Constitution of India, 1950 — Article 226, 227National Company Law Tribunal�s Rules, 2016 — Rule 11, 34, 38, 49, 49(2), 51, 59Companies Act, 2013 — Section 242, 420(1), 421, 421(4), 425, 469

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High Courts09 Jan 2018Disposed Of

M/S Veera Builders (Regd.) Vs Bishen Dayal Goel & Ors

Delhi High Court · (2018) 01 DEL CK 0247

Code of Civil Procedure, 1908 — Order 22 Rule 4(4), Order 38 Rule 11

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High Courts09 Jan 2018

J Walter Thompson A Unit Of Hindustan Thompson Associates Pvt. Ltd Vs Getit Inforservices Pvt. Ltd

Delhi High Court · (2018) 01 DEL CK 0246

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High Courts09 Jan 2018Disposed Of

Manoj Kumar Vs Delhi Agricultural Marketing Board And Ors

Delhi High Court · (2018) 01 DEL CK 0245

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High Courts09 Jan 2018Disposed Of

Rajiv Agarwal Vs M/S Central Electronics Ltd

Delhi High Court · (2018) 01 DEL CK 0244

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High Courts09 Jan 2018Disposed Of

Rani And Ors Vs Punjab Academy And Ors

Delhi High Court · (2018) 01 DEL CK 0243

Delhi School Education Rules, 1973 — Rule 101(1)

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High Courts09 Jan 2018Dismissed

Sanjay Gambhir Vs State Govt Of Nct Of Delhi

Delhi High Court · (2018) 01 DEL CK 0242

Indian Penal Code, 1860 — Section 120B, 406, 420

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High Courts09 Jan 2018Dismissed

Arun Kumar Roy Vs Union Of India And Ors

Delhi High Court · (2018) 01 DEL CK 0241

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High Courts09 Jan 2018Allowed

RAJ KUMAR Vs STATE (GOVT. OF NCT OF DELHI)

Delhi High Court · (2018) 01 DEL CK 0158

Indian Penal Code, 1860, Section 279, Section 279, Section 304-A, Section 304-A - Rash driving or riding on a public way - Rash driving or riding

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High Courts09 Jan 2018Disposed

VEENA JAIN Vs UNION OF INDIA & ORS

Delhi High Court · (2018) 01 DEL CK 0157

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4, 6, 30, 31, 32, 33, 34Land Acquisition, Rehabilitation and Resettlement Act, 2013 — Section 24(2)

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High Courts09 Jan 2018

ASMA & ORS Vs UNION OF INDIA

Delhi High Court · (2018) 01 DEL CK 0156

Railway Claims Tribunal Act, 1987, Section 23 - Appeals

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High Courts09 Jan 2018Disposed

BRAHAM PRAKASH YADAV AND ORS Vs UNION OF INDIA AND ORS

Delhi High Court · (2018) 01 DEL CK 0155

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4, 6, 31(1), 32, 33, 34, 18Land Acquisition, Rehabilitation and Resettlement Act, 2013 — Section 24(2)

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High Courts09 Jan 2018Disposed

GURCHARAN SINGH KHARA Vs SMT VANEETA KHANNA

Delhi High Court · (2018) 01 DEL CK 0154

Negotiable Instruments Act, 1881, Section 138 - Dishonour of cheque for insufficiency, etc., of funds in the account

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High Courts09 Jan 2018Disposed

MAGMA HDI GENERAL INSURANCE CO LTD Vs RAO MOHSIN & ANR

Delhi High Court · (2018) 01 DEL CK 0153

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High Courts09 Jan 2018

CHARANJIT SINGH Vs CHANDRASHEKHER CHOPRA & ORS

Delhi High Court · (2018) 01 DEL CK 0152

Code of Civil Procedure, 1908, Section 114, Section 151, Order 39Rule 1, Order 39Rule 2, Order 39Rul

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High Courts09 Jan 2018

M/S M P INDUSTRIES Vs SHRI DINESH BANERJEE

Delhi High Court · (2018) 01 DEL CK 0151

Employees Compensation Act, 1923, Section 30, Section 22

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High Courts09 Jan 2018

MADAN KUMAR & ORS Vs THE STATE GOVT OF NCT OF DELHI & ANR

Delhi High Court · (2018) 01 DEL CK 0150

Constitution of India, Article 226 - Power of High Courts to Issue certain writsCode of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High Court

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