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2,534 judgments in All Courts matching “Section 33 Arbitration Act” · page 31 of 127

High Courts04 Dec 2020Dismissed

Chintels India Ltd Vs Bhayana Builders Pvt. Ltd

Delhi High Court · (2020) 12 DEL CK 0019

Constitution Of India, 1950 — Article 133, 134A, 136Code Of Civil Procedure, 1908 — Order 43, Order 43 Rule 1, Order 37 Rule 5Arbitration and Conciliation Act, 1996 — Section 33, 34, 34(1), 34(2), 34(3), 37, 37(1), 37(1)(b), 37(1)(c)
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High Courts19 Nov 2020Dismissed

V. Vijaya Lakshmi Vs Additional Chief Engineer (S/W)

Sikkim High Court · (2020) 11 SIK CK 0012

Arbitration And Conciliation Act, 1996 — Section 11, 33, 34, 34(3), 36, 37(1)(c)Limitation Act, 1963 — Section 4, 5, 6, 7, 8, 9, 10, 11, 12, 13, 14, 15, 16, 17, 17(1)(a), 17(1)(b), 17(1)(c), 17(1)(d), 18, 19, 20, 21, 22, 23, 24, 29, 29(2)
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High Courts09 Nov 2020Disposed Of

Uttam Chand Rakesh Kumar & Ors. Vs Derco Foods

Delhi High Court · (2020) 11 DEL CK 2890

Code of Civil Procedure, 1908-Order VII Rule 11, XI Rule 11(d), Section 20Arbitration and Conciliation Act, 1996-Sections 5, 8, 8(1), 9, 11, 11(4), 11(5), 11(6), 11(6-A), 11(6-B), 11(8), 16, 37, 44, 45Arbitration and Conciliation (Amendment) Act, 2015
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High Courts20 Oct 2020Dismissed

Raj Kumar Brothers Vs Life Essentials Personal Care (P) Ltd

Delhi High Court · (2020) 10 DEL CK 0157

Code Of Civil Procedure, 1908 — Section 104, Order 43, Order 43 Rule 1, Order 43 Rule 1(a), Order 7 Rule 10Arbitration And Conciliation Act, 1996 — Section 34, 37, 37(1)(c)Commercial Courts Act, 2015 — Section 10, 13, 13(1), 13(1A)
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Tribunals and Commissions30 Sept 2020

M/s. Jai Balaji Industries Vs Orissa Minerals Development Company Ltd.

National Company Law Tribunal · (2020) 09 NCLT CK 0509

Insolvency and Bankruptcy Code, 2016-Section 5(ii)(d), 5(6), 8, 9, 9(5)(ii)(d), 13(1)(b), 13(1)(c), 14, 14(1), 15, 17, 18, 19, 20, 21, 31, 33Arbitration and Conciliation Act, 1996-Section 34, 34(3), 37Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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High Courts14 Sept 2020Allowed

Mahesh Nachrani And Ors Vs Union Of India And Ors

Chhattisgarh High Court · (2020) 09 CHH CK 0001

National Highways Act, 1956 — Section 3(G), 9Arbitration And Conciliation Act, 1996 — Section 34Right To Fair Compensation And Transparency In Land Acquisition Rehabilitation And Resettlement Act, 2013 — Section 33
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High Courts20 Aug 2020Allowed

JMC Projects (India) Ltd Vs Indure Private Limited

Delhi High Court · (2020) 08 DEL CK 0797

Arbitration and Conciliation Act, 1996-Section 4, 7, 12(1) to 12(4), 12(5), 13, 13(2), 13(4), 14, 14(1)(a), 16(2), Seventh ScheduleArbitration & Conciliation (Amendment) Act, 2015-Section 8(ii)Indian Contract Act, 1872-Section 9, 23
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High Courts20 Aug 2020Allowed

JMC Projects (India) Ltd Vs Indure Private Limited

Delhi High Court · (2020) 08 DEL CK 0183

Arbitration And Conciliation Act, 1996 — Section 4, 7, 12, 12(1), 12(2), 12(3), 12(4), 12(5), 13, 13(2), 13(4), 14, 14(1), 14(1)(a), 16(2)Arbitration & Conciliation (Amendment) Act, 2015 — Section 8(ii)Orissa Survey And Settlement Act, 1958 — Section 33
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Tribunals and Commissions03 Aug 2020Partly Allowed

Vistra ITCL (India) Limited & Ors. Vs M/s Satra Properties (India) Limited

National Company Law Tribunal · (2020) 08 NCLT CK 0495

Insolvency & Bankruptcy Code, 2016-Section 7, 3(11), 13, 14(1), 31(1), 33Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Maharashtra Stamp Act, 1958-Section 3, 18, 19, 32, 32A, 33, 34, Article 27 of Appendix 8, 40(b) of Schedule I, 48(d) of Schedule I
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High Courts23 Jul 2020Dismissed

Nuziveedu Seeds Ltd And Ors Vs Mahyco Monsanto Biotech (India) Pvt. Ltd And Ors

Bombay High Court · (2020) 07 BOM CK 0017

Arbitration And Conciliation Act, 1996 — Section 2(3), 5, 7, 7(1), 8, 9, 16, 16(1), 16(2), 17, 17(1)(e), 17(2), 20, 21, 23, 29(A), 29(A)(1), 29(A)(iv), 33, 34, 34(2)(a), 34(2)(b), 34(2)(iv), 34(2)(b)(i), 38, 38(2), 43, 50Competition Act, 2002 — Section 2(e), 2(3), 3, 3(1), 3(2), 3(4), 4, 4(2)(e), 4(2)(i), 4(2)(a)(i), 4(2)(a)(ii), 18, 19(1), 19(1)(a), 19(1)(b), 19(3), 20, 26, 26(1), 26(2), 26(7), 27, 27(d), 27(d)(e), 28, 33, 36, 41, 41(2), 42(A), 45, 53(A), 53(A)(1), 53(N), 53(N)(3), 53(N)(4), 53(Q)(2), 60, 61, 62Companies Act, 2013 — Section 48
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