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Delhi High Court judgments, 2024

11,287 judgments · page 391 of 565

High Courts10 Apr 2024Allowed

M/S Roshan Real Estates Pvt Ltd Vs Public Work Development Delhi & Anr.

Delhi High Court · (2024) 04 DEL CK 3976

Arbitration and Conciliation Act, 1996-Section 11, 11(6), 12(1)(a) & (b), 12(5), proviso to Section 12(5), 13, 14, 15, 21, 23(4), 29A(1), 29A(3), 29A(4), 29A(5), 29A(6), 29A(7), 29A(8), 29A(9), 34, Sixth Schedule, Seventh ScheduleArbitration and Conciliation (Amendment) Act, 2015-Section 12(1), 12(5)Constitution of India-Article 227
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High Courts10 Apr 2024

Bhavreen Kandhari Vs Mandeep Mittal

Delhi High Court · (2024) 04 DEL CK 3851

Code of Criminal Procedure, 1973-Section 154Indian Penal Code, 1860-Sections 34, 120A, 120B, 268, 290, 464, 465, 466, 469, 471Contempt Of Courts Act, 1971-Section 12
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High Courts10 Apr 2024Allowed

Mount Columbus School & Ors. Vs Central Borad Of Secondary Education

Delhi High Court · (2024) 04 DEL CK 3733

Affiliation Bye-Laws-Rules 5.1, 8, 10, 19.1(1), 20, 22, 23, 53, 17, Clause 2.3.2, 4.1, 4.2, 4.7.3, 9.2, 9.2.2, 9.3, 12.1, 12.1.1 to 12.1.10, 12.1.9, 17, 17(2), 17(2a), 17(2a)(xi), 17(3), sub-clause 3.3(f) of Chapter II, xii, xiv, xvExamination Bye-LawsCompanies Act, 1956-Section 25
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