High Courts20 Mar 1997Dismissed
Central Coalfields Limited Vs Gauri Shankar Singh Ramashankar Singh and Company
Patna High Court · (1997) 2 BLJR 1616
Arbitration Act, 1940 — Section 30, 33
JUDGMENT DATABASE
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2,534 judgments in All Courts matching “Section 33 Arbitration Act” · page 105 of 127
Supreme Court18 Feb 1997Allowed
Tamil Nadu Electricity Board Vs M/s. Bridge Tunnel Constructions and others
Supreme Court Of India · AIR 1997 SC 1376 : (1997) AIRSCW 1491 : (1997) 2 ARBLR 1 : (1997) 2 CTC 178 : (1997) 3 JT 467 : (1997) 2 MLJ 96 : (1997) 2 SCALE 653 : (1997) 4 SCC 121 : (1997) 2 SCR 132 : (1997) 3 Supreme 365
Arbitration Act, 1940 — Section 30, 33Arbitration and Conciliation Act, 1996 — Section 31(3)
High Courts06 Feb 1997Dismissed
State of U.P. Vs Inder Vir Singh & Anr.
Allahabad High Court · (1997) 02 AHC CK 0096
Arbitration Act, 1940 — Section 20, 30, 33, 39, 8
High Courts30 Jan 1997Dismissed
State of Kerala and Another Vs P.N. Sivan Pillai
High Court Of Kerala · (1997) 01 KL CK 0016
Arbitration Act, 1940 — Section 30, 33Limitation Act, 1963 — Article 119, 158, 199, 5
High Courts16 Jan 1997Dismissed
State of Kerala and Another Vs Sainulabdeen
High Court Of Kerala · (1997) 01 KL CK 0015
Arbitration Act, 1940 — Section 30, 33, 35, 8
High Courts07 Jan 1997Partly Allowed
Shiv Lal Vs Food Corporation of India
Rajasthan High Court · AIR 1997 Raj 93 : (1997) 1 RLW 410 : (1997) 1 RLW 355 : (1997) 2 WLC 203 : (1997) 1 WLN 56
Arbitration Act, 1940 — Section 14(2), 29, 30, 33, 39Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 114Evidence Act, 1872 — Section 115
High Courts24 Dec 1996
The Tamil Nadu Cements Corporation Ltd. Vs S. Albert and Co.
Madras High Court · (1997) 1 CTC 206 : (1997) 1 LW 349 : (1997) 1 LW 348
Arbitration Act, 1940 — Section 30, 33Interest Act, 1978 — Section 3(1)
High Courts17 Dec 1996
Baij Nath Sachdeva Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1997) 2 ShimLC 192
Arbitration Act, 1940 — Section 29, 30, 33Civil Procedure Code, 1908 (CPC) — Section 34, 80
High Courts13 Dec 1996
Union of India Vs Paxma Axle and Springs (P) Ltd.
Delhi High Court · (1997) 1 AD 128 : (1997) 40 DRJ 126
Arbitration Act, 1940 — Section 30, 33
High Courts14 Oct 1996Dismissed
Karnataka Vidyut Karkhana Ltd. and Others Vs Haryana State Electricity Board and Others
Punjab And Haryana At Chandigarh · (1997) Supp CivCC 498 : (1997) 1 ILR (P&H) 354 : (1997) 115 PLR 433 : (1996) 1 RCR(Civil) 429
Arbitration Act, 1940 — Section 33, 39, 4, 5Civil Procedure Code, 1908 (CPC) — Section 115
High Courts08 Oct 1996
Corn Products Company (India) Limited Vs Ayaz Ghadiya and Another
Bombay High Court · AIR 1997 Bom 331 : (1997) 3 ALLMR 91 : (1997) 3 BomCR 83 : (1996) 98 BOMLR 902 : (1997) 2 MhLj 83
Arbitration Act, 1940 — Section 2, 20, 3, 30, 33Limitation Act, 1963 — Article 137
High Courts08 Oct 1996
Corn Products Company (India) Limited Vs Ayaz Ghadiya and another
Bombay High Court · AIR 1997 Bom 331 : (1997) 3 ALLMR 91 : (1997) 3 BomCR 83 : (1996) 98 BOMLR 902 : (1997) 2 MhLj 83
Arbitration Act, 1940 — Section 20, 33, 8
High Courts07 Oct 1996Allowed
Laxmichand Dayabhai (Export) Company Vs Prestige Foods Limited
Bombay High Court · (1997) 3 BomCR 90
Arbitration Act, 1940 — Section 30, 33Bombay High Court (Original Side) Rules, 1980 — Rule 80Foreign Awards (Recognition and Enforcement) Act, 1961 — Section 5, 6, 7, 7(1)
High Courts04 Oct 1996
Mysore Manufacturers and Traders (MMT) Vs Karnataka Elect. Board (KEB)
Karnataka High Court · AIR 1997 Kar 210 : (1997) ILR (Kar) 176
Arbitration Act, 1940 — Section 14, 32, 33Electricity Act, 1910 — Section 19 (2), 21, 21 (4)
High Courts01 Oct 1996
Union of India Vs Rupera Transport Co. and Another
Gujarat High Court · (1997) 3 GLR 2372
Arbitration Act, 1940 — Section 14(1), 14(2), 30, 33Limitation Act, 1963 — Article 119, 119
High Courts27 Sept 1996Dismissed
Bharat Heavy Electricals Ltd. and Another Vs Keshav Das Agarwal
Madhya Pradesh High Court · (1997) 1 JLJ 213 : (1997) 2 MPLJ 115
Arbitration Act, 1940 — Section 33Civil Procedure Code, 1908 (CPC) — Section 9
High Courts13 Sept 1996Allowed
State of U.P. Vs Ram Nath International Construction (P.) Ltd.
Allahabad High Court · AIR 1997 All 240
Arbitration Act, 1940 — Section 14, 15, 17, 30, 33Civil Procedure Code, 1908 (CPC) — Section 34Evidence Act, 1872 — Section 91
High Courts10 Sept 1996Dismissed
Burn Standard Co. Ltd. Vs McDermott International Inc. and Others
Calcutta High Court · (1997) 2 CALLT 95a
Arbitration Act, 1940 — Section 11, 12, 33, 41, 5Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22, 22(1), 22(3), 25
High Courts10 Sept 1996Dismissed
Burn Standard Co. Ltd. Vs Mc. Dermott International Inc. and Others
Calcutta High Court · (1997) 2 CALLT 95a
Arbitration Act, 1940 — Section 11, 12, 33, 41, 5Companies Act, 1956 — Section 16, 17, 18, 25Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22, 22(1), 22(3)
High Courts02 Sept 1996Dismissed
Sri V.C. Brahmanna Vs State of A.P.
Andhra Pradesh High Court · (1996) 4 ALT 951
Arbitration Act, 1940 — Section 14, 30, 33Constitution of India, 1950 — Article 162