High Courts20 Dec 2023Dismissed
M/S Monsher Fire Protection Systems Pvt. Ltd. Vs IAAI & Anr.
Delhi High Court · (2023) 12 DEL CK 3877
Arbitration Act, 1940-Sections 30, 30(a), 33, 14(2)Indian Contract Act, 1872-Section 28, 28(b)1996 Act
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2,534 judgments in All Courts matching “Section 33 Arbitration Act” · page 18 of 127
Tribunals and Commissions18 Dec 2023
SREI Equipment Finance Ltd. Vs Shweta Housing and Hospitality Pvt. Ltd.
National Company Law Tribunal · (2023) 12 NCLT CK 3283
Insolvency and Bankruptcy Code, 2016-Section 7, 3(12), 4(1), 13, 14, 14(1), 17, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)Arbitration and Conciliation Act, 1996-Section 12, 34
High Courts15 Dec 2023Disposed Of
Morgan Securities & Credits Pvt Ltd. Vs Samtel Display Systems Ltd
Delhi High Court · (2023) 12 DEL CK 3681
Arbitration and Conciliation Act, 1996-Section 34, 33, 17, 34(2)(a), 34(2)(b), 31(3), 28(2)1940 Act
High Courts15 Dec 2023
Morgan Securities & Credits Pvt Ltd. Vs Samtel Display Systems Ltd
Delhi High Court · (2023) 12 DEL CK 0076
Arbitration and Conciliation Act, 1996 — Section 17, 28(2), 31(3), 33, 34, 34(2)(a)
Tribunals and Commissions14 Dec 2023Disposed Of
M/s.Max Infra (I) Limited Vs M/s.IVRCL Limited & Ors.
National Company Law Tribunal · (2023) 12 NCLT CK 3318
Insolvency and Bankruptcy Code, 2016-Section 60(5), 7, 33Arbitration and Conciliation Act, 1996-Section 34
High Courts12 Dec 2023Partly Allowed
Omaxe Ltd. Vs Praveen Kapoor & Ors.
Delhi High Court · (2023) 12 DEL CK 3870
Arbitration and Conciliation Act, 1996-Section 31, 32, 32(3), 33, 33(4), 34, 34(1), 34(2), 34(2)(a)(iii), 34(2)(a)(iv), 34(2A), 34(4)Companies Act, 1956Punjab Ancient and Historical Monuments and Archaeological Sites and Remains Act, 1964
High Courts12 Dec 2023Dismissed
State Of Uttarakhand & Others Vs M/s Hillways Construction Company Pvt. Ltd.
Uttarakhand High Court · (2023) 12 UK CK 0072
Arbitration And Conciliation Act, 1996 — Section 33, 34, 34(3), 36Limitation Act, 1963 — Section 3, 4, 5, 6, 7, 8, 9, 10, 11, 12, 13, 14, 15, 16, 17, 18, 19, 20, 21, 22, 23, 24, 29(2)
Tribunals and Commissions01 Dec 2023Dismissed
Hafed Sugar Mill Vs Haryana State Pollution Control Board & Anr
National Green Tribunal · (2023) 12 NGT CK 0002
National Green Tribunal Act, 2010 — Section 16, 18, 33Water (Prevention and Control of Pollution) Act, 1974 — Section 33 (B)Limitation Act, 1963 — Section 5, 14
High Courts30 Nov 2023Allowed
Anil Kumar Gupta Vs Municipal Corporation Of Delhi & Anr.
Delhi High Court · (2023) 11 DEL CK 3610
Arbitration and Conciliation Act, 1996-Section 16, 31(7), 31(7)(a), 31(7)(b), 33, 34, 34(1), 34(2), 34(3), 34(4), 37, 43(4)Arbitration Act, 1940-Section 15, 16Limitation Act, 1963
High Courts30 Nov 2023Allowed
Anil Kumar Gupta Vs Municipal Corporation Of Delhi & Anr.
Delhi High Court · (2023) 11 DEL CK 0244
Constitution of India, 1950 — Article 142Arbitration and Conciliation Act, 1996 — Section 31, 31(7), 31(7)(b), 33, 34, 34(1), 34(2), 34(3), 34(4), 37, 43(4)Arbitration Act, 1940 — Section 15, 16
Tribunals and Commissions28 Nov 2023
Intec Capital Limited Vs M/s. Shivani Felxipack Limited
National Company Law Tribunal · (2023) 11 NCLT CK 2739
Insolvency and Bankruptcy Code, 2016-Section 7, 13, 14, 14(1), 31(1), 33Companies Act, 1956-Section 132CrPC-Section 202
Tribunals and Commissions24 Nov 2023Dismissed
Sanjay D. Kakade Vs HDFC Ventures Trustee Company Ltd. & Ors.
