High Courts05 May 2022Dismissed
Union Of India Vs M/S Raitani Engineering Works (Pvt.) Ltd
Gauhati High Court · (2022) 05 GAU CK 0036
Arbitration And Conciliation Act, 1996 — Section 30, 33, 34, 34(2), 34(2)(b), 37
JUDGMENT DATABASE
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2,534 judgments in All Courts matching “Section 33 Arbitration Act” · page 27 of 127
High Courts02 May 2022Dismissed
Rajesh Gupta And Others Vs Dinesh Gupta And Others
Delhi High Court · (2022) 05 DEL CK 0003
Arbitration And Conciliation Act, 1996 — Section 16, 17, 27(5), 33, 37(2)(a)Negotiable Instrument Act, 1881 — Section 138
High Courts27 Apr 2022Disposed Of
Tommorrowland Limited Vs Jalan & Co.
Delhi High Court · (2022) 04 DEL CK 0243
Arbitration Act, 1940 — Section 14, 15, 15(b), 16, 17, 20, 28, 28(2), 29, 30, 33Companies Act, 1956 — Section 69(4)Indian Contract Act, 1872 — Section 73, 74
High Courts27 Apr 2022Disposed Of
Tommorrowland Limited Vs Essar Capital Ltd.
Delhi High Court · (2022) 04 DEL CK 0242
Arbitration Act, 1940 — Section 14, 15, 15(b), 16, 17, 20, 28, 28(2), 29, 30, 33Companies Act, 1956 — Section 69(4)Indian Contract Act, 1872 — Section 73, 74
High Courts27 Apr 2022
Tommorrowland Limited Vs Hdfc Bank Ltd
Delhi High Court ·
Code Of Civil Procedure, 1908 — Order 22 Rule 10Arbitration Act, 1940 — Section 14, 14(2), 15, 15(b), 16, 17, 20, 28, 28(2), 29, 30, 33Companies Act, 1956 — Section 69(4)
High Courts27 Apr 2022Disposed Of
Tommorrowland Limited Vs Analysis Trade Consultancy LLP
Delhi High Court · (2022) 04 DEL CK 0240
Code Of Civil Procedure, 1908 — Order 9 Rule 13Arbitration Act, 1940 — Section 14, 15, 15(b), 16, 17, 20, 28, 28(2), 29, 30, 33Companies Act, 1956 — Section 69(4)
High Courts27 Apr 2022
Tommorrowland Limited Vs Ensource Finance Limited
Delhi High Court · (2022) 04 DEL CK 0239
Arbitration Act, 1940 — Section 14, 15, 15(b), 16, 17, 20, 28, 28(2), 29, 30, 33Companies Act, 1956 — Section 69(4)Indian Contract Act, 1872 — Section 73, 74
High Courts05 Apr 2022Allowed
M/s. Engineers India Ltd Vs Shyam Sunder Agarwal And Another
Orissa High Court · (2022) 04 OHC CK 0019
Arbitration Act, 1940 — Section 30, 33
Supreme Court30 Mar 2022Allowed
Haryana Urban Development Authority, Karnal Vs M/S. Mehta Construction Company And Another
Supreme Court Of India · (2022) 5 SCC 432 : (2022) 5 Scale 614
Arbitration And Conciliation Act, 1996 — Section 11(6), 21, 33, 34, 34(1), 34(2)(a), 34(3), 37, 43, 43(1), 43(2), 43(3)
Tribunals and Commissions15 Mar 2022Allowed
Alcuris Healthcare Private Limited Vs Abmay Health Ventures LLP
National Company Law Tribunal · (2022) 03 NCLT CK 0461
Insolvency & Bankruptcy Code, 2016-Section 9, 9(2), 9(3)(b), 2(51), 13, 14, 14(1), 15, 17, 18, 19, 20, 21, 31(1), 33Companies Act, 2013Limited Liability Partnership Act, 2008
Supreme Court15 Mar 2022Dismissed
India Power Corporation Ltd. Vs Eastern Coalfields Limited
Supreme Court Of India · (2022) 3 JT 259 : (2022) 4 Scale 756
