High Courts03 Apr 2025Disposed Of

Sandeep Kumar Bhatt Vs Insolvency And Bankruptcy Board Of India & Ors. & Ors

Delhi High Court · (2025) 04 DEL CK 0920

Constitution of India, 1950 - Article 14, 19, 21, 226Insolvency & Bankruptcy Code, 2016 - Section 2(1)(a), 8(1), 9, 25, 25(1), 25(2)(a), 25(2)(b), 208(2)(e), 217, 218, 219, 220, 220(2)Insolvency And Bankruptcy Board Of India (Insolvency Resolution Process For Corporate Persons) Regulations, 2016 - Regulation 27, 40B
High Courts02 Apr 2025Allowed

Naresh Gupta & Anr. Vs Sh Nikhil @ Nikhil Kumar & Ors.

Delhi High Court · (2025) 04 DEL CK 2082

Code of Civil Procedure, 1908-Section 151, Order VII Rule 1, VII Rule 11, VII Rule 11(a), VII Rule 11(d), VII Rule XI, VII Rule XI(a), VII Rule XI(d), XXII Rule 4, 10Limitation Act, 1963-Article 58Succession Act-Section 63
High Courts02 Apr 2025Dismissed

Mohd Ansar Siddiqui Vs Varun Sachdeva

Delhi High Court · (2025) 04 DEL CK 2070

Code of Civil Procedure, 1908-Order XLI, Section 96, XII Rule 6, XVA Rule 1, XIV Rule 1(6)Transfer of Property Act, 1882-Section 106, 53A, 109, 111(a), 111(g), 111(h)Registration Act, 1908-Section 17, 17(1A)
High Courts02 Apr 2025Dismissed

Monu @ Sandeep Vs State (NCT Of Delhi)

Delhi High Court · (2025) 04 DEL CK 2019

Code of Criminal Procedure, 1973-Section 167(2), 437 and 439Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 21, 25, 29, 37, 41, 41(2), 42, 42(1), 50, 55, 61, 85, Chapter VAArms Act