High Courts17 Jan 2023Disposed Of

Gujarat JHM Hotels Ltd Vs Rajasthali Resorts And Studios Limited

Delhi High Court · (2023) 01 DEL CK 0840

Arbitration and Conciliation Act, 1996-Section 2, 2(1)(e), 2(2), 8, 9, 11, 11(4), 11(5), 11(6), 11(7), 11(8), 11(10), 11(12), 11(12)(b), 17, 20, 20(1), 20(2), 20(3), 28, 31, 31(4), 32, 32(1), 32(3), 33, 34, 34(4), 36, 36(1), 37, 42, 45, 48(1)(e), 49, Part ICode of Civil Procedure, 1908-Section 36, 36(1), 38, 39, 39(4), 46, 36 to 46, 16 to 21, Order 21Commercial Courts Act, 2015-Section 10(3), 15(2)
High Courts16 Jan 2023Disposed Of

Kapil Vs State (NCT Of Delhi)

Delhi High Court · (2023) 01 DEL CK 1104

Code of Criminal Procedure-Section 436, 436(2), 437(2), 441, 441(1), 441(2), 445Constitution of India
High Courts16 Jan 2023Disposed Of

Mansi Sharma & Ors. Vs State NCT of Delhi & Ors.

Delhi High Court · (2023) 01 DEL CK 1109

Information Technology Act, 2000-Section 66(D), 66, 66(C), 66(E), 66(F)Hindu Marriage Act, 1955-Section 13 B (1), 13 B (2)Indian Penal Code-Section 406, 498A, 354, 354A, 34, 192, 471, 120B