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

High Courts13 Feb 2020Dismissed

Union Of India Vs Recon

Bombay High Court · (2020) 02 BOM CK 0134

Arbitration And Conciliation Act, 1996 — Section 18, 28, 28(3), 31(3), 33, 34, 34(2A), 34(2)(b), 34(2)(a)(iii), 34(2)(a)(iv), 37, 48Indian Contract Act, 1872 — Section 55, 73, 74
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Tribunals and Commissions27 Jan 2020Allowed

Rajmahal Quartz-Sand & Kaolin Co. Vs BESCO Limited

National Company Law Tribunal · (2020) 01 NCLT CK 0688

Insolvency and Bankruptcy Code, 2016-Section 8(1), 9, 9(3)(b), 9(3)(c), 9(5), 13 and 15, 14, 15(1)(b), 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Arbitration and Conciliation Act, 1996-Section 31(5)
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High Courts21 Jan 2020Partly Allowed

Aero Club Vs Solar Creations Pvt. Ltd

Bombay High Court · (2020) 01 BOM CK 0089

Arbitration And Conciliation Act, 1996 — Section 2(c), 2(1)(c), 11, 19(2), 27, 31(6), 31(7), 31(7)(a), 31(7)(b), 33(1), 34, 34(1), 34(2), 34(3)Evidence Act, 1972 — Section 91, 92Contract Act, 1872 — Section 74
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High Courts06 Dec 2019Dismissed

P. Tarachand Vs Seshamal M Jain

Karnataka High Court · (2019) 12 KAR CK 0016

Code Of Civil Procedure, 1908 — Section 47, 151, Order 9 Rule 7, Order 9 Rule 13, Order 20 Rule 15, Order 20 Rule 18Arbitration Act, 1940 — Section 8, 20, 32, 34, 37(3)Arbitration And Conciliation Act, 1996 — Section 8, 17, 19, 20, 21, 25, 32, 33, 34, 35, 85(2)(a)
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