Judgments

2,534 judgments in All Courts matching “Section 33 Arbitration Act” · page 24 of 127

High Courts25 Jan 2023Dismissed

Future Generali India Insurance Company Limited Vs Texport Syndicate (India) Limited

Bombay High Court · (2023) 01 BOM CK 0113

Arbitration And Conciliation Act, 1996 — Section 17, 18, 31(3), 31(7), 33, 34, 34(2)(a)(iii), 34(2A), 34(2)(b)(ii), 48, 48(2)(b)(ii), 75, 81

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High Courts18 Jan 2023Allowed

Monika Oli Vs M/S CL Educate Ltd.

Delhi High Court · (2023) 01 DEL CK 1047

Arbitration & Conciliation Act, 1996-Section 2(1)(h), 3, 4, 5, 8, 11(5), 11(6), 21, 31, 31(5), 32, 33, 33(1), 33(4), 34, 34(1), 34(2), 34(2)(a)(ii), 34(2)(b)(ii), 34(2)(iii), 34(3), 35, 36, 45Companies Act, 1956Limitation Act, 1963-Section 5, 29(2)

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High Courts17 Jan 2023Disposed Of

Gujarat JHM Hotels Ltd Vs Rajasthali Resorts And Studios Limited

Delhi High Court · (2023) 01 DEL CK 0840

Arbitration and Conciliation Act, 1996-Section 2, 2(1)(e), 2(2), 8, 9, 11, 11(4), 11(5), 11(6), 11(7), 11(8), 11(10), 11(12), 11(12)(b), 17, 20, 20(1), 20(2), 20(3), 28, 31, 31(4), 32, 32(1), 32(3), 33, 34, 34(4), 36, 36(1), 37, 42, 45, 48(1)(e), 49, Part ICode of Civil Procedure, 1908-Section 36, 36(1), 38, 39, 39(4), 46, 36 to 46, 16 to 21, Order 21Commercial Courts Act, 2015-Section 10(3), 15(2)

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High Courts13 Jan 2023

India Tourism Development Corporation Vs M/s Bajaj Electricals Ltd.

Delhi High Court · (2023) 01 DEL CK 1222

Arbitration and Conciliation Act, 1996-Section 5, 9, 11, 33, 34, 34(3)CPC-Section 151Limitation Act-Section 5

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High Courts13 Jan 2023Disposed Of

M/s. Engineering Syndicate Vs Delhi Development Authority & Ors.

Delhi High Court · (2023) 01 DEL CK 1228

Arbitration Act, 1940-Section 14, 15, 16, 30, 33Commercial Courts Act, 2015-Section 12, 12(2), 15The Commercial Courts, Commercial Division and Commercial Appellate Division of High Courts Ordinance

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High Courts13 Jan 2023Disposed Of

Thomas Cook (India) Limited Vs Red Apple Chandrarat Travel And Others

Bombay High Court · (2023) 01 BOM CK 0067

Limitation Act, 1963 — Article 14, 113Limitation Act, 1908 — Article 1, 1(6)New York Convention Of 1958, — Article 5, 5(2)(b)

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High Courts13 Jan 2023

India Tourism Development Corporation Vs M/S Bajaj Electricals Ltd.

Delhi High Court · (2023) 01 DEL CK 0064

Delhi High Court Rules — Rule 5(3)Code Of Civil Procedure, 1908 — Section 151Arbitration and Conciliation Act, 1996 — Section 5, 9, 11, 33, 34, 34(3)

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High Courts13 Jan 2023Disposed Of

M/S Engineering Syndicate Vs Delhi Development Authority

Delhi High Court · (2023) 01 DEL CK 0062

Arbitration Act, 1940 — Section 14, 15, 16, 30, 33Commercial Courts Act, 2015 — Section 12 12(2)Delhi High Court (Amendment) Act, 2015 — Section 4, 15, 19

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High Courts06 Jan 2023

Raj Kumar Gupta Vs M/s Narang Constructions & Financiers Pvt. Ltd.

Delhi High Court · (2023) 01 DEL CK 1206

Code of Civil Procedure, 1908-Section 151, 26, 26(2), Order IV, IV Rule 1, VI, VI Rule 1, VI Rule 15, VIIArbitration and Conciliation Act, 1996-Section 5, 9, 11, 33, 34, 34(3)Limitation Act-Section 5

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High Courts06 Jan 2023Allowed

Govind Singh Vs M/s Satya Group Pvt Ltd & Anr.

