Citation Codes Equivalent Citations citation codes Case Number ARB. P. No. 413/2017 Disposition allowed Attorney(S) Mr. Alakh Kumar and Mr. Rakesh Saini, Advocates. Mr. Arjun Mitra and Ms. Ritika Mitra, Advs. for R-1. Ms. Rajani Chauhan, Adv. for R-2 & 3 Judges Rajiv Shakdher, J. Acts SECTION 11 ARBITRATION AND CONCILIATION ACT 1996 SECTION 33 STAMP ACT ARBITRATION AND CONCILIATION ACT 1996 Section 11(6-A) of the 1996 Act 5. Sub-section (8) Section 53A of the Transfer of Property Act under the Amendment Act 48 Section 35 and 38 of the very same Act. (viii) Section 11. 16.2 Section 11 of the 1996 Act. sub-section (6A), (6B), (7) and (13) of Section 11 sub-section (13) of Section 11 Section 11 of 1996 Act. (ix) Section 35 and 38 of the Stamp Act, 1996 Act by virtue of Amendment Act No.3 of 2016. sub- section (6-B) Section 33 of the Indian Stamp Act, 1889 (in short "Stamp 8 Act") 16.4 Sub-section (7) of Section 11 Section 11(6) of the 1996 Act 16 16.3 Sub-section (6B) of Section 11, Section 11 of the 1996 Act. 4 23.10.2015 several provisions of 1996 Act sub-section (4) or sub-section (5) or sub- section (6) Section 8 of the 1996 Act See more information ... Smart Summary Please sign up to generate summary. JUDGMENT Sandeep Soni v. Sanjay Roy & Ors.