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2,534 judgments in All Courts matching “Section 33 Arbitration Act” · page 35 of 127

High Courts25 Sept 2019Dismissed

Deputy Commissioner Vs S.V. Global Mill Limited

Karnataka High Court · (2019) 09 KAR CK 0024

Right To Fair Compensation And Transparency In Land Acquisition, Rehabilitation And Resettlement Act, 2013 — Section 10A, 11, 26(c), 27, 30, 40, 64(1), 69, 69(2), 72, 74, 74(1), 80Land Acquisition Act, 1894 — Section 54(1)Limitation Act, 1963 — Section 3, 3(i), 3(iii), 3(a)(2), 4, 5, 6, 7, 8, 9, 10, 11, 12, 13, 14, 15, 16, 17, 18, 19, 20, 21, 22, 23, 24, 29, 29(2)
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High Courts21 Sept 2019Allowed

M/s O.N.G.C. Ltd. Dehradun Vs M/s SIV Magcobar Lignins Ltd

Uttarakhand High Court · (2019) 09 UK CK 0148

Arbitration And Conciliation Act, 1996 — Section 2, 3, 4, 5, 6, 7, 8, 9, 10, 11, 12, 13, 14, 14, 16, 17, 18, 19, 20, 21, 22, 23, 24, 25, 26, 27, 28, 29, 30, 31, 31(4), 32, 33, 34, 35, 36, 37, 38, 39, 40, 41, 42, 43Representation Of The People Act, 1951 — Section 90, 90(2), 92Indian Contract Act, 1872 — Section 70, 73, 74
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Tribunals and Commissions03 Sept 2019Allowed

IPRO Sugar Engineering Private Limited Vs Spray Engineering Devices Limited

National Company Law Tribunal · (2019) 09 NCLT CK 0625

Insolvency and Bankruptcy Code, 2016-Section 5(20), 5(21), 9, 9(2), 9(5)(i), 13(1)(b), 14, 14(1), 14(3), 15, 16(5), 17, 18, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions30 Aug 2019Allowed

Subrata Sarkar Vs Megacity Apartments Pvt. Ltd.

National Company Law Tribunal · (2019) 08 NCLT CK 0488

Insolvency and Bankruptcy Code, 2016-Section 8, 9, 9(5), 13, 14, 14(1), 15, 15(1)(b), 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Arbitration and Conciliation Act, 1996
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High Courts22 Aug 2019Disposed Off

Union Of India Vs J P Rateria And Co

Gauhati High Court · (2019) 08 GAU CK 0055

Arbitration Act, 1940 — Section 3, 20, 31, 33, 119Code Of Civil Procedure, 1908 — Section 151Limitation Act, 1963 — Section 5
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Supreme Court09 Aug 2019Disposed Off

Pioneer Urban Land And Infrastructure Limited & Anr. Vs Union Of India & Ors

Supreme Court Of India · AIR 2019 SC 4055 : (2019) 8 SCC 416 : (2019) 8 JT 429 : (2019) 10 Scale 523 : (2019) 7 SLT 345

Constitution Of India, 1950 — Article 14, 19(1)(g), 19(2), 19(6), 300AInsolvency And Bankruptcy (Application To Adjudicating Authority) Rules, 2016 — Rule 4Companies (Share Capital And Debenture) Rules, 2014 — Rule 18(1)(c)
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High Courts24 Jul 2019Allowed

BLA Projects Pvt. Ltd Vs Asansol Durgapur Development Authority

Calcutta High Court · (2019) 07 CAL CK 0076

Arbitration And Conciliation Act, 1996 — Section 2(1)(e), 8, 9, 9(1)(b), 17, 32, 33, 34, 34(4), 36, 36(1), 37, 37(2), 37(1)(a), 37(1)(b), 37(1)(c), 42Bengal, Agra & Assam Civil Courts Act, 1887 — Section 8(2), 21(3)Guardians And Wards Act, 1890 — Section 4A
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