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High Courts28 Oct 2026Disposed Of

Gurvinder Saluja Vs New Delhi Municipal Council

Delhi High Court · (2026) 10 DEL CK 4181

New Delhi Municipal Council Act, 1994-Section 72, 72(1), 72(2), 64H(3), 115, 115(2), 116, 117Jan Vishwas (Amendment of Provisions) Act, 2026-Section 4Constitution of India-Article 226
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High Courts28 Oct 2026Allowed

Anand Saraswat Vs Kailash Soni

Delhi High Court · (2026) 10 DEL CK 4179

Code of Civil Procedure, 1908-Order XXXVIII Rule 5, XXXVIII Rule 5(2), VIII Rules 3 to 5, Section 151Constitution of India-Article 227
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High Courts28 Oct 2026Dismissed

Mangal Singh Vs State

Allahabad High Court · (2026) 10 AHC CK 3882

IPC-Section 376Indian Evidence Act-Section 134Cr.P.C.-Section 313
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High Courts28 Oct 2026Partly Allowed

MMTC Limited Vs Aust Grain Exports Pty Ltd

Delhi High Court · 2019 INSC 1292

Arbitration and Conciliation Act, 1996-Section 2(1)(f), 2(2), 16, 29(1), 29A, 29A(1), 31, 31(1), 31(2), 31(7), 34, 34(2), 34(2-A), 34(2)(a)(iii), 34(2)(a)(iv), 34(2)(b)(ii), 37, 48Indian Contract Act, 1872-Section 73Act 3 of 2016
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