High Courts03 Jul 2024Disposed Of

Pancham Lal Vs Rakesh Kumar

Delhi High Court · (2024) 07 DEL CK 2561

Constitution of India-Article 227Code of Civil Procedure, 1908-Order XV-A, Section 94(e)Delhi Rent Control Act, 1958-Section 50
High Courts03 Jul 2024Dismissed

Himanshu Sharma Vs Fiit Jee

Delhi High Court · (2024) 07 DEL CK 2289

Code of Civil Procedure, 1908-Section 115, 151Arbitration and Conciliation Act, 1996-Section 8, 5, 12(5)
High Courts03 Jul 2024Dismissed

Harinderjit Singh Vs Disciplinary Committee Bench III The Institute Of Chartered Accountants Of India & Anr.

Delhi High Court · (2024) 07 DEL CK 2046

The Chartered Accountants Act, 1949-Sections 2(1)(b), 2(b), 2(1)(c), 2(1)(ca), 2(1)(eb), 2(1)(ec), 2(2), Explanation to Section 2(2), 2(ca), 2(1) sub-clauses (i) to (iv), 4, 5, 6(3), 8, 8(vi), 20, 21, 21(1), 21(5), 21(6), 21(A), 21(A)(3), 21A, 21B, 22, 25, 26, 29; Chapter V; Items 2, 3, 5 and 7 of Part I of the First Schedule; Item 1 of Part II of the Second ScheduleThe Chartered Accountants (Procedure of Investigations of Professional and Other Misconduct and Conduct of Cases) Rules 2007-Rules 8, 8(1)(b), 8(2), proviso to Rule 8(2), proviso to Rule 8(b), 18(17)Companies Act, 2013