High Courts20 Mar 2024Dismissed

Subhash Chand Vs Deepa

Delhi High Court · (2024) 03 DEL CK 4005

Hindu Marriage Act, 1955-Section 13 (1) (ia)Protection of Women from Domestic Violence Act, 2005Code of Criminal Procedure, 1973-Section 125
High Courts20 Mar 2024Allowed

KMP Expressways Ltd Vs IDBI Bank Limited

Delhi High Court · (2024) 03 DEL CK 3840

Arbitration and Conciliation Act, 1996-Sections 11, 15(2), 16, 23, 23(4), 24, 24A, 24B, 29A, 29A(1), 29A(3), 29A(4), 29A(5), 29A(6), 29A(7), 37A, 82Arbitration and Conciliation (Amendment) Act, 2015-Sections 34, 35
High Courts20 Mar 2024Allowed

Anoop Singh & Anr. Vs State & Ors.

Delhi High Court · (2024) 03 DEL CK 3758

Code of Civil Procedure, 1908-Order VI Rule 17, Section 151, XXII Rule 3, XXIIIIndian Succession Act, 1925-Section 218, 222, 232, 232(b), 234, 276Limitation Act, 1963-Article 137
High Courts20 Mar 2024

WAPCOS Limited Vs Virgo Aqua

Delhi High Court · (2024) 03 DEL CK 3743

Arbitration and Conciliation Act, 1996-Section 7(1), 34, 65 to 81, 76Micro, Small and Medium Enterprises Development Act, 2006-Section 17, 18, 18(1), 18(2), 18(3), 18(4), 18(5), 19, 19(1)