COURT ARCHIVE

Delhi High Court judgments, 2023

7,032 judgments · page 170 of 352

High Courts08 May 2023Dismissed

National Highways Authority Of India Vs Consulting Engineering Group Ltd Jaipur (CEG)

Delhi High Court · (2023) 05 DEL CK 1859

Arbitration and Conciliation Act, 1996-Section 34, 28(3), 48, 18, 34(2)(a)(iii), 34(2)(b)(ii), 48(2)(b)(ii), 34(2-A), 31(3), 37Contract Act-Section 54, 73Arbitration Act, 1940-Section 30, 20, 21, 34

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High Courts08 May 2023

Chairman, Delhi Transport Corporation Vs Ramji Lal

Delhi High Court · (2023) 05 DEL CK 1860

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High Courts08 May 2023

Shiga Energy Pvt Ltd Vs GE Power India Ltd

Delhi High Court · (2023) 05 DEL CK 1861

Arbitration and Conciliation Act, 1996-Section 28(3), 34, 34(2)(b)(ii), 37Central Sales Tax Act 1956-Section 6, 6(2), 9A

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High Courts08 May 2023Dismissed

Union Of India Vs M/s. Pragati Construction Consultants

Delhi High Court · (2023) 05 DEL CK 1845

Arbitration and Conciliation Act, 1996-Section 11, 33, 34, 34(2)(b)(II), 34(3), 34(5)

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High Courts08 May 2023

Puma Se Vs Alika Healthcare Pvt. Ltd.

Delhi High Court · (2023) 05 DEL CK 1867

Trademarks Rules 2017-Rule 124(4)Code of Civil Procedure, 1908 (CPC)-Order VIII Rule 10

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High Courts08 May 2023Disposed Of

Puneet Verma & Ors. Vs The State (NCT of Delhi) & Anr.

Delhi High Court · (2023) 05 DEL CK 1895

IPC-Sections 498A, 406, 34, 323, 324, 341, 506Hindu Marriage Act, 1955-Section 18B(1), 13B(2)D.V. Act-Section 12

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High Courts08 May 2023Dismissed

Faisal Vs State -Govt. Of NCT Of Delhi

Delhi High Court · (2023) 05 DEL CK 1897

IPC-Section 186, 332, 353, 411, 482, 34

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High Courts08 May 2023Disposed Of

Rakesh Bhatia Vs The State (Govt. Of NCT Of Delhi) & Ors.

Delhi High Court · (2023) 05 DEL CK 1900

IPC-Section 344A, 354AProtection of Children from Sexual Offence Act, 2012-Section 8, 10Cr.P.C.-Section 482

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High Courts08 May 2023Disposed Of

Sh Sagar Arora & Ors. Vs The State & Anr.

Delhi High Court · (2023) 05 DEL CK 1901

IPC-Section 498A, 406Code of Criminal Procedure, 1973-Section 482HMA-Section 13 B (1)

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High Courts08 May 2023Allowed

Dr. Upender Krishen Wali Vs Government Of J & K & Anr.

Delhi High Court · (2023) 05 DEL CK 1905

Constitution of India-Part III, Article 14, 21, 226, 226(2), 227Code of Civil Procedure-Section 20(c)Jammu and Kashmir Financial Code Volume-I-Rule 17.13(1), 2.43

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High Courts08 May 2023Dismissed