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

High Courts31 Aug 2026Partly Allowed

Badri Narayan Bhatter & Anr. Vs Hari Narayan Bhatter & Anr.

Calcutta High Court · (2026) 08 CAL CK 2717

Code of Civil Procedure-Order VII Rule 11, Section 151, XL Rule 1, XLI Rule 33, IX Rule 9, IX Rule 8, XXIII, 11, XLI Rule 23Arbitration and Conciliation Act, 1996-Section 10, 8, 29, 31(3), 10(1), 11, 34West Bengal Court Fees Act, 1970-Section 7(viii), Clauses (v) and (vi) of Section 7, (viii) of Section 7, 11, 7 and 9, 12, 13, 16(2), 18, 19, 20, 11 to 20, 7 (viii)
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High Courts20 Aug 2026Dismissed

Axis Bank Ltd Vs UV Assets Reconstruction Co

Delhi High Court · (2026) 08 DEL CK 0036

Arbitration and Conciliation Act, 1996-Section 37, Section 28, Section 33, Section 34Insolvency and Bankruptcy Code, 2016-Section 60(5)(c), Section 63Limitation Act, 1963-Article 113
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Tribunals and Commissions19 Aug 2026Allowed

Abinandan Holdings Private Limited Vs SKM Estates Limited

National Company Law Tribunal · (2026) 08 NCLT CK 6164

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 7(5), 7(7), 13(2), 14, 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 19, 20, 21, 238AInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 9(1)Companies Act, 1956
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Tribunals and Commissions19 Aug 2026Allowed

Abinandan Holdings Private Limited Vs SKM Estates Limited

National Company Law Tribunal · (2026) 08 NCLT CK 5109

Insolvency and Bankruptcy Code, 2016-Section 7; Section 7(2); Section 7(5); Section 7(7); Section 5(8); Section 13(2); Section 14; Section 14(1); Section 14(1)(a) to (d); Section 14(2); Section 14(3); Section 14(4); Section 15; Section 15(1); Section 15(1)(b); Section 17; Section 18; Section 19; Section 20; Section 21; Section 238A; Part II; Explanation I; Explanation IICompanies, Act, 1956Reserve Bank of India Act, 1934-Section 45-IA
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High Courts14 Aug 2026Dismissed

Omaxe Ltd. Vs Asha Saini

Delhi High Court · (2026) 08 DEL CK 4101

Arbitration and Conciliation Act, 1996-Section 37(1)(c), 34, 8, 11, 33, 37, 28, 31(7)Constitution of India-Article 227Indian Contract Act, 1872-Sections 7, 10, 55, 62, 73, 74
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High Courts11 Aug 2026Dismissed

National Highways Authority Of India Vs KNR Constructions Ltd.

Delhi High Court · (2026) 08 DEL CK 4399

Arbitration and Conciliation Act, 1996-Section 34, 34(4), 31, 31(7)(a), 33, 33(1), 32, 32(2)(c), 21, 23, 24, 16, 16(2), 2(4), 4, 12, 37, 18, 19, 28(3), 28(1)(a), Sixth ScheduleArbitration and Conciliation (Amendment) Act, 2015Arbitration Act, 1940
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