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2,534 judgments in All Courts matching “Section 33 Arbitration Act” · page 23 of 127

High Courts01 Mar 2023Dismissed

The Oriental Insurance Co. Ltd. Vs Hcl Infosystems Limited

Delhi High Court · (2023) 03 DEL CK 4367

Arbitration and Conciliation Act, 1996-Section 16, 21, 31, 31(3), 31(7), 31(7)(a), 31(7)(b), 33, 34, 34(2), 34(2)(a), 34(3), 34(4), 34(5), 34(6), 37, 75, 81Indian Contract Act, 1872-Section 23, 55, 56, 74Arbitration Act, 1940-Section 15, 16, 17, 30
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Tribunals and Commissions20 Feb 2023

P.P. Bafna Ventures Private Limited Vs Punjab National Bank & Ors.

National Company Law Appellate Tribunal · (2023) 02 NCLAT CK 3635

Insolvency and Bankruptcy Code, 2016-Section 61, 21(1), 21(2) and the first proviso thereto, 5(24), 5(24)(d), 5(24)(f), 5(24)(h), 5(24)(j), 5(24)(l), 5(24)(m), 5(24)(m)(i) to Section 5(24)(m)(iv), 3(24), 7, 29A(c), 29A(g), 24(5), 24(6A), 28, 29, 24(a)Companies Act, 2013-Section 168, proviso to Section 168(1), 168(2), 20, 12(1), 2(27), 2(53), 2(54), 2(59)General Clauses Act, 1897-Section 27
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High Courts16 Feb 2023Disposed Of

National Highway Authority Of India Vs Rohtak Panipat Tollway Pvt. Ltd.

Delhi High Court · (2023) 02 DEL CK 3876

Arbitration and Conciliation Act, 1996-Section 34; Section 33(1)(a) and (b); Section 34(2)(a)(iii); Section 34(2)(b); Section 34(2)(b)(ii) and Explanation 2 thereto; Section 34(2-A); Section 31(3); Section 28(3); Section 18; Section 48; Section 48(2)(b)(ii) and Explanation 2 thereto; Section 75; Section 81Indian Contract Act, 1872-Section 4
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High Courts10 Feb 2023

NDMC Vs M/s Shree Construction Company

Delhi High Court · (2023) 02 DEL CK 4348

CPC-Section 151Arbitration and Conciliation Act, 1996-Section 37, 34, 34(3), 33, 33(1), 33(4), 31, 31(5), 32General Clauses Act, 1897-Section 9, 3(35)
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High Courts27 Jan 2023Dismissed

IRCON International Ltd Vs PNC-Jain Construction Co.(JV)

Delhi High Court · (2023) 01 DEL CK 1062

Code of Civil Procedure, 1908-Section 151, Order XLI Rule 3Arbitration and Conciliation Act, 1996-Section 31(7)(a), 33, 34, Explanation 1 to Section 34(2)(b), 34(3), 34(5)Indian Contract Act, 1872-Section 55, 73
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