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2,534 judgments in All Courts matching “Section 33 Arbitration Act” · page 6 of 127

Tribunals and Commissions06 Apr 2026Allowed

Beacon Trusteeship Limited Vs Transcon Buildcon Private Limited

National Company Law Tribunal · (2026) 04 NCLT CK 2739

Insolvency and Bankruptcy Code, 2016-Section 7, 60(5), 238, 65(1), 65, 7(5), 3(11), 3(12), 8, 9, 4, 5(8), 14, 31(1), 33, 13, 17, 25Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Arbitration and Conciliation Act, 1996-Section 9, 17
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Tribunals and Commissions06 Apr 2026Partly Allowed

Beacon Trusteeship Limited Vs Transcon Buildcon Private Limited

National Company Law Tribunal · (2026) 04 NCLT CK 2883

Insolvency and Bankruptcy Code, 2016-Section 7, 60(5), 65(1), 65, 7(5), 238, 3(11), 3(12), 4, 5(8), 8, 9, 13, 14, 17, 25, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Arbitration and Conciliation Act, 1996-Section 9, 17
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High Courts28 Mar 2026

UEM India Pvt. Ltd. Vs ONGC Limited

Delhi High Court · (2026) 03 DEL CK 2153

Arbitration and Conciliation Act, 1996-Section 34, 33, 34(4), 31(3), 34(2)(a)(iv), 16Indian Contract Act, 1872-Section 73, 73 to 75
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High Courts27 Mar 2026Allowed

Uem India Pvt. Ltd. Vs ONGC LTD.

Delhi High Court · (2026) 03 DEL CK 0590

Arbitration and Conciliation Act, 1996- Section 31(3), 33, 34, 34(2)(a)(iv), 34(4)Contract Act, 1872- Section 73, 75
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High Courts17 Mar 2026

Union Of India Vs M/S G.D. Tewari & Co

Delhi High Court · (2026) 03 DEL CK 2445

Arbitration and Conciliation Act, 1996-Section 11, 18, 28(1)(a), 28(3), 33, 33(1), 33(1)(a), 34, 34(2)(a)(iii), 34(2)(b)(ii), 34(2-A), 48, 48(2)(b), 75, 81Contract Act, 1872-Section 23
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High Courts13 Mar 2026

M/S. BPTP Limited Vs Vijyant Agarwal & Anr.

Delhi High Court · (2026) 03 DEL CK 1759

Arbitration and Conciliation Act, 1996-Section 37, 34, 11(6), 12, 12(1)(b), 12(5), Proviso to Section 12(5)Arbitration and Conciliation (Amendment) Act, 2015 (3 of 2016)Settlement Act, 1958-Section 33
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High Courts20 Feb 2026

Tommorrowland Limited Vs HDFC Bank Ltd.

Delhi High Court · (2026) 02 DEL CK 2353

Arbitration Act, 1940-Section 14, 15(b), 16, 17, 20, 28, 28(1), 30, 33, 39, 39(1), 39(1)(vi), 39(2), 39(vi), 41, 42, Rule 3 of the First Schedule, Clause 3 of the First ScheduleCivil Procedure Code, 1908-Section 9, 96, 100, 151, Order XLI, XLI Rule 33, XXII Rule 10, Part VIIInterest Act
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Tribunals and Commissions17 Feb 2026Allowed

Aditya Birla Finance Limited Vs Saket Infra Developers Pvt Ltd

National Company Law Tribunal · (2026) 02 NCLT CK 3169

Insolvency and Bankruptcy Code, 2016-Section 4(1), 5(8), 7, 7(3)(b), 7(5), 7(7), 9, 10, 10A, 13(2), 14, 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 19, 20, 21, 60(5), 238Insolvency and Bankruptcy (Application to the Adjudicating Authority) Rules, 2016-Rule 4, 9(l)NCLT Rules, 2016-Rule 11
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