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Delhi High Court judgments

1,16,474 judgments · page 171 of 5,824

High Courts04 May 2026

M/S. Rajbir Timber Traders Vs Anik Walia

Delhi High Court · (2026) 05 DEL CK 2147

Constitution of India-Article 227Code of Civil Procedure, 1908-Order XVIII Rule 17, XVI Rule 1, Section 151, XVI Rule 1(A), XIIndian Evidence Act, 1872-Section 65 B
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High Courts04 May 2026

M/s MBL Infrastructure Ltd Vs M/s Pradeep Colonisers and Suppliers Pvt Ltd

Delhi High Court · (2026) 05 DEL CK 2176

A&C Act-Section 34, 34(2), 34(2)(a)(iv), 34(2-A), 34(2)(b)(ii), 34(3), 36, 48, 48(2)(b), 28(1)(a), 28(3), 75, 81Insolvency and Bankruptcy Code, 2016-Section 7, 14, 29, 29A, 29-A(h), 30, 30(2), 30(2)(b), 30(2)(e), 30(4), 31, 31(1), 53, 53(1), 60(6), 238Code of Civil Procedure-Section 47, Order XXI Rule 41
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High Courts04 May 2026

M/S MBL Infrastructure Ltd Vs M/S Pradeep Colonisers And Suppliers Pvt Ltd

Delhi High Court · (2026) 05 DEL CK 2111

Arbitration and Conciliation Act, 1996-Section 34, 34(2)(a)(iv), 34(2)(b)(ii), 34(2-A), 36, 48(2)(b), 28(1)(a), 28(3), 75, 81Insolvency and Bankruptcy Code, 2016-Section 7, 14, 29, 29A, 29-A(h), 30, 30(2), 30(4), 31, 31(1), 53, 60, 60(6), 61, 238, Regulation 36Contract Act, 1872-Section 23
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