High Courts02 Feb 2023Disposed Of
M/s. Antriksh Developers & Promoters & Ors. Vs Shri Anil Kumar Goel & Ors.
Delhi High Court · (2023) 02 DEL CK 4074
Commercial Courts Act, 2015-Section 2(1)(c)Code of Civil Procedure, 1908-Order I Rule 10
COURT ARCHIVE
Delhi High Court judgments, 2023
4,891 judgments · page 203 of 245
High Courts02 Feb 2023Disposed Of
M/s. Antriksh Developers & Promoters Pvt. Ltd & Ors. Vs Shri Suresh Khurana & Ors.
Delhi High Court · (2023) 02 DEL CK 4076
Commercial Courts Act, 2015-Section 2(1)(c)Code of Civil Procedure, 1908-Order I Rule 10
High Courts02 Feb 2023Allowed
Prem Prakash & Ors. Vs Union Of India & Anr.
Delhi High Court · (2023) 02 DEL CK 4077
Land Acquisition Act, 1894-Section 28
High Courts02 Feb 2023Disposed Of
M/s. Antriksh Developers & Promoters & Ors. Vs Shri Vipin Arora & Ors.
Delhi High Court · (2023) 02 DEL CK 4078
Commercial Courts Act, 2015-Section 2(1)(c)Code of Civil Procedure, 1908-Order I Rule 10
High Courts02 Feb 2023Disposed Of
Chandan Aggarwal Vs Kundan Lal Gera & Anr.
Delhi High Court · (2023) 02 DEL CK 4081
CPC, 1908-Order 16
High Courts02 Feb 2023Disposed Of
Jai Prakash Dwivedi Vs Hirise Facility Management Pvt Ltd & Anr
Delhi High Court · (2023) 02 DEL CK 4083
CPC-Order VII Rule 10
High Courts02 Feb 2023Dismissed
Shri Chandan Aggarwal Vs Shri Krishan Lal & Ors.
Delhi High Court · (2023) 02 DEL CK 4087
Code of Civil Procedure, 1908-Section 151
High Courts02 Feb 2023Dismissed
Flowmore Limited Vs M/s Skipper Limited
Delhi High Court · (2023) 02 DEL CK 4114
Arbitration and Conciliation Act, 1996-Section 9, 18, 28(1)(a), 28(3), 31(3), 34, 34(2), 34(2)(a)(iii), 34(2)(b)(ii), 34(2-A), 34(3), 48, 48(2)(b)(ii), 75, 81Sale of Goods Act, 1930-Section 41Amendment Act, 2015
High Courts02 Feb 2023
Metcon India Realty and Infrastructure Pvt. Ltd. Vs Delhi Metro Rail Corporation Ltd.
Delhi High Court · (2023) 02 DEL CK 4116
Arbitration and Conciliation Act, 1996-Sections 8, 11, 11(4), 11(5), 11(6), 11(6A), 11(6B), 12(1), 16, 16(1), 16(6), 34(2)(a), 34(2)(b), 62, Fourth ScheduleIndian Contract Act, 1872-Sections 7, 28Arbitration and Conciliation (Amendment) Act, 2015
High Courts02 Feb 2023Dismissed
Prime Time India Vs Somnath Vij
Delhi High Court · (2023) 02 DEL CK 4118
Code of Civil Procedure, 1908-Order XIV Rule 5, Section 151, 10, 80, XXIII Rule 3, XIV Rule 1, XIV Rule 1(5), XIV Rule 2, XIV Rule 3, XIV Rule 4
High Courts02 Feb 2023Allowed
Foot Locker Retail, Inc. Vs Smt. Geeta Kewalani
Delhi High Court · (2023) 02 DEL CK 4129
Code of Civil Procedure, 1908-Order XXXIX Rules 1 & 2, Section 10Trade Marks Act, 1999-Section 29(1), 29(2), 29(6), 31(1), 34, 46, 47, 47(1), 57
High Courts02 Feb 2023Dismissed
Saraswati Printers Vs M/S Life Essentials Personal Care Pvt. Ltd.
Delhi High Court · (2023) 02 DEL CK 4166
Code of Civil Procedure (Amendment) Act, 1976-Order 12 Rule 6, 8 Rule 10
High Courts02 Feb 2023Disposed Of
Neha Kanwar Vs Hindustan Petroleum Corporation Ltd.
Delhi High Court · (2023) 02 DEL CK 4172
High Courts02 Feb 2023Disposed Of
Shailesh Kumar & Anr. Vs State
Delhi High Court · (2023) 02 DEL CK 4205
IPC-Sections 302, 201, 34Cr.P.C-Section 313Indian Evidence Act-Sections 106, 27
High Courts02 Feb 2023Disposed Of
Sandesh Mayekar Vs Union Of India & Ors.
Delhi High Court · (2023) 02 DEL CK 4208
Dental Council (Election) Regulation, 1952-Chapter II, Regulation III (2)Dentist Act, 1948-Section 32(4), 31, 39
High Courts02 Feb 2023Allowed
M/S Methodex Systems Private Limited Vs Govt Of NCT Of Delhi & Anr.
Delhi High Court · (2023) 02 DEL CK 4213
Arbitration and Conciliation Act, 1996-Section 11(6), 9, 12, Schedule IV
High Courts02 Feb 2023Allowed
M/S Methodex Systems Private Limited Vs Govt Of NCT Of Delhi & Anr.
Delhi High Court · (2023) 02 DEL CK 4217
Arbitration and Conciliation Act, 1996-Section 11(6), 9, 12, Schedule IV
High Courts02 Feb 2023Dismissed
Veena Mahajan Vs V.N Verma
Delhi High Court · (2023) 02 DEL CK 4219
Code of Civil Procedure, 1908-Section 47, 151, Order I Rule 10, XXI Rule 102Transfer of Property Act, 1882-Section 52, 53A, 54, 55(1)Constitution of India-Article 136
High Courts02 Feb 2023Dismissed
United India Insurance Co. Ltd. Vs Bansal Wood Product Pvt. Ltd.
Delhi High Court · (2023) 02 DEL CK 4220
Limitation Act, 1963-Section 5Code of Civil Procedure, 1908-Section 151Arbitration & Conciliation Act, 1996-Section 37, 34
High Courts02 Feb 2023Disposed Of
Inder Singh Solanki Vs Devender Sehrawat & Ors.
Delhi High Court · (2023) 02 DEL CK 4221
Contempt of Court Act-Section 19