High Courts15 Sept 2023Disposed Of

Ashish Bhalla Vs State & Anr.

Delhi High Court · (2023) 09 DEL CK 4369

Companies Act, 2013-Section 2(5), 36, 206, 206(5), 207, 207(3)(a–c), 208, 209, 210, 211, 212, 212(1), 212(2), 212(3), 212(4), 212(5), 212(6), 212(7), 212(8), 212(9), 212(10), 212(11), 212(12), 212(14), 212(14A), 212(15), 212(16), 212(17)(a), 212(17)(b), 217, 435(1), 436, 436(1), 436(2), 447, 448, 452, 452(1)Companies Act, 1956-Section 235, 237, 239, 240, 241, 247Companies (Amendment) Act, 2000
High Courts15 Sept 2023Dismissed

Sanjay Kumar Pundeer Vs State Of Nct Of Delhi

Delhi High Court · (2023) 09 DEL CK 3693

Code of Criminal Procedure, 1973-Section 158, 161, 164, 167, 167(2), 170, 173, 173(2), 173(8), 175(5), 439, 482Indian Penal Code, 1860-Section 302, 34, 120B, 377Arms Act, 1959-Section 25, 27, 39
High Courts15 Sept 2023Dismissed

Prowiz Mansystems Pvt Ltd Vs Assistant Provident Fund Commissioner

Delhi High Court · (2023) 09 DEL CK 3700

Employees' Provident Funds and Miscellaneous Provisions Act, 1952-Section 1(3), 1(4), 2(b), 2(b)(ii), 3, 6, 6A, 6C, 7A(1), 7B, 7C, 7-I, 7-Q, 8, 8B to 8G, 14B, 15(2), 17, 17(5)Sick Industrial Companies (Special Provisions) Act, 1985-Section 4Securitization and Reconstruction of Financial Assets and Enforcement of Securities Interest Act (SARFAESI), 2002