High Courts18 Sept 2023Dismissed

Devinder Singh Vs Axis Bank Ltd.

Delhi High Court · (2023) 09 DEL CK 4125

Code of Criminal Procedure, 1973-Section 482, 251, 200, clause (a) of the proviso to Section 200Negotiable Instruments Act, 1881-Section 138, 141, 142Companies Act
High Courts18 Sept 2023Dismissed

Smt Reeta Kalonia Vs State & Anr.

Delhi High Court · (2023) 09 DEL CK 4128

Code of Criminal Procedure, 1973-Section 482, 311, 251Negotiable Instruments Act, 1881-Section 138, 145(2), 143A
High Courts18 Sept 2023Disposed Of

DLF Limited Vs PNB Housing Finance Limited & Ors

Delhi High Court · (2023) 09 DEL CK 0156

Security Interest (Enforcement) Rules, 2002 — Rule 9(1)< /li>Arbitration and Conciliation Act, 1996 — Section 9Securitisation and Reconstruction of Financial Assets and Enforcement of Securities Interest Act, 2002 — Section 13(2), 13(4)Indian Contract Act, 1872 — Section 176, 177
High Courts18 Sept 2023Dismissed

Mohd. Amir Javed Vs State (Nct Of Delhi)

Delhi High Court · (2023) 09 DEL CK 0128

National Investigation Agency Act, 2008 — Section 21(4)Unlawful Activities Prevention Act, 1967 — Section 18, 20, 43D(5)Indian Penal Code, 1860 — Section 120B