Arbitration and Conciliation Act, 1996-Section 34, 43(1)Constitution of India-Article 226Code of Civil Procedure, 1908-Order VI Rule 11, VII Rule 11, XXI

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High Courts11 Jul 2024Disposed Of

J S Hospitality Services Pvt. Ltd. Vs Tanveer Hospitality And Entertainment Services & Ors.

Delhi High Court · (2024) 07 DEL CK 2233

Arbitration and Conciliation Act, 1996-Section 11

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High Courts11 Jul 2024Dismissed

M/S Jaiprakash Hyundai Consortium(JHC) Vs M/S SJVN Limited

Delhi High Court · (2024) 07 DEL CK 2232

Limitation Act, 1963-Article 136, Section 5, 51Code of Civil Procedure, 1908-Order XXI1996 Act-Section 43(1)

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High Courts11 Jul 2024Disposed Of

GAIL (India) Limited Vs M/s Pioneer Power Limited & Anr.

Delhi High Court · (2024) 07 DEL CK 2229

Arbitration and Conciliation Act 1996-Section 29A(4)

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High Courts11 Jul 2024Disposed Of

Girish Rehani Vs Keltech Infratructure Limited

Delhi High Court · (2024) 07 DEL CK 2228

Arbitration and Conciliation Act 1996-Section 29A(4)

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High Courts11 Jul 2024Dismissed

Kavinder Singh Vohra Vs Lok Sabha Secretariat & Anr.

Delhi High Court · (2024) 07 DEL CK 2180

Constitution of India-Article 226, 98(3)Lok Sabha Secretariat (Recruitment and Conditions of Service) Rules, 1955-Rule 9, 22, 23Ex-servicemen (Re-employment in Central Civil Services and Posts) Rules, 1979

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High Courts11 Jul 2024

Dr Nittin Choudhary Vs Union Of India & Ors.

Delhi High Court · (2024) 07 DEL CK 2131

Rights of Persons with Disabilities Act, 2016-Section 2(r), 2(s), 32, ScheduleRegulations on Graduate Medical Education, 1997-Appendix H-1Regulations on Graduate Medical Education (Amendment), 2019-Appendix H

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High Courts11 Jul 2024Disposed Of

Lily Packers Private Limited Vs Vaishnavi Vijay Umak & Ors.

Delhi High Court · (2024) 07 DEL CK 2036

Arbitration and Conciliation Act, 1996-Section 11(6), 11, 11(4), 11(5), 11(6A), 11(6B), 21, 9, Fourth ScheduleConstitution of India-Preamble, Article 14, 15, 16, 19, 21, 22, 25, 29, Part IIIIndian Contract Act, 1872-Section 27

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High Courts11 Jul 2024Disposed Of

Tejinder Singh Vs Beverley Singh

Delhi High Court · (2024) 07 DEL CK 2162

Code of Civil Procedure, 1908-Order VII Rule 10, VII Rule 11

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High Courts11 Jul 2024Dismissed

Rita Wadhwa Vs Sanjeev Sarin Since Deceased Thr Lrs & Anr.

Delhi High Court · (2024) 07 DEL CK 2159

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High Courts11 Jul 2024Disposed Of

Municipal Corporation Of Delhi Vs M/s Ram Niwas Goel

Delhi High Court · (2024) 07 DEL CK 2154

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High Courts11 Jul 2024Disposed Of

Hindon Mercantile Limited Vs The Government Of India & Anr.

Delhi High Court · (2024) 07 DEL CK 2657

Constitution of India-Articles 226, 227Reserve Bank of India Act, 1934-Chapter III B, Section 45-IA, 45-IA(6), 45-IA(7), 58BCompanies Act, 2013

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High Courts11 Jul 2024Disposed Of

Rajendra Kishori Pharmacy College Vs Pharmacy Council Of India

Delhi High Court · (2024) 07 DEL CK 2675

Constitution of India-Article 226, 14, 19(1)(g), 265Pharmacy Council of India Act, 1948-Section 12, 12(1), 13Education Regulations, 2020 for Diploma Course in Pharmacy

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