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2,534 judgments in All Courts matching “Section 33 Arbitration Act” · page 9 of 127

High Courts10 Oct 2025Dismissed

Union Of India Vs Pyari Mohan Mohanty

Orissa High Court · (2025) 10 OHC CK 1427

Arbitration And Conciliation Act, 1996-Section 5, 8, 9, 17,18, 31(7), 33, 34, 34(2), 34(2)(a)(iii), 34(2A), 34(2)(b)(ii), 34(3), 37, 75, 81
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Supreme Court26 Sept 2025Dismissed

Kalyani Transco Vs M/s Bhushan Power And Steel Limited And Others

Supreme Court Of India · (2025) 09 SC CK 0356

Constitution of India, 1950 — Article 142 Indian Penal Code, 1860 — Section 120B, 420, 468, 471, 477A Insolvency and Bankruptcy Code, 2016 — Section 7, 12, 14, 20, 20(1), 21, 23, 23(1), 24, 25(1), 28, 28(1)(k), 30, 30(2), 30(2)(d), 30(4), 30(6), 31, 31(1), 31(2), 33(1), 32A, 60(5)(c), 61, 61(3), 62, 95 Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2) Prevention of Money Laundering Act, 2002 — Section 5, 8(8) Arbitration and Conciliation Act, 1996 — Section 49 Prevention of Money Laundering (Restoration of Property) Rules, 2016 — Rule 3A
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High Courts19 Sept 2025Dismissed

Ashok Kumar Vs Delhi Metro Rail Corporation Limited

Delhi High Court · (2025) 09 DEL CK 1516

Arbitration and Conciliation Act, 1996-Section 33, 34, 34(2), 34(3), 37(1)(b), 43, 43(4)Limitation Act, 1963-Section 14Code of Civil Procedure, 1908-Section 151, Order XXIII Rule 1, XXIII Rule 2, VII Rule 10-A
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Tribunals and Commissions16 Sept 2025Allowed

IDBI Bank Ltd Vs M/S Jain Infraprojects Limited

National Company Law Tribunal · (2025) 09 NCLT CK 1146

Companies Act, 1956Limitation Act, 1963-Section 18, Article 137Insolvency and Bankruptcy Code, 2016-Section 7, 7(3)(b), 7(5), 7(7), 9, 10A, 13(2), 14, 14(1), 14(2), 14(3), 14(4), 15, 17, 18, 19, 20, 21
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Tribunals and Commissions15 Sept 2025

M/s. Ghalla & Bhansali Securities Pvt. Ltd. Vs M/s. Log 9 Mobility Scientific Pvt. Ltd.

National Company Law Tribunal · (2025) 09 NCLT CK 1173

Insolvency and Bankruptcy Code, 2016-Section 7, 60(5)(c), 238, 14, sub-section (2) of Section 14, sub-section (3) of Section 14, sub-section (1) of Section 31, 33, 15, 17, 18, 20 and 21Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Arbitration and Conciliation Act, 1996-Section 8
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Tribunals and Commissions10 Sept 2025Allowed

Mitsu Chem Plast Limited Vs Cypet Technologies India Private Limited

National Company Law Tribunal · (2025) 09 NCLT CK 1266

Insolvency and Bankruptcy Code, 2016-Section 4, 5(21), 8, 8(2), 9, 9(3)(b), 9(5), 9(5)(ii)(d), 13(1)(b), 13(1)(c), 14, 14(1), 14(2), 14(3), 14(3)(a), 15, 17, 18, 19, 20, 21, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Companies Act, 1956
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High Courts03 Sept 2025Dismissed

Union Of India Vs Pt Munshi Ram & Associates Pvt Ltd

Delhi High Court · (2025) 09 DEL CK 2227

Arbitration and Conciliation Act, 1996-Section 37, 34, 43, 8, 9(2), 11(4), 11(13), 13(2)-(5), 29-A, 29-B, 33(3)-(5), 34(3)Limitation Act, 1963-Section 5, 29(2), Article 116, 116(a), 116(b), 117, 137Commercial Courts Act, 2015-Section 10, 13, 13(1-A)
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Tribunals and Commissions25 Aug 2025Allowed

