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2,534 judgments in All Courts matching “Section 33 Arbitration Act” · page 20 of 127

High Courts22 Aug 2023

Splendor Landbase Ltd. Vs Aparna Ashram Society & Anr.

Delhi High Court · (2023) 08 DEL CK 1811

Arbitration and Conciliation Act, 1996-Section 5, 7, 9, 11, 11(4), 11(5), 11(6), 11(6-A), 11(10), 11(13), 34Indian Stamp Act, 1899-Section 2(14), 3, 3(a), 3(c), 17, 33, 33(2), proviso (b) to Section 33(2), 35, proviso (a) to Section 35, 38, 38(1), 39, 40, 42, 42(1), 42(2), 61, ScheduleEvidence Act-Section 62, 63, 74, 76
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High Courts08 Aug 2023Dismissed

Mrs Vinnu Goel Vs Mr Satish Goel & Ors.

Delhi High Court · (2023) 08 DEL CK 1438

Arbitration and Conciliation Act, 1996-Section 5, 8, 11, 16, 16(1)(a), 21, 34, 34(2)(a)(i), 34(2)(a)(ii), 34(2)(a)(iv), 34(2)(b)(i), 36Arbitration and Conciliation (Amendment) Act, 2015-Section 26Registration Act, 1908
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High Courts31 Jul 2023Dismissed

NTPC Ltd. Vs Tata Projects Ltd.

Delhi High Court · (2023) 07 DEL CK 3936

Arbitration and Conciliation Act, 1996-Section 18, 28(1)(a), 28(3), 31(3), 33, 34, 34(1), 34(2), 34(2)(a), 34(2)(a)(iii), 34(2)(b), 34(2-A), 34(3), 34(4), 34(5), 34(6), 75, 81Companies Act, 19562015 Amendment Act
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High Courts31 Jul 2023Dismissed

Union Of India Vs BESCO Limited (Wagon Division)

Delhi High Court · (2023) 07 DEL CK 3937

Arbitration and Conciliation Act, 1996-Section 5, 11, 18, 28(3), 31(3), 33, 34, 34(2), 34(2)(a)(iii), 34(2)(b), 34(2)(b)(ii), 34(2-A), 37, 75, 81Amendment Act, 2015Service, Discipline and Appeal Rules 1979-Rule 9(1)
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High Courts19 Jul 2023Dismissed

Omaxe Ltd. Vs Joginder Singh Nijjar

Delhi High Court · (2023) 07 DEL CK 4215

Arbitration and Conciliation Act, 1996-Section 34, 34(1), 34(2)(b) with Explanation 1, 34(3), 33, 11, 36, 7, 23(4), 29ACompanies Act, 1956/2013Limitation Act, 1963-Section 4, 2(j), 5, 29(2), 17
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High Courts19 Jul 2023Dismissed

Omaxe Ltd. Vs Joginder Singh Nijjar & Anr.

Delhi High Court · (2023) 07 DEL CK 4217

Arbitration and Conciliation Act, 1996-Section 7, 11, 23(4), 29A, 33, 34, 34(1), 34(2), 34(2)(b), Explanation 1 to Section 34(2)(b), 34(3), 36Companies Act, 1956/2013Limitation Act, 1963-Section 2(j), 4, 5, 17, 29(2)
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High Courts12 Jul 2023Partly Allowed

THDC India Ltd. Vs M/s PCL-Intertech Lenhydro Consortium JV

Delhi High Court · (2023) 07 DEL CK 4012

Arbitration and Conciliation Act, 1996-Section 2(1)(h), 9, 19, 31(7)(a), 31(7)(b), 33, 34, 34(2), 36, 37, 75, 81Partnership Act, 1932-Section 32, 69, 69(2), 69(3), 69(4), 69(4)(a)Indian Contract Act-Section 73, 74
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Tribunals and Commissions04 Jul 2023Allowed

Bank of India Vs Marine Drive Hospitalty & Realty Private Limited

National Company Law Tribunal · (2023) 07 NCLT CK 3392

Insolvency & Bankruptcy Code, 2016-Section 7, 7(1), 7(3), 7(4), 7(5), 9, 10, 10A, 13, 14, 14(1), 31(1), 33, 65Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)Maharashtra Stamp Act, 1958-Section 3, 4(1), 4(3), 19, 32(3), 33, 33(2), 34, 35, Article 5(h)(A)(iv) of Schedule I, 6, 40, Entry 6 of Schedule 1
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