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Delhi High Court judgments

1,36,357 judgments · page 1,797 of 6,818

High Courts12 Jun 2023

MMTC Limited Vs Aust Grain Exports Pty. Ltd.

Delhi High Court · (2023) 06 DEL CK 3242

Arbitration and Conciliation Act, 1996-Section 5, 18, 28(3), 31(3), 31(7), 31(8), 32, 34, 34(2), Explanation 1 to Section 34(2), 34(2)(a)(iii), 34(2)(b), 34(2)(b)(ii), 34(2-A), 37, 75, 81Indian Contract Act-Sections 73, 74 and 55Code of Civil Procedure-Order 6 Rule 14, 29 Rule 1 and Order 29 Rule 4
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High Courts12 Jun 2023Dismissed

Delhi Development Authority Vs Sh K R Anand & Anr.

Delhi High Court · (2023) 06 DEL CK 3243

Arbitration and Conciliation Act, 1996-Section 4, 11(6), 18, 28(1)(a), 28(3), 31(3), 34, 34(2), 34(2)(a)(iii), 34(2)(b)(ii), 34(2-A), 37, 48, 48(2)(b)(ii), 75, 81Indian Contract Act, 1872-Section 28Right to Information Act
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High Courts12 Jun 2023Allowed

Pee Empro Exports Pvt.Ltd. Vs United India Insurance Co.Ltd.

Delhi High Court · (2023) 06 DEL CK 3182

Arbitration and Conciliation Act, 1996-Section 8, 11, 11(4), 11(5), 11(6), 11(6-A), 11(6-B), 12(1), 16, 16(1), 21, 34(2)(a)(i), (ii), (iv), 34(2)(b)(i)Companies Act, 1956IRDA (Protection of Policyholder's Interests') Regulations, 2017-Clause 15
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High Courts12 Jun 2023Disposed Of

Sameer Mahandru Vs Directorate Of Enforcement

Delhi High Court · (2023) 06 DEL CK 3179

Code of Criminal Procedure, 1973-Section 439, 437/439, 437, 437(1)Prevention of Money Laundering Act, 2002-Section 45, 65, 3, 4, 45(1), 50, 45-AIndian Penal Code, 1860-Section 120B, 477A
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High Courts09 Jun 2023

Basant Bansal Vs State (Govt. Of Nct Of Delhi) & Ors.

Delhi High Court · (2023) 06 DEL CK 0078

Constitution Of India, 1950 — Article 21, 32, 226Prevention of Money Laundering Act, 2002 — Section 3, 4, 16, 44, 45, 50, 70Code Of Criminal Procedure, 1973 — Section 200, 437(5), 438, 438(1), 438(3), 439(2), 482
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High Courts09 Jun 2023

Pankaj Bansal Vs State (Govt. Of Nct Of Delhi) & Ors.

Delhi High Court · (2023) 06 DEL CK 0077

Constitution Of India, 1950 — Article 21, 32, 226Prevention of Money Laundering Act, 2002 — Section 3, 4, 16, 44, 45, 50, 70Code Of Criminal Procedure, 1973 — Section 200, 437(5), 438, 438(1), 438(3), 439(2), 482
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High Courts08 Jun 2023Dismissed

M/S IHT Network Limited Vs Sachin Bhardwaj

Delhi High Court · (2023) 06 DEL CK 0068

Code of Civil Procedure, 1908 — Order 8 Rule 3, Order 8 Rule 4, Order 8 Rule 5, Order 19 Rule 13, Order 21 Rule 30Evidence Act, 1872 — Section 65BIndian Contract Act, 1872 — Section 73
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