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2,534 judgments in All Courts matching “Section 33 Arbitration Act” · page 17 of 127

Tribunals and Commissions20 Mar 2024Allowed

Avani Towers Private Limited Vs Energy Properties Private Limited

National Company Law Tribunal · (2024) 03 NCLT CK 3098

Insolvency and Bankruptcy Code, 2016-Section 3(12), 4(1), 5(8), 5(34)(j), 7, 7(1), 7(2), 7(5), 7(5)(a), 7(7), 8, 8(1), 8(2), 9, 13, 14, 15, 17, 18, 19, 20, 21, 31(1), 33Limitation Act, 1963-Section 18, Article 137Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1), 4(3), 9(1)
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Tribunals and Commissions12 Mar 2024Allowed

Deep Star Alloys & Steel Pvt. Ltd. Vs Navmi Steel Traders Pvt. Ltd.

National Company Law Tribunal · (2024) 03 NCLT CK 3362

Insolvency and Bankruptcy Code, 2016-Section 9, 13, 14, Sub-Section (1) of Section 14, 17, Sub-Section (1) of Section 31, 33Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5, 6(1)Insolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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High Courts06 Mar 2024

Avdhesh Mittal Vs Deepak Vig

Delhi High Court · (2024) 03 DEL CK 3831

Arbitration and Conciliation Act-Section 3, 3(1)(b), 31, 31(5), 32, 33(1), 33(4), 34, 34(3)General Clauses Act-Section 27Indian Evidence Act-Section 4, 114
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High Courts06 Mar 2024

Avdhesh Mittal Vs Deepak Vig

Delhi High Court · (2024) 03 DEL CK 0062

Arbitration and Conciliation Act, 1996 — Section 3, 3(1)(b), 31, 31(5), 32, 33(1), 33(4), 34, 34(3)General Clauses Act, 1897 — Section 27Evidence Act, 1872 — Section 4, 114
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High Courts23 Feb 2024Allowed

Simmi Sethi Vs M/s Hero Fincorp Ltd

Delhi High Court · (2024) 02 DEL CK 4389

Arbitration and Conciliation Act, 1996-Section 34, 21, 11(6), 12(5), Seventh ScheduleCompanies Act, 2013Settlement Act, 1958-Section 33
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High Courts20 Feb 2024Allowed

Kamal Kishore Mimani Vs Ajay Mimani

Calcutta High Court · (2024) 02 CAL CK 0069

Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Section 47, 151, 152, Order 21, Order 20 Rule 9, Order 21 Rule 35Arbitration and Conciliation Act, 1996 — Section 4, 5, 12, 13, 16, 33, 34, 35, 36, 37
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High Courts13 Feb 2024Dismissed

Axis Bank Ltd Vs UV Assets Reconstruction Co

Delhi High Court · (2024) 02 DEL CK 4424

Arbitration and Conciliation Act, 1996-Section 18, 31(7)(b), 33, 34, 34(1), 34(2), 34(2)(a)(iii), 34(2)(b)(ii), 34(2A), 34(3), 34(4), 34(5), 34(6), 75, 81, Explanation 1 to Section 34(2), Explanation 1(ii) to Section 34(2)(b)(ii), Explanation 1(iii) to Section 34(2)(b)(ii)Insolvency and Bankruptcy Code, 2016-Section 60(5), 60(5)(c)
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High Courts12 Feb 2024Dismissed

Meiden T&D India Limited Vs PCI Limited

Delhi High Court · (2024) 02 DEL CK 4429

Arbitration and Conciliation Act, 1996-Section 5, 8, 11, 16, 18, 19, 21, 28(3), 31(3), 31(7)(a), 31A, 32(2)(c), 33, 34, 34(2)(a)(iii), 34(2)(a)(iv), 34(2)(b), 34(2)(b)(ii), 34(2-A), 48, 48(2)(b)(ii), 75, 81Arbitration and Conciliation (Amendment) Act, 2015Companies Act, 1956
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High Courts12 Feb 2024Allowed

M/S. Bharat Heavy Electricals Limited Vs State Of Telangana And 3 Others

Telangana High Court · (2024) 02 TEL CK 0069

Telangana Micro, Small Enterprises Facilitation Rules, 2017 — Rule 6(xiii)Micro, Small and Medium Enterprises Development Act, 2006 — Section 7(1), 18, 18(1), 18(2), 18(3), 19, 21(3), 30Arbitration and Conciliation Act, 1996 — Section 11(6), 18, 33, 65, 75, 76, 77, 80, 81
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High Courts20 Dec 2023Allowed

Alok Kumar Lodha Vs Asian Hotels (North) Ltd.

Delhi High Court · (2023) 12 DEL CK 3672

Arbitration and Conciliation Act, 1996-Section 5, 8, 8(1), 8(2), 11, 34, 34(2)(a), 34(2)(b)Arbitration Act, 1940-Section 24Specific Relief Act, 1963-Section 4, 31, 34, 35
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