Constitution of India, 1950 — Article 227Code of Civil Procedure, 1908 — Order 6 Rule 15A, Order 10 Rule 1, Order 11 Rule 1, Order 11 Rule 1(1), Order 11 Rule 1(2), Order 11 Rule 1(3), Order 11 Rule 1(4), Order 11 Rule 1(5)

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High Courts04 Jul 2024Disposed Of

ESRI R&D Center India Private Limited Vs Ambience Towers Private Limited & Anr.

Delhi High Court · (2024) 07 DEL CK 2843

Arbitration and Conciliation Act, 1996-Section 2(1)(h), 7, 8, 11, 11(6), 11(6A), 12, 16, 16(1), 21, 34, 34(2)(a)(i), 34(2)(a)(ii), 34(2)(a)(iv), 34(2)(b)(i)Arbitration and Conciliation (Amendment) Act, 2015-Section 6(ii)Arbitration and Conciliation (Amendment) Act, 2019-Section 3(v)

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High Courts04 Jul 2024Disposed Of

Sanju Rana Vs The State (Govt. Of NCT Of Delhi)

Delhi High Court · (2024) 07 DEL CK 2377

CrPC-Section 439IPC-Sections 302, 304B, 498A, 34Evidence Act, 1872-Section 27

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High Courts04 Jul 2024Disposed Of

Jos Chiramel Vs National Highways Authority Of India

Delhi High Court · (2024) 07 DEL CK 2478

CPC-Order VI Rule 16, VII Rule 16

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High Courts04 Jul 2024Dismissed

Shri Ram Gen. Insurance Co. Ltd. Vs Smt. Mumtaz Begum & Ors.

Delhi High Court · (2024) 07 DEL CK 2483

Employee’s Compensation Act, 1923-Section 10

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High Courts04 Jul 2024Disposed Of

FIITJEE Ltd Vs Sneh Lata

Delhi High Court · (2024) 07 DEL CK 2485

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High Courts04 Jul 2024Dismissed

Ghaziabad Development Authority Vs Durga Prasad

Delhi High Court · (2024) 07 DEL CK 2487

Constitution of India-Article 227Consumer Protection Act

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High Courts04 Jul 2024Dismissed

Apple Sponge And Power Limited Vs Punjab National Bank

Delhi High Court · (2024) 07 DEL CK 2588

Constitution of India-Article 226Companies Act 2013-Section 230Insolvency and Bankruptcy Code 2016-Section 7

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High Courts04 Jul 2024Disposed Of

Petronet LNG Limited Vs Afcons Infrastructure Limited

Delhi High Court · (2024) 07 DEL CK 2254

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High Courts04 Jul 2024Dismissed

Srinivasa Vs The Chairman Cum Managing Director, Agriculture Insurance Company Of India & Ors.

Delhi High Court · (2024) 07 DEL CK 2190

Constitution of India-Article 226

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High Courts04 Jul 2024Disposed Of

Rinku Saini Vs State NCT Of Delhi

Delhi High Court · (2024) 07 DEL CK 2119

IPC-Section 307, 34, 323

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High Courts04 Jul 2024Dismissed

NBCC (India) Ltd. Vs Micro Small And Medium Enterprises Facilitation Council & Anr.

Delhi High Court · (2024) 07 DEL CK 2111

Micro Small & Medium Enterprises Development (MSMED) Act, 2006-Section 18(3), 18Arbitration and Conciliation Act, 1996-Section 11(6), 11(6A), 11, 16, 34Arbitration and Conciliation Amendment Act, 2015

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High Courts04 Jul 2024Disposed Of

ASF Buildtech Private Limited Vs Shapoorji Pallonji And Company Private Limited & Ors.

Delhi High Court · (2024) 07 DEL CK 2076

Arbitration and Conciliation Act, 1996-Section 2(1)(h), 2(9), 4, 7, 11, 11(6), 14, 14(1)(a), 14(2), 16, 19, 21, 23, 23(2A), 37(2)Insolvency and Bankruptcy Code, 2016-Section 8Special Economic Zones Act, 2005

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