High Courts14 Jul 2022Allowed
State Of Odisha And Another Vs Choudhury Natabar Sahoo (Dead) And Others
Orissa High Court · (2022) 07 OHC CK 0074
Arbitration Act, 1940 — Section 30, 33
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2,534 judgments in All Courts matching “Section 33 Arbitration Act” · page 26 of 127
Tribunals and Commissions13 Jul 2022
M/s Gujarat Poly Electronics Limited Vs Bony Paul Systems Private Limited
National Company Law Tribunal · (2022) 07 NCLT CK 0502
Insolvency and Bankruptcy Code, 2016-Section 33, 33(2), 33(5), 33(6), 33(7), 60(5), 14, 52, 19, 12, 56, 30, 30(2), 30(6), 21, 34IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 39B, 39DInsolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 2A, 4, 12, 13, 15, 32, 32A, 32(e), 32(f)
Tribunals and Commissions11 Jul 2022
The Regional Provident Fund Commissioner Vs Mr. Vasudevan
National Company Law Appellate Tribunal · (2022) 07 NCLAT CK 0742
Insolvency and Bankruptcy Code, 2016-Section 36(4)(iii), 238, 53, 34(4)(a)(iii), 33(7), 66, 42Employees' Provident Funds and Miscellaneous Provisions Act, 1952-Section 7A, 14B, 7Q, 11(2), 8F, 8F(iv), 8F(3)(x)Arbitration and Conciliation Act, 1996-Sections 23(4), 29A
Tribunals and Commissions08 Jul 2022Allowed
M/s.NSL Krishna Veni Sugars Ltd Vs M/s. Trident Sugars Limited
National Company Law Tribunal · (2022) 07 NCLT CK 0390
Insolvency and Bankruptcy Code, 2016-Section 7, 8, 9, 10, 10A, 13, 14, 14(1), 31, 31(1), 33, 238Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Insolvency and Bankruptcy Code (Amendment), Ordinance 2020-Section 10A
High Courts05 Jul 2022Allowed
Kanti Bijlee Utpadan Nigam Ltd Vs Paltech Cooling Towers & Equipments Ltd
Delhi High Court · (2022) 07 DEL CK 0011
Arbitration And Conciliation Act, 1996 — Section 7, 17, 31(7)(b), 33, 34, 34(4)Micro, Small And Medium Enterprises Development Act, 2006 — Section 18
Tribunals and Commissions30 Jun 2022
Candor Kolkata One Hi-Tech Structures Private Limited Vs Mr. Rajneesh Sharma & Ors.
National Company Law Tribunal · (2022) 06 NCLT CK 0438
Insolvency and Bankruptcy Code, 2016-Section 60(5)National Company Law Tribunal Rules, 2016-Rule 11Arbitration and Conciliation Act, 1996-Section 33, 34, 34(3)
High Courts21 Jun 2022Disposed Of
M/S V. Kare Biotech, Village Dhang And Others Vs Hemant Aggarwal And Others
High Court Of Himachal Pradesh · (2022) 06 SHI CK 0053
Constitution Of India, 1950 — Article 226, 227Code Of Civil Procedure, 1908 — Section 151, Order 11 Rules 1, Order 11 Rules 2Arbitration And Conciliation Act, 1996 — Section 2, 3, 4, 5, 6, 7, 8, 9, 10, 11, 12, 13, 14, 15, 16, 17, 18, 19, 20, 21, 22, 23, 24, 25, 26, 27, 28, 29, 30, 31, 32, 33, 34, 35, 36, 37, 37(2), 38, 39, 40, 41, 42, 43
High Courts17 Jun 2022Dismissed
GMR Kamalanga Energy Ltd Vs Sepco Electric Power Construction Corporation, Shandong 250014, China
Orissa High Court · (2022) 06 OHC CK 0049
Arbitration and Conciliation Act, 1996 — Section 12, 12(3), 13, 17, 18, 19(3), 33, 34, 34(2), 34(2)(a)(iii), 34(2A)
Tribunals and Commissions13 Jun 2022
Rathi Graphic Technologies Limited Through Anshul Gupta, Resolution Professional Vs Raj Kumar Rathi & Ors.
