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Search 2,534 Indian judgments.

2,534 judgments in All Courts matching “Section 33 Arbitration Act” · page 106 of 127

High Courts27 Aug 1996Dismissed

Keshab Ranjan Sen Vs Coal Inspection Service

Patna High Court · (1997) 1 BLJR 474

Arbitration Act, 1940 — Section 17, 30, 32, 33, 47Civil Procedure Code, 1908 (CPC) — Section 12, 2, 29, 47Constitution of India, 1950 — Article 14

High Courts22 Aug 1996Dismissed

Union of India (UOI) Vs Ajmer Construction Company

Rajasthan High Court · AIR 1997 Raj 65

Arbitration Act, 1940 — Section 13, 30, 33, 8

High Courts05 Aug 1996Dismissed

Lee Wan Shang Vs Lee Thou Sen

Calcutta High Court · (1997) 2 ILR (Cal) 94

Arbitration Act, 1940 — Section 15, 30, 33Civil Procedure Code, 1908 (CPC) — Section 115

High Courts17 Jul 1996

M/s. Gounder and Co. Vs B.S. Hegde

Madras High Court · (1998) 3 CTC 219 : (1998) 1 LW 204

Arbitration Act, 1940 — Section 30, 33

High Courts21 Jun 1996

Economic Development Corporation of Goa, Daman and Diu Limited Vs Sunivas Builders and others

Bombay High Court · (1997) 3 BomCR 299

Arbitration Act, 1940 — Section 2, 33

High Courts21 Jun 1996Dismissed

Central Warehousing Corporation Vs M.S. Khurana

Bombay High Court · (1997) 1 BomCR 380

Arbitration Act, 1940 — Section 30, 33Evidence Act, 1872 — Section 3

High Courts17 Jun 1996

M/s. Mayur Engineers Vs Union of India (UOI)

High Court Of Himachal Pradesh · (1997) 1 ShimLC 431

Arbitration Act, 1940 — Section 30, 33

High Courts25 Apr 1996Dismissed

Coal India Ltd. Vs Coal Linkers Ltd.

Calcutta High Court · (1998) 2 ILR (Cal) 250

Arbitration Act, 1940 — Section 30, 33Evidence Act, 1872 — Section 65

High Courts25 Apr 1996

Shri H.K. Sareen Vs State of H.P.

High Court Of Himachal Pradesh · (1997) 1 ShimLC 370

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

High Courts12 Apr 1996

M/s. Kem Publishers Vs H.P. Board of School Education

High Court Of Himachal Pradesh · (1997) 1 ShimLC 427

Arbitration Act, 1940 — Section 30, 33

High Courts10 Apr 1996

Continental Construction Limited Vs H.P.S.E.B

High Court Of Himachal Pradesh · (1996) 2 ShimLC 264

Arbitration Act, 1940 — Section 16(1), 20, 21, 30, 33

High Courts26 Mar 1996Allowed

M/s. Hindustan Electricals and Others Vs Himachal Pradesh State Electricity Board and Another

High Court Of Himachal Pradesh · (1997) 1 ShimLC 379

Arbitration Act, 1940 — Section 33

High Courts22 Mar 1996

Executive Engineer, REC Vs H.K. Sareen

High Court Of Himachal Pradesh · (1997) 2 ShimLC 287

Arbitration Act, 1940 — Section 30, 33

High Courts14 Mar 1996

S.R.S. Engineers Vs H.P. Nagar Vikas Pradhikaran

High Court Of Himachal Pradesh · (1996) 2 ShimLC 191

Arbitration Act, 1940 — Section 16, 3, 30 , 33, 41Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 34

High Courts11 Mar 1996Dismissed

State of Orissa and Another Vs United Commercial Company, Engineers and Builders

Orissa High Court · AIR 1996 Ori 217 : (1996) 1 OLR 437

Arbitration Act, 1940 — Section 29, 30, 33Civil Procedure Code, 1908 (CPC) — Section 34, 41

Supreme Court22 Feb 1996Allowed

Union of India (UOI) Vs G.S. Atwal and Co. (Asansole)

Supreme Court Of India · AIR 1996 SC 2965 : (1996) 2 JT 607 : (1996) 2 MLJ 34 : (1996) 2 SCALE 447 : (1996) 3 SCC 568 : (1996) 2 SCR 940

Arbitration Act, 1940 — Section 30, 33

Supreme Court09 Feb 1996Allowed

U.P. Rajkiya Nirman Nigam Ltd. Vs Indure Pvt. Ltd. and others

Supreme Court Of India · (1996) 2 AD 318 : AIR 1996 SC 1373 : (1996) 1 ARBLR 236 : (1996) 2 JT 322 : (1996) 2 SCALE 247 : (1996) 2 SCC 667 : (1996) 2 SCR 386 : (1996) 2 UJ 48

Arbitration Act, 1940 — Section 2, 33Constitution of India, 1950 — Article 125, 126Contract Act, 1872 — Section 10, 3, 31, 32, 33

High Courts09 Feb 1996

R.C. Goenka Vs Som Nath Jain

Punjab And Haryana At Chandigarh · (1996) CriLJ 2918 : (1996) 2 ILR (P&H) 182

Arbitration Act, 1940 — Section 33, 34Penal Code, 1860 (IPC) — Section 120B, 406, 409, 420

High Courts05 Feb 1996

M/s. Om Prakash Satish Kumar Thapar Vs Union of India

Punjab And Haryana At Chandigarh · AIR 1996 P&H 250 : (1996) 113 PLR 42 : (1996) 3 RCR(Civil) 72

Arbitration Act, 1940 — Section 12, 20, 32, 33, 37Constitution of India, 1950 — Article 226Telegraph Act, 1885 — Section 7, 7

High Courts24 Jan 1996

State of U.P. Vs M/s Allied Construction Engineers and Contractor

Allahabad High Court · AIR 1996 All 295

Arbitration Act, 1940 — Section 30, 33