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Delhi High Court judgments

1,36,357 judgments · page 1,736 of 6,818

High Courts31 Jul 2023Dismissed

Kal Airways Pvt. Limited & Anr. Vs Spicejet Ltd & Anr.

Delhi High Court · (2023) 07 DEL CK 3934

Arbitration and Conciliation Act, 1996-Section 5, 18, 28(1)(a), 28(3), 31, 31(3), 31(7), 34, 34(1), 34(2), 34(2)(a), 34(2)(a)(iii), 34(2)(b)(ii), Explanation 2 to Section 34(2)(b)(ii), 34(2-A), 34(3), 34(5), 36, 37, 48, 48(2)(b)(ii), Explanation 2 to Section 48(2)(b)(ii), 48(3), 48(4), 75, 81Companies Act, 2013-Section 42(6)Indian Contract Act, 1872-Section 65, 56, 23
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High Courts31 Jul 2023Dismissed

NTPC Ltd. Vs Tata Projects Ltd.

Delhi High Court · (2023) 07 DEL CK 3936

Arbitration and Conciliation Act, 1996-Section 18, 28(1)(a), 28(3), 31(3), 33, 34, 34(1), 34(2), 34(2)(a), 34(2)(a)(iii), 34(2)(b), 34(2-A), 34(3), 34(4), 34(5), 34(6), 75, 81Companies Act, 19562015 Amendment Act
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High Courts31 Jul 2023Dismissed

Kal Airways Pvt. Limited Vs Spicejet Ltd & Anr.

Delhi High Court · (2023) 07 DEL CK 3929

Arbitration and Conciliation Act, 1996-Section 5, 18, 28(1)(a), 28(3), 31, 31(3), 31(7), 34, 34(2), 34(2)(a), 34(2)(a)(iii), 34(2)(b)(ii), 34(2-A), 34(3), 34(5), 36, 37, 48, 48(2)(b)(ii), 48(3), 48(4), 75, 81Companies Act, 2013-Section 42(6)Indian Contract Act, 1872-Section 65, 56, 23
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High Courts31 Jul 2023Dismissed

Union Of India Vs BESCO Limited (Wagon Division)

Delhi High Court · (2023) 07 DEL CK 3937

Arbitration and Conciliation Act, 1996-Section 5, 11, 18, 28(3), 31(3), 33, 34, 34(2), 34(2)(a)(iii), 34(2)(b), 34(2)(b)(ii), 34(2-A), 37, 75, 81Amendment Act, 2015Service, Discipline and Appeal Rules 1979-Rule 9(1)
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High Courts31 Jul 2023Disposed Of

Ubah Casmir Amobi Vs State Of NCT Of Delhi

Delhi High Court · (2023) 07 DEL CK 3940

Code of Criminal Procedure, 1973-Section 439, 419, 468, 471, 474, 489, 309, 436ANDPS Act-Section 37, 18, 21, 22, 25, 29, 61, 85, 31 and 31-AForeigners Act-Section 14
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