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Delhi High Court judgments

1,36,689 judgments · page 1,887 of 6,835

High Courts26 Apr 2023Dismissed

Seema Gupta Vs Sunny Talwani

Delhi High Court · (2023) 04 DEL CK 0904

Arbitration and Conciliation Act, 1996-Section 5, 8, 11, 13(5), 16(6), 17, 18, 20, 28(1)(a), 28(3), 30, 31, 31(1), 31(2), 31(3), 31(4), 34, 34(2), 34(2)(a)(iii), 34(2)(b)(ii), 34(2-A), 34(3), 34(5), 37, 48, 48(2)(b)(ii), 48(3), 48(4), 75, 81Commercial Courts, Commercial Division and Commercial Appellate Division of High Courts Act, 2015-Section 10Indian Penal Code, 1860-Section 406, 420, 467, 468, 471, 120B
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High Courts26 Apr 2023Dismissed

Ircon International Ltd Vs Afcons Infrastructure Ltd

Delhi High Court · (2023) 04 DEL CK 0902

Arbitration and Conciliation Act, 1996-Section 18, 28(1)(a), 28(3), 31(3), 34, 34(2)(a)(iii), 34(2)(b)(ii), Explanation 2 to Section 34(2)(b)(ii), 34(2-A), 37, 48, 48(2)(b)(ii), Explanation 2 to Section 48(2)(b)(ii)Companies Act, 1956Amendment Act, 2015
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High Courts26 Apr 2023Dismissed

Hughes Communications India Pvt. Limited Vs Imaging Solutions Pvt Limited

Delhi High Court · (2023) 04 DEL CK 0900

Arbitration and Conciliation Act, 1996-Section 5, 14, 18, 20, 28(1)(a), 28(3), 30, 31, 31(3), 34, 34(2)(a)(iii), 34(2)(b)(ii), 34(2-A), 34(3), 34(5), 37, 48, 48(2)(b)(ii), 48(3), 48(4), 75, 81Specific Relief Act, 1963-Section 10, 14, 14(1), 14(1)(c), 21Contract Act, 1872-Section 23
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High Courts26 Apr 2023Dismissed

Shri Kranti Arora Vs M/s Digjam Ltd.

Delhi High Court · (2023) 04 DEL CK 1059

Delhi Rent Control Act, 1958-Section 50, 10, 6Code of Civil Procedure, 1908-Order I Rule 10, VII Rule 11, Section 151, XXIII Rule 3Constitution of India-Article 141
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High Courts26 Apr 2023

ALM Industries Limited Vs Union Of India & Ors.

Delhi High Court · (2023) 04 DEL CK 0795

Income Tax Act, 1961-Section 144B, 147, 148, 148A(b), 148A(d), 40A(3), 40A(3A), 2(33)Income Tax Rules, 1962-Rule 6DD(e)(ii), 6DD(e), 6DD, 6ABBAIncome Tax (Third Amendment) Rules, 2020
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