High Courts10 Nov 2022

Amit Jain Vs Canara Bank & Ors.

Delhi High Court · (2022) 11 DEL CK 0045

Code Of Civil Procedure, 1908 — Order 39 Rule 4, Order 7 Rule 11Indian Contracts Act, 1872 — Section 176, 177Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 34
High Courts09 Nov 2022Dismissed

Tricolor Hotels Limited & Ors. Vs Dinesh Jain & Ors.

Delhi High Court · (2022) 11 DEL CK 1137

Arbitration and Conciliation Act, 1996-Sections 4, 8, 9(2), 11, 11(2), 11(4), 11(5), 11(6), 11(13), 13(2)-(5), 14, 14(1), 15, 15(1), 15(2), 29-A, 29-B, 33(3)-(5), 34(3), 37Limitation Act, 1963-Section 5, Article 116, 116(a), 116(b), 117, 137, 4, 54, 56, 57, 59, 61, 68, 71, 91, 92-95, 110, 123, Entry 15 of the ScheduleCPC-Section 151
High Courts09 Nov 2022Dismissed

Suresh Kumar Vs CP & Ors.

Delhi High Court · (2022) 11 DEL CK 1187

Delhi Police (Punishment and Appeal) Rules, 1990-Rule 16VDelhi Police Act, 1978-Section 21DP (P&A) Rules-1980
High Courts09 Nov 2022Disposed Of

Ram Kripal Singh Construction Pvt. Ltd. Vs NTPC

Delhi High Court · (2022) 11 DEL CK 1180

Arbitration & Conciliation Act, 1996-Section 11, 11(6), 12, 12(5), 21, 25, 32(2), Fourth ScheduleArbitration Act, 1940Arbitration & Conciliation (Amendment) Act, 2015
High Courts09 Nov 2022Partly Allowed

Brijesh Gupta Vs Smt Saroj Gupta

Delhi High Court · (2022) 11 DEL CK 1247

Code of Civil Procedure, 1908-Order VI Rule 16, X, VII Rule 14, Section 151, III Rule 2, VIII Rule 1, VIII Rule 1(3), VIII Rule 1AIndian Evidence Act-Section 165Constitution of India-Article 226
High Courts09 Nov 2022Partly Allowed

B B Joshi Vs M/s Sharma Foundation & Ors.

Delhi High Court · (2022) 11 DEL CK 1242

Constitution of India-Article 227Code of Civil Procedure, 1908-Order I Rule 10, I Rule 10(2), II Rule 1, II Rule 2(1), VII Rule 11, VII Rule 14, XXII Rule 3, XXII Rule 3(2), XXII Rule 34, XXXI Rule 2, XXXI Rule 26Specific Relief Act, 1963-Section 41(h)