High Courts28 Aug 2025Allowed

Nita Puri Vs Union Of India

Delhi High Court · (2025) 08 DEL CK 1542

Companies Act, 2013-Section 206, 206(4), 206(5), 207, 208, 209, 210, 211, 212, 212(1), 212(1)(c)Companies Act, 1956-Section 234, 235, 236, 237, 237(b), 326, 326(2), 637(i)(a)Constitution of India-Article 19(1)(g)
High Courts28 Aug 2025Disposed Of

G.D. Soni Dav Sr. Secondary School Vs Directorate Of Education & Anr.

Delhi High Court · (2025) 08 DEL CK 1586

Constitution of India-Articles 14, 16, 19, 21Delhi School Education Act, 1973-Section 4, 4(1), 4(6), 6, 6(2), Rule 20Delhi School Education Rules, 1973-Chapter VI (Rules 60 to 92), Rule 43, 50, 50(ii), 50(iv), 50(v), 51, 56, 73, 73(2), 73(3), 74, 87, 87(1), 87(2), 126, 146, 147
High Courts28 Aug 2025Dismissed

Janak Datwani & Anr. Vs Anand Datwani & Ors.

Delhi High Court · (2025) 08 DEL CK 1624

Code of Civil Procedure, 1908 (CPC)-Section 151, Order 10, XII Rule 6, 11, 10, XXIII Rule 1A, I Rule 10, I Rule 8(1)(a), I Rule 8(2), I Rule 8(6)Evidence Act-Section 151, 165Constitution of India-Article 227
High Courts28 Aug 2025Allowed

Deepu Kumar Vs State

Delhi High Court · (2025) 08 DEL CK 1785

Cr.P.C.-Section 374(2), 164, 161, 313IPC-Section 363, 376Evidence Act-Section 35