High Courts08 Dec 2017Disposed Of

Rajinder Singh & Anr Vs Union Of India & Ors

Delhi High Court · (2017) 12 DEL CK 0235

Constitution Of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4, 6, 11, 18, 31, 31(1), 31(2), 32, 33, 34Right To Fair Compensation And Transparency In Land Acquisition, Rehabilitation And Resettlement Act, 2013 — Section 24(2)
High Courts08 Dec 2017Disposed off

DEVENDRA KUMAR GUPTA Vs UNION OF INDIA

Delhi High Court · (2017) 12 DEL CK 0012

Code of Civil Procedure, 1908, Section 80 - NoticeArbitration and Conciliation Act, 1996, Section 14, Section 12 - Failure or impossibility to act - Gro
High Courts07 Dec 2017Disposed Of

Maruti Udyog Ltd Vs Commissioner Of Income Tax, Delhi

Delhi High Court · (2017) 12 DEL CK 0256

Central Excise Rules, 1944 — Rule 57A, 57B, 57C, 57D, 57E, 57F, 57F(4A), 57G, 57H, 57I, 173GIncome Tax Act, 1961 — Section 11B(2), 37, 43B, 139(1), 145A, 260ACentral Excise Act, 1944 — Section 11A(1)
High Courts07 Dec 2017Dismissed

Lalit Mohan Madhan & Ors Vs Reliance Capital Ltd.

Delhi High Court · (2017) 12 DEL CK 0231

Constitution Of India, 1950 — Article 226, 227Arbitration And Conciliation Act, 1996 — Section 5, 9, 17, 36Securitization And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 2(1)(ha), 13, 13(2), 13(4), 17(2), 34, 35, 37