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2,534 judgments in All Courts matching “Section 33 Arbitration Act” · page 5 of 127

High Courts15 Apr 2026

Dewas Transport Pvt Ltd Vs State Of M.P. & Ors.

Madhya Pradesh High Court · (2026) 04 MP CK 2588

Arbitration and Conciliation Act, 1996-Section 33, 34, 34(3), 37Commercial Courts Act, 2015-Section 3, 3(1), 3(1-A), 3(2), 3(3), 15Code of Civil Procedure, 1908-Order II Rule 2, V Rule 1, VII Rule 10, VII Rule 10-A, VII Rule 11, XV-A, Section 148
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High Courts15 Apr 2026Allowed/ Disposed Of

Dewas Transport Pvt Ltd Vs State Of M.P. And Others

Madhya Pradesh High Court · (2026) 04 MP CK 1268

Code Of Civil Procedure, 1908-Section 148, Order 2 Rule 2, Order 5 Rule 1(1), Order 7 Rule 10, Order 7 Rule 10A, Order 7 Rule 11Arbitration And Conciliation Act, 1996-Section 15, 33, 34, 34(3), 37Commercial Courts Act, 2015-Section 3, 3(1), 3(1A), 3(2), 3(3), 15
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Tribunals and Commissions09 Apr 2026Allowed

Aarti Industries Limited Vs Magma Industries Limited

National Company Law Tribunal · (2026) 04 NCLT CK 2780

Insolvency and Bankruptcy Code, 2016-Section 4, 5(6), 7, 8, 8(2), 8(2)(a), 9, 9(5), 9(5)(2)(d), 13, 13(1)(c), 14, 14(3), 15, 15(1)(b), 17, 18, 20, 21, 22(2), 31, 33, 65, 75Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Arbitration and Conciliation Act-Section 8
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High Courts08 Apr 2026

The State Of Madhya Pradesh Vs M/s Smec International Pvt. Ltd

Madhya Pradesh High Court · (2026) 04 MP CK 2574

Arbitration and Conciliation Act, 1996-Section 2(1)(f), 2(1)(f)(ii), 4, 5, 11(6), 11(12)(a), 16, 33, 34, 34(2), 34(2)(a), 34(2)(a)(v), 34(2)(b), 34(2)(b)(ii), 34(2A), 34(3), 37, Part I, Part IIM.P. Madhyastham Adhiniyam, 1983Constitution of India-Article 227
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