High Courts17 Feb 2016Dismissed

Bahadur Singh Yadav Vs Mahender Pal Gupta and Others

Delhi High Court · (2016) 02 DEL CK 0064

Civil Procedure Code, 1908 (CPC) - Order 1 Rule 10, Order 9 Rule 13, Section 151Constitution of India, 1950 - Article 227Motor Vehicles Act, 1988 - Section 140, Section 166, Section 49, Section 50
High Courts16 Feb 2016Disposed off

Matin Vs State

Delhi High Court · (2016) 4 ADDelhi 462

Arms Act, 1959 - Section 25, Section 4Criminal Procedure Code, 1973 (CrPC) - Section 102, Section 313, Section 41, Section 428Penal Code, 1860 (IPC) - Section 34, Section 378, Section 379, Section 380, Section 390, Section 392, Secti
High Courts16 Feb 2016Disposed off

Ram Kishore and Others Vs State

Delhi High Court · (2016) 4 ADDelhi 316 : (2016) 231 DLT 16 : (2016) 2 JCC 1234

Criminal Procedure Code, 1973 (CrPC) - Section 161Penal Code, 1860 (IPC) - Section 302, Section 304, Section 308, Section 34
High Courts16 Feb 2016Disposed off

Jitender Pal Singh Vs State

Delhi High Court · (2016) 6 ADDelhi 9 : (2016) 2 JCC 906

Criminal Procedure Code, 1973 (CrPC) - Section 157, Section 161, Section 173Penal Code, 1860 (IPC) - Section 302, Section 304
High Courts16 Feb 2016Dismissed

Virkaran Awasty Vs Hassad Netherland B.V. and Others

Delhi High Court · (2016) 2 ArbiLR 72 : (2016) 228 DLT 275 : (2016) 4 RAJ 569

Arbitration Act, 1940 - Section 28Arbitration and Conciliation Act, 1996 - Section 1(b), Section 11(6), Section 12, Section 13, Section 13(4), Section 13(5), Section 14, Section 14 (1) (a), Section 14(1) (a), Section 15, Section 15 (1) (b), S
High Courts16 Feb 2016Dismissed

K-7 Impex Pvt. Ltd. Vs Shailendra Garg

Delhi High Court · (2016) 6 ADDelhi 486 : (2017) 1 BC 698 : (2016) 3 CivCC 507 : (2016) 230 DLT 59 : (2016) 155 DRJ 378 : (2016) 2 NIJ 571

Civil Procedure Code, 1908 (CPC) - Order 37 Rule 3, Order 37 Rule 37, Order 37 Rule 37Negotiable Instruments Act, 1881 (NI) - Section 125, Section 138, Section 20, Section 49, Section 80, Section 86, Section 87
High Courts16 Feb 2016Disposed off

Ashok Kumar Vs State (NCT of Delhi)

Delhi High Court · (2016) 231 DLT 32 : (2016) 2 JCC 1017

Constitution of India, 1950 - Article 141Criminal Procedure Code, 1973 (CrPC) - Section 439Penal Code, 1860 (IPC) - Section 120B, Section 120-B, Section 403, Section 409, Section 417, Section 418, Section 420, Section 421, Section 47
High Courts16 Feb 2016Disposed off

Lalzuala Ralte Vs Raju and Others

Delhi High Court · (2016) 6 ADDelhi 25

Civil Procedure Code, 1908 (CPC) - Order 41 Rule 27Motor Vehicles Act, 1988 - Section 140, Section 166, Section 173