High Courts19 Jul 2023Dismissed

Omaxe Ltd. Vs Joginder Singh Nijjar

Delhi High Court · (2023) 07 DEL CK 4215

Arbitration and Conciliation Act, 1996-Section 34, 34(1), 34(2)(b) with Explanation 1, 34(3), 33, 11, 36, 7, 23(4), 29ACompanies Act, 1956/2013Limitation Act, 1963-Section 4, 2(j), 5, 29(2), 17
High Courts19 Jul 2023Dismissed

Union Of India Vs M/s J&S Construction

Delhi High Court · (2023) 07 DEL CK 4216

Arbitration & Conciliation Act, 1996-Section 11, 12(5), 16, 16(2), 28(3), 34, 34(1), 34(2), 34(2)(a)(iv), 34(2)(b), 34(2)(b)(ii), 34(3), 34(4), 37Arbitration Act, 1940-Section 16, 20, 30, 39Foreign Awards (Recognition & Enforcement) Act, 1961-Section 7(1), 7(1)(b)(ii)
High Courts19 Jul 2023Dismissed

Omaxe Ltd. Vs Joginder Singh Nijjar & Anr.

Delhi High Court · (2023) 07 DEL CK 4217

Arbitration and Conciliation Act, 1996-Section 7, 11, 23(4), 29A, 33, 34, 34(1), 34(2), 34(2)(b), Explanation 1 to Section 34(2)(b), 34(3), 36Companies Act, 1956/2013Limitation Act, 1963-Section 2(j), 4, 5, 17, 29(2)