CourtKutchehry.com

JUDGMENT DATABASE

Search 2,534 Indian judgments.

2,534 judgments in All Courts matching “Section 33 Arbitration Act” · page 11 of 127

Tribunals and Commissions01 May 2025Allowed

L&T Finance Limited Vs Tikona Infinet Private Limited

National Company Law Tribunal · (2025) 05 NCLT CK 1501

Insolvency and Bankruptcy Code, 2016-Sections 4, 5(8), 7, 7(5), 14, 17, 25, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Arbitration and Conciliation Act, 1996-Section 9
Read judgment
Tribunals and Commissions01 May 2025Allowed

L&T Finance Limited Vs Tikona Infinet Private Limited

National Company Law Tribunal · (2025) 05 NCLT CK 1503

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 4, 7(5), 14, 17, 25, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Arbitration and Conciliation Act, 1996-Section 9
Read judgment
Supreme Court30 Apr 2025Disposed Of

Gayatri Balasam Vs ISG Novasoft Technologies Limited

Supreme Court Of India · (2025) 04 SC CK 0302

Constitution of India, 1950 — Article 14, 32, 136, 142, 142(1) Code of Civil Procedure, 1908 — Section 152, Order 41 Rule 31, Order 41 Rule 32, Order 41 Rule 33 Arbitration and Conciliation Act, 1940 — Section 30, 33, 34 Arbitration and Conciliation Act, 1996 — Section 5, 31, 31(7)(a), 31(7)(b), 33, 33(3), 33(4), 33(7), 34, 34(1), 34(2)(b)(ii), 34(2), 34(2A), 34(2)(a), 34(2)(a)(iv), 34(3), 34(4), 34(5), 34(6), 36, 37, 43, 48, 48(1)(e), 75, 81
Read judgment
Tribunals and Commissions28 Apr 2025Allowed

M/s. Wipro Ltd. Vs M/s. Avesthagen Ltd.

National Company Law Tribunal · (2025) 04 NCLT CK 1618

Insolvency and Bankruptcy Code, 2016-Section 7, 8, 9, 9(5)(2)(d), 14, 14(3), 15, 17, 18, 20, 21, 31, 33, 238Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5, 6Arbitration and Conciliation Act, 1996-Section 8
Read judgment
High Courts07 Apr 2025Dismissed

Mrs. Kiran Suran Vs Sh. Satish Kumar & Ors.

Delhi High Court · (2025) 04 DEL CK 1955

Commercial Courts Act, 2015-Section 13Arbitration and Conciliation Act, 1996-Section 37, 34(3), 34, 11, 34(2), 19, 40, 33, 34(1), 31(5)Limitation Act, 1963-Section 5, 14
Read judgment
Tribunals and Commissions04 Apr 2025Allowed

Electronic Corporation of Tamil Nadu Ltd. Vs Marg Limited

National Company Law Tribunal · (2025) 04 NCLT CK 1699

Insolvency and Bankruptcy Code, 2016-Section 4, 9, 9(5), 14(1), 14(2), 14(2A), 14(3), 14(4), 15, 17, 18, 31, 33Insolvency and Bankruptcy Board of India (Petition to Adjudicating Authority) Rules, 2016-Rule 6Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
Read judgment
Tribunals and Commissions04 Apr 2025Allowed

Shriram Finance Limited Vs Om Shakthi Travels Pvt. Ltd.

National Company Law Tribunal · (2025) 04 NCLT CK 1706

Insolvency and Bankruptcy Code, 2016-Section 4, 5(8), 7, 7(5), 10A, 14(1), 14(2), 14(2A), 14(3), 14(4), 15, 17, 18, 31, 33Insolvency and Bankruptcy (Petition to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
Read judgment
Tribunals and Commissions04 Apr 2025Allowed

Shriram Finance Ltd Vs Om Shakthi Travels Pvt. Ltd.

National Company Law Tribunal · (2025) 04 NCLT CK 1709

Insolvency and Bankruptcy Code, 2016-Section 7, 4, 10A, 5(8), 7(5), 15, 17, 18, 14(1), 14(2), 14(2A), 14(3), 14(4), 31, 33Insolvency and Bankruptcy (Petition to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
Read judgment
High Courts24 Mar 2025Disposed Of

NHPC Ltd Vs V3S Infratech Ltd.

Delhi High Court · (2025) 03 DEL CK 1864

Arbitration & Conciliation Act, 1996-Section 34, 34(2), 34(3), proviso to Section 34(3), 33(1)(a)Limitation Act, 1963-Section 4Delhi High Court (Original Side) Rules, 2018
Read judgment
High Courts20 Mar 2025Dismissed

Municipal Corporation Of Delhi Vs M/s. Almass India

Delhi High Court · (2025) 03 DEL CK 2004

Delhi Municipal Corporation Act, 1957-Section 142Arbitration and Conciliation Act, 1996-Section 12, 12(5), 11(5), 11(6), Seventh ScheduleArbitration and Conciliation (Amendment) Act, 2015 (3 of 2016)
Read judgment
High Courts20 Mar 2025Dismissed

Municipal Corporation Of Delhi Vs M/s. Almass India

Delhi High Court · (2025) 03 DEL CK 2003

Delhi Municipal Corporation Act, 1957-Section 142Arbitration and Conciliation Act, 1996-Section 12, 12(5), 11(5), 11(6), Seventh ScheduleArbitration and Conciliation (Amendment) Act, 2015 (3 of 2016)
Read judgment