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Delhi High Court judgments

1,37,895 judgments · page 2,131 of 6,895

High Courts09 Nov 2022Disposed Of

Ram Kripal Singh Construction Pvt. Ltd Vs NTPC

Delhi High Court · (2022) 11 DEL CK 1084

Arbitration & Conciliation Act 1996-Section 14, 25(a), 12, 25, 32(2), 12(5), 21, 34, 15, Seventh Schedule, 12(1), 12(2), 12(3), 12(4), Fourth ScheduleArbitration & Conciliation (Amendment) Act, 2015
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High Courts09 Nov 2022Partly Allowed

Amit Raina Vs Akshay Raina

Delhi High Court · (2022) 11 DEL CK 0049

Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Order 8 Rule 1A
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High Courts09 Nov 2022Dismissed

Sher Mohammad Vs Municipal Corporation Of Delhi (SDMC)

Delhi High Court · (2022) 11 DEL CK 0048

Constitution Of India, 1950 — Article 226, 227Delhi Municipal Corporation Act, 1957 — Section 343, 344, 344(1), 345A, 347D, 347D(3)National Capital Territory of Delhi Laws (Special Provisions) Act, 2011 — Section 3(2)(ii)
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High Courts04 Nov 2022Allowed

Promila Kapoor Vs State & Ors.

Delhi High Court · (2022) 11 DEL CK 1104

The Indian Succession Act, 1925-Sections 59, 63, 275, 278The Code of Civil Procedure, 1908-Section 11, Order VI Rule 4Indian Stamp Act, 1899-Section 2(12)
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High Courts04 Nov 2022Disposed Of

Axis Trustee Services Limited Vs Brij Bhushan Singal & Anr.

Delhi High Court · (2022) 11 DEL CK 1186

CPC-Order XXXVII; Order XXXVII Rule 3; Order XXXVII Rule 3(4); Order VII Rule 11; Order VII Rule 11(d); Order XXXIX Rules 1 & 2; Section 151IBC, 2016-Section 5(22); Section 14; Section 60; Section 60(1); Section 60(2); Section 60(3); Section 60(4); Section 78; Section 79; Section 94; Section 95; Section 95(1); Section 96; Section 96(1); Section 96(1)(a); Section 96(1)(b); Section 96(1)(b)(ii); Section 101; Section 179; Section 179(1)Recovery of Debts Due to Banks and Financial Institutions Act, 1993-Section 3(1)
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High Courts04 Nov 2022Disposed Of

Axis Trustee Services Limited Vs Brij Bhushan Singal & Anr.

Delhi High Court · (2022) 11 DEL CK 1184

CPC-Order VII Rule 11, XXXVII, XXXVII Rule 3(4), XXXIX Rules 1 & 2, Section 151IBC, 2016-Section 5(22), 14, 60, 78, 79, 94, 95, 96, 101, 179Recovery of Debts Due to Banks and Financial Institutions Act, 1993-Section 3
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High Courts04 Nov 2022Dismissed

Bell Finvest India Limited & Ors Vs A U Small Finance Bank Limited

Delhi High Court · (2022) 11 DEL CK 1181

Arbitration & Conciliation Act, 1996-Section 11, 2(1)(e)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 11, 2(1)(f), 2(1)(m), 2(1)(m)(iv), 2(1)(zf), 13, 17Recovery of Debts Due to Banks and Financial Institutions Act, 1993-Section 19(1)
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High Courts04 Nov 2022Dismissed

Dinesh Kumar Vs State (NCT Of Delhi)

Delhi High Court · (2022) 11 DEL CK 1173

Cr.P.C.-Section 439IPC-Section 34, 419, 420, 471, 474, 482NDPS Act-Section 8, 19, 20, 20(b), 20 to 22, 24, 25, 27A, 29, 37, 37(1)(b)(ii)
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