High Courts21 Feb 2023

Komal Nagpal Vs Sonia Bhandari & Anr.

Delhi High Court · (2023) 02 DEL CK 3677

Code of Civil Procedure, 1908-Order II Rule 2, VI Rule 17, VII Rule 11, XIV, XV, XVIII, XXXIX Rule 4Limitation Act, 1963-Article 58, 106, 110, Section 17Contract Act-Section 230
High Courts21 Feb 2023Disposed Of

Bata India Ltd. Vs DVS Shoes Factory

Delhi High Court · (2023) 02 DEL CK 4381

Trade Marks Act, 1999Code of Civil Procedure, 1908-Order VIII Rule 10, XXVI Rule 10(2), XIII-ADelhi High Court Intellectual Property Rights Division Rules, 2022-Rule 27
High Courts21 Feb 2023Allowed

Indiabulls Housing Finance Ltd. & Anr Vs Shipra Estate Ltd

Delhi High Court · (2023) 02 DEL CK 0140

Security Interest (Enforcement) Rules, 2002 — Rule 8, 8(6)Arbitration And Conciliation Act, 1996 — Section 17, 37(2)(b)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Rule 2(f), 2(m), 2(zc), 2(zd), 2(zf), 13, 13(4), 17, 17(1), 34
High Courts20 Feb 2023Dismissed

Bhupinder Singh & Anr. Vs Lt Governor Of Delhi & Ors.

Delhi High Court · (2023) 02 DEL CK 3696

The Delhi Sikh Gurdwaras Act, 1971-Section 17, 29, 30, 32(c)The Comptroller and Auditor General's (Duties, Powers and Conditions of Service) Act, 1971-Section 20The Constitution of India-Article 148, 149, 226, 227