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High Courts23 Apr 2026

Mangal Singh & Ors. Vs Onkar Dei & Ors.

High Court Of Himachal Pradesh · (2026) 04 SHI CK 2723

Code of Civil Procedure, 1908-Section 96, 100 (including the proviso to sub-section (5) of Section 100)Transfer of Property ActLimitation Act-Article 65
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High Courts23 Apr 2026

Osa Vendita Pvt. Ltd. Vs Bausch And Lomb India Pvt. Ltd.

Delhi High Court · (2026) 04 DEL CK 2333

Arbitration and Conciliation Act, 1996-Section 34, 34(2)(a)(iii), 34(2)(b)(ii), 19, 2(1)(a), 11Constitution of India-Article 14Code of Civil Procedure, 1908-Order VII Rule 14(3), 7 Rule 14, 18 Rule 17-A, Section 151
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High Courts23 Apr 2026

Sahaj Bharti Travels Vs HCL Technologies Ltd

Delhi High Court · (2026) 04 DEL CK 2332

Arbitration and Conciliation Act, 1996-Section 34, 11(6), 21, 34(2)(b)(ii), Explanation-1 to Section 34(2)(b), 75, 81, 23(4), 29A, 28(1)(a), 28(3), 34(2-A), 48(2)(b), Explanation 2 to Section 34(2)(b)(ii)Limitation Act, 1963-Section 14, 14(1), 14(2), Explanation (b) of Section 14, 22, 2, 2(l)Insolvency and Bankruptcy Code, 2016-Section 9
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