High Courts14 Sept 1998
Allied Trading Corporation Vs National Seeds Corporation Limited and another
Delhi High Court · (1998) 6 AD 885 : (1998) 47 DRJ 193 : (1999) 1 RCR(Civil) 406
Arbitration Act, 1940 — Section 30, 31, 33
JUDGMENT DATABASE
Search 2,534 Indian judgments.
2,534 judgments in All Courts matching “Section 33 Arbitration Act” · page 101 of 127
High Courts10 Sept 1998
S.A. Builders Vs Delhi Development Authority
Delhi High Court · (1998) 5 AD 905 : (1998) 2 ARBLR 472 : (1998) 75 DLT 456 : (1999) 48 DRJ 288 : (1998) 4 RCR(Civil) 667
Arbitration Act, 1940 — Section 30, 33
High Courts08 Sept 1998
Oil and Natural Gas Commission Vs Punjsons Pvt. Ltd.
Bombay High Court · (1999) 2 ALLMR 162 : (1999) 1 BomCR 228 : (1999) 1 BOMLR 84 : (1999) 2 MhLj 692
Arbitration Act, 1940 — Section 30, 33Constitution of India, 1950 — Article 266Contract Act, 1872 — Section 151, 152, 161
High Courts07 Sept 1998
Technofab Engg. Ltd. Vs Bharat Petroleum
Delhi High Court · (1998) 76 DLT 425 : (1998) 47 DRJ 239
Arbitration Act, 1940 — Section 20, 30, 33, 37(1)Limitation Act, 1963 — Article 137, 20
High Courts01 Sept 1998
Kishan Chand, Engineers and Contractors Vs Union of India (UOI) and Another
Delhi High Court · (1998) 47 DRJ 391
Arbitration Act, 1940 — Section 30, 33
High Courts01 Sept 1998
Anant Raj Agencies Vs Delhi Development Authority
Delhi High Court · (1998) 76 DLT 747 : (1998) 47 DRJ 195
Arbitration Act, 1940 — Section 30, 33
High Courts18 Aug 1998
M/s. Mukund Limited Vs M/s. Hindustan Petroleum Corporation Limited
Bombay High Court · (1999) 1 BomCR 494 : (1998) 3 BOMLR 636
Arbitration Act, 1940 — Section 30, 33, 35Contract Act, 1872 — Section 7
High Courts18 Aug 1998
Lynx India Limited Vs Nilmony Roy
Calcutta High Court · (1999) 1 CALLT 90 : (1998) 2 CHN 464
Arbitration Act, 1940 — Section 14(2), 30, 33, 39, 41Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 9 Rule 9, 115, 141, 151
High Courts07 Aug 1998
Smt. Veena Ojha Vs U.P. Stcok Exchange Association Ltd. and others
Allahabad High Court · (1998) 3 AWC 2109
Arbitration Act, 1940 — Section 33Arbitration and Conciliation Act, 1996 — Section 16, 2, 34, 34(2), 34(3)Constitution of India, 1950 — Article 226
High Courts06 Aug 1998Dismissed
Steel Authority of India Limited Vs Engineering Construction Services
Calcutta High Court · (1998) 2 ILR (Cal) 322
Arbitration Act, 1940 — Section 21, 23, 30, 33, 34
High Courts06 Aug 1998Dismissed
Steel Authority of India Ltd. Vs Engineering Construction Services
Calcutta High Court · (1998) 2 ILR (Cal) 322
Arbitration Act, 1940 — Section 21, 23, 30, 33, 34, 34
High Courts06 Aug 1998
Emco General Plastic Industries Pvt. Ltd. Vs Union of India (UOI) and Another
Delhi High Court · (1999) 50 DRJ 97
Arbitration Act, 1940 — Section 30, 33
High Courts05 Aug 1998
S.C. Sood and Co. Vs Delhi Development Authority
Delhi High Court · (1998) 75 DLT 691
Arbitration Act, 1940 — Section 30, 33
High Courts30 Jul 1998
Digvijay Cement Co. Ltd. Vs Union of India (UOI)
Delhi High Court · (1998) 74 DLT 639 : (1998) 46 DRJ 599 : (1998) 120 PLR 15
Arbitration Act, 1940 — Section 30, 33
High Courts21 Jul 1998
Union of India, All India Radio, Hyderabad Vs Kwality Consturction, Engineer and another
Andhra Pradesh High Court · (1998) 5 ALD 276 : (1998) 5 ALT 16
Arbitration Act, 1940 — Section 17, 30, 33, 35Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, Order 9 Rule 13
High Courts06 Jul 1998
Indian Oil Corporation Ltd., Madras Vs Mrs. Sakuntala Ganapathy Rao proprietor, Modern Home Agencies
Madras High Court · (1998) 3 CTC 170 : (1998) 3 LW 780
Arbitration Act, 1940 — Section 30, 33Limitation Act, 1963 — Section 5
High Courts01 Jul 1998
Vishal Engineers and Builders Vs Delhi Development Authority
Delhi High Court · (1998) 74 DLT 611 : (1998) 46 DRJ 512 : (1998) 120 PLR 6 : (1998) 4 RCR(Civil) 495
Arbitration Act, 1940 — Section 30, 33
High Courts28 Jun 1998
State of West Bengal and Others Vs Chittadas Roy
Calcutta High Court · (1998) 2 CALLT 420
Arbitration Act, 1940 — Section 30, 33
High Courts17 Jun 1998
Union of India Vs S. Sarkar
Calcutta High Court · (1998) 2 CALLT 411 : (1998) 2 CHN 524
Arbitration Act, 1940 — Section 30, 33
High Courts11 Jun 1998
The Board of Trustees for the Port of Calcutta Vs Mahalakshmi Constructions
Calcutta High Court · (1998) 2 CALLT 525
Arbitration Act, 1940 — Section 30, 33