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Delhi High Court judgments

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High Courts02 Jul 2024Disposed Of

M/s KG Marketing India Vs Ms. Rashi Santosh Soni & Anr.

Delhi High Court · 2023 INSC 724

Code of Civil Procedure, 1908-Order XXXIX Rule 4, XXXIX Rule 2A, VI Rule 15A, X Rule 1Contempt of Courts Act, 1971-Section 11, 12Code of Criminal Procedure, 1973-Section 190, 195, 195(1), 195(1)(b), 195(1)(b)(i), 195(1)(b)(ii), 340, 341
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High Courts02 Jul 2024Disposed Of

Mukesh Udeshi Vs Jindal Steel Power Ltd

Delhi High Court · (2024) 07 DEL CK 2039

Arbitration and Conciliation Act, 1996-Section 34, 34(2), 34(2)(a)(i) to (v), 34(3), 2(1)(h), 40 and 41, 31(5), 33, 75, 81Arbitration Act, 1940-Section 30, 33
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High Courts02 Jul 2024Dismissed

Sachin Solanki Vs Union Of India

Delhi High Court · (2024) 07 DEL CK 2143

Constitution of India-Article 226Aircraft Rules, 1937-Rule 160, 39B, Section A of Schedule II, J of Schedule II, O of Schedule II, Clause 1 of Section J
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High Courts02 Jul 2024Dismissed

Sublime Software Ltd. Vs Union Of India

Delhi High Court · (2024) 07 DEL CK 2730

Information Technology Act, 2000-Section 69AInformation and Technology (Procedure and Safeguards for Blocking of Access of Information by Public) Rules 2009-Rules 3, 6, 7, 8, 8(1), 8(3), 9, 16
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