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2,534 judgments in All Courts matching “Section 33 Arbitration Act” · page 21 of 127

High Courts03 Jul 2023Allowed

Microsoft Corporation Vs Zoai Founder

Delhi High Court · (2023) 07 DEL CK 4500

Arbitration and Conciliation Act, 1996-Section 34, 34(2A), 34(2), 34(2)(a)(iii), 18, 2(1)(f)Arbitration Act, 1996-Section 33(1), 24(1)(a)Customs Act-Section 129(6)
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High Courts03 Jul 2023Allowed

Microsoft Corporation Vs ZOAI Founder

Delhi High Court · (2023) 07 DEL CK 0109

Arbitration and Conciliation Act, 1996 — Section 2(1)(f), 18, 33(1), 34, 34(2), 34(2A), 34(2)(a)(iii)Customs Act, 1962 — Section 129(6)
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Tribunals and Commissions30 Jun 2023

Pooja Piyush Kabra Vs Larsen And Toubro Limited & Anr.

National Company Law Tribunal · (2023) 06 NCLT CK 3058

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 19(1), 19(2), 33(1)(b)(i) to (iii), 33(3)Arbitration and Conciliation Act, 1996-Section 42AInsolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016
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High Courts28 Jun 2023Allowed

Morgan Securities And Credits Pvt. Ltd. Vs Ganesh Benzoplast Limited

Delhi High Court · (2023) 06 DEL CK 3314

Arbitration & Conciliation Act, 1996-Section 5, 8, 9, 9(1), 9(1)(e), 9(2), 9(3), 16, 16(2), 16(3), 17, 33, 34, 34(1), 34(2), 34(3), 34(4), 34(5), 34(6), 36, 37, 37(1), 37(1)(b), 37(1)(c), 75, 81Commercial Courts Act, 2013-Section 13CPC-Section 37, Order XLIII Rule 1
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Tribunals and Commissions23 Jun 2023Allowed

M/s. Indiabulls Housing Finance Limited Vs M/s. Shore Dwellings Private Limited

National Company Law Tribunal · (2023) 06 NCLT CK 2804

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 238, 7(3), 14, 31, 33, 15, 17, 18, 20 and 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)
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Tribunals and Commissions23 Jun 2023Partly Allowed

M/s. Indiabulls Housing Finance Limited Vs M/s. Mantri Techzone Private Limited

National Company Law Tribunal · (2023) 06 NCLT CK 2968

Insolvency and Bankruptcy Code, 2016-Section 5(8), 7, 7(3), 14, 15, 17, 18, 20, 21, 31(1), 33, 238Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)
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High Courts12 Jun 2023Allowed

Pee Empro Exports Pvt.Ltd. Vs United India Insurance Co.Ltd.

Delhi High Court · (2023) 06 DEL CK 3182

Arbitration and Conciliation Act, 1996-Section 8, 11, 11(4), 11(5), 11(6), 11(6-A), 11(6-B), 12(1), 16, 16(1), 21, 34(2)(a)(i), (ii), (iv), 34(2)(b)(i)Companies Act, 1956IRDA (Protection of Policyholder's Interests') Regulations, 2017-Clause 15
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Tribunals and Commissions09 Jun 2023Allowed

Air India Limited Vs LAS Cargo Private Limited

National Company Law Tribunal · (2023) 06 NCLT CK 3103

Insolvency & Bankruptcy Code, 2016-Section 9, 8, 9(3)(b), 8(2), 14, sub-section (1) of Section 14, 31, 33, 13Arbitration & Conciliation Act, 1996Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5(2)
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Tribunals and Commissions05 Jun 2023Dismissed

Masyc Projects Private Limited Vs Hiranmaye Energy Limited

National Company Law Tribunal · (2023) 06 NCLT CK 2938

Insolvency and Bankruptcy Code, 2016-Section 7, 8, 8(1), 8(2)(a), 9, 9(5)(2)(d)Insolvency and Bankruptcy (Application to Adjudication Authority) Rules, 2016-Rule 6Micro, Small and Medium Enterprises Development Act, 2006-Section 18, 19
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High Courts26 May 2023

Bhopal Sanchi Highways Private Limited Vs National Highways Authority Of India Through Its Chairman

Delhi High Court · (2023) 05 DEL CK 1286

Arbitration and Conciliation Act, 1996-Sections 5, 18, 20, 28(1)(a), 28(3), 30, 31, 31(1), 31(2), 31(3), 31(4), 33, 34, 34(1), 34(2), 34(2)(a), 34(2)(a)(iii), 34(2)(b)(ii), Explanation 2 to 34(2)(b)(ii), 34(2-A), 34(3), 34(5), 37, 48, 48(2)(b)(ii), Explanation 2 to 48(2)(b)(ii), 48(3), 48(4), 75, 81National Highways Act, 1956-Sections 3, 3A, 3A to 3H, 3B, 3C, 3D, 3D(1), 3D(1)(i), 3D(b), 3E, 3F, 3G, 3H, 30, 38National Highways Authority of India Act, 1988-Section 3D
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High Courts18 May 2023Disposed Of

Resilient Innovations Pvt. Ltd. Vs PhonePe Private Limited & Anr.

Delhi High Court · (2023) 05 DEL CK 1528

Trademarks Act, 1999-Section 2(1)(s), 21, 30(2)(e), 57, 91, 92(1), 93, 97(1), 124, 124(1)(a)(ii), 124(1)(b)(ii), 124(2), 124(3), 124(4), 124(5), 125Trademarks Act, 1940-Section 46, 76, 76(1), 76(3), 77Code of Civil Procedure, 1908-Section 4, 104, 104(1), Order 43 Rule 1
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High Courts16 May 2023Allowed

Department Of Transport, GNCTD Vs Star Bus Services Pvt Ltd

Delhi High Court · (2023) 05 DEL CK 1278

Arbitration and Conciliation Act, 1996-Section 5; Section 14; Section 17; Section 20; Section 23(4); Section 29A(1); Section 29A(3); Section 29A(4); Section 29A(5); Section 29A(6); Section 29A(7); Section 29A(8); Section 29A(9); Section 29B; Section 30; Section 31(1); Section 31(2); Section 31(3); Section 31(4); Section 34(1); Section 34(2); Section 34(2)(b)(ii); Section 34(3); Section 34(5); Section 37; Section 48; Section 48(3); Section 48(4); Section 73; Section 75; Section 81Arbitration Act, 1940-Sections 8, 9, 28 read with First Schedule, Clause 3; Sections 30 and 33Constitution of India-Article 14
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