Arbitration And Conciliation Act, 1996 — Section 11, 12, 12(5), 13, 14, 15, 21, 26, 28(1)(a), 28(3), 29A, 29A(4), 31(7)(a), 31(7)(b), 34, 34A, 34(2), 37Limitation Act, 1963 — Section 18Indian Contract Act, 1872 — Section 25(3), 73, 74

Read judgment

High Courts21 Feb 2023Dismissed

Parul Nahar Vs Pooja Bansal & Anr.

Delhi High Court · (2023) 02 DEL CK 3685

Civil Procedure Code, 1908-Order XII Rule 6Transfer of Property Act-Section 106Domestic Violence Act

Read judgment

High Courts21 Feb 2023Dismissed

Sh. Hakumat Rai Vs Sh. Madhur Krishan Dhingra

Delhi High Court · (2023) 02 DEL CK 3709

Delhi Rent Control Act, 1958-Section 14(1)(e), 25(4), 25-B(3)(b), 25-B(4), Third ScheduleCode of Civil Procedure-Section 151

Read judgment

High Courts21 Feb 2023Disposed Of

Ishwar Singh Vs Govt Of Nct Of Delhi & Anr

Delhi High Court · (2023) 02 DEL CK 3725

Read judgment

High Courts21 Feb 2023Disposed Of

Sync Resorts And Retreat & Anr. Vs Ajeya Singh & Ors.

Delhi High Court · (2023) 02 DEL CK 3743

Code of Civil Procedure, 1908

Read judgment

High Courts21 Feb 2023Allowed

Harshlata Aggarwal Vs Prabhakar Sharma & Anr.

Delhi High Court · (2023) 02 DEL CK 3742

CPC, 1908-Order I Rule 10

Read judgment

High Courts21 Feb 2023

Think Gas Ludhiana Private Limited Vs Petroleum & Natural Gas Regulatory Board & Ors.

Delhi High Court · (2023) 02 DEL CK 3768

Petroleum and Natural Gas Regulatory Board Act, 2006-Section 33, 25, 19(2), 13(1), 13(3), 11(c)PNGRB (Meetings of Board) Regulations, 2007-Regulation 11CGD Authorisation Regulations-Regulation 10(1), 5(6)

Read judgment

High Courts21 Feb 2023Disposed Of

Ramswaroop Vs University Of Delhi & Anr.

Delhi High Court · (2023) 02 DEL CK 3761

Read judgment

High Courts21 Feb 2023Allowed

Indiabulls Housing Finance Ltd. & Anr. Vs Shipra Estate Ltd.

Delhi High Court · (2023) 02 DEL CK 3797

Arbitration and Conciliation Act, 1996-Section 17, 37(2)(b)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 2(f), 2(m), 2(zc), 2(zd), 2(zf), 13(4), 17, 31, 34Security Interest (Enforcement) Rules, 2002-Rule 8, 8(6), 9(1)

Read judgment

High Courts21 Feb 2023Dismissed

Union Of India Vs M/s UEE Electricals Engneers Pvt. Lt

Delhi High Court · (2023) 02 DEL CK 3825

Arbitration and Conciliation Act, 1996-Section 34, 34(2), 34(2)(a)(iii), 34(2)(b)(ii), 34(2-A), 48, 48(2)(b)(ii), 75, 81, 18, 31(3), 28(1)(a), 28(3)Indian Contract Act, 1872-Section 55

Read judgment

High Courts21 Feb 2023Disposed Of