Arbitration And Conciliation Act, 1996 — Section 33, 34
High Courts28 Feb 2022Disposed Of
Pigments & Allieds Vs Carboline (India) Pvt. Ltd And Others
Bombay High Court · (2022) 02 BOM CK 0086
Constitution Of India, 1950 — Article 5(h)(A)(iii)(b), 32Arbitration And Conciliation Act, 1996 — Section, 10(a), 11, 11(5), 11(6), 11(6)(a), 11(8), 12(1), 19, 33, 34Maharashtra Stamp Act, 1958 — Section 3, 3(7), 7, 7(2), 30, 32A, 33, 34, 35, 40
Tribunals and Commissions24 Feb 2022
Bharat Heavy Electricals Ltd. Vs Mr. Ravi Shankar Devarakonda
National Company Law Appellate Tribunal · (2022) 02 NCLAT CK 0269
Insolvency and Bankruptcy Code, 2016-Section 33(5)Arbitration and Conciliation Act, 1966-Section 34
High Courts23 Feb 2022Allowed
Mahavir Prasad Gupta Vs Union Of India & Anr
Delhi High Court · (2022) 02 DEL CK 0196
Arbitration Act, 1940 — Section 2(c), 8, 14, 14(2), 17, 20, 20(4), 30, 31, 31(1), 31(2), 31(3), 31(4), 33, 34Arbitration And Conciliation Act, 1996 — Section 11, 42
Supreme Court18 Jan 2022Disposed Of
Atlanta Limited Thr. Its Managing Director Vs Union Of India Represented By Chief Engineer Military Engineering Service
Supreme Court Of India · (2022) 3 SCC 739 : (2022) 1 JT 526 : (2022) 1 Scale 652
Arbitration Act, 1940 — Section 30, 33, 39
High Courts05 Jan 2022
Landmark Property Development And Company Ltd. & Ors Vs Ansal Properties & Infrastructure Ltd. & Ors
Delhi High Court · (2022) 01 DEL CK 0026
Arbitration And Conciliation Act, 1996 — Section 9, 33
High Courts04 Jan 2022Partly Allowed
Bhopal Dal Udyog Vs Food Corportion Of India
Delhi High Court · (2022) 01 DEL CK 0029
Arbitration Act, 1940 — Section 30, 33Indian Contract Act, 1872 — Section 73, 74
Tribunals and Commissions27 Dec 2021Allowed
Kalpana Chauhan Vs M/s. Revanta Multistate Cooperative Group Housing Society Ltd. & Anr.
Real Estate Regulatory Authority National Capital Territory Of Delhi · (2021) 12 RERA CK 0371
Real Estate (Regulation and Development) Act, 2016-Section 2(zk), 3(1), 12, 31, 59, 71Multi State Cooperative Societies Act, 2002-Section 7, 84, 85, 115Industrial Disputes Act, 1947-Section 2(k)
Tribunals and Commissions27 Dec 2021Allowed
Raj Kumar Vs M/s. Revanta Multistate Cooperative Group Housing Society Ltd. & Ors.
Real Estate Regulatory Authority National Capital Territory Of Delhi · (2021) 12 RERA CK 0370
Real Estate (Regulation and Development) Act, 2016-Section 2(zk), 3(1), 59, 31, 71, 12NCT of Delhi RERD (General) Rules, 2016-Rule 33, 34Multi State Cooperative Societies Act, 2002-Section 7, 84, 115, 85
Tribunals and Commissions24 Dec 2021Allowed
Mrs. Ankita Chauhan Vs M/s Revanta Multi State CGHS Ltd.
Real Estate Regulatory Authority National Capital Territory Of Delhi · (2021) 12 RERA CK 0372
Real Estate (Regulation and Development) Act, 2016-Section 2(zk), 3(1), 12, 31, 59, 71Multi State Cooperative Societies Act, 2002-Section 7, 84, 85, 115NCT of Delhi RERD (General) Rules, 2016-Rule 33, 34