High Courts27 Feb 1998Dismissed
Central Coalfields Limited Vs Dutta Construction
Patna High Court · (1998) 2 BLJR 1252 : (1998) 2 PLJR 395
Arbitration Act, 1940 — Section 20, 30, 33, 8
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2,534 judgments in All Courts matching “Section 33 Arbitration Act” · page 103 of 127
High Courts18 Feb 1998
Rajasthan State Electricity Board and Others Vs Dayal Wood Work
Andhra Pradesh High Court · AIR 1998 AP 381 : (1998) 2 ALD 599 : (1998) 3 ALT 160 : (1998) 1 APLJ 426
Arbitration Act, 1940 — Section 33Civil Procedure Code, 1908 (CPC) — Section 20, 35(A)Contract Act, 1872 — Section 4, 49
High Courts05 Feb 1998Allowed
Jameel Ahmad Mirza Vs New India Assurance Co. Ltd. and Another
Jammu And Kashmir High Court · AIR 1998 J&K 108
Arbitration Act, 1940 — Section 8Jammu and Kashmir Civil Procedure Code, 1977 — Order 33 Rule 3
Supreme Court04 Feb 1998
K.K. Modi Vs K.N. Modi and Others
Supreme Court Of India · (1998) 1 AD 697 : AIR 1998 SC 1297 : (1998) AIRSCW 1166 : (1998) 2 ALLMR 667 : (1998) 1 ARBLR 296 : (1998) 92 CompCas 30 : (1998) 1 JT 407 : (1998) 1 SCALE 403 : (1998) 3 SCC 573 : (1998) 1 SCR 601 : (1998) 1 Supreme 484 : (1998) 1 UJ 623
Arbitration Act, 1940 — Section 2, 32, 33Arbitration and Conciliation Act, 1996 — Section 7Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16, 151
High Courts02 Feb 1998Allowed
Santosh Champalal Jain Vs Smt. Vimla Bai
Madhya Pradesh High Court · (1998) 2 MPLJ 164
Arbitration Act, 1940 — Section 30Stamp Act, 1899 — Article 12, 33, 34
High Courts27 Jan 1998
Chaudhary Construction Co. Vs Delhi Development Authority
Delhi High Court · (1998) 1 AD 804 : (1998) 1 ARBLR 334 : (1998) 44 DRJ 524
Arbitration Act, 1940 — Section 30, 33
High Courts23 Jan 1998
Charuvil Koshy Varghese Vs State of Goa
Bombay High Court · (1998) 3 ALLMR 692 : (1998) 2 BomCR 387 : (1998) 2 MhLj 177
Arbitration Act, 1940 — Section 20, 30, 33
High Courts21 Jan 1998
Hindustan Construction Corporation Vs Mazagon Dock Ltd.
Bombay High Court · (1998) 2 BomCR 490
Arbitration Act, 1940 — Section 16(1), 30, 33Contract Act, 1872 — Section 73
High Courts21 Jan 1998
Anand Brothers Private Ltd. Vs Union of India
Delhi High Court · (1998) 1 AD 811 : AIR 1998 Delhi 196 : (1998) 1 ARBLR 290 : (1998) 71 DLT 698 : (1998) 44 DRJ 736
Arbitration Act, 1940 — Section 30, 33
High Courts20 Jan 1998
K.K. Suresh Vs State of Goa
Bombay High Court · (1998) 4 ALLMR 663 : (1998) 3 BomCR 717
Arbitration Act, 1940 — Section 20, 33
High Courts19 Jan 1998
SACO Rubber (P) Ltd. Vs Union of India
Delhi High Court · (1998) 72 DLT 521 : (1998) 44 DRJ 498
Arbitration Act, 1940 — Section 30, 33
High Courts14 Jan 1998
Madhok Construction Co. (P) Ltd. Vs Union of India
Delhi High Court · (1998) 71 DLT 599 : (1998) 44 DRJ 527
Arbitration Act, 1940 — Section 30, 33
High Courts01 Jan 1998
Ajudhia Distillery Vs Delhi Administration and Another
Delhi High Court · (1998) 2 AD 629 : (1998) 72 DLT 329 : (1998) 45 DRJ 61
Arbitration Act, 1940 — Section 30, 33Sales of Goods Act, 1930 — Section 64, 9
High Courts15 Dec 1997
Khemka and Co. (Agencies) Pvt. Ltd. Vs Polish Ocean Lines
Bombay High Court · (1998) 3 ALLMR 334 : (1998) 2 BomCR 371 : (1998) 1 MhLj 508
Arbitration Act, 1940 — Section 13, 15, 28, 30, 33
High Courts12 Dec 1997
Coal India Limited Vs M/s. Paul Builders M/s. Paul Builders Vs Coal India Limited
Calcutta High Court · (1998) 3 CALLT 322
Arbitration Act, 1940 — Section 33
High Courts04 Dec 1997
Ashok Tubes and another Vs Steel Industries of India
Bombay High Court · (1998) 2 ALLMR 292 : (1998) 5 BomCR 305 : (1998) 1 BOMLR 179 : (1998) 1 MhLj 700
Arbitration Act, 1940 — Section 16(1), 30, 33Civil Procedure Code, 1908 (CPC) — Section 151Finance Act, 1949 — Section 35
High Courts04 Dec 1997
Ashok Tubes and Another Vs Steel Industries of India
Bombay High Court · (1998) 1 MhLj 700
Arbitration Act, 1940 — Section 16, 30, 33, 41Civil Procedure Code, 1908 (CPC) — Section 151Stamp Act, 1899 — Section 35
High Courts04 Dec 1997
Ashok Industries Vs Steel Indutries of India
Bombay High Court · (1998) 100 BOMLR 179
Arbitration Act, 1940 — Section 16, 30, 33, 34, 41Arbitration and Conciliation Act, 1996 — Section 34Civil Procedure Code, 1908 (CPC) — Section 151
High Courts13 Nov 1997
Satyanarayan Prasad jaiswal and Others Vs Jamuna Prasad Jaiswal and Others
Gauhati High Court · (1998) 3 GLT 23
Arbitration Act, 1940 — Section 32, 33, 34Civil Procedure Code, 1908 (CPC) — Order 1 Rule 3, Order 1 Rule 9, Order 41 Rule 31, 9, 96Evidence Act, 1872 — Section 91, 92
High Courts22 Oct 1997
A.B. Odak Vs Executive Engineer, Rec Construction Cell
High Court Of Himachal Pradesh · (1998) 1 ShimLC 448
Arbitration Act, 1940 — Section 30, 33