High Courts27 Nov 2024Allowed

Saba Simran Vs Union Of India & Ors.

Delhi High Court · (2024) 11 DEL CK 2100

Customs Act, 1962-Sections 2(3), 2(22), 2(39), 25(1), 77, 79, 80, 81, 111, 111(d), 111(i), 111(j), 111(m), 112a, 112b, 113Baggage Rules, 2016-Rules 2(vi), 3, 3(a), 4, 4(b), Proviso to Rule 3Baggage Rules, 1998-Rules 7, Appendix E, Appendix E(2), Appendices A and B, Annexure-I
High Courts27 Nov 2024Disposed Of

SPML Infra Limited Vs Power Grid Corporation Of India Limited

Delhi High Court · (2024) 11 DEL CK 1949

Companies Act, 1956Arbitration and Conciliation Act, 1996-Fourth Schedule, Section 29A, 29A(1), 29A(3), 29A(6), 14, 14(1), 14(1)(a), Fifth Schedule, Seventh Schedule, 11, 11(14), 12, 12(1), 12(2), 12(3), 12(5), 13, 13(2), 13(4), 13(5), 31(8), 31A, 34, 38, 39(1), 39(2), 39(3)Arbitration Amendment Act, 2019
High Courts27 Nov 2024Dismissed

Garg Trading Co Vs Vijay Mehra & Ors.

Delhi High Court · (2024) 11 DEL CK 1884

Delhi Rent Control Act, 1958-Section 14(1)(e), 14(1)(b), 25-B, 25-B(4), 25-B(5), 25-B(8), 2(l), 17(2), 18Code of Civil Procedure-Section 115