High Courts06 Jan 2023Allowed

Govind Singh Vs M/s Satya Group Pvt Ltd & Anr.

Delhi High Court · (2023) 01 DEL CK 1412

Arbitration and Conciliation Act, 1996-Section 37, 34, 12, 12(5), 11, 11(5), 11(6), 14, 15, 4, 7, Seventh ScheduleArbitration and Conciliation (Amendment) Act, 2015Settlement Act, 1958-Section 33
High Courts06 Jan 2023

Sukruti Dugal Vs Jahnavi Dugal & Ors

Delhi High Court · (2023) 01 DEL CK 0028

Code Of Civil Procedure, 1908 — Order 23 Rule 3, Order 39 Rule 4, Order 8 Rule 5, Order 12 Rule 6, Order 8 Rule 9, Order 8 Rule 10, Order 7 Rule 11, Order 6 Rule 17
High Courts05 Jan 2023Dismissed

Bright Simons Vs Sproxil,Inc & Anr.

Delhi High Court · (2023) 01 DEL CK 1041

Code of Civil Procedure, 1908-Section 151Arbitration and Conciliation Act, 1996-Section 2(1)(f), 18, 28(1)(a), 28(3), 31(3), 34, 34(2)(a)(iii), 34(2)(b)(ii), 34(2A), 48, 48(2)(b)(ii), 75, 81Foreign Awards (Recognition and Enforcement) Act, 1961-Section 7, 7(1)(b)(ii)
High Courts05 Jan 2023

Kleenoil Filtration India Pvt Ltd Vs Udit Khatri & Ors.

Delhi High Court · (2023) 01 DEL CK 1072

Code of Civil Procedure, 1908 (CPC)-Order VIII Rule 1, VIII Rule 3, VIII Rule 3A, VIII Rule 5(1), VIII Rule 5(2), VIII Rule 9, VIII Rule 10, IX Rule 10Commercial Courts Act, 2015Code of Civil Procedure (Amendment) Act, 1976