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2,534 judgments in All Courts matching “Section 33 Arbitration Act” · page 32 of 127

High Courts07 Jul 2020Disposed Of

Hero Wind Energy Private Ltd Vs INOX Renewables Limited & Anr

Delhi High Court · (2020) 07 DEL CK 0019

Code Of Civil Procedure, 1908 — Order 2 Rule 2, Order 43 Rule 2, Order 41 Rule 24, Order 41 Rule 33Arbitration And Conciliation Act, 1996 — Section 5, 7, 9, 9(3), 11(2), 17, 21, 23, 29A, 37

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High Courts16 Jun 2020Allowed

Slum Rehablitation Authority Vs M. M. Project Consultants Pvt. Ltd

Bombay High Court · (2020) 06 BOM CK 0025

Arbitration and Conciliation Act, 1996 — Section 28(3), 34, 34(2)(b)(ii), 48(2)(b)(ii)Evidence Act, 1872 — Section 106, 114Arbitration Act, 1940 — Section 30, 33

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Tribunals and Commissions09 Jun 2020Allowed

Agrocorp International Private (PTE) Limited Vs National Steel and Agro Industries Limited

National Company Law Tribunal · (2020) 06 NCLT CK 2228

Insolvency and Bankruptcy Code, 2016-Section 3(6), 4(1), 7, 8, 9, 9(3)(b), 10, 13, 14, 15, 17, 18, 19, 20, 21, 31(1), 33Arbitration and Conciliation Act, 1996-Section 46, 47, 48, 49Arbitration Act 1996

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High Courts04 Jun 2020Dismissed

Indira Gandhi National Open University Vs M/S. Sharat Das & Associates Pvt Ltd.

Delhi High Court · (2020) 06 DEL CK 2424

Arbitration and Conciliation Act, 1996-Section 33(4), 34, 34(3), 34(5)Limitation Act, 1963-Section 5, 14, 29(2)Commercial Courts Act, 2015-Section 2(1)(c), 2(d), 4(1), 10, 16, 16(2)

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Tribunals and Commissions04 Jun 2020

Tata Capital Financial Services Limited Vs Baldeo Metals Private Limited

National Company Law Tribunal · (2020) 06 NCLT CK 2244

Insolvency & Bankruptcy Code, 2016-Section 4, 7, 8, 14, 15, 16, 17, 18, 20, 21, 31, 33, 238Indian Evidence Act, 1872-Section 65BBankers Book of Evidence Act, 1891-Section 2, 4

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High Courts04 Jun 2020Dismissed

Indira Gandhi National Open University Vs M/S. Sharat Das & Associates Pvt Ltd.

Delhi High Court · (2020) 06 DEL CK 0161

Code Of Civil Procedure, 1908 — Order 6 Rule 3, Order 6 Rule 3A, Order 41 Rule 3, Order 6 Rule 15A, Order 6 Rule 15A(5)Delhi High Court (Original Side) Rules, 2018 — Rule 3, 4, 5, 5(1), 5(2), 5(3)Delhi High Court (Original Side) Rules, 1967 — Rule 1, 2

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High Courts01 Jun 2020Dismissed

Shah Pandya Vs Salal Hydro Electric Project

Jammu And Kashmir High Court · (2020) 06 J&K CK 0152

Jammu And Kashmir Arbitration Act, 1945 — Section 14(1), 14(2), 15, 16, 17, 30, 33

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High Courts28 May 2020Allowed

M/s. Nangia Construction (I) Pvt. Ltd. Vs National Buildings Construction Corporation Ltd

Delhi High Court · (2020) 05 DEL CK 0349

Arbitration Act, 1940-Sections 30, 33, 20, 41, 30(a)

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High Courts28 May 2020Allowed

M/S. Nangia Construction (I) Pvt. Ltd Vs National Buildings Construction Corporation Ltd

Delhi High Court · (2020) 05 DEL CK 0133

Arbitration Act, 1940 — Section 20, 30, 30(a), 33, 41

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High Courts27 May 2020Partly Allowed

Italian Thai Develpoment Public Company Ltd Vs MCM Services Ltd

Delhi High Court · (2020) 05 DEL CK 0325

Arbitration and Conciliation Act, 1996-Section 31(7), 33, 34Arbitration Act, 1940-Section 30Indian Contract Act, 1872-Section 54, 55, 73

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Tribunals and Commissions27 May 2020Allowed

Burda Druck India Private Limited Vs Dynamic Textbooks Printers Private Limited

National Company Law Tribunal · (2020) 05 NCLT CK 0254

Insolvency and Bankruptcy Code, 2016-Section 4, 8, 8(1), 8(2), 9, 9(3)(b), 9(3)(c), 9(5)(i)(a), 14, 15, 17, 18, 20, 21, 31, 33Arbitration and Conciliation Act, 1996-Section 21Limitation Act-Section 19, Article 137

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Tribunals and Commissions27 May 2020Allowed

M/s Park Network Pvt. Ltd. Vs M/s. PP Telecell Marketing Pvt. Ltd.

