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Delhi High Court judgments, 2023

7,417 judgments · page 353 of 371

High Courts17 Jan 2023Dismissed

Inland Waterways Authority Of India Vs Reach Dredging Ltd. (RDL) And Gayatri Projects (P) Ltd. (JV)

Delhi High Court · (2023) 01 DEL CK 0843

Arbitration and Conciliation Act, 1996-Section 2(1)(c); Section 2(1)(e); Section 2(2); Section 2(c); Section 9; Section 11; Section 11(6); Section 11(12)(b); Section 17; Section 20; Section 20(1); Section 20(2); Section 20(3); Section 28; Section 31; Section 34; Section 37; Section 42; Section 45; Section 48(1)(e)Arbitration Act, 1940-Section 2(1)(c); Section 20Contract Act, 1872-Section 23; Section 28
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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)
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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
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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
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