COURT ARCHIVE

Delhi High Court judgments, 2023

7,715 judgments · page 368 of 386

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 0073

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

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High Courts17 Jan 2023Disposed Of

Union Of India & Anr. Vs Alcon Builders And Engineer Pvt. Ltd.

Delhi High Court · (2023) 01 DEL CK 0072

Constitution Of India, 1950 — Article 142Arbitration and Conciliation Act, 1996 — Section 2(1)(c), 5, 28(3), 31A, 31(3), 31(7)(a), 31(8), 34, 34(1), 34(2), 34(2)(a)(i), 34(2)(a)(ii), 34(2)(a)(iii), 34(2)(a)(v), 75, 81

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High Courts16 Jan 2023Dismissed

Sh Hari Gopal Vs Sh Sushil Kumar & Anr.

Delhi High Court · (2023) 01 DEL CK 0900

Delhi Rent Control Act, 1958-Section 14(1)(e), 25-B(8)

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High Courts16 Jan 2023Disposed Of

Sanjeev Kumar Jain Vs Union Bank Of India & Ors.

Delhi High Court · (2023) 01 DEL CK 0956

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High Courts16 Jan 2023Dismissed

O.P. Gaud Vs Delhi Jal Board

Delhi High Court · (2023) 01 DEL CK 1056

Constitution of India-Article 226, 227CCS(CCA) Rules, 1965-Rule 14(2), (4) & (5a), 14

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High Courts16 Jan 2023Disposed Of

Ubtech Pvt. Ltd. Vs Pashchimanchal Vidyut Vitran Nigam Limited

Delhi High Court · (2023) 01 DEL CK 1036

Arbitration and Conciliation Act, 1996-Section 11, 12(1), 21, Fourth ScheduleIndian Contract Act, 1872-Section 28Limitation Act, 1963-Article 137

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High Courts16 Jan 2023Disposed Of

One Moto Scooters Trading LLC Vs Centre Systems Group Internet Content Provider (CSG ICP) & Anr.

Delhi High Court · (2023) 01 DEL CK 1081

Arbitration and Conciliation Act, 1996-Section 9

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High Courts16 Jan 2023Disposed Of

Bhim Singh Vs State

Delhi High Court · (2023) 01 DEL CK 1098

IPC-Section 420, 468, 471, 120B, 34

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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

Samir Khan & Ors. Vs State & Anr.

Delhi High Court · (2023) 01 DEL CK 1107

IPC-Sections 498, 406, 34, 498ACr.P.C.-Section 125DV Act-Section 12

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High Courts16 Jan 2023Disposed Of

Raju Riyazuddin & Ors. Vs The State & Anr.

Delhi High Court · (2023) 01 DEL CK 1108

IPC-Section 498A, 406, 34DV Act-Section 12Code of Criminal Procedure-Section 320

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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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High Courts16 Jan 2023Disposed Of