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2,534 judgments in All Courts matching “Section 33 Arbitration Act” · page 4 of 127

High Courts17 Jun 2026

Royal Infraconstru Limited Vs The General Manager & Ors.

Madhya Pradesh High Court · (2026) 06 MP CK 0872

Arbitration and Conciliation Act, 1996-Section 11(6), 12, 12(5), 34(2)(a)(v), 8, 11, 11(6-A), 7, 16, 11(8), 15(3)(4)Arbitration and Conciliation (Amendment) Act-Section 12, 12(5), 31A(5)Settlement Act, 1958-Section 33
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Tribunals and Commissions11 Jun 2026Allowed

Allegis Services (India) Pvt. Ltd. Vs Olive Telecommunication Pvt. Ltd.

National Company Law Tribunal · (2026) 06 NCLT CK 1077

Insolvency and Bankruptcy Code, 2016-Sections 3(6), 3(10), 3(11), 3(12), 4, 4(1), 5(20), 5(21), 8, 9, 9(2), 9(4), 9(5)(i), 13, 14, 14(3), 15, 17, 18, 19, 20, 25, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Arbitration and Conciliation Act, 1996-Sections 34, 37
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Tribunals and Commissions11 Jun 2026

Hiveloop Capital Private Limited Vs RVD Sales Private Limited

National Company Law Tribunal · (2026) 06 NCLT CK 0977

Insolvency and Bankruptcy Code, 2016-Section 3(12), 4, 5(8), 7, 13(1)(b), 13(1)(c), 14, 14(1), 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Companies Act, 2013
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Tribunals and Commissions11 Jun 2026Partly Allowed

The Canara Bank Limited Vs HK Toll Road Private Limited

National Company Law Tribunal · (2026) 06 NCLT CK 1079

Insolvency and Bankruptcy Code, 2016-Section 3(12), 4, 7, 7(5), 8, 9, 10, 13, 14, 17, 25, 31(1), 33, 60(5), 63, 64(2), 65, 65(1), 196, 231, 238Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4National Company Law Tribunal Rules, 2016-Rule 11
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Tribunals and Commissions11 Jun 2026Allowed

Alakhram Infrastructure Private Limited Vs Shanti Infraconstruct Private Limited

National Company Law Tribunal · (2026) 06 NCLT CK 1017

Insolvency and Bankruptcy Code, 2016-Section 4, 5(6), 8, 8(2)(a), 9, 9(5)(2)(d), 13, 13(1)(c), 14, 14(3), 15, 17, 18, 20, 21, 22(2), 31, 33, 65Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 5, 6Micro, Small and Medium Enterprises Development Act, 2006-Section 15, 17, 18, 18(1)
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Tribunals and Commissions10 Jun 2026Allowed

Akasa Finance Limited Vs Ski & Snow Resorts Pvt. Ltd.

National Company Law Tribunal · (2026) 06 NCLT CK 1010

Arbitration Act-Section 8Insolvency and Bankruptcy Code, 2016-Section 5(8), 7, 9, 13 and 15, 13(1)(c), 14, 14(3), 31, 33, 17, 18, 20, 21, 22(2)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
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Supreme Court02 Jun 2026Allowed

National Highway Authority Of India Vs T. Younis & Anr

Supreme Court Of India · (2026) 06 SC CK 0046

Arbitration and Conciliation Act, 1996- Section 33, 33(1)(a), 34, 34(3), 33(4)National Highways Act, 1956- Section 3A(1), 3D(2), 3G(1), 3G(5)Land Acquisition Act, 1894- Section 23, 23(1 A), 23(2), 28, 34
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Supreme Court29 May 2026Allowed

Ashok And Ors Vs Padam Chand And Ors

Supreme Court Of India · (2026) 05 SC CK 0529

Code of Civil Procedure, 1908- Order 6 Rule 4, Order 6 Rule 17, Order 14 Rule 5, Order 23 Rule 1, Order 23 Rule 3, Order 39 Rule 1, Order 39 Rule 2, Order 41 Rule 22Criminal Procedure Code, 1973- Section 111Indian Penal Code, 1860- Section 34, 147, 148, 149, 323
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High Courts21 May 2026

Budhiraja Electricals Vs Public Work Department (Govt. Of NCT Of Delhi)

Delhi High Court · (2026) 05 DEL CK 1997

Arbitration and Conciliation Act, 1996-Section 11, 18, 28(1)(a), 28(3), 31(3), 33, 34, 34(2), 34(2-A), 34(3), 34(2)(a), 34(2)(a)(iii), 34(2)(b), 34(2)(b)(i), 34(2)(b)(ii), Explanation 1 to Section 34(2)(b)(ii), Explanation 2 to Section 34(2)(b)(ii), 36, 48, 48(2)(b), 75, 81Code of Civil Procedure, 1908-Order XXI Rules 10 and 11, Section 151Indian Contract Act, 1872-Section 23, 55, 73, 74
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Tribunals and Commissions12 May 2026

Noma Infrastructure Private Limited Vs G. S. Constro & Infra Private Limited

National Company Law Tribunal · (2026) 05 NCLT CK 2938

Insolvency and Bankruptcy Code, 2016-Section 7, 12, 19(2), 30(6), 31, 33, 33(1), 33(5), 33(7), 34, 56, Chapter III of Part IIArbitration and Conciliation Act, 1996-Section 11Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4, 13
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High Courts12 May 2026Disposed Of

Kidde India Vs NTPC

Delhi High Court · (2026) 05 DEL CK 2118

Arbitration Act, 1940-Section 5, 8, 11, 12, 14, 17, 20, 30, 33, 37, 37(3)Arbitration and Conciliation Act, 1996-Section 3, 11, 11(6), 21, 34, 43(1), 85(2)(a)Limitation Act, 1963-Article 137, 18, Section 9, 18, 5 to 20
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