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2,534 judgments in All Courts matching “Section 33 Arbitration Act” · page 28 of 127

High Courts24 Dec 2021Allowed/Dismissed

Dinesh Gupta And Ors Vs Bechu Singh And Anr

Delhi High Court · (2021) 12 DEL CK 0232

Code Of Civil Procedure, 1908 — Order 39 Rule 1, Order 39 Rule 2, Order 38 Rule 5, Order 7 Rule 11Companies Act, 2013 — Section 100Arbitration And Conciliation Act, 1996 — Section 17, 33, 34, 37(2)(b)
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Supreme Court17 Dec 2021Allowed

Ravinder Kumar Dhariwal & Anr. Vs Union Of India & Ors.

Supreme Court Of India · (2021) 15 Scale 611

Constitution Of India, 1950 — Article 14, 19(1), 226Central Civil Services (Classification, Control And Appeal) Rules, 1965 — Rule 11, 14Persons With Disabilities (Equal Opportunities, Protection Of Rights And Full Participation) Act, 1995 — Section 2(c), 2(h), 2(i), 2(vii), 2(o), 2(r), 2(q), 2(s), 3, 3(3), 20, 20(1), 20(2), 20(4), 25, 33, 44, 45, 46, 47, 47(1), 47(2), 102, 102(2)
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High Courts22 Oct 2021Dismissed

NCS Sugars Ltd Vs P E C. Limited

Delhi High Court · (2021) 10 DEL CK 0242

Arbitration And Conciliation Act, 1996 — Section 31, 31(1), 34, 34(3), 36Indian Stamp Act, 1899 — Section 2(12), 17, 29, 33Registration Act, 1908 — Section 17
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Tribunals and Commissions06 Oct 2021Dismissed

Magnate Industries LLP Vs

National Company Law Tribunal · (2021) 10 NCLT CK 0010

Insolvency and Bankruptcy Code, 2016 — Section 5(8), 5(8)(a), 7,Evidence Act, 1872 — Section 58Maharashtra Stamp Act, 1958 — Section Section 34, Article 5(h)(A)(iv)
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Tribunals and Commissions30 Sept 2021Allowed

Heligo Charter Private Limited Vs Dhillon Aviation Private Limited

National Company Law Tribunal · (2021) 09 NCLT CK 0328

Insolvency and Bankruptcy Code, 2016-Section 4, 7, 8, 8(1), 8(2), 9, 9(1), 9(5), 14, 14(3), 15, 17, 18, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956
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High Courts22 Sept 2021

Jaiprakash Associates Limited Vs NHPC Limited

Delhi High Court · (2021) 09 DEL CK 0257

Code Of Civil Procedure, 1908 — Section 47, Order 21 Rule 1, Order 21 Rule 1(2), Order 21 Rule 2, Order 21 Rule 2(2A), Order 21 Rule 2(3)Arbitration Act, 1940 — Section 30, 33Arbitration And Conciliation Act, 1996 — Section 36
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