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2,534 judgments in All Courts matching “Section 33 Arbitration Act” · page 10 of 127

Tribunals and Commissions22 Jul 2025

DSM Projects Private Limited Vs A N Enterprises Infrastructure Services Private Limited

National Company Law Tribunal · 2021 INSC 216

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5), 7(5)(a), 7(5)(b), 7(7), 13(1)(b), 14, 14(1), 14(2), 14(2A), 15, 17, 18, 19, 20, 21, 31(1), 33, 238Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4(1)Indian Arbitration and Conciliation Act, 1996-Section 8

High Courts11 Jul 2025Dismissed

Union Of India Vs Vedanta Limited & Anr.

Delhi High Court · (2025) 07 DEL CK 2459

Arbitration & Conciliation Act, 1996-Section 37(2)(b), 37, 17, 33, 34, 5Code of Civil Procedure, 1908UNCITRAL Rules, 1976-Articles 35-37

Tribunals and Commissions11 Jul 2025Allowed

K Sera Sera Box Office Private Limited Vs Shree Mahaganga Sugar Mills Limited

National Company Law Tribunal · (2025) 07 NCLT CK 1622

Insolvency and Bankruptcy Code, 2016-Section 7, 3(12), 238, 60(5)(c), 7(1), 7(2), 7(5), 7(7), 14, 31(1), 33, 13, 17, 25, Chapter VII of Part IIInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3)Arbitration and Conciliation Act, 1996

High Courts11 Jul 2025Disposed Of

Union Of India Vs Vedanta Limited & Anr

Delhi High Court · (2025) 07 DEL CK 0862

Arbitration & Conciliation Act, 1996 - Section 5, 17, 33, 34, 35, 36, 37, 37(2)(b)

High Courts09 Jul 2025

National Highways Authority Of India Vs M.G. Contractors P. Ltd- Arvind Techno Engineers P. Ltd. (JV)

Delhi High Court · (2025) 07 DEL CK 2476

Arbitration and Conciliation Act, 1996-Section 11, 18, 28(3), 31(3), 33, 34, 34(2)(a)(iii), 34(2)(b)(ii), 34(2-A), 37(1)(c), 48, 48(2)(b)(ii)Indian Contract Act, 1872-Section 16, 16(3), 23, 51 to 54, 55, 73, 74CPC

High Courts08 Jul 2025Disposed Of

M/S BESCO Limited Vs M/s Hindcon Chemicals Pvt. Ltd

Calcutta High Court · (2025) 07 CAL CK 0802

Code of Civil Procedure, 1908 - Section 105, Order 41 Rules 22, Order 41 Rules 33Arbitration and Conciliation Act, 1996 - Section 10, 10(1), 20, 23, 24, 25, 31(5), 34, 34(1) 34(3), 37, 65, 66, 67, 68, 69, 70, 71, 72, 73, 74, 75, 76, 77,78, 79, 80, 80(a), 81Micro, Small and Medium Enterprises Development Act, 2006 - Section 15, 16, 18, 18(2), 18(3), 19, 24

Tribunals and Commissions12 Jun 2025

MSTC Limited Vs Balasore Alloys Limited

National Company Law Tribunal · (2025) 06 NCLT CK 1111

Insolvency and Bankruptcy Code, 2016-Section 3(6), 3(11), 4, 8, 8(1), 9, 9(5), 9(5)(i), 13(1)(b), 14, 14(1), 15, 17, 18, 19, 19(2), 20, 21, 31(1), 33, 65Arbitration and Conciliation Act, 1996-Section 9, 9(1), 9(2)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6

Tribunals and Commissions03 Jun 2025Allowed

M/s. IndusInd Bank Ltd. Vs M/s. Vamsee Teja Modern Rice Mill Pvt. Ltd.

National Company Law Tribunal · (2025) 06 NCLT CK 1000

Insolvency and Bankruptcy Code, 2016-Section 7, 4, 65, 9, 10, 7(1), 7(2), 7(5), 7(7), 14, 14(1), 13(1)(b), 15, 16(5), 17, 18, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3)Companies Act, 1956

High Courts23 May 2025Dismissed

Kristal Vision Projects Private Limited Vs Union Of India

Delhi High Court · (2025) 05 DEL CK 1964

Arbitration and Conciliation Act, 1996-Section 37, 34, 34(1), 34(3), 31(1), 31(5), 33, 11, 2(h), 2(1)(h)

High Courts23 May 2025Dismissed

Kristal Vision Projects Private Limited Vs Union Of India

Delhi High Court · (2025) 05 DEL CK 0949

Arbitration and Conciliation Act, 1996 - Section 2(h), 11, 31(1), 31(5), 33, 34, 34(1), 34(3), 37

High Courts22 May 2025Disposed Of

Union Of India Vs M/S Agrawal And Co.

