Gaurav Dhawan Vs Transasia Private Capital Limited
.... that company, which was incorporated on 26 May 2017, and the certificate of incorporation lists Mr Dhawan's usual country of residence as the UK. He was served with the claim form at that second address at St James Square on 22 June 2020, and it was signed for by Mr Dhawan, which can be seen at ...
Delhi High Court
Bharat S. Shah & Anr Vs National Insurance Co. Ltd
.... d to come to India to get herself examined from the Doctor nor has submitted the affidavit of Dr. Jekavat. The State Commission has rightly held that the District Forum and the petitioners have proceeded on the premise of judgment of the court of USA, as per the laws of America on the basis of w ...
National Consumer Disputes Redressal Commission
Shanghai Electric Group Co. Ltd. Vs Reliance Infrastructure Ltd
.... r third party rights in its assets valued at Rs. 995 Crores. This was disputed by the Respondents and as such the Petition was listed on 25.01.2021, before the court that had heard the Petition on 24.12.2020. 50. On 25.01.2021, learned single judge was pleased to pass the following order: ...
Delhi High Court
Shiju Jacob Varghese & Anr. Vs Tower Vision Limited & Ors
.... ion for interim relief being filed, the District Court of Israel passed a temporary injunction order against the Respondents on 9th January, 2011 by which the Appellants’ alternative application was granted. 10. He also stated that the Respondents filed an Affidavit dated 27th January, 2011 ...
Delhi High Court
Moti Gupta & Anr Vs Surinder Kumar Aggarwal (Deceased) Thr. Lrs
.... of the property at Ashoka Park, Main Rohtak Road, Delhi in order to pay the Decree Holder. 4. Accordingly, the present execution petition is disposed of, recording the settlement of the parties in the following terms. i) The Judgment Debtors shall pay a lumpsum amount of Rs.3 crores in ...
Delhi High Court
Arcelormittal India Pvt Ltd Vs Jsc Ogcc Kazstroyservice
.... k J. expressly dissented from the Punjab full bench and followed the division bench ruling of this own Court where Bachawat J. had held that the English common law doctrine applied to India. In M/s. Manohar Oil Mills v. M/s. Bhawani Din Bhagwandin, AIR 1971 Allahabad 326(5) (DB) and in a very re ...
Delhi High Court
Kashiben Wd\O Popatbhai Motibhai Died During Pendency Of Cla & 1 Other(S) Vs Ramanbhai Babubhai Christian & 2 Other(S)
.... of section 95 to the person by whom a policy has been effected, so much of the policy as purports to restrict the insurance of the persons insured thereby by reference to any conditions other than those in clause (b) of sub-section (2) shall, as respects such liabilities as are required to be cov ...
Gujarat High Court
Shanghai Electric Group Co Ltd Vs Reliance Infrastructure Ltd
.... n-seated arbitrations. This view was taken with due consideration of the Law Commission’s recommendations which provide the rationale for insertion of Section 9(3) into the Act – suggesting that the amendment had been introduced to reduce the Court’s role in relation to the grant of interim meas ...
Delhi High Court
OCM Singapore Njord Holdings Hardrada Pte Ltd. & Anr Vs Prerit Goel & Ors
.... tions made by the Dubai International Financial Centre (DIFC) Courts in its judgment dated 1st October, 2020 in the proceedings initiated by an investment banking company, Credit Suisse, bearing Claim No. CFI 066/2020, against the defendants as follows: “11. The Guarantors are all Indian nat ...
Delhi High Court
BMO Trust Company Vs State Bank Of India & Anr
.... are under their charge/in their jurisdiction or are affiliated with them. The information may also please be prominently displayed on the official websites.” 17. The above being the legal position, the only requirement for claiming rights under a probate granted by a foreign court, would b ...
Delhi High Court
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