High Courts27 Mar 2023Allowed

IRCON International Limited Vs Pioneer Fabricators Pvt. Ltd.

Delhi High Court · (2023) 03 DEL CK 4752

Micro, Small, and Medium Enterprises Development Act, 2006-Sections 8, 15, 16, 17, 18 (including 18(1), 18(3), 18(4)), 19, 20, 21, 22, 23, 24Arbitration and Conciliation Act, 1996-Sections 2(4), 7 (including 7(1)), 34Code of Civil Procedure-Sections 16 to 21
High Courts27 Mar 2023Dismissed

NTPC Ltd Vs Larsen And Toubro Limited & Anr.

Delhi High Court · (2023) 03 DEL CK 4694

Arbitration and Conciliation Act, 1996-Section 34, 23, 23(1), 23(3), 32, 2(1)(c), 31(6), 31-A, 31(7), 11, 5, 36, 36(2), 36(3), 43(1)Code of Civil Procedure, 1908-Order II Rule 2, Section 2(2), 12 Rule 6Companies Act, 1956
High Courts27 Mar 2023

Amanpreet Kohli Vs Pankaj Dayal

Delhi High Court · (2023) 03 DEL CK 0203

Code Of Civil Procedure, 1908 — Order 37, Order 13A Rule 3, Order 37 Rule 3, Order 6 Rule 4, Order 12 Rule 6, Order 13A Rule 6(1)(b), Order 13A Rule 7Negotiable Instruments Act, 1881 — Section 118, 138, 139Commercial Courts Act, 2015 — Section 2(1)(c)(i)
High Courts24 Mar 2023Allowed

Kent RO Systems Pvt Ltd & Anr. Vs Pushpendra & Ors.

Delhi High Court · (2023) 03 DEL CK 4836

Code of Civil Procedure, 1908-Order XXXIX Rules 1 and 2Designs Act, 2000-Sections 2(a), 2(d), 2(g), 4, 4(a), 4(c), 6(3), 10(4), 11, 11(2), 14, 14(2), 19, 19(1), 19(1)(b), 19(1)(c), 19(1)(d), 22, 22(1), 22(3), 30(3), 30(4), 30(5), 36Patents Act, 1970-Section 2(1)(ja)
High Courts24 Mar 2023Dismissed

Nawal Sood Vs Amar Sood

Delhi High Court · (2023) 03 DEL CK 4123

Code of Civil Procedure, 1908-Order XXI Rule 29, Section 151Transfer of Property Act, 1881-Section 53A