High Courts18 Mar 2025Dismissed

Aditya Narula Vs Delhi Development Authority

Delhi High Court · (2025) 03 DEL CK 1068

Code of Civil Procedure, 1908 - Section 100, 152, 153, Order 47 Rule 1Right to Fair Compensation and Transparency in Land Acquisition Rehabilitation and Resettlement Act, 2013 - Section 24(2)Punjab Courts Act, 1918 - Section 41
High Courts17 Mar 2025Allowed

Anuj Ahuja Vs Sumitra Mittal & Anr.

Delhi High Court · (2025) 03 DEL CK 1906

Bhartiya Nagrik Suraksha Sanhita, 2023-Section 528, 430Code of Criminal Procedure, 1973-Section 482, 389Negotiable Instruments Act, 1881-Section 138, 141, 148, 148(1), 143A
High Courts17 Mar 2025Dismissed

Babli Vs Ram Kumar & Anr.

Delhi High Court · (2025) 03 DEL CK 1814

Delhi Rent Control Act, 1958-Section 14(1)(e)Indian Evidence Act, 1872-Section 45Code of Civil Procedure, 1908-Section 151
High Courts17 Mar 2025Disposed Of

M/S Vallabh Corporation Vs SMS India Pvt Ltd

Delhi High Court · (2025) 03 DEL CK 2103

Arbitration and Conciliation Act, 1996-Section 11, 11(5), 11(6), 11(6)(c), 12, 7(1), 2(4), 40(1), 41, 43, 18Micro, Small and Medium Enterprises Development Act, 2006-Section 18, 17, 24, 15 to 23, 18(1), 18(2), 18(3), 18(4), 18(5)Mediation Act, 2023