High Courts07 Feb 2024

Mansher Vs The State Of N.C.T. Of Delhi

Delhi High Court · (2024) 02 DEL CK 4109

Code of Criminal Procedure, 1973-Section 438, 82, 83Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 20, 23, 29, 8, 67Indian Evidence Act
High Courts07 Feb 2024Disposed Of

M/s Catmoss Retail Pvt. Ltd.

Delhi High Court · (2024) 02 DEL CK 4163

Companies Act, 1956-Section 446, 446(1), 447Negotiable Instruments Act, 1881-Section 138, 141, 141(1), 141(2), Chapter XVIIInsolvency and Bankruptcy Code, 2016-Section 14, 14(1)(1)
High Courts07 Feb 2024Dismissed

Iqbal Khan Vs Surjee Devi & Ors.

Delhi High Court · (2024) 02 DEL CK 4174

Employee’s Compensation Act, 1923-Section 30(1)(aa), 4A(3)(b), 4A(3), 3, 4, 10, 10(A), 10(B), 11, 17, 19Code of Civil Procedure, 1908-Section 151Revenue Recovery Act
High Courts07 Feb 2024Allowed

Bluebells School International Kailash Vs Directorate Of Education

Delhi High Court · (2024) 02 DEL CK 4286

Delhi School Education Act, 1973-Section 2(g), 10(1), 16, 17(3), 18(3), 18(4), 24(3), 24(4)Delhi School Education Rules, 1973-Rule 135, 137, 138, 172, 173, 174, 175, 176, 177, 177 sub-clause 2(b), 177 sub-clause 2(c), 180, 180(3), 190, 190(6)Right of Children to Free and Compulsory Education Act, 2009-Section 2, 2(e), 13(1)