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2,534 judgments in All Courts matching “Section 33 Arbitration Act” · page 1 of 127

High Courts06 Nov 2026Dismissed

Delhi Development Authority Vs Jaksons Developers (P) Ltd

Delhi High Court · (2026) 11 DEL CK 0385

Arbitration and Conciliation Act, 1996-Section 9, 16, 17, 18, 31(7), 31(7)(a), 33, 34, 34(2), 34(2-A), 34(2)(a)(iii), 34(2)(a)(iv), 34(2)(b)(ii), 37, 37(1)(c), 75, 81Commercial Courts Act, 2015-Section 13(1A)Code of Civil Procedure, 1908-Section 34
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Tribunals and Commissions02 Nov 2026Allowed

West Gujarat Expressway Limited

National Company Law Tribunal · (2026) 11 NCLT CK 0188

Insolvency and Bankruptcy Code, 2016-Section 10, 60(1), 4(1), 10(3), 238A, 11, 10A, 10(4)(a), 14, 31(1), 33, 14(1), 13, 17, 25, Chapter VII of Part II, 43 to 51 and 66, 53Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 7Companies Act, 2013-Sections 241, 242
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High Courts27 Oct 2026Partly Allowed

MMTC Ltd Vs Chauhan Jewellers & Ors

Delhi High Court · 2025 INSC 605

Arbitration and Conciliation Act, 1996-Section 37, 34, 34(2A)Arbitration and Conciliation (Amendment) Act, 2015Arbitration Act, 1940-Section 33
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High Courts23 Oct 2026Dismissed

Anjana Vs M/s Sulabh Syntex

Madhya Pradesh High Court · (2026) 10 MP CK 3529

Arbitration and Conciliation Act, 1996-Sections 2(h), 2(1)(h), 3(1), 31, 31(1), 31(5), 32, 32(1), 32(2), 33, 33(1), 33(4), 34, 34(1), 34(2), 34(3), 36, 36(1), 36(2), 36(3), 39(1), 39(2)Code of Civil Procedure, 1908General Causes Act-Section 27
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High Courts23 Oct 2026Dismissed

Anjana Vs M/S Sulabh Syntex

Madhya Pradesh High Court · (2026) 10 MP CK 2991

Arbitration and Conciliation Act, 1996-Section 2(1)(h), 3(1), 31, 31(1), 31(5), 32, 32(1), 32(2), 33, 33(1), 33(4), 34, 34(1), 34(2), 34(3), 36, 36(1), 36(2), 36(3), 39(1), 39(2)Code of Civil Procedure, 1908General Causes Act-Section 27
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High Courts08 Oct 2026

The Kolhapur Municipal Corporation Vs Fairdeal Construction

Bombay High Court · (2026) 10 BOM CK 4734

Arbitration and Conciliation Act, 1996-Section 34, 11, 31A, 31(7)(a), 31(7)(b), 34(2A), 26, 36(3), 28(3), 31(8), 33, 31(3), 31(7)Bombay Provincial Municipal Corporations Act, 1949-Rule 35 of Chapter VIII of the ScheduleRight to Information Act (RTI), 2005
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High Courts28 Sept 2026Dismissed

M/s. Mohindra Tubes Limited (Earlier known as Mohindra Tubes Private Limited) Vs. Public Health Engineering Department, Gorkha Territorial Administration, Darjeeling

Calcutta High Court · 2026 INSC 451

Arbitration and Conciliation Act, 1996-Section 5, 7(1), 8, 9, 16(2), 16(3), 17, 33, 34, 34(2)(a)(iii)(iv), 34(2)(d)(ii), 36, 36(1), 36(2), 36(3), second proviso to Section 36(3), 37, 37(1)(c), 37(2), 37(3)Micro, Small And Medium Enterprises Development Act, 2006-Section 2(n), 2(8), 8, 15, 16, 17, 18, 18(1), 18(2), 18(3), 18(4), 18(5), 19, 23, 24, 15 to 18, 15 to 23, 15 to 19 and 24Commercial Courts Act, 2015-Section 2(1)(c), 13
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Tribunals and Commissions22 Sept 2026Allowed

Kotak Mahindra Bank Limited Vs Avarsekar And Sons Private Limited

National Company Law Tribunal · (2026) 09 NCLT CK 6004

Insolvency and Bankruptcy Code, 2016-Section 7, 3(12), 5(8), 13, 14, 17, 25, 31(1), 33, 94, 95, 96, 96(4)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 6
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Tribunals and Commissions22 Sept 2026Allowed

Kotak Mahindra Bank Limited Vs Unity Realty And Developers Limited

National Company Law Tribunal · (2026) 09 NCLT CK 5993

Insolvency and Bankruptcy Code, 2016-Section 7, 13, 14, 17, 25, 94, 95, 96, 96(4), 5(8), 3(12), 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Insolvency and Bankruptcy Code (Amendment) Act, 2026
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Tribunals and Commissions22 Sept 2026Allowed

Kotak Mahindra Bank Limited Vs Avarsekar & Kejriwal Constructions Pvt. Ltd.

National Company Law Tribunal · (2026) 09 NCLT CK 5989

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 96, 96(4), 5(8), 3(12), 9, 95, 94, 13, 17, 25, 31(1), 33Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4Recovery of Debts Due to Banks and Financial Institutions Act, 1993-Section 25 to 28
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