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2,534 judgments in All Courts matching “Section 33 Arbitration Act” · page 14 of 127

Tribunals and Commissions23 Sept 2024Allowed

Union Bank Of India Vs M/s. Swastik Copper Pvt. Ltd.

National Company Law Tribunal · (2024) 09 NCLT CK 1290

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5), 7(5)(a), 14, 17, 19, 60(5), 238Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, Form 2Insolvency and Bankruptcy (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 33(1)
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High Courts18 Sept 2024Dismissed

Yves Saint Laurent Vs Brompton Lifestyle Brands Private Limited & Anr.

Delhi High Court · (2024) 09 DEL CK 2202

Arbitration and Conciliation Act, 1996-Section 2(1)(e), 2(1)(h), 8, 8(1), 11, 11(5), 11(6), 12(5), 13, 14, 14(1), 14(1)(a), 14(2), 14(3), 15, 15(1), 15(2), 16, 16(1), 16(2), 16(3), 16(4), 16(5), 16(6), 17, 21, 29A, 32, 32(1), 32(2), 32(3), 33, 34, 34(4), 37, 37(2)(a)Trade Marks Act-Section 29(1)
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High Courts12 Sept 2024Dismissed

M/S Pradeep Vinod Construction Co. Vs Union Of India

Delhi High Court · (2024) 09 DEL CK 2064

Code of Civil Procedure, 1908-Section 47, Order 21, 21 Rule 22, 21 Rule 2, 21 Rule 11Companies Act, 1956Arbitration and Conciliation Act, 1996-Section 11, 36, 33, 32, 32(3), 33(1), 33(1)(a), 33(1)(b), 34, 36(1)
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High Courts21 Aug 2024Allowed

Apex Buildsys Ltd. Vs Vadera Interiors And Exteriors

Delhi High Court · (2024) 08 DEL CK 1487

Arbitration and Conciliation Act, 1996-Section 11, 12(5), 13, 13(4), 14, 14(1), 14(1)(a), 14(1)(b), 15, 23(4), 29A, 29A(1), 29A(3), 29A(4), 29A(5), 29A(6), 34Insolvency and Bankruptcy Code-Section 33(5), 35(1)(k), 52Constitution of India-Article 227
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Tribunals and Commissions13 Aug 2024

Bank Of Baroda Vs SKS Power Generation (Chhattisgarh) Limited

National Company Law Tribunal · (2024) 08 NCLT CK 1188

Insolvency and Bankruptcy Code, 2016-Section 12, 14, 15, 15(1)(c), 16(1), 19, 21(2), 22(1), 26(6A), 29A, 30(1), 30(2), 30(2)(a), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(2)(f), 30(4), 30(6), 31, 31(1), 31(2), 31(3)(i), 32, 33(1), 43, 45, 50, 53, 60(5), 61, 61(3), 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 6(1), 12(1), 13(1), 15A, 17(1), 17(2), 27, 35A, 36(1), 36A, 36B, 37, 38, 38(1), 38(1)(a), 38(1A), 38(1B), 38(2), 38(2)(a), 38(2)(b), 38(2)(c), 38(3), 39(2), 39(3), 39(4), 39(4A), 40ACode of Civil Procedure, 1908-Order VI Rule 1, VIII Rule 9, Rule 9 of Order VIII
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High Courts06 Aug 2024Dismissed

M/S Deutsche Lufthansa AG Vs Mr. Nayan Pahwa & Ors.

Delhi High Court · (2024) 08 DEL CK 1828

Constitution of India-Articles 226, 227, 136Industrial Disputes Act, 1947-Section 2(k), 2(oo), 2(oo)(bb), 2(s), 10, 10(1), 22, 24, 25F, 25F(a), 25F(b), 25G, 33, 33(1)(b), 33(2), 33(2)(b), 33(3), 33(4), 33(5), 33AIndustrial Disputes (Central) Rules, 1957-Rule 10-B(1), 15, 60
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High Courts05 Aug 2024Partly Allowed

North Deihi Municipal Corporation Vs R&T Enterprises

Delhi High Court · (2024) 08 DEL CK 1480

Arbitration and Conciliation Act, 1996-Section 8, 11, 11(6), 11(7), 16, 16(2), 16(3), 16(5), 21, 31(7)(a), 31(7)(b), 33, 34, 34(2), 34(2)(b)(ii), 34(3), 75, 81Limitation Act-Article 137
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High Courts02 Aug 2024

EMCO Limited Vs Delhi Transco Limited

Delhi High Court · (2024) 08 DEL CK 1443

Arbitration and Conciliation Act, 1996-Section 29A(5), 29A(1), 29A(3), 29A(4), 32, 32(1), 32(2)(c), 14(1)(a), 14(1)(b), 15(2), 21, 23(4), 33, 34(4), 13, 14, 15
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