Canara Bank Vs Supreme Best Value Kolhapur (Shiroli) Sangli Tollways Private Limited

National Company Law Tribunal · (2025) 08 NCLT CK 1047

Insolvency and Bankruptcy Code, 2016-Section 7, 7(1), 7(2), 7(5), 7(5)(a), 7(7), 5(8), 13(1)(b), 14, 14(1), 14(2), 14(2A), 15, 17, 18, 19, 20, 21, 31, 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1)Banking Companies (Acquisition & Transfer of Undertaking) Act, 1970
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Tribunals and Commissions22 Aug 2025Allowed

Adhunik Corporation Limited Vs Shivam India Limited

National Company Law Tribunal · (2025) 08 NCLT CK 0978

Insolvency and Bankruptcy Code, 2016-Section 4, 5(7), 5(8), 7, 7(3)(b), 7(4), 7(5)(a), 10A, 13, 14, 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4, 4(1), 9(1)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6, 40A
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High Courts20 Aug 2025Dismissed

Dilshad Khan Vs Govt Of NCT Of Delhi

Delhi High Court · 2025 INSC 533

Arbitration and Conciliation Act, 1996-Section 8, 9(2), 11(4), 11(13), 13(2)-(5), 29-A, 29-B, 33(3)-(5), 34, 34(3), 37, 37(1), 37(1)(c), 43Commercial Courts Act, 2015-Section 2(1)(i), 10, 12, 13, 13(1), 13(1A), 13(1)(a), 14, 16, the ScheduleLimitation Act, 1963-Section 4, 5, 29(2), Article 116, 116(a), 116(b), 117, 137
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Tribunals and Commissions20 Aug 2025

Unity Infraprojects Limited

National Company Law Tribunal · (2025) 08 NCLT CK 1064

Insolvency and Bankruptcy Code, 2016-Section 10, 33(5), 35(1)(k), 52Companies Act, 2013-Section 279Arbitration and Conciliation Act, 1996-Section 34
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Tribunals and Commissions18 Aug 2025Allowed

State Bank Of India Vs S U Toll Road Private Limited

National Company Law Tribunal · (2025) 08 NCLT CK 1066

Insolvency and Bankruptcy Code, 2016-Section 4, 6, 7, 7(5), 7(5)(a), 7(7), 9, 10, 10A, 13(1)(b), 14, 14(1), 14(2), 14(2A), 15, 17, 18, 19, 20, 21, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4(1)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 13(2)
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High Courts12 Aug 2025Allowed

Bakhtawar Ahmad Rather Vs Airport Authority Of India

Delhi High Court · 2023 INSC 1066

Arbitration and Conciliation Act, 1996-Section 8, 9, 11, 11(4), 11(5), 11(6), 11(6-A), 12, 16, 16(1), 16(5), 16(6), 21, 34, 34(2)(a), 34(2)(b), 43(1), 43(2)Indian Contract Act, 1872-Section 19, 55, 67, 73Limitation Act, 1963-Article 137, 55, Sections 5 to 20
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High Courts25 Jul 2025Dismissed

Union Of India Vs M/S Garg Builders

Delhi High Court · (2025) 07 DEL CK 1983

Arbitration and Conciliation Act, 1996-Section 34, 34(2), 34(3), 33, 43Limitation Act, 1963-Section 14, 5, 9Code of Civil Procedure, 1908-Order VII Rule 10
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Tribunals and Commissions22 Jul 2025Partly Allowed

Bharat Heavy Electricals Limited Vs Rahul Jindal

National Company Law Tribunal · (2025) 07 NCLT CK 1549

Insolvency and Bankruptcy Code, 2016-Section 60(5), 2(30), 2(31), 14NCLT Rules, 2016-Rule 11Arbitration and Conciliation Act, 1996-Section 34
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