High Courts15 Mar 2024Disposed Of

Asit Mukherjee Vs State

Delhi High Court · (2024) 03 DEL CK 3702

Indian Penal Code-Section 354A, 509, 323, 342, 376Code of Criminal Procedure, 1973-Section 397, 401, 482, 164, 161, 212, 219, 227, 228Indian Evidence Act-Section 145
High Courts15 Mar 2024Allowed

Arshdeep Singh & Anr. Vs Govt Of NCT Of Delhi

Delhi High Court · (2024) 03 DEL CK 3584

Maintenance and Welfare of Parents and Senior Citizens Act, 2007-Section 4Delhi Maintenance and Welfare of Parents and Senior Citizen Rules, 2009-Rule 22(1), 22(3), 22(3)(1) and (4)
High Courts15 Mar 2024Disposed Of

M/S Apex Buildsys Limited Vs Ircon International Limited

Delhi High Court · (2024) 03 DEL CK 0083

Arbitration and Conciliation Act, 1996 — Section 8, 11, 11(2), 11(6), 16, 16(1), 16(5), 21, 34(2)(a)(i), 34(2)(a)(ii), 34(2)(a)(iii), 34(2)(b)(i), 43, 43(c)Insolvency and Bankruptcy Code, 2016 — Section 60(6)