Constitution of India-Article 14, 15, 16, 32, 136, 226, 227, 323-A, 323-BConsumer Protection Act, 2019-Section 53, 58(1)(a)(iii)Code of Civil Procedure

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High Courts12 Sept 2024

Rachna Prothi Vs Raghav Goel & Anr.

Delhi High Court · (2024) 09 DEL CK 1729

CPC-Order XXXIX Rule 1

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High Courts12 Sept 2024Dismissed

Shri Nanak Chand Vs Jeet Singh & Ors.

Delhi High Court · (2024) 09 DEL CK 1732

Code of Civil Procedure, 1908-Order VIII Rule 1, Section 151Constitution of India-Article 227

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High Courts12 Sept 2024Disposed Of

Hero Realty Private Limted Vs Union Of India Ministry Of Consumer Affairs Food And Public Distribution Through Its Secretary & Ors.

Delhi High Court · (2024) 09 DEL CK 1735

Constitution of India-Article 227

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High Courts12 Sept 2024Allowed

Jaswant Singh Juneja Vs Income Tax Officer, Ward-63(1), Delhi

Delhi High Court · (2024) 09 DEL CK 1845

Income Tax Act, 1961-Section 147, 148, 148-A, 148-A(a), 148-A(b), 148-A(d), 149Finance Act, 2021Constitution of India-Article 142

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High Courts12 Sept 2024Dismissed

Ex Chaa Mohammed Zulkarnain, 550032-Z Vs Union Of India & Ors.

Delhi High Court · (2024) 09 DEL CK 1855

Constitution of India-Article 226AFT Act, 2007-Section 22, 21Regs Navy Part III-Regulation 269

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High Courts12 Sept 2024Allowed

M/S Garg Enterprises Vs Union Of India

Delhi High Court · (2024) 09 DEL CK 1983

Arbitration and Conciliation Act, 1996-Section 11(6), 21, 12(2), Fourth ScheduleArbitration and Conciliation (Amendment) Act 2015-Sub-Section 12(5)

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High Courts12 Sept 2024Allowed

Mrs Kajal Kiran Mishra Vs M/s Radiant Hues CRM Solution Pvt. Ltd. & Ors.

Delhi High Court · (2024) 09 DEL CK 1987

Arbitration and Conciliation Act, 1996-Section 11(5), 12(2)

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High Courts12 Sept 2024Disposed Of

Sanjay Tyagi Vs Delhi Development Auhtority

Delhi High Court · (2024) 09 DEL CK 1989

Arbitration and Conciliation Act, 1996-Section 11(5), 12(5), 21, 12(2)

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High Courts12 Sept 2024Disposed Of

Iacuity Telco Solutions Pvt. Ltd. (Formerly Known As Xalted Information Systems Pvt. Ltd.) Vs Bharat Sanchar Nigam Ltd.

Delhi High Court · (2024) 09 DEL CK 1990

Arbitration and Conciliation Act, 1996-Section 11(5), 21, 12(2)

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High Courts12 Sept 2024Allowed

Ms. Chetna Rani & Ors. Vs National Capital Territory Of Delhi & Anr.

Delhi High Court · (2024) 09 DEL CK 2061

Constitution of India-Article 226, 21

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High Courts12 Sept 2024Dismissed

M/S Pradeep Vinod Construction Co. Vs Union Of India

Delhi High Court · (2024) 09 DEL CK 2064

Code of Civil Procedure, 1908-Section 47, Order 21, 21 Rule 22, 21 Rule 2, 21 Rule 11Companies Act, 1956Arbitration and Conciliation Act, 1996-Section 11, 36, 33, 32, 32(3), 33(1), 33(1)(a), 33(1)(b), 34, 36(1)

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