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Search 2,534 Indian judgments.

2,534 judgments in All Courts matching “Section 33 Arbitration Act” · page 100 of 127

Supreme Court19 Nov 1998Allowed

M/s. Rickmers Verwaltung GMB H Vs The Indian Oil Corporation Ltd.

Supreme Court Of India · AIR 1999 SC 504 : (1998) AIRSCW 3672 : (1999) 1 ARBLR 1 : (1999) 1 CompLJ 13 : (1998) 8 JT 85 : (1999) 2 KLT 25 : (1999) 1 MLJ 62 : (1999) 121 PLR 842 : (1998) 6 SCALE 197 : (1999) 1 SCC 1 : (1998) 3 SCR 42 Supp : (1998) 8 Supreme 464

Arbitration Act, 1940 — Section 33

High Courts17 Nov 1998

Lotus Investments and Securities Vs Promod S. Tibrewqal and another

Bombay High Court · (1999) 1 BomCR 375

Arbitration Act, 1940 — Section 30, 33

High Courts12 Nov 1998

Gujarat State Fertilizers Co. Ltd. Vs H.J. Baker and Bros. and Others

Gujarat High Court · (2000) 1 GLR 159

Arbitration Act, 1940 — Section 2(a), 33Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 115

High Courts11 Nov 1998

Superintending Engineer, N.S. Canals Circle, Pellur, Ongole and another Vs Idamkanti Chinna Koti Reddy

Andhra Pradesh High Court · (1999) 1 ALD 162 : (1999) 1 ALT 32 : (1999) 1 APLJ 123 : (1999) 4 CivCC 455 : (1999) 2 RCR(Civil) 359

Arbitration Act, 1940 — Section 30, 33Limitation Act, 1963 — Section 5

High Courts05 Nov 1998

Municipal Corporation of Gr. Bombay and Another Vs M/s. Kulkarni and Co. and Another

Bombay High Court · (1999) 1 ALLMR 378 : (1999) 1 BomCR 269 : (1999) 1 MhLj 538

Arbitration Act, 1940 — Section 20, 30, 33Bombay Municipal Corporation Act, 1888 — Section 2, 25, 39, 40, 41Contract Act, 1872 — Section 10, 70, 8

High Courts01 Nov 1998

Union of India (UOI) Vs Uppal Engineering Construction Co. Pvt. Ltd. and Another

Delhi High Court · (1999) 77 DLT 168

Arbitration Act, 1940 — Section 30, 33

High Courts29 Oct 1998

Sanyukt Nirmata Vs Delhi Development Authority

Delhi High Court · (1999) 77 DLT 626

Arbitration Act, 1940 — Section 30, 33

High Courts26 Oct 1998

Sat Pal Vs Delhi Development Authority and Others

Delhi High Court · (1998) 7 AD 724 : (1999) 1 ARBLR 223 : (1999) 77 DLT 33 : (1999) 121 PLR 74 : (1999) RLR 577

Arbitration Act, 1940 — Section 30, 33

High Courts23 Oct 1998

Beg Raj Vs Delhi Development Authority

Delhi High Court · (1999) 48 DRJ 37

Arbitration Act, 1940 — Section 30, 33

High Courts23 Oct 1998

Batra Construction Co. Vs D.D.A. and Another

Delhi High Court · (1999) 1 AD 67 : (1999) 1 RCR(Civil) 404

Arbitration Act, 1940 — Section 30, 33

High Courts22 Oct 1998

Amarpali Structural Pvt.Ltd. Vs State of J&K through Commissioner/Secretary Power Development Department, Civil Secretariat, Jammu Chief Engineer, Electric Construction Wing, Power

Jammu And Kashmir High Court · (1999) KashLJ 483

Jammu and Kashmir Arbitration and Conciliation Act, 2002 — Section 20, 30, 33

High Courts15 Oct 1998

Smt. Ashalata S. Lahoti Vs M/s. Hiralal Lilladhar

Bombay High Court · (1999) 1 BomCR 293 : (1999) 1 BOMLR 241 : (2001) 103 CompCas 1097 : (1999) 1 MhLj 352

Arbitration Act, 1940 — Section 28, 30, 33, 37, 46Arbitration and Conciliation Act, 1996 — Section 10, 14, 2(4), 34Bombay Co-operative Societies Act, 1925 — Section 54

High Courts13 Oct 1998

Hotel Corporation of India Vs M/s. Motwani (P) Limited

Bombay High Court · (1999) 1 BomCR 356 : (1999) 1 BOMLR 10 : (1999) 1 MhLj 88

Arbitration Act, 1940 — Section 20, 30, 33Evidence Act, 1872 — Section 115

High Courts08 Oct 1998

Rakha Singh Vs Executive Engineer

Jammu And Kashmir High Court · (2000) KashLJ 35

Jammu and Kashmir Arbitration and Conciliation Act, 2002 — Section 29, 30, 33

High Courts08 Oct 1998Dismissed

Rajesh Builders Vs Union of India (UOI)

High Court Of Himachal Pradesh · (1999) 1 ShimLC 348

Arbitration Act, 1940 — Section 14, 29, 30, 33Limitation Act, 1963 — Section 5

High Courts06 Oct 1998

Municipal Corporation of Greater Bombay Vs M/s. Bharat Construction and Another

Bombay High Court · (1999) 1 BomCR 347 : (1999) 1 MhLj 696

Arbitration Act, 1940 — Section 11, 30, 33, 8Civil Procedure Code, 1908 (CPC) — Section 9Evidence Act, 1872 — Section 115

High Courts28 Sept 1998

Ms. T.K. Doshi Vs Shri Dipchand J. Taswala

Bombay High Court · (1999) 1 BomCR 24 : (1999) 2 MhLj 512

Arbitration Act, 1940 — Section 30, 33Securities Contracts (Regulation) Act, 1956 — Section 2

High Courts25 Sept 1998Dismissed

Union of India Vs M/s. Jain and Associates

Calcutta High Court · (1999) 3 CALLT 219

Arbitration Act, 1940 — Section 14(2), 17, 30, 33, 43Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 141Limitation Act, 1908 — Article 158

Supreme Court17 Sept 1998

Army Welfare Housing Organisation Vs M/s. Gautam Construction and Fisheries Ltd.

Supreme Court Of India · (1998) 7 AD 184 : AIR 1998 SC 3244 : (1998) AIRSCW 3167 : (1998) 6 JT 399 : (1999) 121 PLR 337 : (1998) 5 SCALE 296 : (1998) 7 SCC 290 : (1998) 7 Supreme 352 : (1999) 1 UJ 385(1)

Arbitration Act, 1940 — Section 15, 16, 17, 20, 33

High Courts15 Sept 1998

M/s. Charkop Priya Co-op. Housing Society Ltd. Vs M/s. Trade Well Constructions

Bombay High Court · (1998) 4 ALLMR 525 : (1998) 4 BomCR 881 : (1998) 3 BOMLR 543 : (1999) 1 MhLj 112

Arbitration Act, 1940 — Section 20, 33, 8(2)Partnership Act, 1932 — Section 69