Indian Revenue Service Rules, 2015-Rule 7(3), 7(4) of Schedule II, Note 1 below Rule 7(4), Note 2 below Rule 7(4)Constitution of India-Article 226, 309

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High Courts01 Oct 2024Dismissed

Reliance Commercial Finance Limited Vs Taraashna Financial Services Limited

Delhi High Court · (2024) 10 DEL CK 2254

Arbitration and Conciliation Act, 1996-Section 3, 3(1), 3(1)(a), 3(1)(b), 3(2), 3(3), 31(5), 33, 33(1), 34, 34(1), 34(2), 34(3), Proviso to Section 34(3)General Clauses Act, 1897-Section 27, 9Limitation Act, 1963-Part 3, Section 12, 12(1)

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High Courts01 Oct 2024Dismissed

Shamlaji Expressway Private Limited Vs National Highways Authority Of India

Delhi High Court · (2024) 10 DEL CK 1818

Arbitration and Conciliation Act, 1996-Section 9, 17, 34, 37, 37(1)(b), 37(2)(a), 37(2)(b), 37(ii)(b)

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High Courts01 Oct 2024Allowed

All India Medicos Thr Its Prop. Monika Chawla Vs All India Institute Of Medical Sciences

Delhi High Court · (2024) 10 DEL CK 1821

Arbitration and Conciliation Act, 1996-Section 11(6), 34, 37Indian Contract Act-Section 73, 74NDPS Act, 1985

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High Courts01 Oct 2024Allowed

Ram Naresh (Deceased Thr Lrs) Vs Food Corporation Of India & Ors

Delhi High Court · (2024) 10 DEL CK 1876

FCI (Staff) Regulations, 1971-Regulation 31, 32, 50, 54, 56, 62Constitution of India-Article 226BHEL Conduct Rules-Rule 23(b)

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High Courts01 Oct 2024Dismissed

Priyanka Alias Anuradha Sharma Vs Amandeep Bhardwaj & Ors.

Delhi High Court · (2024) 10 DEL CK 1878

Hindu Succession Act, 1956-Section 6Hindu Succession (Amendment) Act, 2005Code of Civil Procedure, 1908-Section 10, Order VII Rule 11(d)

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High Courts01 Oct 2024Dismissed

Wipro Enterprises Private Limited Vs Himalaya Wellness Company & Ors.

Delhi High Court · (2024) 10 DEL CK 1880

Code of Civil Procedure, 1908-Order XXXIX Rules 1 and 2Trade Marks Act, 1999-Section 7, 124Trade Marks Rules, 2002-4th Schedule

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High Courts01 Oct 2024Dismissed

North Delhi Municipal Corporation Vs Ms. Anita Bajaj & Anr.

Delhi High Court · (2024) 10 DEL CK 1885

Delhi Rent Control Act, 1958-Section 25 B(4), 25-B, 25-B(8), 14(1)(e), 19, 19(1), 19(2), 14A, 14B, 14C, 14D, 21

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High Courts01 Oct 2024Disposed Of

Aadharshila Vidya Peeth Vs Master Jai Through His Father Manish Kumar & Anr.

Delhi High Court · (2024) 10 DEL CK 1949

Letters Patent Act, 1866-Clause XRight to Education Act, 2009-Section 2, 5, 5(2)Constitution of India-Article 226

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High Courts01 Oct 2024Dismissed

Vaibhav Jain Vs State NCT Of Delhi

Delhi High Court · (2024) 10 DEL CK 1963

Code of Criminal Procedure, 1973-Section 311Indian Penal Code, 1860-Sections 363, 376, 328Protection of Children from Sexual Offences Act, 2012-Section 6, 35(2)

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High Courts01 Oct 2024Dismissed