Constitution of India-Article 226, 227Central Goods And Service Tax Act, 2017-Section 16(2), 54, 54(11), 56, 107(12), 112(3)CGST Rules 2017-Rule 92(1), 92(3), 92(4), 111(1)

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High Courts03 Apr 2025Disposed Of

Chandra Shekhar Garg Vs Reliance Projects And Property Management Services Limited

Delhi High Court · (2025) 04 DEL CK 1944

Arbitration and Conciliation Act, 1996-Section 11(6), 12(2)

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High Courts03 Apr 2025Dismissed

Lithium Urban Technologies Pvt. Ltd. Vs Commissioner Of Value Added Tax & Anr.

Delhi High Court · (2025) 04 DEL CK 1924

Constitution of India-Article 226Delhi Value Added Tax Act, 2004-Section 38(3)(a)(ii), 38(3), 42(1)Central Sales Tax Act, 1956

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High Courts03 Apr 2025Allowed

Exsi/Gd Dalel Singh Vs Union Of India Through Its Secretary & Ors.

Delhi High Court · (2025) 04 DEL CK 1917

Central Civil Services (Pension) Rules, 1972-Rule 3(1) (o), 9 (1), 24, 39, 41Payment of Gratuity Act, 1972-Section 4(6), 4 (6) (b)India Penal Code, 1816-Section 376

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High Courts03 Apr 2025Disposed Of

Neelam Vs Naresh Kumar

Delhi High Court · (2025) 04 DEL CK 1900

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High Courts03 Apr 2025Dismissed

Mr. Vidhan Vs State Of NCT Of Delhi

Delhi High Court · (2025) 04 DEL CK 1865

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 348Code of Criminal Procedure, 1973-Section 311, 313Indian Penal Code, 1860-Section 323, 354, 376

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High Courts03 Apr 2025Dismissed

Bank Of Baroda Vs City Hawks Manpower Services And Consultancy

Delhi High Court · (2025) 04 DEL CK 1861

Commercial Courts Act, 2015-Section 13Arbitration and Conciliation Act, 1996-Section 11, 21, 34, 37

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High Courts03 Apr 2025Allowed

Neo Developers Pvt. Ltd. Vs Ashok Sharma

Delhi High Court · (2025) 04 DEL CK 1858

Commercial Court Act, 2015-Section 13(1)(A)Arbitration and Conciliation Act, 1996-Section 7, 8, 8(1), 11, 34, 37, Seventh Schedule

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High Courts03 Apr 2025Allowed

G.D.Buildtech Pvt. Ltd. Vs M/S B.K Associates & Ors.

Delhi High Court · (2025) 04 DEL CK 1857

Code of Civil Procedure, 1908-Order IX Rule 7, 7 Rule 11, Section 80(1), 80(2)Commercial Courts Act, 2015-Section 12A, 12-A, 12-A(1), 12(1)Legal Services Authorities Act, 1987

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High Courts03 Apr 2025Allowed

Abdul Rab Vs Narcotics Control Bureau (NCB)

Delhi High Court · (2025) 04 DEL CK 1789

Bhartiya Nagrik Suraksha Sanhita, 2023-Section 483, 528Code of Criminal Procedure, 1973-Section 169, 439, 482Narcotic Drugs and Psychotropic Substances Act, 1985-Section 8(c), 21(c), 22(c), 23, 25, 27A, 29, 37, 61, 67

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High Courts03 Apr 2025Disposed Of

Ajay Gautam Vs Union Of India Through Ministry Of Law And Justice Through Its Secretary & Ors.

Delhi High Court · (2025) 04 DEL CK 1787

Code of Criminal Procedure, 1973-Section 482, 156(3)Constitution of India-Article 226, 14 & 21

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High Courts03 Apr 2025Disposed Of

Rajesh Kumar Vs Special Cp, Traffic Management Division & Ors

Delhi High Court · (2025) 04 DEL CK 1781

Constitution of India-Article 226

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High Courts03 Apr 2025Disposed Of

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

Delhi High Court · (2025) 04 DEL CK 1778

Insolvency & Bankruptcy Code, 2016-Section 9, 25, 25(1), 25(2)(a), 25(2)(b), 208(2)(e), 2(1)(a), 220(2), 220, 219, 217, 218Insolvency & Bankruptcy Board of India (Inspection and Investigation) Regulations, 2017-Regulation 8(1), 11, 12, 13, 7(2), 7(3), 7(5), 12(2)CIRP Regulations-Regulation 40B

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High Courts03 Apr 2025Dismissed

Gurmeet Singh Vs Delhi Metro Rail Corporation Ltd

Delhi High Court · (2025) 04 DEL CK 1770

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