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Delhi High Court judgments

1,36,106 judgments · page 1,599 of 6,806

High Courts10 Oct 2023Disposed Of

Mr. Manish Kumar Choudhary Vs Mrs. Pallavi Garg

Delhi High Court · (2023) 10 DEL CK 3829

Family Court Act-Section 19Code of Civil Procedure, 1908-Section 96(1), Order VII Rule 11, VII Rule 11 (d), VII Rule 13, XXIII Rule 1 (1) & (3), XXIII Rule 3Hindu Marriage Act, 1955-Section 11, 12, 13, 28, 12 (I) (a), 13 (1) (ia)
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High Courts10 Oct 2023Dismissed

Arrena Overseas Private Limited Vs Batra Art Press

Delhi High Court · (2023) 10 DEL CK 4027

Commercial Courts Act, 2015-Section 13, 13(1), 13(1A), 13(2), 21Code of Civil Procedure, 1908-Order XII Rule 6, XIIIA Rule 2, XLIII, 43Arbitration and Conciliation Act, 1996-Section 37, 37(1)(a), 37(2)(a), 8, 16(2), 16(3)
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High Courts10 Oct 2023Dismissed

Indian Oil Corporation Limited Vs Arcelor Mittal Nippon Steel India Limited

Delhi High Court · (2023) 10 DEL CK 4083

Arbitration & Conciliation Act, 1996-Section 11, 11(6)Insolvency and Bankruptcy Code, 2016-Section 7, 29, 30, 30(2)(e), 30 read with Section 31, 31, 53, 60(6), Explanation 1 to clause (b) of sub-section (2) of Section 30, Clause (e) of sub-section (2) of Section 30, sub-section (1) of Section 53, sub-section (2) of Section 30Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 7, 36, 37, 38
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High Courts10 Oct 2023Allowed

Kiran Jain Vs Govt Of Nct Of Delhi & Ors

Delhi High Court · (2023) 10 DEL CK 0018

Constitution of India, 1950 — Article 12, 19, 19(1)(g), 28, 29, 29(2), 30, 30(1), 30(2)Delhi School Education Rules, 1973 — Rule 2(d), 47, 64(a), 64(1)(b), 64(1)(e), 64(1)(g), 96, 96(3), 96(3A), 97, 98, 98(2), 98(3), 127, 127(3), 128Societies Registration Act, 1860 — Section 13, 14
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High Courts10 Oct 2023Dismissed

Delhi Transport Corporation Vs Karamvir Singh

Delhi High Court · (2023) 10 DEL CK 0017

Constitution of India, 1950 — Article 226, 227Road Transport Corporation Act, 1950 — Section 3Delhi Transport Corporation Laws (Amendment) Act, 1971 — Section 4(e)
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