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2,534 judgments in All Courts matching “Section 33 Arbitration Act” · page 13 of 127

Tribunals and Commissions11 Dec 2024

NCC Ltd. Vs M/s Golden Jubilee Hotels Pvt. Ltd. & Ors.

National Company Law Appellate Tribunal · (2024) 12 NCLAT CK 1522

Insolvency & Bankruptcy Code, 2016-Section 3, 3(6), 3(10), 3(11), 5, 5(7), 5(8), 5(20), 5(21), 7, 9, 18, 21, 29A, 30, 30(2), 30(2)(b), 30(2)(b)(i), 30(2)(b)(ii), Explanation 1 to Section 30(2)(b), 30(2)(e), 30(2)(f), 30(4), 30(6), 31, 31(1), 32, 33(1), 53, 53(1), 54A, 61, 61(3), 238, 240AMSMED Act, 2006CIRP Regulations-Regulation 38

High Courts09 Dec 2024Disposed Of

Ado India Pvt. Ltd. Vs Ats Housing Private Limited

Delhi High Court · (2024) 12 DEL CK 1971

Code of Civil Procedure, 1908-Section 151, 152, 153, Order VI Rule 17Arbitration and Conciliation Act, 1996-Section 11(5), 33Motor Vehicles Act, 1988-Chapter XIII

High Courts03 Dec 2024Allowed

M/s Sharma & Associates, Contractor Pvt. Ltd. Vs M/s. Progressive Construction Ltd. & Anr.

Delhi High Court · (2024) 12 DEL CK 2270

Arbitration Act, 1940-Section 14, 20, 30, 33, 35

Tribunals and Commissions03 Dec 2024Allowed

Omkara Assets Reconstruction Private Limited Vs V.G.I. Pharma Private Limited

National Company Law Tribunal · (2024) 12 NCLT CK 1353

Insolvency and Bankruptcy Code, 2016-Section 7, 7(1), 4, 14, 17, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2), 5(1), 5(1A), 3

High Courts28 Nov 2024Dismissed

NJ Bikes India Private Limited Vs Suzuki Motorcycle India Private Limited

Delhi High Court · (2024) 11 DEL CK 1660

Companies Act, 2013Arbitration and Conciliation Act, 1996-Section 5, 9, 28(1), 28(3), 31(3), 33, 34, 34(1), 34(2), 34(3), 36, 43, 43(4), 75, 81Limitation Act, 1963-Section 4, 5, 12, 14, 4 to 24, 29(2)

Tribunals and Commissions20 Nov 2024Allowed

M/s.Devi Constructions Company Vs M/s.KMC Constructions Limited

National Company Law Tribunal · (2024) 11 NCLT CK 1325

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 5(8), 5(21), 9(5)(2)(d), 9(5)(ii)(d), 13, 14, 14(1), 16(3)(a), 31(1), 33Insolvency and Bankruptcy Code (Application to Adjudicating Authority) Rules, 2016-Rule 6Micro, Small and Medium Enterprises Development Act, 2006-Section 15, 16, 17, 18

Tribunals and Commissions20 Nov 2024Allowed

Four Flavours LLP

National Company Law Tribunal · (2024) 11 NCLT CK 1473

Insolvency and Bankruptcy Code, 2016-Section 7, 9, 10, 10(3)(b), 10(4), 10(4)(a), 11, 13, 13(1)(b), 14, 14(1), 15, 16(5), 17, 18, 31, 31(1), 33, 238AInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6

Tribunals and Commissions19 Nov 2024Allowed

Mr. Shailendra Kumar Singh & Ors. Vs M/s Morpheus Prodevelopers Private Limited

National Company Law Tribunal · (2024) 11 NCLT CK 1387

Insolvency and Bankruptcy Code, 2016-Section 7, 7(7), 13(2), 14, 14(1)(a), (b), (c) & (d), 14(3)(b), 17, 18, 20, 21, 31(1), 33, 238Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(l)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 6(1)

Tribunals and Commissions08 Nov 2024Allowed

National Agricultural Co-Operative Marketing Federation Of India Limited Vs Zenith Mining Private Limited

National Company Law Tribunal · (2024) 11 NCLT CK 1446

Insolvency and Bankruptcy Code, 2016-Section 7, 5(21), 5(8), 5(10), 3(10), 14, 14(1), 31(1), 33, 15, 13(1)(b), 17, 18, 19, 20, 21, 7(7)(a)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1)Arbitration and Conciliation Act, 1996-Section 34, 36, 34(3)

Supreme Court08 Nov 2024

Central Organisation for Railway Electrification Vs M/s ECI SPIC SMO MCML (JV) A Joint Venture Company

Supreme Court Of India · (2024) 11 SC CK 1273

Constitution of India, 1950 — Article 14, 15(2), 18, 19, 19(1)(a), 19(1)(g), 21, 23(1), 24(2) 24(4), 27, 30(2), 31(1), 31(3), 31(4), 32, 33(1), 33(2), 33(4), 33(5), 34, 142, 300A Arbitration and Conciliation Act, 1996 — Section 2, 4, 7, 8, 11(1), 11(2), 11(3), 11(4), 11(5), 11(6), 11(6)(A), 11(8), 12, 12(1), 12(3), 12(5), 13, 13(1), 13(2) 14, 14(2), 15, 15(1), 16, 18, 19, 20, 21, 22, 24, 25, 26, 29, 31, 32, 32(2), 33, 34, 34(2)(a), 34(2)(b), 34(2)(a)(v), 34(2)(iii), 36 Contract Act 1872 — Section 23, 28

