0 12 Jan, 2026
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Delhi Jal Board Vs. M/S Mohini Electricals Ltd

Delhi High Court FAO(OS)(COMM) 210/2022

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Case Background

Bench

Applied Acts & Sections

Section 151 – The Code of Civil Procedure, 1908
Section 13 – The Commercial Courts Act, 2015
Section 55 – The Indian Contract Act, 1872
Section 73 – The Indian Contract Act, 1872
Section 74 – The Indian Contract Act, 1872
Section 2 – The Arbitration And Conciliation Act, 1996
Section 7 – The Arbitration And Conciliation Act, 1996
Section 11 – The Arbitration And Conciliation Act, 1996
Section 16 – The Arbitration And Conciliation Act, 1996
Section 28 – The Arbitration And Conciliation Act, 1996
Section 31 – The Arbitration And Conciliation Act, 1996
Section 34 – The Arbitration And Conciliation Act, 1996
Section 37 – The Arbitration And Conciliation Act, 1996

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