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2,534 judgments in All Courts matching “Section 33 Arbitration Act” · page 16 of 127

High Courts17 May 2024Allowed

Ajay Singh Vs Kal Airways Private Limited & Anr.

Delhi High Court · (2024) 05 DEL CK 3846

Arbitration and Conciliation Act, 1996-Section 28(3), 31(7), 31(7)(a), 31(7)(b), 33, 34, 34(2)(b)(ii), 34(3), 36, 37Indian Contract Act, 1872-Section 64, 65, 73, 74, 168, 170, 173, 174, 221Interest Act, 1978-Section 2(b)
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Tribunals and Commissions14 May 2024Allowed

M/s Gunocean Inc. Vs Arjun Mall Retail Holdings Pvt. Ltd.

National Company Law Tribunal · (2024) 05 NCLT CK 3201

Insolvency and Bankruptcy Code, 2016-Section 7, 5, 5(8), 5(18), 7(5), 14, 14(3), 31, 33, 16(5), 17, 18, 13(1)(b), 15Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions09 May 2024

Canara Bank Vs Indira Container Terminal Private Limited

National Company Law Tribunal · (2024) 05 NCLT CK 3239

Insolvency and Bankruptcy Code, 2016-Section 7, 65(1), 4(1), 14, 14(1), 31(1), 33, 13, 15, 17, 18, 19, 20 and 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1), 9(1)Banking Companies (Acquisition and transfer of Undertaking) Act, 1970
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High Courts30 Apr 2024Dismissed

Steel Authority Of India Ltd Vs JSC Cryogenmash

Delhi High Court · (2024) 04 DEL CK 4131

Arbitration and Conciliation Act, 1996-Section 2(1)(h), 2(6), 3, 7(4), 31, 31(3), 31(5), 32, 32(1), 32(3), 33, 33(1), 33(4), 34, 34(1), 34(2), 34(2)(b)(ii), 34(2-A), 34(3), Proviso to Section 34(3), 48, 75, 81Commercial Courts Act, 2015-Section 16Delhi High Court (Original Side) Rules, 2018-Chapter V, Rules 1 and 3
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High Courts16 Apr 2024

State Of U.P. And Others Vs Raj Veer Singh

Allahabad High Court · (2024) 04 AHC CK 0032

Constitution Of India, 1950 — Article 136, 226, 227Limitation Act, 1963 — Article 119Code Of Civil Procedure, 1908 — Section 2(2), 47, 122, Order 21, Order 21 Rule 2, Order 21 Rule 11, Order 41 Rule 11, Order 21 Rule 22, Order 21 Rule 46C
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Tribunals and Commissions15 Apr 2024

Gokul Agro Resources Ltd. Vs Mr. Supriyo Kumar Chaudhuri

National Company Law Appellate Tribunal · (2024) 04 NCLAT CK 3673

Insolvency and Bankruptcy Code, 2016-Section 7, 53, 60(5), 60(5)(c)Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 33, Clause 12 and Clause 13 of Schedule-1NCLT Rules, 2016-Rule 11
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High Courts05 Apr 2024Disposed Of

Gajendra Singh Vs Delhi Urban Shelter Improvement Board

Delhi High Court · (2024) 04 DEL CK 4376

Arbitration and Conciliation Act, 1996-Section 8, 11, 11(6), 11(6A), 12, 16, 34(2)(a)(i), 34(2)(a)(ii), 34(2)(a)(iv), 34(2)(b)(i), Fourth ScheduleLimitation Act-Article 55, 137Indian Stamp Act, 1899
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High Courts05 Apr 2024Dismissed

Pankaj Singh Vs Bashir Ahmed Haroon & Ors.

Delhi High Court · (2024) 04 DEL CK 4119

Arbitration and Conciliation Act, 1996-Section 7, 7(5), 8, 11, 11(6), 11(6A), 34(2)(a)(i), 34(2)(a)(ii), 34(2)(a)(iv), 34(2)(b)(i)Act 3 of 2016Act 33 of 2019
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High Courts04 Apr 2024Disposed Of

Religare Finvest Limited Vs Widescreen Holdings Private Limited & Ors.

Delhi High Court · (2024) 04 DEL CK 4020

Arbitration and Conciliation Act, 1996-Sections 9, 14, 14(1)(a), 15, 15(2), 16, 29A, 29A(1), 29A(3), 29A(4), 29A(5), 29A(6), 29A(7), 32(2)(c), 37Maharashtra Stamp Act, 1958Indian Stamp Act, 1899-Article 5(c) of Schedule IA, Sections 33, 35, 35 Proviso (a), 38
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Tribunals and Commissions27 Mar 2024

Premium Transmission Private Limited Vs Gactel Turnkey Projects Ltd

National Company Law Tribunal · (2024) 03 NCLT CK 3396

Insolvency and Bankruptcy Code, 2016-Section 4, 5(21), 8, 9, 9(5)(i), 13, 14, 17, 25, 31(1), 33, 238, Chapter VII of Part IIInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions22 Mar 2024Allowed

NDT Technologies Pvt. Ltd. Vs Romi Surendra Madhani & Anr.

National Company Law Tribunal · (2024) 03 NCLT CK 3414

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 4, 17, 14, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Arbitration and Conciliation Act, 1996-Section 8
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