National Company Law Tribunal · (2020) 05 NCLT CK 0258

Insolvency and Bankruptcy Code, 2016-Section 4, 8, 9, 14, 15, 17, 18, 20, 21, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5, 6Arbitration and Conciliation Act, 1996-Section 8

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Tribunals and Commissions27 May 2020Dismissed

Burda Druck India Private Limited Vs Dynamic Textbooks Printers Private Limited

National Company Law Appellate Tribunal · (2020) 05 NCLT CK 0008

Arbitration And Conciliation Act, 1996 — Section 21Insolvency And Bankruptcy Code, 2016 — Section 4, 8, 8(1), 8(2), 9, 9(3)(b), 9(3)(c), 9(5)(i)(a), 14, 15, 17, 18, 20, 21, 31(1), 33Limitation Act, 1963 — Section 19

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High Courts27 May 2020Partly Allowed

Italian Thai Develpoment Public Company Ltd Vs MCM Services Ltd

Delhi High Court · (2020) 05 DEL CK 0148

Arbitration And Conciliation Act, 1996 — Section 30, 31(7), 33, 34Indian Contract Act, 1872 — Section 54, 55, 73, 78

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High Courts26 May 2020Dismissed

Pondicherry University Vs B.E. Billimoria & Co. Ltd & Anr.

Delhi High Court · (2020) 05 DEL CK 0369

Arbitration & Conciliation Act, 1996-Section 33, 34Indian Contract Act-Section 73

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High Courts26 May 2020Disposed Of

Pondicherry University Vs B.E. Billimoria & Co. Ltd & Anr

Delhi High Court · (2020) 05 DEL CK 0118

Arbitration & Conciliation Act, 1996 — Section 33, 34

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High Courts20 May 2020Dismissed

Monsanto Holdings Pvt. Ltd. & Ors. Vs Competition Commission Of India & Ors.

Delhi High Court · (2020) 05 DEL CK 0348

Competition Act, 2002-Sections 3, 3(1), 3(4), 3(5), 3(5)(i), 4, 4(2), 4(2)(a), 4(2)(a)(i), 4(2)(b), 19(1)(a), 19(1)(b), 21, 21A, 26(1), 27, 33, 60, 62Competition Commission of India (General) Regulations, 2009-Regulation 27Patents Act, 1970-Chapter XVI, Sections 66, 84, 84(7), 85, 140

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High Courts20 May 2020Dismissed

Monsanto Holdings Pvt. Ltd. & Ors. Vs Competition Commission Of India & Ors.

Delhi High Court · (2020) 05 DEL CK 0350

Competition Act, 2002-Section 3, 3(1), 3(4), 3(5), 4, 4(2), 4(2)(a), 4(2)(a)(i), 4(2)(b), 19(1)(a), 19(1)(b), 21, 21A, 26(1), 27, 33, 60, 62Patents Act, 1970-Section 66, 84, 84(7), 85, 140Arbitration and Conciliation Act, 1996-Section 9

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High Courts20 May 2020Dismissed

Monsanto Holdings Pvt. Ltd. And Ors.Vs Competition Commission Of India And Ors

Delhi High Court · (2020) 05 DEL CK 0097

Arbitration And Conciliation Act, 1996 — Section 9Competition Act, 2002 — Section 3, 3(1), 3(4), 3(5), 3(5)(i), 4, 4(2), 4(2)(a), 4(2)(a)(i), 4(2)(b), 19(1)(a), 19(1)(b), 21, 21A, 26(1), 27, 33, 60, 62Patents Act, 1970 — Section 66, 84, 84(7), 85, 140

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Supreme Court29 Apr 2020Allowed

Quippo Construction Equipment Limited Vs Janardan Nirman Pvt. Limited

Supreme Court Of India · AIR 2020 SC 2038 : (2020) 5 JT 37 : (2020) 6 Scale 839 : (2020) 2 RCR(Civil) 666

Arbitration and Conciliation Act, 1996 — Section 4, 5, 8, 9, 10, 11(4), 11(6), 12, 13(4), 16, 16(2), 16(3), 19(1), 19(2), 20, 20(1), 20(2), 22(1), 22(4), 24, 25, 26, 27, 31, 31(3), 32, 33, 34, 34(2), 35, 36, 37, 38(1), 43(3)

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