs Cosmic Structures Ltd

Delhi High Court · (2024) 04 DEL CK 4490

Companies (Court) Rules, 1959-Rules 6 & 9Companies Act, 1956-Sections 433, 434, 441, 457, 531A, 536, 536(2), 537Companies Act, 2013-Section 212
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High Courts16 Apr 2024Dismissed

MS Perfect Infraengineers Limited Through Its Promoter And Guarantor & Anr. Vs Technology Development Board & Ors.

Delhi High Court · (2024) 04 DEL CK 4401

Constitution of India-Article 226, 14, 323-A and 323-BSecuritization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Chapter II, Chapter III, Section 13(2), 13(4), 14, 17, 17(1), 17(3), 32, 34Recovery of Debts Due to Banks and Financial Institutions Act, 1993-Section 19, 19(1), 19(6), 19(8), 19(20), 22, 22(1), 22(2), 34
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High Courts16 Apr 2024Dismissed

Swami Nath Baitha & Ors. Vs GK Pillai & Ors.

Delhi High Court · (2024) 04 DEL CK 4445

Central Secretariat Clerical Service Rules, 1962-Rule 12, 12(b), Proviso to Rule 12(b), 12(i)(b), Clause (a) of Rule 12UPSC (Staff) Regulations, 1958-Regulation 7Constitution of India-Article 14, 16, 309, 136
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High Courts16 Apr 2024

Zahid Hussain Vs Kotak Mahindra Bank Ltd.

Delhi High Court · (2024) 04 DEL CK 4443

Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act-Section 13(2), 13(4), 14, 17Constitution of India-Article 226Transfer of Property Act, 1882-Section 65-A
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High Courts16 Apr 2024Disposed Of

Rajesh Kumar Ravi Vs P.O., Delhi School Tribunal & Anr.

Delhi High Court · (2024) 04 DEL CK 4463

Constitution of India-Article 226, 227, 309, 311(2)Delhi Schools Education Act, 1973Delhi Schools Education Rules, 1973-Rule 115, 118, 119(b) iii, 120, sub-rule (1) of Rule 120 and its Clauses including Clause (d)
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