Delhi High Court Judgments 2023 — Page 295

High Courts13 Jan 2023Disposed Of

M/s. Engineering Syndicate Vs Delhi Development Authority & Ors.

Delhi High Court · (2023) 01 DEL CK 1228

Arbitration Act, 1940-Section 14, 15, 16, 30, 33Commercial Courts Act, 2015-Section 12, 12(2), 15The Commercial Courts, Commercial Division and Commercial Appellate Division of High Courts Ordinance

Read judgment

High Courts13 Jan 2023Disposed Of

Jagvir Singh Vs Union Of India & Ors.

Delhi High Court · (2023) 01 DEL CK 1232

Read judgment

High Courts13 Jan 2023Disposed Of

Gwalior Alcobrew Private Limited Vs NCT Of Delhi & Ors.

Delhi High Court · (2023) 01 DEL CK 1262

Delhi Excise Act, 2009-Section 27, 72Delhi Excise Rules, 2010-Rule 9

Read judgment

High Courts13 Jan 2023Disposed Of

M/s Indo Spirits Vs Commissioner Of Excise, Govt. Of NCT Of Delhi & Ors.

Delhi High Court · (2023) 01 DEL CK 1265

Delhi Excise Act, 2009Delhi Excise Rules, 2010-Rule 56, 56(c)

Read judgment

High Courts13 Jan 2023Disposed Of

Abhishek Grover Vs Divisional Commissioner & Ors.

Delhi High Court · (2023) 01 DEL CK 1268

Read judgment

High Courts13 Jan 2023

South Delhi Municipal Corporation Vs Delhi Gurgaon Super Connectivity Limited & Ors.

Delhi High Court · (2023) 01 DEL CK 1320

Code of Civil Procedure, 1908-Order VII Rule 11, I Rule 10, VIII Rule 1 & 10Delhi High Court (Original Side) Rules, 2018-Chapter II Rule 5, Chapter VII Rule 4Arbitration and Conciliation Act, 1996-Sections 23(4), 29A

Read judgment

High Courts13 Jan 2023Disposed Of

Pradeep Vinod Construction Co. Vs Union Of India & Ors.

Delhi High Court · (2023) 01 DEL CK 1324

Arbitration and Conciliation Act, 1996-Sections 14, 15, 11, 12(5)

Read judgment

High Courts13 Jan 2023Disposed Of

Star India Pvt Ltd & Anr. Vs Director Vikki Choudhry & Ors.

Delhi High Court · (2023) 01 DEL CK 1343

Information Technology Act, 2000-Section 67-AIPC-Section 292/293 read with Section 34Indecent Representation of Women (Prohibition) Act, 1986-Section 4

Read judgment

High Courts13 Jan 2023Disposed Of

Star India Pvt Ltd & Anr. Vs Director Vikki Choudhry & Ors.

Delhi High Court · (2023) 01 DEL CK 1344

Information Technology Act, 2000-Section 67-AIPC-Section 292/293 read with Section 34Indecent Representation of Women (Prohibition) Act, 1986-Section 4

Read judgment

High Courts13 Jan 2023Disposed Of

Star India Pvt Ltd & Anr Vs Director Vikki Choudhry & Ors

Delhi High Court · (2023) 01 DEL CK 1346

Information Technology Act, 2000-Section 67-AIPC-Section 292/293 read with Section 34Indecent Representation of Women (Prohibition) Act, 1986-Section 4

Read judgment

High Courts13 Jan 2023Disposed Of

Star India Pvt Ltd & Anr. Vs Director Vikki Choudhry M/s Un Canned Media Pvt Ltd & Anr.

Delhi High Court · (2023) 01 DEL CK 1350

Information Technology Act, 2000-Section 67-AIPC-Section 292/293, 34Indecent Representation of Women (Prohibition) Act, 1986-Section 4

Read judgment

High Courts13 Jan 2023Disposed Of

Star India Pvt Ltd & Anr. Vs Director Vikki Choudhry M/S Un Canned Media Pvt Ltd & Anr.

Delhi High Court · (2023) 01 DEL CK 1349

Information Technology Act, 2000-Section 67-AIPC-Sections 292, 293, 34Indecent Representation of Women (Prohibition) Act, 1986-Section 4

Read judgment

High Courts13 Jan 2023Dismissed

Arun Rathi Vs Inox Air Products Pvt Ltd & Ors.

Delhi High Court · (2023) 01 DEL CK 1367

Constitution of India-Article 136

Read judgment

High Courts13 Jan 2023Disposed Of

Ram Pal Singh Vs Union Of India & Ors.

Delhi High Court · (2023) 01 DEL CK 1384

Read judgment

High Courts13 Jan 2023Dismissed

Anu Balha & Ors. Vs ICICI Home Finance Company Ltd & Ors.

Delhi High Court · (2023) 01 DEL CK 1385

Read judgment

High Courts13 Jan 2023Disposed Of

Ravinder Singh Vs Registrar General High Court Of Delhi

Delhi High Court · (2023) 01 DEL CK 1388

Trade Marks Act, 1999-Section 134 (2)

Read judgment

High Courts13 Jan 2023Disposed Of

Tata Steel BSL Limited Vs Venus Recruiter Private Limited & Ors.

Delhi High Court · (2023) 01 DEL CK 1405

Insolvency and Bankruptcy Code, 2016-Section 1(3), 4, 5, 5(13), 6 to 32, 7, 12, 12(3), 14, 23, 23(1), 25, 25(2)(j), 26, 30, 30(2)(a), 30(4), 31, 31(3)(b), 33 to 54, 43, 43(1), 43(2), 43(3), 43 to 51, 44, 44 to 51, 45, 47, 48, 49, 50, 51, 53, 60, 60(5), 60(5)(c), 61, 66, 67Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 2(e), 35A, 35A(1), 35A(2), 35A(3A), 35A(4), 36, 38(2)(d), 39, 40ACompanies Act, 1956-Section 391, 446, 446(2), 446(2)(d)

Read judgment

High Courts13 Jan 2023Allowed