High Courts20 Feb 2023Dismissed

Bhupinder Singh & Anr Vs LT Governor Of Delhi & Ors

Delhi High Court · (2023) 02 DEL CK 0121

Constitution Of India, 1950 — Article 148, 149, 226, 227Delhi Sikh Gurdwara Management Committee (Election of Pro-Tempore Chairman, President, other Office Bearers and Members of the Executive Board) Rules, 1974 — Rule 15ADelhi Sikh Gurdwara Act, 1971 — Section 29, 30, 32(c)
High Courts17 Feb 2023Disposed Of

Sh. Bhim Singh Vs Rajiv Gupta & Ors.

Delhi High Court · (2023) 02 DEL CK 3690

Suits Valuation Act, 1887-Section 4, 8Delhi High Court Rules-Volume I Chapter 3 Part-CCode of Civil Procedure, 1908-Order VII Rule 10
High Courts17 Feb 2023Disposed Of

Anshul Gupta Vs Ajay Gupta & Anr.

Delhi High Court · (2023) 02 DEL CK 3752

CPC, 1908-Order XXXVII Rules (3) and (7); Order XXXVII Rule 3(1) and (3); Section 151Limitation Act, 1963-Section 5
High Courts17 Feb 2023Allowed

Sonu Verma Vs The State NCT Of Delhi

Delhi High Court · (2023) 02 DEL CK 3807

Code of Criminal Procedure, 1973-Sections 439, 161Indian Penal Code, 1860-Sections 498, 304-B, 34, 498A, 306Indian Evidence Act, 1872-Section 113B