High Courts02 May 2025Dismissed

Rakesh Kumar Meena Vs Union Of India & Ors.

Delhi High Court · (2025) 05 DEL CK 2804

The Railway Servants (Discipline and Appeal) Rules, 1968-Rule 9(9), 9(a)(i), 9(a)(ii), 9(a)(iii), 9(a)(iv), sub-rule (2) of Rule 9, 10, sub-rule (2) of Rule 11
High Courts02 May 2025Allowed

Nine Rivers Capital Limited Vs Gokul Patnaik & Anr.

Delhi High Court · (2025) 05 DEL CK 2826

Arbitration and Conciliation Act, 1996-Sections 2(1)(e), 18, 24(3), 26, 34(2)(a)(iii), 44, 47, 48, 48(1)(b), 48(1)(c), 48(2)(b), 49, 75, 81, Chapter I of Part IICode of Civil Procedure, 1908-Order XXI, XXI Rule 41(2), Section 151Indian Contract Act, 1872-Section 23
High Courts02 May 2025Dismissed

Pawan Khendelwal Vs Shankar Mallick

Delhi High Court · (2025) 05 DEL CK 2845

Code of Criminal Procedure, 1973-Section 378(4), 313, 251Negotiable Instruments Act, 1881-Section 138, 139, 118, 20, 87Indian Evidence Act, 1872-Section 65B
High Courts02 May 2025Dismissed

Lakshmi Murdeshwar Puri Vs Saket Gokhale & Anr.

Delhi High Court · (2025) 05 DEL CK 1631

Code of Civil Procedure, 1908-Section 151, Order V, V Rule 15, VI Rule 1, VI Rule 14A, IX Rule 13, XXXIX Rules 1 and 2Limitation Act, 1963-Section 5, Article 123Limitation Act, 1908-Article 164