Delhi High Court · (2025) 05 DEL CK 1646

Arbitration & Conciliation Act, 1996-Section 34, 34(3), 31(5), 36, 33

High Courts19 May 2025Disposed Of

Sharma Fabricators And Erectors Private Limited Vs Bilt Graphic Paper Products Ltd

Delhi High Court · (2025) 05 DEL CK 2050

Arbitration and Conciliation Act, 1996-Section 36, 34, 34(3), 31Code of Civil Procedure, 1908-Order XXI Rules 10 and 11(2), Section 47Indian Stamp Act, 1899-Section 33, 2(12), 29, 17, 35

High Courts16 May 2025Dismissed

Rabindra Nath Rath & Anr Vs M/s. Maruti Estate (India) Pvt. Ltd Vs

Orissa High Court · (2025) 05 OHC CK 1191

Constitution of India, 1950 - Article 226, 227Code of Civil Procedure, 1908 - Order 3 Rule 1, Order 23 Rule 3Arbitration and Conciliation Act, 1996 - Section 9, 11, 31, 31(5), 32, 33, 33(1), 33(3), 33(4), 34, 34(2), 34(3), 37

High Courts15 May 2025Dismissed

Zenith Vipers Solutions Pvt. Ltd. Vs Jasmeet Singh Marwah

Delhi High Court · (2025) 05 DEL CK 2535

CPC-Order VII Rule 11, VIII Rule 10Code of Criminal Procedure-Section 340Indian Stamps Act, 1899-Section 33, 35, 38

High Courts15 May 2025Allowed

Sharda Garg Vs Union Of India & Ors.

Delhi High Court · (2025) 05 DEL CK 2812

Arbitration Act, 1940-Section 14, 30, 33, 20Constitution of India-Article 14

High Courts13 May 2025Dismissed

Union Of India Through General Manager Vs M/s V.K. Sood Engineer &Contractors Through Its Managing Director

Delhi High Court · (2025) 05 DEL CK 2973

Arbitration and Conciliation Act, 1996-Section 4, 8, 11, 16, 16(2), 16(3), 16(4), 16(5), 16(6), 31(7), 31A, 34, 34(2), 34(2)(a)(i), 34(2)(a)(ii), 34(2)(a)(iv), 34(2)(b), 34(2)(b)(i), 34(2)(b)(ii), 34(3), Explanation 1 to Section 34(2)(b), Explanation 2 to Section 34(2)(b), 34(2) A, Paragraph 22 of the Fifth ScheduleInterest Act, 1978-Section 2(b)Act 3 of 2016

High Courts13 May 2025Disposed Of

Puerto Life Sciences Pvt. Ltd. Vs Ancon Infratech

Delhi High Court · 2024 INSC 711

Arbitration and Conciliation Act, 1996-Section 11, 33, 34, 34(2-A)Micro, Small and Medium Enterprises Act, 2006

High Courts09 May 2025Disposed Of

Porto Emporios Shipping Inc. Vs Indian Oil Corporation Limited & Anr.

Delhi High Court · 2024 INSC 532

Arbitration and Conciliation Act, 1996-Section 2(1)(e), 3, 5, 7, 8, 9, 11, 11(6), 11(6-A), 16, 17, 19(3), 25, 27(5) and 38, 31, 32, 34, 34(2)(a)(i), 34(2)(a)(ii), 34(2)(a)(iv), 34(2)(b)(i), 37, 41(2), 42, Part I, Part I-A, Part II, 2 to 43, 43A to 43M, 44 to 52Code of Civil Procedure, 1908-Section 9Code of Civil Procedure (Amendment) Act, 1976-Section 5

Tribunals and Commissions08 May 2025Allowed

De’s Technico Limited Vs Indus Projects Limited

National Company Law Tribunal · (2025) 05 NCLT CK 1521

Insolvency and Bankruptcy Code, 2016-Section 3(1), 7, 8, 9, 10, 10A, 14, 17, 25, 31(1), 33, Chapter VII of Part IIInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Micro, Small and Medium Enterprises Development Act, 2006-Section 18(1), 31

High Courts05 May 2025Disposed Of

M/s Supreme Infrastructure India Limited Vs Freyssinet Memard India Pvt. Ltd.

Delhi High Court · (2025) 05 DEL CK 2824

Arbitration and Conciliation Act, 1996-Section 2(h), 11, 11(5), 11(6), 12(1), 12(5), 21, 31, 31(5), 32, 33, 33(1), 33(4), 34, 34(1), 34(2), 34(2)(iii), 34(3), 37(1)(b), 43(1)Insolvency and Bankruptcy Code, 2016-Section 9Arbitration and Conciliation (Amendment) Act, 2015-Section 8(i)