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2,534 judgments in All Courts matching “Section 33 Arbitration Act” · page 25 of 127

Tribunals and Commissions02 Nov 2022

Penguine Hospitality Private Limited

National Company Law Tribunal · (2022) 11 NCLT CK 0664

Insolvency and Bankruptcy Code, 2016-Section 10, 10(3)(a), 10(3)(b), 10(3)(c), 4(1), 14, 31(1), 33, 13, 17Companies Act, 2013Arbitration and Conciliation Act, 1996-Section 34
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Tribunals and Commissions02 Nov 2022

Penguine Hospitality Private Limited

National Company Law Tribunal · (2022) 11 NCLT CK 0677

Insolvency and Bankruptcy Code, 2016-Section 10, 10(3)(a), 10(3)(b), 10(3)(c), 4(1), 14, 31(1), 33, 13, 17Companies Act, 2013Arbitration and Conciliation Act, 1996-Section 34
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High Courts01 Nov 2022Allowed

Sushma Arya And Ors Vs Palmview Overseas Ltd. And Ors

Bombay High Court · (2022) 11 BOM CK 0001

Code Of Civil Procedure, 1908 — Order 6 Rule 14, Order 7 Rule 11, Order 29 Rule 1Arbitration And Conciliation Act, 1996 — Section 2(1)(c), 7, 28, 28(b), 28(2), 28(6), 31, 31(6), 32, 32(2)(c), 34, 34(2)(b)(ii), 35Evidence Act, 1872 — Section 27, 45, 85
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Tribunals and Commissions31 Oct 2022Allowed

M/S Balaji Enterprises Vs M/S CS Infra Construction Limited

National Company Law Tribunal · (2022) 10 NCLT CK 0276

Insolvency and Bankruptcy Code, 2016-Section 9, 9(5)(i), sub-section (1) of Section 14, 14(3), 16(5), 17, 18, sub-section (1) of Section 31, 33Companies Act, 1956Arbitration and Conciliation Act, 1996-sections 23 (4), 29A
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Tribunals and Commissions28 Oct 2022Allowed

J N Hotels Private Limited Vs Shraddha Health & Fitness Private Limited

National Company Law Tribunal · (2022) 10 NCLT CK 0275

Insolvency and Bankruptcy Code, 2016-Section 4(1), 5(21), 7(5)(a), 8, 9, 9(3)(b), 13, 14, 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 6(1)Arbitration and Conciliation Act, 1996-Section 11(6)
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Tribunals and Commissions14 Oct 2022Allowed

Smt. Meena Porwal & Ors. Vs M/s. Concept Horizon Infra Private Limited

National Company Law Tribunal · (2022) 10 NCLT CK 0513

Insolvency and Bankruptcy Code, 2016-Section 3(6), 3(11), 3(12), 3(33), 4, 5(7), 5(8), 5(8)(f), 7, 7(1), 7(5), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 15, 17, 18, 20, 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 1956
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High Courts21 Sept 2022Dismissed

Union Of India Vs Bhola Prasad Agrawal

Chhattisgarh High Court · (2022) 09 CHH CK 0041

Arbitration and Conciliation Act, 1996 — Section 2(1)(h), 32, 33(1), 31(5), 33(4), 34, 34(1), 34(2), 34(3), 37National Highways Act, 1956 — Section 3GLimitation Act, 1963 — Section 5
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Tribunals and Commissions16 Sept 2022

Mr. V.S. Palanivel Vs Mr. P. Shriram

National Company Law Appellate Tribunal · (2022) 09 NCLAT CK 0749

Arbitration and Conciliation Act, 1996-Section 34Insolvency and Bankruptcy Code, 2016-Section 7, 9, 35(2), 42Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 8, 12, 31A, 32, 32A, 33, 47, 47A, Schedule I Clause 4A, I Clause 4B, I Clause 12
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High Courts01 Sept 2022Disposed Of

Oyo Hotels And Homes Pvt. Ltd Vs Agarwal Packers And Movers Limited

Delhi High Court · (2022) 09 DEL CK 0143

Arbitration And Conciliation Act, 1996 — Section 7(2), 8, 8(1), 11, 11(6), 11(6A), 11(8), 12, 16, 16(1), 21, 33, 34, 34(2)(a)(i), 34(2)(a)(ii), 34(2)(a)(iv), 34(2)(b)(i), 43(1), 45Evidence Act, 1872 — Section 91, 92Arbitration Act, 1940 — Section 33
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Tribunals and Commissions30 Aug 2022

V.R. Ashok Rao & Ors. Vs TDT Copper Ltd.

National Company Law Appellate Tribunal · (2022) 08 NCLAT CK 0314

Insolvency and Bankruptcy Code, 2016-Section 7, 7(5), 9(5), 10(4), 61, 61(1), 61(2)Companies Act, 2013-Section 421, 422, 469National Company Law Appellate Tribunal Rules, 2016-Rule 11, 22, 26, 26(2), 26(3)
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