CASES OF B COURT ARB. MATTER W.E.F 5/4/2010

88 recorded High Court judgment(s) · 2011–2018

Courts

Disposal nature

Recent judgments

• INTEL CORPORATION v. SUDHARSANAN SUNDRESWARAN NAIR & ANR — Delhi High Court (2018-11-26)
• PUBLIC HEALTH FOUNDATION OF INDIA (PHFI) v. DR KANAV KAHOL & OTHERS — Delhi High Court (2018-08-20)
• SHRI SANJAY SINGAL v. BHAI MANJIT SINGH & ORS — Delhi High Court (2018-07-27)
• M/S OZONE SPA PVT. LTD v. M/S CO-INCEPT HOSPITALITY PVT LTD & ORS — Delhi High Court (2018-07-19)
• VINOD KUMAR AGGARWAL v. ASHA MONGIA AND ORS. — Delhi High Court (2018-07-09)
• ERA INFRA ENGINEERING LIMITED v. PUBLIC WORKS DEPARTMENT & ANR. — Delhi High Court (2018-05-10)
• GREEN INFRA WIND POWER GENERATION LIMITED v. KS WIND & RENEWABLES INDIA PRIVATE LIMITED — Delhi High Court (2018-03-23)
• UNION OF INDIA v. ANS CONSTRUCTION L T D — Delhi High Court (2018-03-23)
• MARVELLOUS REALHOMES PVT LTD v. SURAJ BHAN & ORS — Delhi High Court (2018-02-26)
• RITA CHAUDHARY v. RAMESH ANAND & OTHERS — Delhi High Court (2018-02-20)