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High Courts13 May 2026

Heera Lal Vs The State [NCT Of Delhi]

Delhi High Court · (2026) 05 DEL CK 2408

Indian Penal Code, 1860-Section 34, 302, 397, 450, 363, 366, 368, 376, 120BIndian Evidence Act, 1872-Section 24, 25, 26, 27CrPC-Section 164
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High Courts13 May 2026

M/S Dewan and Sons & Ors. Vs M/S Harsh International

Delhi High Court · (2026) 05 DEL CK 2107

Arbitration and Conciliation Act, 1996-Section 7(1), 18, 28(1)(a), 28(3), 31, 34, 34(2)(a)(iii), 34(2)(b)(ii), 34(2-A), 48, 48(2)(b), 65 to 81, 75, 81Micro, Small and Medium Enterprises Development Act, 2006-Section 2(n), 8, 8(1), 15 to 19, 17, 18, 18(2), 18(3), 18(5)Delhi Micro and Small Enterprises Facilitation Council Rules, 2007-Rule 4(x), 4(xii), 4(19)
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