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Delhi High Court judgments

1,36,098 judgments · page 1,563 of 6,805

High Courts03 Nov 2023Dismissed

Abba Consultants Private Limited Vs Insolvency And Bankruptcy Board Of India & Ors.

Delhi High Court · (2023) 11 DEL CK 3518

Insolvency and Bankruptcy Code, 2016-Sections 19, 21, 196, 208(2)(a), 217, 240, Part IVInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulations 6(1), 6(2), 13, 13(2)(c), 13(2)(d), 36(1), 36(2)Insolvency and Bankruptcy Board of India (Grievance and Complaint Handling Procedure) Regulations, 2017-Regulations 7, 11
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High Courts03 Nov 2023Dismissed

Smt Sapna Vs Sub Registrar-IIA & Ors.

Delhi High Court · (2023) 11 DEL CK 3535

Constitution of India-Article 226IPC-Sections 120-B, 193, 467, 471Prevention of Corruption Act, 1988-Sections 13(2) r/w 13(1)(e)
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High Courts03 Nov 2023Disposed Of

Juniper Hotels Private Limited Vs Delhi Electricity Regulatory Commission & Anr.

Delhi High Court · (2023) 11 DEL CK 3551

Delhi Electricity Regulatory Commission (Renewable Purchase Obligation and Renewable Energy Certificate Framework Implementation) Regulations, 2021-Regulation 2(16), 4Delhi Electricity Regulatory Commission (Terms and Conditions for Open Access) Regulations, 2005-Regulations 12, 17Electricity Act, 2003-Sections 3, 61, 61(h), 62, 63, 66, 86, 86(1)(e) and 181
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High Courts03 Nov 2023Dismissed

Pooja V . Shah Vs Bank Of India

Delhi High Court · (2023) 11 DEL CK 3061

Right to Information Act, 2005-Section 20, 20(1), 20(2), 19(8), 7(1)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002Customs Act, 1962-Section 114A
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High Courts03 Nov 2023Disposed Of

Central Bank Of India Vs Smt Shakuntala Devi & Anr.

Delhi High Court · (2023) 11 DEL CK 3059

Constitution of India-Article 226Rights of Persons with Disabilities Act, 2016-Section 2(r), 75, 76, SchedulePersons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995
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