High Courts03 Jul 2023Disposed Of

Dayawati (Deceased) Through LRs Vs State & Anr.

Delhi High Court · (2023) 07 DEL CK 4726

Delhi High Court (Original Side) Rules, 2018-Rule 5, Chapter II; Rule 3(37), Chapter II; Proviso to Rule 3(37), Chapter IICode of Civil Procedure, 1908-Order XXII Rule 3; Order XXII Rule 4; Order XXII Rule 5; Order XXII Rule 11; Section 2(11); Section 151Hindu Succession Act, 1956-Section 15; Section 15(1); Section 15(1)(a); Section 15(1)(b); Section 15(2); Section 15(2)(a)
High Courts03 Jul 2023Dismissed

Ashwini Kumar Upadhyay Vs Union Of India & Ors

Delhi High Court · (2023) 07 DEL CK 0117

Constitution of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 154, 174Indian Penal Code, 1860 — Section 326A, 326B, 354, 354A, 354B, 354C, 354D, 376, 376A, 376B, 376C, 376D, 376E, 509
High Courts03 Jul 2023Allowed

Microsoft Corporation Vs ZOAI Founder

Delhi High Court · (2023) 07 DEL CK 0109

Arbitration and Conciliation Act, 1996 — Section 2(1)(f), 18, 33(1), 34, 34(2), 34(2A), 34(2)(a)(iii)Customs Act, 1962 — Section 129(6)
High Courts03 Jul 2023Disposed Of

Vijay Kumar Varshney Vs Longlast Power Products Ltd And Anr

Delhi High Court · (2023) 07 DEL CK 0108

Constitution of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Order 11, Order 11 Rule 1, Order 11 Rule 1(1), Order 11 Rule 1(1)(c)(ii), Order 11 Rule 1(3), Order 11 Rule 1(4), Order 11 Rule 1(5), Order 7 Rule 14(3)
High Courts03 Jul 2023Disposed Of

Nirmala Vincent Vs Union Of India & Ors

Delhi High Court · (2023) 07 DEL CK 0013

Constitution of India, 1950 — Article 14, 16National Company Law Tribunal (Recruitment, Salary and other Terms and Conditions of Service of Officers and other Employees) Rules, 2020 — Rule 10, 16Companies Act, 2013 — Section 418(1), 466