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2,534 judgments in All Courts matching “Section 33 Arbitration Act” · page 34 of 127

Tribunals and Commissions04 Dec 2019Allowed

M/s. ABB India Limited Vs M/s. Resurgent Power Projects Limited

National Company Law Tribunal · (2019) 12 NCLT CK 0704

Insolvency and Bankruptcy Code, 2016-Section 9, 60, 8, 4, 9(5), 14(1), 14(2), 14(3), 14(4), 31(1), 33Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6NCLT Rules, 2016-Rule 11
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High Courts04 Dec 2019Disposed Of

Rajender Sharma Vs M/S Tanmay Developers Pvt.Ltd.

Punjab And Haryana At Chandigarh · (2020) 197 PLR 480

Arbitration And Conciliation Act, 1996 — Section 33, 34, 34(2)(a), 34(5), 34(6), 75, 81Code Of Civil Procedure, 1908 — Order 6 Rule 3, Order 6 Rule 3A, Order 6 Rule 15, Order 6 Rule 15A, Order 8 Rule 9, Order 41 Rule 22
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Supreme Court27 Nov 2019Disposed Of/Allowed

Hindustan Construction Company Limited & Anr Vs Union Of India & Ors

Supreme Court Of India · (2019) 12 JT 218 : (2019) 16 Scale 823 : AIR 2020 SC 122

Constitution Of India, 1950 — Article 14, 19(1)(g), 21, 32, 36(2), 142, 300ACode Of Civil Procedure, 1908 — Order 8A, Order 41 Rule 5Arbitration And Conciliation Act, 1996 — Section 2(e), 9, 28, 28(3), 34, 35, 36, 37, 42, 85A, 87, 87(a)
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High Courts26 Nov 2019Allowed

Chief Engineer Vs Gopalkrishna And Ors

Karnataka High Court · (2019) 11 KAR CK 0041

Arbitration And Conciliation Act, 1996 — Section 31(5), 32, 33, 33(1), 34, 34(1), 34(3), 37, 43Limitation Act, 1963 — Section 3, 4, 5, 6, 7, 8, 9, 10, 11, 12, 12(1), 12(2), 12(3), 12(4), 13, 14, 15, 16, 17, 18, 19, 20, 21, 22, 23, 24, 27, 29(2)Code Of Civil Procedure, 1908 — Order 23 Rule 2, Order 41 Rule 3A(1), Order 41 Rule 3A
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Supreme Court26 Nov 2019

Perkins Eastman Architects DPC & Anr Vs HSCC (India) Ltd

Supreme Court Of India · (2019) 17 Scale 139 : (2019) 6 Arblr 132, (2019) 4 Curcc 315, AIR 2020 SC 59 : (2019) 8 MLJ 623

Arbitration And Conciliation Act, 1996 — Section 2(1)(f), 2(1)(f)(ii), 2(1)(f)(iii), 11, 11(4), 11(5), 11(6), 11(12)(a), 12, 12(5), 21(4), 29AIncome Tax Act, 1961 — Section 2(31)Orissa Survey And Settlement Act, 1958 — Section 33
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Tribunals and Commissions21 Nov 2019Allowed

Exclusive Engineers Private Limited

National Company Law Tribunal · (2019) 11 NCLT CK 0736

Companies Act, 1956Insolvency & Bankruptcy Code, 2016-Section 7(4), 10, 11, 14, 15, 31, 33Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7
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Supreme Court25 Oct 2019

Superintending Engineer/ Dehar Power House Circle Bhakra Beas Management Board (Pw) Slapper & Another Vs Excise And Taxation Officer, Sunder Nagar/Assessing Authority

Supreme Court Of India · (2019) 10 JT 401 : (2019) 14 Scale 414

Code Of Civil Procedure, 1908 — Order 41 Rule 1Himachal Pradesh Value Added Tax Act, 2005 — Section 45, 45(4), 46(1), 48, 48(1), 64(5)Limitation Act, 1963 — Section 4, 5, 6, 7, 8, 9, 10, 11, 12, 12(2), 13, 14, 15, 16, 17, 18, 19, 20, 21, 22, 23, 24, 29, 29(2), 29(2)(b)
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High Courts15 Oct 2019Dismissed

Hemant D. Shah And Anr Vs Chittaranjan D. Shah And Anr

Bombay High Court · (2019) 10 BOM CK 0047

Arbitration And Conciliation Act, 1996 — Section 8, 9, 11, 33, 34Securitisation And Reconstruction Of Financial Assets And Enforcement Of Securities Interest Act, 2002 — Section 13, 17Evidence Act, 1872 — Section 101, 102, 114, 114(g)
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Supreme Court03 Oct 2019Allowed

Oriental Insurance Co. Ltd Vs M/s Tejparas Associates & Exports Pvt. Ltd

Supreme Court Of India · AIR 2019 SC 4785 : (2019) 9 SCC 435 : (2019) 10 JT 192 : (2019) 13 Scale 345 : (2019) 4 Curcc 90 : (2019) 6 ALD 234

Code Of Civil Procedure, 1908 — Section 148, Order 7 Rule 10, Order 7 Rule 10A, Order 7 Rule 10(2), Order 7 Rule 11Arbitration And Conciliation Act, 1996 — Section 33, 34, 34(3), 37Limitation Act, 1963 — Section 3, 5, 14
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