CourtKutchehry.com

JUDGMENT DATABASE

Search 2,534 Indian judgments.

2,534 judgments in All Courts matching “Section 33 Arbitration Act” · page 12 of 127

High Courts20 Mar 2025Dismissed

Municipal Corporation Of Delhi Vs M/S Almass India

Delhi High Court · (2025) 03 DEL CK 1997

Delhi Municipal Corporation Act, 1957-Section 142Arbitration and Conciliation Act, 1996-Section 12, Seventh Schedule, 12(5), 11(5), 11(6)Arbitration and Conciliation (Amendment) Act, 2015 (3 of 2016)
Read judgment
High Courts19 Mar 2025Allowed

Shakti Pump India Ltd Vs Apex Buildsys Ltd

Delhi High Court · (2025) 03 DEL CK 2025

Arbitration & Conciliation Act, 1996-Section 4, 7, 11, 11(2), 11(8), 12, 12(4), 12(5), 13, 13(2), 14, 14(1)(a), 14(2), 15, 15(2), 16(2), 29A, 29A(4), Seventh ScheduleInsolvency & Bankruptcy Code, 2016-Section 33(5)Contract Act, 1872-Section 9
Read judgment
High Courts11 Mar 2025Dismissed

Ramchander Vs Union Of India & Anr.

Delhi High Court · (2025) 03 DEL CK 1751

Arbitration and Conciliation Act, 1996-Section 5, 9, Article 33, 34, 34(2), 34(2A), 34(3), 37, 37(2)CPC-Section 151, 152Constitution of India-Article 32, 226, 227
Read judgment
Tribunals and Commissions25 Feb 2025Allowed

Union Bank Of India Vs Indore Dewas Tollways Ltd

National Company Law Tribunal · (2025) 02 NCLT CK 1660

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 25(2)(h), 33, 34, 34(8), 35 to 50, 52, 52 to 54, 60(5)Arbitration and Conciliation Act 2017-Section 29IBBI (CIRP) Regulations, 2016-Regulation 4, 39B, 39D
Read judgment
Tribunals and Commissions19 Feb 2025

Adhunik Corporation Limited Vs Shivam India Limited

National Company Law Appellate Tribunal · (2025) 02 NCLAT CK 1372

Insolvency and Bankruptcy Code, 2016-Section 3, 3(10), 3(11), 3(30), 3(31), 3(33), 4, 5, 5(7), 5(8), 5(8)(a), 5(8)(f), 7, 10A, 61Arbitration and Conciliation Act, 1996-Section 11, 21Real Estate (Regulation and Development) Act, 2016-Section 2 clauses (d) and (zn)
Read judgment
Supreme Court22 Jan 2025Dismissed

M/s Tamil Nadu Cements Corporation Limited Vs Micro and Small Enterprises Facilitation Council and Another

Supreme Court Of India · (2025) 01 SC CK 1582

Constitution of India, 1950 — Article 226, 227 Code of Civil Procedure, 1908 — Section 9 Micro, Small and Medium Enterprises Development Act, 2006 — Section 15, 16, 17, 18, 18(1), 18(2), 18(3), 18(4), 19 Arbitration and Conciliation Act, 1996 — Section 16, 20, 23, 24, 25, 33, 34, 65, 66, 67, 68, 69, 70, 71, 72, 73, 74, 75, 76, 77, 78, 79, 80, 81
Read judgment
Tribunals and Commissions20 Jan 2025Allowed

Go Airlines (India) Limited Vs NA

National Company Law Appellate Tribunal · (2025) 01 NCLAT CK 0625

Insolvency and Bankruptcy Code 2016 — Section 33, 34, 5, 10, 14Arbitration and Conciliation Act 1996 — Section 9, 37
Read judgment
Tribunals and Commissions20 Dec 2024Allowed

Union Bank of India Vs Solapur Tollways Private Limited

National Company Law Tribunal · (2024) 12 NCLT CK 1438

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5), 7(7), 4, 13(2), 14, 14(1), 14(2), 14(3), 15, 17, 18, 19, 20, 21, 65Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(l)Insolvency and Bankruptcy Board of India (Insolvency Professional) Regulations, 2016-Regulation 7A
Read judgment
Tribunals and Commissions17 Dec 2024

Suresh Narayan Singh Vs Tayo Rolls Limited

National Company Law Tribunal · (2024) 12 NCLT CK 1306

Insolvency and Bankruptcy Code, 2016-Section 3(11), 3(12), 5(13), 7, 9, 13 to 15, 16, 17, 17(1), 17(2), 18(1), 18(1)(a), (b), (c), (iii), (d), (f), 20, 20(1), 20(2)(c), 21, 22, 22(4), 23, 25, 25(2)(a) (c) (e) (g), 27, 28, 29, 29A, 30, 30(2), 30(3), 30(4), 31, 33, 34, 53, 53(1)(a), 53(1)(b), 53(1)(c), 53(1)(f), 60(5), 61, 61(3), 238National Company Law Tribunal Rules, 2016-Rule 11Electricity Act, 2003-Section 50, 56, 56(1), 56(2), 181(2)
Read judgment