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2,534 judgments in All Courts matching “Section 33 Arbitration Act” · page 22 of 127

High Courts09 May 2023Dismissed

Union Of India Vs Reliance Industries Limited & Ors.

Delhi High Court · (2023) 05 DEL CK 1051

Arbitration & Conciliation Act, 1996-Section 2(1)(e), 2(1)(f), 11, 11(12)(b), 16, 18, 34, 34(2)(a)(iii), 34(2)(b)(ii), 34(2A), 42, 48, 48(2)(b)(ii), 75, 81Constitution of India-Article 14, 39(b), 73, 297Petroleum and Natural Gas Rules, 1959-Rule 5, 7, 14, 18, 19, 19(c), 21, 24, 27, 28, 30, 31, 32, 32-A, 33
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High Courts09 May 2023Dismissed

Union Of India Vs Reliance Industries Limited & Ors.

Delhi High Court · (2023) 05 DEL CK 0035

Constitution Of India, 1950 — Article 14, 39(b), 73, 297Petroleum and Natural Gas Rules, 1959 — Rule 5, 7, 19, 19(c), 27, 28, 30, 31, 32A, 33Arbitration And Conciliation Act, 1996 — Section 2(1)(e), 2(1)(f), 11, 11(12)(b), 16, 18, 34, 34(2A), 34(2)(b)(ii), 42, 48, 75, 81
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High Courts18 Apr 2023

M/S. Telecommunications Consultants India Limited ( A Govt. Of India Enterprise) Vs M/S. Vista Information Systems Private Ltd.

Delhi High Court · (2023) 04 DEL CK 0912

Arbitration and Conciliation Act, 1996-Section 18, 28(3), 31(3), 33, 34, 34(1), 34(2), 34(2)(a)(iii), 34(2)(a)(iv), 34(2)(b)(ii), Explanation 1 to Section 34(2), Explanation 2 to Section 34(2)(b)(ii), 34(2-A), 34(3), 34(4), 34(5), 34(6), 37, 48, 48(2)(b)(ii), Explanation 2 to Section 48(2)(b)(ii), 75, 81MSME Act, 2006-Section 15, 16, 19Companies Act, 1956
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High Courts17 Apr 2023Dismissed

Union Of India Vs MPB Construction Pvt. Ltd.

Delhi High Court · (2023) 04 DEL CK 0911

Limitation Act, 1963-Section 5Delhi High Court (Original Side) Rules, 2018-Volume V Chapter 1 Part A(a) Rule 4Arbitration and Conciliation Act, 1996-Section 34, 34(3), 33
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High Courts10 Apr 2023Disposed Of

Sanjay Mehra Vs Sharad Mehra & Ors.

Delhi High Court · (2023) 04 DEL CK 1140

Arbitration and Conciliation Act, 1996-Sections 2(3), 5, 7(5), 8, 8(1), 11, 11(6), 11(6-A), 16, 16(1)(b), 34, 34(2)(a)(i), 34(2)(a)(ii), 34(2)(a)(iv), 34(2)(b)(i), 45Arbitration Act, 1940Act 3 of 2016-Section 4(i)
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Tribunals and Commissions28 Mar 2023Allowed

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

National Company Law Tribunal · (2023) 03 NCLT CK 3551

Insolvency and Bankruptcy Code, 2016-Section 7, 7(3), 5(8), 14, 15, 17, 18, 20, 21, 31, 33, 95, 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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Tribunals and Commissions20 Mar 2023Dismissed

P. Sriram Vs Shri. Pradeep Chaturvedi & Ors.

National Company Law Tribunal · (2023) 03 NCLT CK 3648

Insolvency and Bankruptcy Code, 2016-Section 40, 42, 65, 238, 60(1), 60(5), 63, 231, 33(5), 14Companies Act, 2013-Section 279(1)Arbitration and Conciliation Act, 1996-Section 42(b), 34, 37
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High Courts17 Mar 2023Dismissed

Devas Employees Mauritius Pvt. Ltd Vs Antrix Corporation Limited & Ors.

Delhi High Court · (2023) 03 DEL CK 4630

Arbitration and Conciliation Act, 1996-Section 37, 34, 34(1), 34(2), 34(2)(a), 34(2)(a)(iii), 34(2)(b), 34(2)(b)(ii), 34(2A), 34(3), 34(5), 48, 48(2)(b)(ii), 18, 31(3), 28(3), 75, 81, 33, 16(6)Companies Act, 1956-Section 439(1)(f), 243, 237(b)Companies Act, 2013-Section 271(c), 272(1)(e), 271, 271(e), 224(2), 213(b), 211, 423
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Tribunals and Commissions08 Mar 2023Allowed

SREI Equipment Finance Ltd Vs Deepika Infratech Pvt Ltd

National Company Law Tribunal · (2023) 03 NCLT CK 3852

Insolvency and Bankruptcy Code, 2016-Section 7, 9, 10, 13, 14, 31, 33, 60(5), 65, 75, 238Code of Criminal Procedure, 1973-Section 195, 340Indian Penal Code, 1860-Section 193, 194, 196, 197
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