National Company Law Tribunal · (2022) 06 NCLT CK 0482
Insolvency and Bankruptcy Code, 2016-Section 5(1), 5(25), 5(26), 7, 9, 10, 12, 13, 13(2), 15, 18, 21(2), 25(2)(h), 25(2)(i), 29, 29A, 30, 30(2), 30(2)(b), 30(2)(c), 30(2)(d), 30(2)(e), 30(4), 30(6), 31, 31(1), 33, 34, 53, 60, 60(5), 60(5)(b), 60(5)(c), 61, 61(1), 61(3), 61(3)(ii), 62, 188 to 198, 196(1)(t), 200, 204, 208(2), 239, 240Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 7 to 14, 12(3), 13, 24(6), 24(7), 26(4), 26(5), 36, 36A, 36A(10), 36A(11), 36A(12), 36B, 36B(1)(b), 37, 38, 39, 39(1), 39(3), 39(3)(b), 39(4), 39A, 39(B), 39DNCLT Rules, 2016-Rule 11
Tribunals and Commissions06 Jun 2022
Devyog Solutions Private Limited Vs Dwarkadhis Projects Private Limited
National Company Law Tribunal · (2022) 06 NCLT CK 0668
Insolvency & Bankruptcy Code, 2016-Section 5(8)(a), 7, 14, 15, 17, 18, 20, 21, 31, 33Arbitration & Conciliation Act, 1996-Section 11NI Act-Section 138
Tribunals and Commissions06 Jun 2022Allowed
Samunnati Agro Solution Pvt Ltd Vs SR Marine Foods Pvt Ltd
National Company Law Tribunal · (2022) 06 NCLT CK 0669
IBC, 2016-Section 9, 9(5), 14(1), 14(2)(2A), 14(3), 14(4), 15, 17, 18, 31, 33, Rule 6Negotiable Instrument Act, 1881-Section 138Arbitration & Conciliation Act, 1996-Section 31, 34, 37
High Courts06 Jun 2022Disposed Of
State Of Kerala Vs P.P.Thomas (PWD Contractor)
High Court Of Kerala · (2022) 06 KL CK 0045
Arbitration Act, 1940 — Section 17, 33Code of Civil Procedure, 1908 — Section 39, 41Limitation Act, 1963 — Article 119(b)
Tribunals and Commissions03 Jun 2022
M/s. Global Emerging Markets India Ltd. Vs M/s. Lepakshi Science And Technology Park Private Limited
National Company Law Tribunal · (2022) 06 NCLT CK 0477
Insolvency and Bankruptcy Code, 2016-Section 3(6), 3(11), 3(12), 4, 5(7), 5(8), 5(21), 7, 7(1), 7(2), 7(5), 7(5)(a), 14, 14(3), 15, 17, 18, 20, 21, 31, 33, 65, 75Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3)Arbitration Act-Section 9, 17, 37
Tribunals and Commissions25 May 2022
Oriental Bank of Commerce Vs RDH Technologies Private Limited
National Company Law Tribunal · (2022) 05 NCLT CK 0442
IBC-Section 7, 33(5)Arbitration and Conciliation Act, 1996-Section 34
Tribunals and Commissions25 May 2022
Oriental Bank of Commerce Vs RDH Technologies Private Limited
National Company Law Tribunal · (2022) 05 NCLT CK 0382
IBC-Section 7, 33(5)Arbitration and Conciliation Act, 1996-Section 34
Tribunals and Commissions25 May 2022
Oriental Bank Of Commerce Vs Rdh Technologies Private Limited
National Company Law Tribunal · (2022) 05 NCLT CK 0384
IBC-Section 7, 33(5)Arbitration and Conciliation Act, 1996-Section 34
Tribunals and Commissions12 May 2022Allowed
Pardesi Constructions Pvt Ltd Vs Coppertun Brewing Pvt. Ltd
National Company Law Tribunal · (2022) 05 NCLT CK 0781
Insolvency and Bankruptcy Code, 2016-Section 4, 8, 8 (2), 9, 9 (5) (i), 13, 14, 15, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Arbitration and Conciliation Act, 1996-Section 21
High Courts09 May 2022Allowed
Chief Engineer (PWD) (National Highways) Government Of Meghalaya, Shillong Vs M/s. BSC � C&C JV
Meghalaya High Court · (2022) 05 MEG CK 0022
Arbitration And Conciliation Act, 1996 — Section 2(c)16(3), 16(5), 31(6), 33, 33(1(a)), 33(4), 34(3), 35, 36, 37Code Of Civil Procedure, 1908 — Section 11Code Of Civil Procedure, 1908 — Order 12 Rule 6
High Courts09 May 2022Allowed
Union Of India Vs M/S D.Khosla
Jammu And Kashmir High Court · (2022) 05 J&K CK 0014
Jammu And Kashmir Arbitration Act, 1945 — Section 29, 30, 33, 35, 39Code Of Civil Procedure, 1908 — Section 34
High Courts09 May 2022Allowed
Union Of India Vs M/S D.Khosla And Company
Jammu And Kashmir High Court · (2022) 05 J&K CK 0013
Jammu And Kashmir Arbitration Act, 1945 — Section 29, 30, 33, 35, 39Code Of Civil Procedure, 1908 — Section 34