CourtKutchehry.com

JUDGMENT DATABASE

Search 2,534 Indian judgments.

2,534 judgments in All Courts matching “Section 33 Arbitration Act” · page 8 of 127

Supreme Court08 Dec 2025Partly Allowed

Harshbir Singh Pannu And Anr Vs Jaswinder Singh

Supreme Court Of India · (2025) 12 SC CK 1672

Constitution of India, 1950- Article 12, 17, 24, 25, 25(a), 27, 30, 30(1), 32, 32(2)(c), 33, 34, 34(4), 35, 226, 227Arbitration and Conciliation Act, 1996- Section 11, 11(5), 11(6), 12, 14, 14(2), 15, 15(1)(a), 15(2)(a), 15(2), 16, 17, 23, 25, 25(a), 25(b), 25(c), 27, 27(5), 29A, 30, 30(1), 30(2), 30(3), 30(4), 31, 31A, 31A(3), 31A(4), 31(8), 32, 32(2), 32(2)(c), 32(3), 33, 34(4), 37, 38, 38(1), 38(2), 38(3), 39
Read judgment
Supreme Court28 Nov 2025Allowed

Hindustan Construction Company Ltd. Through Its Authorised Signatory Yogesh Dalal Vs Bihar Rajya Pul Nirman Nigam Limited And Others

Supreme Court Of India · (2025) 11 SC CK 1786

Constitution of India, 1950- Article 14, 136, 141, 226, 227, 298Arbitration and Conciliation Act, 1996- Section 4, 7, 7(3), 7(4)(c), 8, 9, 11, 11(6), 11(6A), 11(8), 12(1), 12(3), 12(4), 12(5), 14, 14(1)(a), 15, 15(2), 16, 18, 29A, 29A(3), 29A(5), 34, 37Contract Act, 1872- Section 31, 33
Read judgment
High Courts26 Nov 2025Partly Allowed

Jagdish Kaur Vs Jasbir Singh Sandhu & Ors.

Delhi High Court · (2025) 11 DEL CK 2967

Arbitration and Conciliation Act, 1996-Section 16, 31(7)(a), 31(7)(b), 33, 33(3), 33(4), 34, 34(2)(a)(iv), 34(4), 37Code of Civil Procedure, 1908-Order 41, Section 152Constitution of India-Article 136, 142
Read judgment
High Courts21 Nov 2025Dismissed

Gaurav Aggarwal Vs Richa Gupta

Delhi High Court · (2025) 11 DEL CK 2952

Arbitration and Conciliation Act, 1996-Sections 21, 32(2)(c), 34Transfer of Property Act, 1882-Section 54Registration Act, 1908-Sections 17, 17(1), 17(1)(f), 17(1A), 17(2), 17(2)(v), Explanation to Section 17(2), 49, 49(b), 49(c), Proviso to Section 49
Read judgment
Tribunals and Commissions04 Nov 2025Allowed

Nimbark Fashions Limited Vs Soundararaja Mills Limited

National Company Law Tribunal · (2025) 11 NCLT CK 2160

Insolvency and Bankruptcy Code, 2016-Section 9, 8, 8(1), 8(2)(a), 8(2)(b), 3(12), 9(1), 9(2), 9(3), 9(5), 9(5)(i)(b), 9(5)(i)(c), 9(5)(i)(d), 9(5)(ii), 9(5)(ii)(a), 9(5)(ii)(b), 9(5)(ii)(c), 9(5)(ii)(d), 9(5)(ii)(e), 5(6), 4, 7, 15, 17, 18, 14(1), 14(2), 14(2A), 14(3), 14(4), 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6, 5, 6(2)Arbitration and Conciliation Act, 2016-Section 9, 11, 34
Read judgment
Supreme Court31 Oct 2025Allowed

M/s. Lancor Holdings Limited Vs Prem Kumar Menon And Others

Supreme Court Of India · (2025) 10 SC CK 1140

Constitution of India, 1950 — Article 142, 142(1) Arbitration and Conciliation Act, 1996 — Section 9, 11, 14, 14(1)(a), 14(2), 17, 23(4), 29A, 29A(3), 29A(4), 30, 33, 34, 34(2), 34(2A), 34(2)(b), 34(2)(b)(ii), 37, 48(2)(b)(ii) Arbitration Act, 1940 — Section 23, 28, 28(1) Contract Act, 1872 — Section 70
Read judgment
High Courts30 Oct 2025Allowed

Jagdish Chand Gupta Vs Union Of India

Delhi High Court · (2025) 10 DEL CK 1946

Arbitration and Conciliation Act, 1996-Section 11, 12(5), 18, 21, 29A, 33, 34, 34(2)(a)(iii), 34(2)(b)(ii), 48(2)(b), 85(2)(a), Seventh Schedule, Explanation 1, Explanation 2Arbitration and Conciliation (Amendment) Act, 2015-Section 26Arbitration Act, 1940
Read judgment
High Courts30 Oct 2025Allowed

Jagdish Chand Gupta Vs Union Of India

Delhi High Court · (2025) 10 DEL CK 1361

Arbitration and Conciliation Act, 1996 - Section 11, 12(5), 18, 21, 29A, 33, 34, 34(2)(b)(ii), 34(2)(a)(iii), 48(2)(b)Arbitration and Conciliation (Amendment) Act, 2015 - Section 26
Read judgment
Tribunals and Commissions15 Oct 2025Allowed

Tata Power EV Charging Solutions Limited Vs Cab-Eez Infra Tech Limited

National Company Law Tribunal · (2025) 10 NCLT CK 1653

Insolvency and Bankruptcy Code, 2016-Section 3(12), 5(20), 5(21), 8, 8(2)(a), 9, 13, 14, 17, 25, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Arbitration and Conciliation Act, 1996-Section 11
Read judgment
Tribunals and Commissions14 Oct 2025Allowed

Prudent Arc Limited Vs Rbep Entertainment Private Limited

National Company Law Tribunal · (2025) 10 NCLT CK 1655

Insolvency and Bankruptcy Code, 2016-Section 4, 5(8), 7, 7(1), 7(5)(a), 13, 14, 14(1), 17, 25, 31(1), 33, Chapter VII of Part IIInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Banking Companies (Acquisition and Transfer of Undertakings) Act, 1980
Read judgment