High Courts30 Jan 2023Disposed Of
Alpine Finlease Limited Vs Reserve Bank Of India & Anr.
Delhi High Court · (2023) 01 DEL CK 1190
Reserve Bank of India Act, 1934-Section 45-IA(1)(b)
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Delhi High Court judgments
1,37,242 judgments · page 2,022 of 6,863
High Courts30 Jan 2023
Ambrosia Corner House Private Limited Vs Hangro S Foods
Delhi High Court · (2023) 01 DEL CK 1204
Arbitration and Conciliation Act, 1996-Section 34, 34(3), proviso to Section 34(3)Limitation Act, 1963-Section 4Commercial Courts Act, 2015-Order XI, Section 1
High Courts30 Jan 2023Dismissed
Union Of India & Ors. Vs M/s Indian Agro Marketing Cooperative Ltd
Delhi High Court · (2023) 01 DEL CK 1207
Arbitration and Conciliation Act, 1996-Section 37, 34Indian Contract Act, 1872-Section 74
High Courts30 Jan 2023Dismissed
Union Of India & Ors. Vs M/s Indian Agro Marketing Cooperative Ltd
Delhi High Court · (2023) 01 DEL CK 1208
Arbitration and Conciliation Act, 1996-Section 34, 37Indian Contract Act, 1872-Section 74
High Courts30 Jan 2023Dismissed
National Internet Exchange Of India Vs Sanjeev Ramniwas Goyal
Delhi High Court · (2023) 01 DEL CK 1211
Commercial Courts Act, 2015-Section 13(1)(A), 13(1A)Code of Civil Procedure, 1908-Order XLIIIArbitration and Conciliation Act, 1996-Section 37, 34
High Courts30 Jan 2023Dismissed
National Highway Authority Of India Vs KNR Construction Limited
Delhi High Court · (2023) 01 DEL CK 1238
CPC-Section 151Arbitration & Conciliation Act, 1996-Section 34, 34(3), 9, 11Delhi High Court Rules-Rule 5(3)
High Courts30 Jan 2023Disposed Of
Smt. Beni Vs Government of NCT Delhi & Anr.
Delhi High Court · (2023) 01 DEL CK 1304
Constitution of India-Article 21DUSIB Act
High Courts30 Jan 2023
Master Medhansh Jhawar @ Madhav Through His Natural Guardian Vs Rajesh Bhushan & Ors.
Delhi High Court · (2023) 01 DEL CK 1307
High Courts30 Jan 2023
Ahluwalia Contracts (India) Ltd Vs Ozone Research & Applications (I) Pvt. Ltd. & Anr.
Delhi High Court · (2023) 01 DEL CK 1322
Arbitration and Conciliation Act, 1996-Section 34, 7Micro, Small and Medium Enterprises Development Act, 2006-Section 16, 17, 18, 18(1), 18(4), 15 to 23, 24CPC-Section 16 to 21
High Courts30 Jan 2023Dismissed
Brahmaputra Cracker And Polymer Ltd Vs Rajshekhar Construction Pvt Ltd.
Delhi High Court · (2023) 01 DEL CK 0836
Arbitration and Conciliation Act, 1996-Section 33, 34, 34(3)Commercial Courts Act, 2015-Section 10Limitation Act, 1963-Section 5
High Courts30 Jan 2023
Al Sudais Haj And Umrah Service Vs Union Of India & Anr.
Delhi High Court · (2023) 01 DEL CK 0835
Haj Committee Act, 2002Constitution of India-Article 226, 32, 14Marine Products Export Development Authority Act, 1972-Section 33, Rule 43
High Courts30 Jan 2023Dismissed
M/S Raj Chawla And Co. Stock And Share Brokers Vs M/S Nine Media And Information Services Ltd. & Anr.
Delhi High Court · (2023) 01 DEL CK 0834
Arbitration and Conciliation Act, 1996-Section 11, 11(6), 12, 15, 15(1)(a), 15(2), 21, 23, 23(4), 24(3), 25(3), 29A, 29A(1), 29A(2), 29A(3), 29A(4), 29A(5), 29A(6), 29A(7), 29A(8), 29A(9)Amendment Act of 2015-Section 26Act 33 of 2019
High Courts30 Jan 2023Disposed Of
M/s Pacific Development Corporation Limited Vs Delhi Metro Rail Corporation Ltd
Delhi High Court · (2023) 01 DEL CK 0833
Arbitration and Conciliation Act, 1996-Section 9, 9(1), 9(3), 11, 11(4), 11(6), 12, 12(5), 17, 36, Fifth Schedule, Seventh ScheduleConstitution of India-Article 227
High Courts30 Jan 2023
Wazirpur Bartan Nirmata Sangh (Through Its Secretary) & Ors. Vs Union Of India & Ors.
Delhi High Court · (2023) 01 DEL CK 0826
High Courts30 Jan 2023Disposed Of
Beni Vs Government Of Nct Delhi And Anr.
Delhi High Court · (2023) 01 DEL CK 0151
Constitution Of India, 1950 — Article 226, 21
High Courts30 Jan 2023
Wazirpur Bartan Nirmata Sangh (Through Its Secretary) & Ors. Vs Union Of India & Ors.
Delhi High Court · (2023) 01 DEL CK 0150
High Courts30 Jan 2023Disposed Of
Alpine Finlease Limited Vs Reserve Bank Of India & Anr
Delhi High Court · (2023) 01 DEL CK 0149
Reserve Bank of India Act, 1934 — Section 45IA(1)(b)
High Courts30 Jan 2023
Jindal Stainless (Hisar) Ltd Vs Suncity Sheets Private Limited And Anr.
Delhi High Court · (2023) 01 DEL CK 0142
Code Of Civil Procedure, 1908 — Order 1 Rule 1, Order 1 Rule 1(a), Order 1 Rule 1(b), Order 39 Rule 1, Order 39 Rule 2, Order 1 Rule 2, Order 2 Rule 3, Order 2 Rule 3(1), Order 1 Rule 8(1), Order 1 Rule 9, Order 1 Rule 10, Order 1 Rule 10(2)Trademarks Act, 1999 — Section 17, 29(1), 29(2), 29(3), 29(4), 29(5)Comptroller & Auditor General‘s (Duties Powers and Conditions of Service) Act, 1971 — Section 13(b)
High Courts30 Jan 2023Dismissed
National Highway Authority Of India Vs Knr Construction Limited
Delhi High Court · (2023) 01 DEL CK 0136
Delhi High Court (Original Side) Rules, 1967 — Rule 1, 2, 5(3)Arbitration And Conciliation Act, 1996 — Section 9, 11, 34, 34(3)Code Of Civil Procedure, 1908 — Section 151
High Courts27 Jan 2023Disposed Of
Deepak Talwar Vs Deputy Commissioner Of Income Tax & Ors.
Delhi High Court · (2023) 01 DEL CK 0875
Income Tax Act, 1961-Section 142, 153A, 153B(1)(a), 153B(1)(b), 142(1), 143(3)