High Courts10 Apr 2023Disposed Of

Abhishek Verma Vs CBI

Delhi High Court · (2023) 04 DEL CK 1242

IPC-Sections 120B, 420, 511IT Act, 2000-Section 66A(b)(c)P.C Act-Section 8
High Courts10 Apr 2023Disposed Of

Sanjay Mehra Vs Sharad Mehra & Ors.

Delhi High Court · (2023) 04 DEL CK 1140

Arbitration and Conciliation Act, 1996-Sections 2(3), 5, 7(5), 8, 8(1), 11, 11(6), 11(6-A), 16, 16(1)(b), 34, 34(2)(a)(i), 34(2)(a)(ii), 34(2)(a)(iv), 34(2)(b)(i), 45Arbitration Act, 1940Act 3 of 2016-Section 4(i)
High Courts10 Apr 2023Partly Allowed

Geeta Tandon Vs Dr. Sunil Gomber & Anr.

Delhi High Court · (2023) 04 DEL CK 1126

Court Fees Act, 1870-Section 7(IV)(b), 7, Schedule II Article VI, Article 17(vi) of Schedule IIHindu Succession Act, 1956-Section 14Limitation Act, 1963-Article 65 of the Schedule, 137 of Schedule I, 37
High Courts10 Apr 2023Dismissed

Shridhar Bajaj Vs Gyanesh Chaudhary

Delhi High Court · (2023) 04 DEL CK 1163

Specific Relief Act, 1963-Section 16, 16(c), 20, 21, 22, 23, 55Code of Civil Procedure, 1908-Forms 47/48 of Appendix A to CPublic Premises (Eviction of Unauthorized Occupants) Act, 1971