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2,534 judgments in All Courts matching “Section 33 Arbitration Act” · page 3 of 127

High Courts05 Aug 2026Dismissed

National Highways Authority Of India & Anr. Vs The Special Deputy Commissioner - 3 & Anr.

Karnataka High Court · (2026) 08 KAR CK 2258

Arbitration and Conciliation Act, 1996-Section 37(1)(c), 34, 33, 34(2)(b)(ii), 2(4), 43, 34(3), 37, 33(1), 33(2), 33(3), 33(5), 33(6), 31, 33(1)(a), 33(4), 5, 34(1), 36, 32, 32(1), 32(2), 32(3), 34(4), 40(1), 41, 43(1), 43(2), 21, Part INational Highways Act, 1956-Section 3G(5), 3-A(1), 3-D(1), 3G(6)Limitation Act, 1963-Section 5, 29(2), 4 to 24, 3, 12, 6, 7 to 24, Schedule
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High Courts03 Aug 2026Dismissed

Nisar Ahmed Vs Agya Pal Singh

Delhi High Court · (2026) 08 DEL CK 3863

Civil Procedure Code, 1908-Order XLVII Rule 1, Section 151, 115, 97(3), 32(2)(i), VII Rule 11, 9, 21, 114, 47 Rule 1, 47, 113, 206, 623, VII, Rule 11Waqf Act, 1995-Section 83, 85, 37, 5(2), 6(1), 7(1), 32(3), 33(4), 35(1), 38(7), 39(3), 40(4), 48(2), 52(4), 54(3), 64(4), 67(4), 67(6), 69(3), 73(3), 83(1), 94, 54, 3, 54(3) & (4), 3(r), 2, 55The Waqf (Amendment) Act, 2013 (Act No.27 of 2013)
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High Courts13 Jul 2026Dismissed

Supreme Advertising Private Limited Vs Genus Power Infrastructures Limited

Delhi High Court · (2026) 07 DEL CK 0719

Arbitration and Conciliation Act, 1996-Section 4, 5, 10, 10(1), 12, 13, 16, 16(2), 16(3), 16(4), 18, 28(1)(a), 28(3), 33, 34, 34(2)(a)(iii), 34(2)(b)(ii), Explanation 1 to Section 34(2)(b)(ii), Explanation 2 to Section 34(2)(b)(ii), 34(2-A), 37, 48, 48(2)(b), 75, 81Limitation Act, 1963-Section 3Contract Act, 1872-Section 23
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Tribunals and Commissions08 Jul 2026Allowed

Resurgent India Special Situations Fund Vs Future Consumer Limited

National Company Law Tribunal · (2026) 07 NCLT CK 1404

Insolvency and Bankruptcy Code, 2016-Section 7, 5(8)(c), 5(8), 3(17), 3(18), 3(12), 8, 9, 7(5), 4, 14, 31(1), 33, 13, 17, 25Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Securities and Exchange Board of India (Alternative Investment Funds) Regulations, 2012
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High Courts06 Jul 2026

Vinay Mawandia Vs Bimal Mawandia & Anr.

Delhi High Court · (2026) 07 DEL CK 0589

Arbitration and Conciliation Act, 1996-Section 7, 23, 28(1)(a), 28(3), 31, 31(1), 31(2), 31(5), 33, 34, 34(1), 34(2), 34(2)(b)(ii), 34(2-A), 34(3), 36, 48, 48(2)(b), 75, 81Code of Civil Procedure, 1908-Order XXI, Section 151Indian Contract Act, 1872-Section 2, 2(b), 2(e), 10, 13, 23
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High Courts01 Jul 2026

Amadeus IT Group S.A. (Spain) Vs Ebix Cash Limited & Anr.

Delhi High Court · (2026) 07 DEL CK 1070

Arbitration and Conciliation Act, 1996-Section 33, 34, 44, 46, 47, 48, 49, 75, 81, 48(2)(b), 48(2)(b) Explanation 1(ii), 48(2)(b) Explanation 1(iii)Code of Civil Procedure, 1908-Order XXI, Section 151Factoring Regulation Act, 2011-Section 2(i), 2(j), 3
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Tribunals and Commissions25 Jun 2026

JRG Engineering Polymers Private Limited Vs Paradise Plastics Enterprises Limited

National Company Law Tribunal · (2026) 06 NCLT CK 1276

Insolvency and Bankruptcy Code, 2016-Sections 3(11), 3(12), 4, 4(1), 5(20), 5(21), 6, 7, 7(2) to (5), 8, 8(1), 9, 9(3), 9(3)(c), 9(3)(d), 13, 14, 14(1), 17, 31, 33, 60(5)Insolvency and Bankruptcy (Application to Adjudication Authority) Rule 2016-Rules 5, 6NCLT Rules, 2016-Rules 11, 55
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