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Delhi High Court judgments

1,36,357 judgments · page 1,793 of 6,818

High Courts30 Jun 2023Dismissed

Dr Sohail Malik Vs Union Of India & Anr.

Delhi High Court · (2023) 06 DEL CK 3250

Sexual Harassment of Women at Workplace (Prevention, Prohibition and Redressal) Act, 2013-Section 2(f), 2(g), 2(m), 2(o), 4(1), 9, 9(1), 11(1), 13, 13(1), 13(3)(i), 15(2), 17, 19(h)Constitution of India-Article 14, 15, 15(1), 15(3), 19(1)(g), 21, 51-A(e)Indian Penal Code-Section 509
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High Courts30 Jun 2023Dismissed

Dr Sohail Malik Vs Union Of India & Anr

Delhi High Court · (2023) 06 DEL CK 0115

Constitution of India, 1950 — Article 14, 15, 19(1)(g), 21, 51A(e)Sexual Harassment of Women at Workplace (Prevention, Prohibition and Redressal) Act, 2013 — Section 2, 2(f), 2(g), 2(m), 2(o), 4(1), 9, 9(1), 11, 11(1), 13, 13(1), 13(3)(i), 19(h)Indian Penal Code, 1860 — Section 509
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High Courts28 Jun 2023Disposed Of

Harkirat Singh Sodhi Vs Oram Foods Pvt Limited & Ors.

Delhi High Court · (2023) 06 DEL CK 3199

Arbitration & Conciliation Act, 1996-Section 29A(4), 29A(5), 29A(8), 17(ii)(b), 29A(1), 29A, 23(4), Explanation to Section 29A(1)2019 Amendment Act-Section 1Commercial Courts Act, 2015-Section 12A
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High Courts28 Jun 2023Allowed

Morgan Securities And Credits Pvt. Ltd. Vs Ganesh Benzoplast Limited

Delhi High Court · (2023) 06 DEL CK 3314

Arbitration & Conciliation Act, 1996-Section 5, 8, 9, 9(1), 9(1)(e), 9(2), 9(3), 16, 16(2), 16(3), 17, 33, 34, 34(1), 34(2), 34(3), 34(4), 34(5), 34(6), 36, 37, 37(1), 37(1)(b), 37(1)(c), 75, 81Commercial Courts Act, 2013-Section 13CPC-Section 37, Order XLIII Rule 1
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