High Courts09 Jun 1998Dismissed
State of West Bengal Vs Techno Design
Calcutta High Court · (2000) 1 ILR (Cal) 510
Arbitration Act, 1940 — Section 30, 33
JUDGMENT DATABASE
Search 2,534 Indian judgments.
2,534 judgments in All Courts matching “Section 33 Arbitration Act” · page 102 of 127
High Courts03 Jun 1998Allowed
Union of India (UOI) and Others Vs Partha Pratim Chakraborty
Gauhati High Court · (1998) 2 GLT 348
Arbitration Act, 1940 — Section 14(2), 20, 30, 33, 39Constitution of India, 1950 — Article 227Limitation Act, 1963 — Article 119
High Courts25 May 1998
Gautam Enterprises Vs Indian Tourism Development Corporation Ltd.
Delhi High Court · (1998) 74 DLT 1 : (1998) 46 DRJ 280
Arbitration Act, 1940 — Section 14, 17, 30, 33
High Courts22 May 1998
Kochhar Construction Works Vs Delhi Development Authority and Another
Delhi High Court · (1998) 74 DLT 118 : (1998) 46 DRJ 638
Arbitration Act, 1940 — Section 30, 33
High Courts15 May 1998Disposed Of
I.T.I. Ltd., Naini, Allahabad Vs District Judge, Allahabad and others
Allahabad High Court · AIR 1998 All 313 : (1998) 3 AWC 2244
Arbitration Act, 1940 — Section 11, 14(2), 2, 20, 31Arbitration and Conciliation Act, 1996 — Section 2, 27(2), 32(2), 33(4), 34Bengal, North- Western Provinces, Agra and Assam Civil Courts Act, 1887 — Section 24(1), 8(2)
Supreme Court13 May 1998Allowed
Grid Corpn. of Orissa Ltd. Vs M/s. Indian Charge Chrome Ltd.
Supreme Court Of India · (1998) 4 AD 488 : AIR 1998 SC 1761 : (1998) AIRSCW 1961 : (1998) 1 ARBLR 589 : (1998) 86 CLT 392 : (1998) 4 JT 43 : (1998) 3 SCALE 539 : (1998) 5 SCC 438 : (1998) 3 SCR 375 : (1998) 4 Supreme 576
Arbitration and Conciliation Act, 1996 — Section 11, 9Electricity Act, 1910 — Section 2, 24Orissa Electricity Reforms Act, 1995 — Section 37(1)
High Courts13 May 1998
Satish Kumar Pawha Vs Shri Suraj Parkash Pawha and Others
Delhi High Court · (1998) 73 DLT 368 : (1998) 46 DRJ 129
Arbitration Act, 1940 — Section 30, 33
High Courts23 Apr 1998
Jessop and Company Limited Vs Larsen and Company Limited
Calcutta High Court · (1998) 3 CALLT 326
Arbitration Act, 1940 — Section 11, 12, 33, 5Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22, 22(1)
High Courts17 Apr 1998
Bhagat Ram Sahni and Sons Vs Delhi State Industrial Development Corpn. Ltd.
Delhi High Court · (1998) 45 DRJ 587
Arbitration Act, 1940 — Section 30, 33
High Courts03 Apr 1998
Uttam Singh Duggal and Co. Ltd. Vs Union of India (UOI)
Delhi High Court · (1998) 46 DRJ 1
Arbitration Act, 1940 — Section 30, 33
High Courts27 Mar 1998Allowed
M/s S.K. Samanta and Company Vs Central Coalfield Limited M/s Central Coalfield Ltd. Vs M/s Samanta and Company
Patna High Court · (1998) 2 PLJR 347
Arbitration Act, 1940 — Section 30, 33, 39(1)(vi)
High Courts20 Mar 1998
Steel Authority of India Ltd. Vs Macmet India Ltd.
Calcutta High Court · (1998) 2 CALLT 264
Arbitration Act, 1940 — Section 14(2), 30, 33Contract Act, 1872 — Section 4, 5
High Courts20 Mar 1998
Uttam Singh Duggal and Co. Ltd. Vs Union of India (UOI) and Others
Delhi High Court · (1998) 72 DLT 798
Arbitration Act, 1940 — Section 16, 30, 33
High Courts20 Mar 1998
Shree Durga Construction Company Vs Delhi Development Authority
Delhi High Court · (1998) 72 DLT 794 : (1998) 45 DRJ 291
Arbitration Act, 1940 — Section 30, 33
High Courts17 Mar 1998
Cummins Diesel Sales and Service (India) Ltd., Pune Vs Hindustan Shipyard Ltd., Visakhapatnam
Andhra Pradesh High Court · (1998) 3 ALD 300 : (1998) 3 ALT 37 : (1998) 2 APLJ 139
Arbitration Act, 1940 — Section 14(2), 17, 30, 33
High Courts12 Mar 1998
M/s. Reshma Constructions Vs State of Goa
Bombay High Court · (1998) 3 BomCR 837 : (1999) 1 MhLj 462
Arbitration Act, 1940 — Section 14, 20, 26, 30Arbitration and Conciliation Act, 1996 — Section 33, 34, 36, 85Limitation Act, 1963 — Section 14
High Courts11 Mar 1998
Sahdev Brothers Vs Delhi Development Authority and Another
Delhi High Court · (1998) 2 AD 647 : (1998) 1 ARBLR 402 : (1998) 72 DLT 419 : (1998) 45 DRJ 67 : (1998) RLR 93
Arbitration Act, 1940 — Section 30, 33
High Courts10 Mar 1998
Palmyra Tsiris Lines S.A. of Piraeus Vs Union of India
Delhi High Court · (1998) 72 DLT 490 : (1998) 45 DRJ 223
Arbitration Act, 1940 — Section 30, 33
High Courts10 Mar 1998
Surinder Kumar Gupta Vs Delhi Development Authority and Another
Delhi High Court · (1998) 2 AD 769 : AIR 1998 Delhi 356 : (1998) 72 DLT 398 : (1998) 45 DRJ 206 : (1998) RLR 88
Arbitration Act, 1940 — Section 30, 33
High Courts01 Mar 1998
Roof Rites (P) Ltd. Vs Union of India (UOI)
Delhi High Court · (1998) 72 DLT 723
Arbitration Act, 1940 — Section 14, 30, 33