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2,534 judgments in All Courts matching “Section 33 Arbitration Act” · page 7 of 127

Tribunals and Commissions09 Feb 2026Allowed

UG Fincon Advisors LLP Vs Dharmadev Infrastructure Ltd.

National Company Law Tribunal · (2026) 02 NCLT CK 3345

Insolvency and Bankruptcy Code, 2016-Section 4, 5(8), 7, 7(2), 7(3)(a), 7(5), 13(1)(b), 13(1)(c), 14, 14(1), 14(2), 14(3), 14(3)(a), 15, 17, 18, 19, 20, 21, 31, 33, 60(5), 65Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1), 9(1)NCLT Rules, 2016-Rule 11
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Tribunals and Commissions06 Feb 2026Partly Allowed

Varahi Infra Vs Shrushti Contech Pvt Ltd

National Company Law Tribunal · (2026) 02 NCLT CK 3244

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 3(12), 5(6), 4, 14, 14(1), 13(1)(b), 15, 16(5), 17, 18, 31, 33Arbitration and Conciliation Act, 1996-Section 8NCLT Rules, 2016-Rule 11
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High Courts05 Feb 2026

Amit Gupta Vs Kiran Devi & Anr.

Delhi High Court · (2026) 02 DEL CK 2426

Arbitration and Conciliation Act, 1996-Section 37, 34, 34(2), 29A, 16(1), 16(1)(a), 16(1)(b), 36Indian Stamp Act, 1899-Sections 33, 35 and 38
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Tribunals and Commissions04 Feb 2026Allowed

Drager Medical Gmbh Vs M/s. Ion Bio Med I-Care Pvt Ltd

National Company Law Tribunal · (2026) 02 NCLT CK 3355

Companies Act, 1956-Section 433(e), 433(f), 434(1)(a)Companies Act, 2013-Section 481Insolvency and Bankruptcy Code, 2016-Section 3, 3(6), 3(10), 5, 7, 7(7), 9, 13(2), 14, 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 14(3)(b), 15, 17, 18, 19, 20, 21, 31, 33, 35, 53, 53(1), 59(8), 65
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Supreme Court04 Feb 2026Disposed Of

Ankhim Holdings Pvt. Ltd. & Anr Vs Zaveri Construction Pvt. Ltd

Supreme Court Of India · (2026) 02 SC CK 1819

Constitution of India, 1950- Article 136, 142Arbitration and Conciliation Act, 1996- Section 9, 11, 11(6), 15, 15(1)(a), 15(2), 15(3), 15(4), 16, 17, 34, 37Insolvency and Bankruptcy Code, 2016- Section 14, 14(4), 23(1), 31(1), 33, 33(5)
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High Courts09 Jan 2026Allowed

Tata Steel Limited Vs Ministry Of Corporate Affairs, Through Secretary & Anr.

Delhi High Court · (2026) 01 DEL CK 2194

Constitution of India, 1950-Article 226, 227, 136Insolvency and Bankruptcy Code, 2016-Section 3(6), 5(20), 5(21), 7, 7(1) Explanation, 7(4), 7(5), 8, 9, 13, 14, 15, 18, 22(1), 22(2), 23(1), 25(1), 25(2)(e) to (i), 29, 29(1), 30, 30(2), 30(3), 30(4), 30(6), 31, 31(1), 31(2), 32, 33, 33(1), 60(5)(c), 60(6), 61, 61(3), 62, 63, 188, 196, 238, Chapter IIIArbitration and Conciliation Act, 1996-Section 5, 11, 11(4), 11(7), 12(2)(c), 14(2), 16, 17, 27(3), 32(2)(c), 32(3), 34, 34(3), 37, 49, Part II, Chapter I
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High Courts08 Jan 2026Dismissed

National Highway Authority of India Vs Smt. Salochana Vidya & Ors.

High Court Of Himachal Pradesh · (2026) 01 SHI CK 2773

Limitation Act, 1963-Section 2(j), 4, 5, 12, 14, 17, 17(1)(a), 17(1)(b), 17(1)(c), 17(1)(d), 29(2), Articles 116 and 117Arbitration and Conciliation Act, 1996-Section 5, 33, 34, 34(1), 34(2), 34(2-A), 34(3), 36, 37, 43(1), Article 34, 34(3)Code of Civil Procedure, 1908-Order 21
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High Courts06 Jan 2026

Union Of India Vs M/s Mahnar Infratech Pvt. Ltd.

Patna High Court · (2026) 01 PAT CK 2720

Arbitration and Conciliation Act, 1996-Section 31, 31(7), 31(7)(a), 31(7)(b), 33, 33(1), 34(1), 34(3), 37, 75, 81Limitation Act-Section 3, 4 to 24, 5 to 24, 29(2)Arbitration Act, 1940-Section 20
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High Courts18 Dec 2025Dismissed

M/s Agro Indus Credits Limited Vs Mangalan S @ Jagan Mangalan

High Court Of Kerala · (2025) 12 KL CK 1849

Arbitration and Conciliation Act, 1996- Section 9, 11, 11(4), 11(4)(a), 11(4), 11(6), 21, 23, 32, 32(1), 32(2), 33, 34, 34(4)Limitation Act, 1963- Section 5, 6, 7, 8, 9, 10, 11, 12, 13, 14, 15, 16, 17, 18, 19, 20, 43, 43(4)
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Tribunals and Commissions12 Dec 2025Allowed

Tata Capital Housing Finance Limited Vs Dharan Infra-EPC Limited

National Company Law Tribunal · (2025) 12 NCLT CK 2111

Insolvency and Bankruptcy Code, 2016-Section 4, 7, 7(1), 7(2), 7(5), 7(7), 9, 13, 14, 17, 25, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(3)Limitation Act-Section 18, 19
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