High Courts20 Sept 2023Allowed

State NCT Of Delhi Vs Pawan Ram

Delhi High Court · (2023) 09 DEL CK 4152

Indian Penal Code-Sections 363, 366, 376Code of Criminal Procedure, 1973-Section 161, 164, 313Prevention of Children from Sexual Offences Act, 2012-Section 4
High Courts20 Sept 2023Dismissed

Divyam Aggarwal Vs Union Of India & Anr.

Delhi High Court · (2023) 09 DEL CK 4159

Cigarettes and Other Tobacco Products (Prohibition of Advertisement and Regulation of Trade and Commerce, Production, Supply and Distribution) Act, 2003-Section 31, Rule 4
High Courts20 Sept 2023

State Nct Of Delhi Vs Pawan Ram

Delhi High Court · (2023) 09 DEL CK 0130

Code of Criminal Procedure, 1973 — Section 161, 164, 313Indian Penal Code, 1860 — Section 363, 366, 376Protection of Children from Sexual Offences Act, 2012 — Section 4
High Courts19 Sept 2023Dismissed

Prayag Polytech Pvt. Ltd & Anr. Vs Raj Kumar Tulsian

Delhi High Court · (2023) 09 DEL CK 3739

Commercial Courts Act, 2015-Section 2(1)(c)(xviii), 13(1), 16Code of Civil Procedure, 1908-Order VI Rule 15, VI Rule 15A (1), (4), (5), VI Rule 17, VII Rule 11, VII Rule 11(d), XI Rule 3, XII Rule 6, Section 26, 26(2), 151Arbitration and Conciliation Act-Section 34
High Courts19 Sept 2023Dismissed

Sunil Mantri Vs Maharashtra Savings & Anr

Delhi High Court · (2023) 09 DEL CK 3715

Negotiable Instruments Act, 1881-Section 138, 142, 142(2), 142ANegotiable Instruments (Amendment) Ordinance, 2015Negotiable Instruments (Amendment) Act, 2015
High Courts19 Sept 2023Dismissed

Pratibha Vs Union Of India & Anr.

Delhi High Court · (2023) 09 DEL CK 3778

Constitution of India-Article 226, 16, 16(1), 311, 311(2), 311(2) proviso (c), 14Life Insurance Corporation of India Development Officers (Revision of Certain Terms and Conditions of Services) Rules, 2009Railway Establishment Code-Rule 148(3), 149(3)