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2,534 judgments in All Courts matching “Section 33 Arbitration Act” · page 30 of 127

Tribunals and Commissions10 Mar 2021Allowed

Sh. Akshay Bhargava & Anr. Vs M/s. Kamp Developers Pvt. Ltd.

Real Estate Regulatory Authority National Capital Territory Of Delhi · (2021) 03 RERA CK 0886

Insolvency and Bankruptcy Code, 2016-Section 7, 53, 5(8)(f)Real Estate (Regulation and Development) Act, 2016-Section 71, 79, 13(2), 12, 31Arbitration and Conciliation Act, 1996-Section 8
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Tribunals and Commissions10 Mar 2021

Ms. Anju Bala Vs M/s. Kamp Developers Pvt. Ltd.

Real Estate Regulatory Authority National Capital Territory Of Delhi · (2021) 03 RERA CK 0885

Insolvency and Bankruptcy Code, 2016-Section 7, 53, 5(8)(f)Real Estate (Regulation and Development) Act, 2016-Section 12, 31, 71, 79, 13(2), Chapter 8Arbitration and Conciliation Act, 1996-Section 8
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Tribunals and Commissions10 Mar 2021Allowed

Dhruva Bali & Anr. Vs M/s. Kamp Developers Pvt. Ltd.

Real Estate Regulatory Authority National Capital Territory Of Delhi · (2021) 03 RERA CK 0884

Insolvency and Bankruptcy Code, 2016-Section 5(8)(f), 7, 53Real Estate (Regulation & Development) Act, 2016-Section 2zk, 12, 13(2), 31, 71, 79Arbitration and Conciliation Act, 1996-Section 8
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Tribunals and Commissions10 Mar 2021

Ms. Divya Nirula Vs. M/s. Kamp Developers Pvt. Ltd.

Real Estate Regulatory Authority National Capital Territory Of Delhi · (2021) 03 RERA CK 0883

Real Estate (Regulation and Development) Act, 2016-Section 12, 13(2), 31, 71, 79Insolvency and Bankruptcy Code, 2016-Section 5(8)(f), 7, 53Arbitration and Conciliation Act, 1996-Section 8
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Tribunals and Commissions10 Mar 2021Partly Allowed

Smt. Nalini Bali & Anr. Vs M/s. Kamp Developers Pvt. Ltd.

Real Estate Regulatory Authority National Capital Territory Of Delhi · (2021) 03 RERA CK 0882

Insolvency and Bankruptcy Code, 2016-Section 7, 53, 5(8)(f)Real Estate (Regulation & Development) Act, 2016-Section 2zk, 12, 13(2), 31, 71, 79, Chapter 8Arbitration and Conciliation Act, 1996-Section 8
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Supreme Court02 Mar 2021Allowed

Dakshin Haryana Bijli Vitran Nigam Ltd Vs M/S Navigant Technologies Pvt. Ltd

Supreme Court Of India · AIR 2021 SC 2493 : 2021 (7 ) SCC 657 : (2021) 3 Scale 152 : (2021) 2 KLT 429

Constitution Of India, 1950 — Article 142Arbitration And Conciliation Act, 1996 — Section 2(1)(c), 2(1)(d), 23(4), 28, 29, 29A, 29A(4), 29(1), 30, 31, 31(1), 31(2), 31(5), 32, 32(1), 33, 33(1), 33(4), 34, 34(3), 35, 36, 37Limitation Act, 1963 — Section 5, 17, 29(2)
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Supreme Court01 Mar 2021

P. Mohanraj & Ors. Vs M/S. Shah Brothers Ispat Pvt. Ltd.

Supreme Court Of India · AIR 2021 SC 1308 : (2021) 6 SCC 258 : (2021) 3 JT 491 : (2021) 3 Scale 393 : (2021) 277 DLT 428 : (2021) 2 BLJ 312 : (2021) 2 BC 27 : (2021) 1 Crimes 395 : (2021) 2 RCR (Criminal) 611

Constitution Of India, 1950 — Article 12, 19(1)(a), 19(2), 32, 132, 133, 133(1), 226, 233, 234, 235Code Of Civil Procedure, 1908 — Section 26, Order 21 Rule 58Negotiable Instruments Act, 1881 — Section 138, 139, 140, 141, 141(1), 141(2), 142, 142(1)(b), 143, 144, 145, 147, 143A, 148
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High Courts22 Jan 2021

Mohini Electricals. Ltd Vs Delhi Jal Board

Delhi High Court · (2021) 01 DEL CK 0202

Stamp (Delhi Amendments) Act, 2001 — Article 12Constitution Of India, 1950 — Article 136, 141Code Of Civil Procedure, 1908 — Section 148, 151, Order 47 Rule 1(1)
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High Courts18 Jan 2021Disposed Of

Mohit Saraf Vs Rajiv K Luthra

Delhi High Court · (2021) 01 DEL CK 0134

Code Of Civil Procedure, 1908 — Order 39 Rule 1, Order 39 Rule 2, Order 12 Rule 6Arbitration And Conciliation Act, 1996 — Section 9Indian Partnership Act, 1932 — Section 4, 5, 8, 9, 12, 14, 16(b), 29, 29(1), 30, 30(1), 31, 31(1), 32, 33, 33(1), 34, 44, 44(d), 46, 47, 48
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Supreme Court11 Jan 2021

M/S. N.N. Global Mercantile Pvt. Ltd Vs M/S. Indo Unique Flame Ltd. & Others

Supreme Court Of India · (2021) 4 SCC 379 : (2021) 1 JT 242 : (2021) 1 Scale 475 : (2021) 1 CTC 868 : (2021) 1 MLJ 708 : (2021) 1 KLT 324

Constitution Of India, 1950 — Article 226, 227Arbitration And Conciliation Act, 1996 — Section 2(3), 5, 7(2), 8, 8(1), 9, 11, 11(4), 11(5), 11(6), 11(6A), 11(13), 16, 16(1), 16(1)(a), 16(6), 29A, 37, 37(1), 37(1)(a), 45Indian Contract Act, 1872 — Section 2(h), 2(i), 2(j), 7, 10, 12, 14, 15, 16, 17, 18, 19
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High Courts24 Dec 2020

Alok Kumar Lodha & Ors Vs Asian Hotels (North) Limited

Delhi High Court · (2020) 12 DEL CK 0246

Constitution Of India, 1950 — Article 134ACode Of Civil Procedure, 1908 — Section 26, 89, 96, 141, Order 39 Rule 1, Order 39 Rule 2, Order 7 Rule 10, Order 7 Rule 11, Order 41 Rule 22, Order 41 Rule 33Arbitration And Conciliation Act, 1996 — Section 8, 8(1), 8(2), 8(3), 9, 10, 11, 11(3), 19, 34(4), 34(5), 37, 37(1)(a), 45
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