Delhi High Court · (2023) 01 DEL CK 1412

Arbitration and Conciliation Act, 1996-Section 37, 34, 12, 12(5), 11, 11(5), 11(6), 14, 15, 4, 7, Seventh ScheduleArbitration and Conciliation (Amendment) Act, 2015Settlement Act, 1958-Section 33

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Tribunals and Commissions06 Jan 2023

Edelweiss Asset Reconstruction Company Limited Vs Ashoka Hi-Tech Builders Private Limited

National Company Law Tribunal · (2023) 01 NCLT CK 0737

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8), 4, 14, 14(1), 31(1), 33, 13(1)(c), 13(1)(b), 15, 17, 18, 19, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4National Company Law Tribunal Rules, 2016-Rule 55

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High Courts05 Jan 2023Dismissed

Union Of India Vs M/S Build Worth Pvt. Ltd.

Gauhati High Court · (2023) 01 GAU CK 0002

Arbitration And Conciliation Act, 1996 — Section 30, 33, 34, 34(2), 34(2)(b), 37Arbitration (Protocol And Convention) Act, 1937 — Section 7(1)Foreign Awards (Recognition Andenforcement) Act, 1961 — Section 7(1)(b)(ii)

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High Courts27 Dec 2022Disposed Of

Tommorrowland Limited Vs V. Jethalal Ramji & Ors

Delhi High Court · (2022) 12 DEL CK 0195

Arbitration Act, 1940 — Section 14, 15, 15(b), 16, 17, 20, 28, 29, 30, 33Arbitration and Conciliation Act, 1996 — Section 8Indian Contract Act, 1872 — Section 73, 74

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High Courts22 Dec 2022Dismissed

M/S Nuvoco Vistas Corporation Ltd Vs M/S S.M. Engineers (India) Pvt Ltd

Gauhati High Court · (2022) 12 GAU CK 0037

Arbitration and Conciliation Act, 1996 — Section 34, 34(2), 34(2)(b), 37(1)(c)Registration Act, 1908 — Section 17Arbitration Act, 1940 — Section 30, 33

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High Courts20 Dec 2022Disposed Of

Mbl Infrastructures Ltd Vs Telecommunication Consultants Of India

Delhi High Court · (2022) 12 DEL CK 0260

Arbitration and Conciliation Act, 1996 — Section 9, 33, 34, 34(1), 34(2), 34(2)(a)(iv), 34(3), 34(4), 37(1)(c)Commercial Courts Act, 2015 — Section 13Indian Contract Act, 1872 — Section 55, 73

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High Courts14 Dec 2022Disposed Of

Chhabil Das Agarwal Vs State Of Sikkim & Ors

Sikkim High Court · (2022) 12 SIK CK 0016

Arbitration And Conciliation Act, 1996 — Section 33(1), 33(4), 34, 37, 37(1)(c)Commercial Courts Act, 2015 — Section 10(3), 13(1)

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High Courts24 Nov 2022Allowed

M/S S.S Total Construction India Pvt Ltd Vs All India Institute Of Medical Sciences

Delhi High Court · (2022) 11 DEL CK 0171

Constitution Of India, 1950 — Article 227Arbitration and Conciliation Act, 1996 — Section 33, 34

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Tribunals and Commissions14 Nov 2022

Crab & Taur Pvt Ltd Vs Mercator Oil & Gas Ltd.

National Company Law Tribunal · (2022) 11 NCLT CK 0623

Insolvency and Bankruptcy Code, 2016-Section 9, 21, 30, 33, 33(1)(a), 33(2), 33(3), 34(1), 52, Chapter IIIArbitration and Conciliation Act, 1996-Section 37Insolvency and Bankruptcy Board of India (Insolvency Process for Corporate Persons) Regulations, 2016-Regulation 32, 37, 38, 39, 39B, 39C, 39D

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Tribunals and Commissions11 Nov 2022

Hexacom Technologies Private Limited Vs Globalone Technologies Private Limited

National Company Law Tribunal · (2022) 11 NCLT CK 0523

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 13, 14(1), 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Negotiable Instruments Act, 1881-Section 138, 141, 441

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Tribunals and Commissions11 Nov 2022Disposed Of

Candor Kolkata One Hi-Tech Structures Private Limited Vs Rajneesh Sharma The Administrator SREI Infrastructure Finance Limited

National Company Law Tribunal · (2022) 11 NCLT CK 0032

Companies Act, 2013 — Section 425Arbitration and Conciliation Act, 1996 — Section 33Insolvency and Bankruptcy Code, 2016 — Section 18(1)(b)

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