High Courts08 Nov 2024Allowed

Ram Taulan Yadav And Another Vs Himanshu Kesarwani And 2 Others

Allahabad High Court · (2024) 11 AHC CK 0009

Arbitration and Conciliation Act, 1996 — Section 8, 11, 11(8)Partnership Act, 1932 — Section 69, 69(3)Stamp Act, 1899 — Section 33, 35

High Courts29 Oct 2024Dismissed

Gas Authority Of India Ltd Vs Saw Pipes Ltd

Delhi High Court · (2024) 10 DEL CK 1485

Arbitration and Conciliation Act, 1996-Section 37(1)(c), 34, 33, 37Indian Arbitration Act

Supreme Court24 Oct 2024Allowed

International Seaport Dredging Pvt Ltd Vs Kamarajar Port Limited

Supreme Court Of India · (2024) 10 SC CK 1181

Constitution of India, 1950 — Article 136 Code of Civil Procedure, 1908 — Order 41 Rule 5 Arbitration and Conciliation Act 1996 — Section 18, 33, 34, 36, 36(2), 36(3), 37

Tribunals and Commissions23 Oct 2024Partly Allowed

Bank Of India & Anr. Vs GF Toll Road Private Limited

National Company Law Tribunal · (2024) 10 NCLT CK 1429

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5)(a), 9, 4(1), 14, 14(1), 31(1), 33, 13, 15, 17, 18, 19, 20, 21, 60(5)Companies Act, 1956Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970-Section 9

High Courts18 Oct 2024Dismissed

Airports Authority Of India Vs Delhi International Airport Ltd. & Anr.

Delhi High Court · 2023 INSC 742

Arbitration and Conciliation Act, 1996-Section 18, 21, 28(3), 31(3), 33, 33(1), 34, 34(2)(a)(iii), 34(2)(a)(iv), 34(2)(b)(ii), 34(2-A), 37, 43(1), 43(2), 48, 48(2)(b)(ii)Airports Authority of India Act, 1994-Section 12, 12(1), 12-A, 12-A(1), 12-A(2), 12-A(3), 12-A(4), 24Airports Authority of India (Amendment) Act, 2003

Tribunals and Commissions16 Oct 2024Allowed

Nirmal Kumar Jain & Ors. Vs Pushp Ratna Realty Pvt Ltd

National Company Law Tribunal · (2024) 10 NCLT CK 1388

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8)(f), 4, 14, 14(1), 13(1)(b), 13(1)(c), 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 1956

Tribunals and Commissions15 Oct 2024

Export-Import Bank of India & Ors. Vs Maneesh Pharmaceuticals Limited

National Company Law Tribunal · (2024) 10 NCLT CK 1391

Insolvency and Bankruptcy Code, 2016-Section 3(37), 4(1), 7, 7(1), 7(2), 7(3), 7(3)(a), 9, 10, 13, 14, 14(1), 17, 31(1), 33, 62Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)National Company Law Tribunal (NCLT) Rules, 2016-Rule 11

High Courts07 Oct 2024Dismissed

Asian Hotels North Ltd Vs Yes Bank Ltd & Ors.

Delhi High Court · (2024) 10 DEL CK 2282

Code of Civil Procedure, 1908-Order VI Rule 17, VI Rule 18, VII Rule 11, VII Rule 11(d), VII Rule 13, I Rule 10, I Rules 8 and 10, XXVI Rule 9, XXXVIII Rule 5, XXXIX Rules 1 and 2, XXXIX Rule 4, XXXIX Rules 1(b) and 7, Section 151, 22 to 25Indian Contracts Act, 1872-Section 176Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Sections 13(1), 13(2), 13(3A), 13(4), 17, 34 and 35

Tribunals and Commissions03 Oct 2024Allowed

Saurabh Chawla Vs Employee State Insurance Corporation

National Company Law Tribunal · (2024) 10 NCLT CK 1357

Insolvency and Bankruptcy Code, 2016-Section 7, 9, 10, 13, 14, 14(1), 14(1)(a), 16, 17, 31, 33(5), 60(5), 63, 238Employees’ State Insurance Act, 1948-Section 38 to 44, 39, 40, 45-A, 45-AA, 75(1)(g)Employees’ State Insurance (General) Regulations, 1950-Regulation 29, 31

High Courts01 Oct 2024Dismissed

Reliance Commercial Finance Limited Vs Taraashna Financial Services Limited

Delhi High Court · (2024) 10 DEL CK 2254

Arbitration and Conciliation Act, 1996-Section 3, 3(1), 3(1)(a), 3(1)(b), 3(2), 3(3), 31(5), 33, 33(1), 34, 34(1), 34(2), 34(3), Proviso to Section 34(3)General Clauses Act, 1897-Section 27, 9Limitation Act, 1963-Part 3, Section 12, 12(1)