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2,534 judgments in All Courts matching “Section 33 Arbitration Act” · page 15 of 127

Tribunals and Commissions16 Jul 2024Allowed

The Board Of Control For Cricket In India Vs Think & Learn Private Limited

National Company Law Tribunal · (2024) 07 NCLT CK 1789

Insolvency and Bankruptcy Code, 2016-Section 3(6), 3(11), 3(12), 3(33), 4, 5(20), 5(21), 7, 8, 8(1), 8(2), 8(2)(a), 8(2)(b), 9, 9(1), 9(2), 9(3), 9(3)(b), 14, 14(3), 15, 17, 18, 19, 20, 21, 31(1), 33, 238Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5, 5(1), 6Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 7(2), 7(2)(b)(i), 7(2)(b)(ii)
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Tribunals and Commissions16 Jul 2024

The Board Of Control For Cricket In India Vs Think & Learn Private Limited

National Company Law Tribunal · (2024) 07 NCLT CK 1589

Insolvency and Bankruptcy Code, 2016-Section 3(6), 3(11), 3(12), 3(33), 4, 5(20), 5(21), 7, 8, 8(1), 8(2), 8(2)(a), 8(2)(b), 9, 9(1), 9(2), 9(3), 9(3)(b), 14, 14(3), 15, 17, 18, 19, 20, 21, 31(1), 33, 238Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 5, 5(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 7(2), 7(2)(b)(i) and (ii)
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Tribunals and Commissions12 Jul 2024

M/s. ICICI Bank Limited Vs M/s. GVK Power & Infrastructure Limited

National Company Law Tribunal · (2024) 07 NCLT CK 1582

Insolvency and Bankruptcy Code, 2016-Sections 3(11), 3(12), 4, 5(8), 6, 7, 7(1), 7(2), 7(3), 7(5), 7(7), 9, 10, 10A, 65, 238AInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rules 4, 4(3)Insolvency & Bankruptcy Code (Second Amendment) Act, 2020
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High Courts10 Jul 2024Allowed

Darshan Jaiswal Vs Northern Railways

Delhi High Court · (2024) 07 DEL CK 2827

Arbitration and Conciliation Act, 1996-Section 33, 34, 34(3), 31(5)Arbitration Act, 1940-Section 14(2)Limitation Act-Section 3, 5, 35, 54, 147, Article 136
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Tribunals and Commissions03 Jul 2024Allowed

Fortune Land Holdings LLP Vs SPG Macrocosm Limited

National Company Law Appellate Tribunal · (2024) 07 NCLAT CK 1859

Insolvency and Bankruptcy Code, 2016-Section 61, 7, 5(8)Indian Stamp Act, 1899-Schedule 1 Article 49(b), Clause 49(iii), I Article 49(a)(iii), Section 33, 35, 38, 2(14)Arbitration Act-Sections 8, 11
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High Courts02 Jul 2024Disposed Of

Mukesh Udeshi Vs Jindal Steel Power Ltd

Delhi High Court · (2024) 07 DEL CK 2039

Arbitration and Conciliation Act, 1996-Section 34, 34(2), 34(2)(a)(i) to (v), 34(3), 2(1)(h), 40 and 41, 31(5), 33, 75, 81Arbitration Act, 1940-Section 30, 33
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High Courts01 Jul 2024Disposed Of

Ravinder Chadha Vs Virender Chadha & Anr.

Delhi High Court · (2024) 07 DEL CK 2342

Code of Civil Procedure, 1908-Order XLI, VIII Rule 5, XII Rule 6, Section 107, XLI Rule 33, 100Delhi High Court Act, 1966-Section 10Transfer of Property Act, 1882
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Tribunals and Commissions24 Jun 2024Allowed

Prudent ARC Limited Vs Shirpur Gold Refinery Limited

National Company Law Tribunal · (2024) 06 NCLT CK 1757

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 17, 25, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 1956
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Tribunals and Commissions11 Jun 2024Allowed

Aditya Birla Finance Limited Vs Shomuk Consultancy Services Private Limited

National Company Law Tribunal · (2024) 06 NCLT CK 1602

Insolvency and Bankruptcy Code, 2016-Section 7, 9, 4, 14, 31(1), 33, 13, 15, 17, 18, 19, 20, 21, 7(5)(a)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitisation and Reconstruction of Financial Assets and Enforcement Act, 2002-Section 13(2)
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Tribunals and Commissions07 Jun 2024Allowed

Omkara Assets Reconstruction Pvt. Ltd. Vs Ameya Eco-Zone Developers Pvt. Ltd.

National Company Law Tribunal · (2024) 06 NCLT CK 1676

Insolvency and Bankruptcy Code, 2016-Section 7, 5(7), 4, 7(5)(a), 14, 31(1), 33, 13, 17, 25, Chapter VII of Part IIInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2), 13(4), 5(1)(b), 5(2), 5(3)
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