Constitution of India-Article 226, 227Employees' Provident Funds and Miscellaneous Provisions Act, 1952-Section 7, 7A, 7A (3)Code of Civil Procedure, 1908

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High Courts16 Jan 2024Allowed

Qudsiya Vs CBSE & Anr.

Delhi High Court · (2024) 01 DEL CK 3972

Constitution of India-Article 14, 13, 19The 1872 Act-Chapter V, Section 76, 79, 80, 81

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High Courts16 Jan 2024Disposed Of

Handeep Singh Kharbanda & Ors. Vs M/s T.R.E. Institute Of Hotel & Ors.

Delhi High Court · (2024) 01 DEL CK 3971

Constitution of India-Article 245(1), 226UGC (ODL) Regulations, 2017University Grants Commission (Open and Distance Learning Programmes and Online Programmes) Regulations, 2020

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High Courts16 Jan 2024Partly Allowed

Rohit Kumar Vs Raj Pal Singh & Ors.

Delhi High Court · (2024) 01 DEL CK 3965

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High Courts16 Jan 2024Dismissed

Khera Buildcon Pvt. Ltd. & Anr. Vs B.K. Bansal

Delhi High Court · (2024) 01 DEL CK 4023

Arbitration and Conciliation Act, 1996-Section 17, 34, 36(3), 37Code of Civil Procedure, 1908-Order 41 Rule 5

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High Courts16 Jan 2024Disposed Of

Kunal Kashyap Vs State Of Nct Of Delhi

Delhi High Court · (2024) 01 DEL CK 4016

Code of Criminal Procedure, 1973-Section 482, 251Probation of Offenders Act, 1958-Section 4, 11Mental Healthcare Act, 2017-Section 105, 2(1)(s), 2(1)(o), 2(1)(d), 4, 120

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High Courts16 Jan 2024Allowed

Jitendra Bhati Vs Santosh Devi

Delhi High Court · (2024) 01 DEL CK 4046

Code of Criminal Procedure, 1973-Section 482Negotiable Instruments Act-Section 138, 98, 141, clauses (a), (b) and (c) of the proviso to Section 138General Clauses Act, 1897-Section 9

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High Courts16 Jan 2024Allowed

Smt Maya Tyagi Vs Mr. Simmer Sahni

Delhi High Court · (2024) 01 DEL CK 4045

Cr.P.C.-Section 482Constitution of India-Article 227Negotiable Instruments Act-Section 138, 141

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High Courts16 Jan 2024

Smt. Santosh Devi Vs The State (NCT of Delhi) & Ors.

Delhi High Court · (2024) 01 DEL CK 4039

Cr.P.C.-Section 482, 219, 220, 220(1)NI Act 1881-Section 138Indian Penal Code (45 of 1860)

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High Courts16 Jan 2024

Quadra Strat Trade Services Ltd. Vs Mahinder Kumar Madan

Delhi High Court · (2024) 01 DEL CK 4112

Code of Civil Procedure, 1906-Order VIII Rule 10, XII Rule 6, Section 151, VIII Rule 1Delhi High Court (Original Side) Rules, 2018-Chapter VII Rule 4, Chapter IV Rule 3Specific Relief Act, 1963-Section 16

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High Courts16 Jan 2024Allowed

Shri Arjun Kansal Vs Shri Ajit Singh Bagga

Delhi High Court · (2024) 01 DEL CK 4160

IPC-Section 420/406/34

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High Courts16 Jan 2024

Mr Pramod Kumar Vs Mrs. Archana

Delhi High Court · (2024) 01 DEL CK 4140

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High Courts16 Jan 2024Dismissed

Union Of India & Ors. Vs Ashok Kumar Aggarwal

Delhi High Court · (2024) 01 DEL CK 4225

Constitution of India-Articles 226 and 227

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High Courts16 Jan 2024Dismissed

Ali Hussain Vs The State NCT Of Delhi

Delhi High Court · (2024) 01 DEL CK 4235

Code of Criminal Procedure, 1973-Sections 374(2), 383, 313, 428IPC-Sections 394, 397, 411, 34

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High Courts16 Jan 2024Disposed Of

Mrs Vinnu Goel Vs Deputy Commissioner Stamp Registration & Ors.

Delhi High Court · (2024) 01 DEL CK 3657

Indian Stamp Act, 1899-Sections 26, 29, 31, 33, 33(2)(b), 35, 40, 41, 56Arbitration and Conciliation Act, 1996-Sections 8, 16(1)(a)Code of Criminal Procedure, 1898-Chapters XII, XXXVI

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High Courts16 Jan 2024Dismissed

M/S Gurprakash Enterprise & Ors. Vs Kailash Sewani & Anr.

Delhi High Court · (2024) 01 DEL CK 3625

Code of Civil Procedure, 1908-Order XII Rule 6, VII Rule 11, I Rule 10, XIIIA

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High Courts16 Jan 2024Disposed Of

Delhi Tourism And Transportation Development Corporation Ltd (DTTDC) Vs Sunehari Bagh Construction Pvt Ltd

Delhi High Court · (2024) 01 DEL CK 3624

Arbitration and Conciliation Act, 1996-Section 34, 20

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