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2,534 judgments in All Courts matching “Section 33 Arbitration Act” · page 29 of 127

High Courts03 Aug 2021

Medima Llc Vs Balasore Alloys Limited

Calcutta High Court · (2021) 08 CAL CK 0003

Arbitration And Conciliation Act, 1996 — Section 2, 2(1)(f), 2(2), 9, 10, 11, 13, 20, 22, 21, 24, 25, 26, 27, 28, 29, 31, 31(3)(a), 33, 36, 37(1)(b), 37(3)
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High Courts16 Jul 2021Dismissed

Odisha State Road Transport Corporation Vs ARSS Bus Terminal Pvt. Ltd

Orissa High Court · (2021) 07 OHC CK 0122

Constitution of India, 1950 — Article 23(b), 35(a)(v), 226, 227, 299Arbitration and Conciliation Act, 1996 — Section 5, 7, 7(2), 7(3), 7(4)(a), 7(4)(b), 11, 16, 16(1)(a), 16(1)(b), 16(2), 16(5), 17, 18, 27, 28, 29, 30, 31, 32, 33, 34, 34(2)(a)(ii), 34(2)(b)(i), 34(2), 34(3)Contract Act, 1872 — Section 2(g), 2(j), 10, 23
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Supreme Court04 May 2021Allowed

Forum For People’s Collective Efforts (FPCE) & Anr Vs State Of West Bengal & Anr.

Supreme Court Of India · (2021) 8 SCC 599 : (2021) 5 JT 75 : (2021) 6 Scale 386

Constitution Of India, 1950 — Article 31A(1), 32, 142, 245, 246, 246(1), 246(2), 246(3), 246A, 248, 254, 254(1), 254(2), 255, 256, 282Real Estate (Regulation And Development) Act, 2016 — Section 2, 2(e), 2(g), 2(i), 2(m), 2(n), 2(p), 2(q), 2(y), 2(zc), 2(zf), 2(zh), 2(zn), 2(zq), 2(zr), 3, 4, 5, 6, 7, 8, 9, 11, 12, 13, 14, 18, 18(2), 19, 20, 21, 22, 23, 24, 25, 26, 27, 28, 29, 30, 31, 32, 33, 34, 35, 36, 37, 38, 38(3), 39, 41, 41(3), 42, 43, 44, 45, 46, 46(1)(b), 47, 48, 49, 50, 51, 52, 53, 54, 55, 56, 57, 58, 70, 71, 71(1), 72, 73, 74, 75, 76, 77, 78, 78(2), 80(2), 81, 82, 83, 84, 85, 86, 87, 88, 89, 90, 91, 92West Bengal Housing Industry Regulation Act, 2017 — Section 1(3), 2(x), 3, 4, 5, 6, 7, 8, 9, 10, 11, 12, 13, 14, 15, 16, 17, 18, 19, 40, 40(3), 42, 42(a), 42(b), 42(c), 42(d), 42(e), 59, 60, 61, 62, 63, 64, 65, 66, 67, 68, 69, 70, 79, 80, 80(1), 83, 85, 86, 86(1)
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High Courts30 Apr 2021Dismissed

Tilak Raj Vs State Of Himachal Pradesh & Another

High Court Of Himachal Pradesh · (2021) 04 SHI CK 0289

High Court Of Himachal Pradesh (Appellate Side) Rules, 1997 — Rule 4(e)1, 7Himachal Pradesh High Court (Scrutiny, Maintenance Of Judicial Records, Administrative And Executive Business) Rules 1997 — Rule 8High Court Of Himachal Pradesh (Arbitration And Conciliation), Rules 2002 — Rule 29, 32, 70, 81, 94A
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Supreme Court24 Mar 2021Disposed Of

Jaypee Kensington Boulevard Apartments Welfare Association & Ors Vs NBCC (India) Ltd. & Ors

Supreme Court Of India · (2022) 1 SCC 401 : (2021) 5 Scale 142

Constitution Of India, 1950 — Article 14, 142, 222(1), 300AInsolvency And Bankruptcy Code, 2016 — Section 1(3), 3, 3(8), 3(10), 3(11), 3(12), 3(30), 3(31), 4, 5, 5(1), 5(7), 5(8), 5(8)(f), 5(20), 5(21), 5(25), 5(26), 5(27), 5(28), 7, 8, 8(2)(b), 9, 10, 12A, 12(3), 13, 13(1)(c), 14, 14(1)(a), 15, 16, 17, 18, 18(f), 18(f)(v), 20, 21, 21(6A), 21(8), 22, 23, 24, 25, 25(2), 25A, 25A(3A), 28(3), 29, 29A, 29A(b), 29A(c), 29A(g), 30, 30(2), 30(2)(a), 30(2)(b), 30(2)(b)(ii), 30(2)(e), 30(3), 30(4), 30(5), 30(6), 31, 31(1), 31(2), 32, 32A, 33, 33(1), 43, 43(3), 43(3)(a), 43(4), 44, 45, 53, 53(1), 60(5), 60(6), 61, 61(1), 61(3), 62, 66, 188, 238Real Estate (Regulation And Development) Act, 2016 — Section 2(d), 2(zn), 13(2), 18, 19(4), 71(1), 88, 11(4)(g)
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