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Delhi High Court judgments

1,31,711 judgments · page 1,419 of 6,586

High Courts07 Feb 2024Dismissed

E & M Specialty Co.Inc Vs Anil Wahal (Director)

Delhi High Court · (2024) 02 DEL CK 0023

Companies (Court) Rules, 1959 — Rule 6, 9, 26Companies (Transfer of Pending Proceedings) Rules, 2016 — Rule 5Code of Civil Procedure, 1908 — Section 151, Order 23 Rule 3, Order 23 Rule 9
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High Courts07 Feb 2024Disposed Of

Re- M/S Catmoss Retail Pvt. Ltd. Vs ....

Delhi High Court · (2024) 02 DEL CK 0022

Companies Act, 1956 — Section 446, 446(1), 447Negotiable Instrument Act, 1881 — Section 138, 141, 141(1), 141(2)Insolvency and Bankruptcy Code, 2016 — Section 14
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High Courts07 Feb 2024Dismissed

Iqbal Khan Vs Surjee Devi & Ors

Delhi High Court · (2024) 02 DEL CK 0021

Employee�s Compensation Act, 1923 — Section 3, 4, 4A(3), 4A(3)(b), 10, 10(A), 10(B), 11, 17, 19, 30(1)(aa)Code of Civil Procedure, 1908 — Section 151
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High Courts06 Feb 2024Dismissed

Sumit Khurana & Anr. Vs Mohd Ibrahim

Delhi High Court · (2024) 02 DEL CK 4136

Delhi Rent Control Act-Section 25B(8), 14(1)(e), 25B, 14A, 14B to Section 14D, 19, Chapter IIIA, Chapter IIICode of Civil Procedure-Section 115Indian Evidence Act-Section 116
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High Courts06 Feb 2024Disposed Of

Packit Solutions & Anr. Vs Grey Orange India Pvt. Ltd.

Delhi High Court · (2024) 02 DEL CK 4236

Constitution of India-Article 227Civil Procedure Code, 1908-Order V read with Order VIII Rule 1 and 10; Order XXXVII; Order XXXIX Rule 1 & 2; Order XIII Rule 1 read with Order XI Rule 14; Order VII Rule 11
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High Courts06 Feb 2024Dismissed

Sanjay Gulati Vs Harpreet Singh

Delhi High Court · (2024) 02 DEL CK 4271

Code of Criminal Procedure, 1973-Section 482, 357(3)Negotiable Instruments Act-Section 138, Chapter XVIIPenal Code, 1860
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