CourtKutchehry.com

JUDGMENT DATABASE

Search 2,534 Indian judgments.

2,534 judgments in All Courts matching “Section 33 Arbitration Act” · page 19 of 127

High Courts16 Oct 2023Disposed Of

DSCL Fengshun Wabag Vs Delhi Jal Board & Anr.

Delhi High Court · (2023) 10 DEL CK 4079

Arbitration and Conciliation Act, 1996-Section 11, 11(4), 11(5), 11(6), 11(10)Stamp Act-Section 2(14), 33, Article 5Stamp Duty Registration Fees and Court Fee in Delhi Act-Schedule IA
Read judgment
Tribunals and Commissions12 Oct 2023

Ashok Leyland Limited Vs Mr. Prashant Agrawal, RP Of Grd Trucks Pvt. Ltd.

National Company Law Tribunal · (2023) 10 NCLT CK 3245

Insolvency and Bankruptcy Code, 2016-Section 7, 15, 25(2)(a), 33(2), 38 to 40, 60(5), 60(5)(b)Arbitration and Conciliation Act, 1996-Section 11, 23(2A)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 7, 12(2)
Read judgment
High Courts27 Sept 2023Dismissed

Bharat Sanchar Nigam Limited Vs Canara Bank & Anr.

Delhi High Court · (2023) 09 DEL CK 3654

Arbitration and Conciliation Act, 1996-Section 34, 11(6), 17, 27, 28, 28(3), 31(6), 34(2-A)Indian Contract Act, 1872-Section 33Delhi Arbitration Centre (Arbitrator’s Fees) Rules
Read judgment
Tribunals and Commissions26 Sept 2023Allowed

Hinduja Leyland Finance Limited Vs M/s Fly Express Logistic Pvt. Ltd.

National Company Law Tribunal · (2023) 09 NCLT CK 3156

Insolvency and Bankruptcy Code, 2016-Section 7, 10A, 238A, 3(11), 3(12), 4(1), 7(3)(b), 7(5), 13, 14, 14(3), 15, 17, 18, 20, 21, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Arbitration and Conciliation Act, 1996
Read judgment
High Courts22 Sept 2023Partly Allowed

Hindustan Steelworks Construction Limited Vs New Okhla Industrial Development Authority

Allahabad High Court · (2023) 09 AHC CK 0035

Commercial Courts, Commercial Division and Commercial Appellate Division of High Courts Act, 2015 — Section 13Arbitration and Conciliation Act, 1996 — Section 2(c), 11, 11(6), 31(6), 32, 33(1)(a), 33(1)(b), 33(4), 33(7), 34, 34(2), 34(2A), 34(2)(a)(iv), 34(4), 35, 36, 37, 43(4), 48Foreign Awards (Recognition and Enforcement) Act, 1961 — Section 7(1)(b)(ii)
Read judgment
High Courts21 Sept 2023Dismissed

Jupiter Rubber Pvt. Ltd. Vs Union Of India

Delhi High Court · (2023) 09 DEL CK 3731

Arbitration and Conciliation Act, 1996-Section 37, 34, 34(2) and (3), 34(2-A), 34(2)(b), 34(4), 31, 31(7)(a), 33, 5, 75, 81Commercial Court Act, 2015-Section 13Interest on Delayed Payment to Small Scale and Ancillary Industrial Undertakings Act, 1993
Read judgment
High Courts18 Sept 2023Allowed

Saroj Pandey Vs Aaryavrat Products India Pvt. Ltd

Delhi High Court · (2023) 09 DEL CK 3856

Arbitration and Conciliation Act, 1996-Section 4, 7, 11(5), 11(6), 12, 12(4), 12(5), 13, 13(2), 13(4), 14, 14(1)(a), 14(2), 16(2), 34, 37, Fifth Schedule, Seventh ScheduleArbitration and Conciliation (Amendment) Act, 2015 (3 of 2016)Contract Act, 1872-Section 9
Read judgment
High Courts14 Sept 2023Dismissed

Union Of India Vs M/s Pragati Construction Consultant

Delhi High Court · (2023) 09 DEL CK 3909

Commercial Courts Act, Commercial Division and Commercial Appellate Division of High Courts Act, 2015-Section 13Arbitration and Conciliation Act, 1996-Section 34, 34(3), 33, 37(1)(B)Limitation Act, 1963-Section 5, 14
Read judgment
Tribunals and Commissions04 Sept 2023Allowed

M/s Gannon Dunkerley & Co. Ltd Vs M/s Kapasi Infracon LLP

National Company Law Tribunal · (2023) 09 NCLT CK 3153

Insolvency and Bankruptcy Code, 2016-Section 9, 3(6), 3(11), 3(12), 3(33), 3(37), 5(12), 5(20), 5(21), 5(33), 8, 9(1), 9(2), 9(3), 9(5), 9(5)(i), 12, 13, 14, 15, 22, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Arbitration and Conciliation Act, 1996-Section 9, 21
Read judgment