National Company Law Appellate Tribunal · (2023) 11 NCLAT CK 2995
I&B Code, 2016-Section 3(10), 3(33), 5(7), 5(8), 5(8)(f), 6, 7, 9, 238Real Estate (Regulation and Development) Act, 2016-Section 2(d), 2(zn), 40Companies Act, 1956-Section 433(e) & (f), 434
Tribunals and Commissions21 Nov 2023Allowed
Wintry Engineering & Chemicals Private Limited Vs M/s. Rushabh Lifestyle Private Limited
National Company Law Tribunal · (2023) 11 NCLT CK 2626
Insolvency and Bankruptcy Code, 2016-Section 9, 8, 9(3)(b), 238A, 5(21), 4, 9(5)(i), 14, 31, 33, 17, Chapter VII of Part IIInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Limitation Act, 1963-Article 137
High Courts17 Nov 2023Dismissed
Aman Hospitality Pvt. Ltd. Vs M/S Orient Lites
Delhi High Court · (2023) 11 DEL CK 3058
Arbitration and Conciliation Act, 1996-Section 8, 9, 11, 11(2), 16(2), 16(3), 17, 33, 34, 34(1), 34(2), 34(2)(b)(iv), 34(2)(iv), 34(3), 34(4), 37, 37(1)(c), 75, 81Indian Evidence Act-Section 34, 63, 65, 114National Highways Act, 1956
High Courts10 Nov 2023Dismissed
Ramchandra Udaysinh Jadhavrao Vs Girishnavnathrao Avhad And Another
Bombay High Court · (2023) 11 BOM CK 0009
Constitution Of India, 1950 — Article 226, 227Code Of Civil Procedure, 1908 — Section 2(2), Order 7 Rule 11Arbitration And Conciliation Act, 1996 — Section 2(1)(c), 11, 12(3), 13(3), 14, 14(2), 32, 32(1), 32(2), 32(2)(a), 32(2)(b), 32(2)(c), 33, 34, 34(1), 34(2)
High Courts09 Nov 2023Dismissed
M/S Oriental Structural Engineers Pvt.Ltd.-M/S KMC-Joint Venture Vs National Highways Authority Of India (NHAI)
Delhi High Court · (2023) 11 DEL CK 3434
Arbitration and Conciliation Act, 1996-Section 33, 34
High Courts06 Nov 2023Allowed
Madhu Sudan Sharma & Ors. Vs Omaxe Ltd
Delhi High Court · (2023) 11 DEL CK 3326
Code of Civil Procedure, 1908-Section 96, Order XXXVII, XXXVII Rule 3(5), 89Arbitration and Conciliation Act, 1996-Section 81, 8, 8(1), 8(2), 8(3), 5, 11, 16(1), 45, 52Arbitration Act, 1940-Section 33, 34
High Courts02 Nov 2023Allowed
National Projects Constructions Corporation Ltd. (NPCC) Vs M/s. AAC India Pvt. Ltd.
Delhi High Court · (2023) 11 DEL CK 3247
Arbitration and Conciliation Act, 1996-Sections 8, 9, 16, 17, 33, 34, 37, 75, 81Commercial Courts Act, 2015-Section 13(1A)Companies Act, 1956
Tribunals and Commissions01 Nov 2023
Chandra Nirman Private Limited Vs Orient Paper and Industries Limited
National Company Law Tribunal · (2023) 11 NCLT CK 2653
Insolvency and Bankruptcy Code, 2016-Section 8, 8(1), 8(2)(a), 9Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Arbitration and Conciliation Act, 1996-Section 11(6), 33, 34, 34(3), 37(1)(c)
Tribunals and Commissions31 Oct 2023Allowed
Tata Capital Financial Services Private Limited Vs Aryaa Krishna Automotives Private Limited
National Company Law Tribunal · (2023) 10 NCLT CK 3080
Insolvency and Bankruptcy Code, 2016-Sections 7, 14, 31, 33, 15, 17, 18, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 1956