High Courts08 Dec 1995
Government of Andhra Pradesh and Another Vs V. Satyam Rao
Andhra Pradesh High Court · (1996) 2 ARBLR 453
Arbitration Act, 1940 — Section 14(2), 30, 33Contract Act, 1872 — Section 55
JUDGMENT DATABASE
Search 2,534 Indian judgments.
2,534 judgments in All Courts matching “Section 33 Arbitration Act” · page 107 of 127
High Courts22 Nov 1995Dismissed
Union of India (UOI) Vs Bharat Construction
Calcutta High Court · (1996) 1 CALLT 284
Arbitration Act, 1940 — Section 30, 33
Supreme Court14 Nov 1995Allowed
M/s. Indian Drugs and Pharmaceuticals Ltd. Vs M/s. Indo Swiss Synthetics Gem Manufacturing Co. Ltd. and others
Supreme Court Of India · AIR 1996 SC 543 : AIR 1995 SC 543 : (1996) 1 ARBLR 77 : (1995) 6 SCALE 439 : (1996) 1 SCC 54 : (1995) 5 SCR 189 Supp
Arbitration Act, 1940 — Section 2, 33, 8Civil Procedure Code, 1908 (CPC) — Section 20Constitution of India, 1950 — Article 136
High Courts10 Nov 1995Dismissed
Him Sports Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1996) 2 ShimLC 15
Arbitration Act, 1940 — Section 14(2), 30, 33, 34, 5Arbitration Rules, 1940 — Rule 3Civil Procedure Code, 1908 (CPC) — Section 80
High Courts25 Sept 1995Dismissed
Union of India (UOI) and Others Vs Brajesh Kumar
Allahabad High Court · (1995) 09 AHC CK 0011
Arbitration Act, 1940 — Section 17, 20, 30Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33, 115Limitation Act, 1963 — Section 5
Supreme Court14 Aug 1995Allowed
rustees of The Port of Madras Vs Engineering Constructions Corporation Limited
Supreme Court Of India · AIR 1995 SC 2423 : (1995) 2 ARBLR 331 : (1995) 2 CTC 299 : (1995) 6 JT 48 : (1995) 2 MLJ 110 : (1995) 4 SCALE 742 : (1995) 5 SCC 531 : (1995) 2 SCR 672 Supp
Arbitration Act, 1940 — Section 16, 16(1)(c), 30, 30(c), 33
High Courts28 Jul 1995
Ciscons Consulting Engineers and Contractors Vs The Vijayawada Municipal Corporation
Andhra Pradesh High Court · (1996) 1 ALT 1 : (1996) 1 ARBLR 552
Arbitration Act, 1940 — Section 33, 39, 41Civil Procedure Code, 1908 (CPC) — Section 115
High Courts21 Jul 1995
State of Andhra Pradesh and Another Vs P.L. Raju and Company
Andhra Pradesh High Court · (1996) 1 ALT 144 : (1996) 1 APLJ 374 : (1996) 2 ARBLR 629
Arbitration Act, 1940 — Section 30, 33, 8Contract Act, 1872 — Section 19, 73
High Courts14 Jul 1995
Government of Andhra Pradesh and Others Vs G. Kondala Pal
Andhra Pradesh High Court · (1995) 3 ALT 591 : (1996) 1 ARBLR 129
Arbitration Act, 1940 — Section 17, 28, 30, 33Contract Act, 1872 — Section 55
High Courts13 Jul 1995
Great Eastern Shipping Co. Ltd. Vs Food Corporation of India and Another
Andhra Pradesh High Court · (1996) 1 ALT 213 : (1995) 2 APLJ 390 : (1996) 1 ARBLR 542
Arbitration Act, 1940 — Section 14, 30, 33
High Courts02 May 1995Dismissed
Union of India (UOI) Vs Sri Kedar Somani
Calcutta High Court · (1995) 2 CALLT 323
Arbitration Act, 1940 — Section 13, 30, 31, 33
High Courts28 Mar 1995
State of Goa Vs M/s. Jyoti Limited
Bombay High Court · (1996) 5 BomCR 27
Arbitration Act, 1940 — Section 30, 33
High Courts01 Mar 1995Dismissed
U.P.State Electricity Board Vs Searsole Chemicals Limited
Allahabad High Court · (1995) 03 AHC CK 0050
Arbitration Act, 1940 — Section 30, 33, 39
High Courts19 Jan 1995
Mrs. Zeenath Beevi Vs N.V.K. Mohamed Sultan Rowther and Sons Limited and Others
Madras High Court · (1995) 1 MLJ 639
Arbitration Act, 1940 — Section 31(2), 33, 34
High Courts20 Dec 1994Partly Allowed
R.B. Jodhamal and Co. Pvt. Ltd. Vs Delhi Development Authority
Delhi High Court · (1995) 58 DLT 315
Arbitration Act, 1940 — Section 30, 33
High Courts08 Dec 1994
Paulus and 2 others Vs The State of Tamil Nadu
Madras High Court · (1994) 12 MAD CK 0070
Arbitration Act, 1940 — Section 33Limitation Act, 1963 — Section 4(h), 5
High Courts09 Nov 1994Allowed
The India Cements Ltd. Vs The Star Construction and Transport Co. and Dinaz K. Parakh The Star Construction and Transport Co. Vs The India Cement Ltd.
Madras High Court · (1994) 11 MAD CK 0015
Arbitration Act, 1940 — Section 14(2), 33, 47Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1, Order 10 Rule 2, Order 14 Rule 6, Order 14 Rule 7, Order 2 Rule 2
High Courts28 Oct 1994
Om Prakash Nargotra Vs Union of India and Others
Jammu And Kashmir High Court · (1995) JKLR 396 : (1995) SriLJ 119
Jammu and Kashmir Arbitration and Conciliation Act, 2002 — Section 16, 20, 30, 33
High Courts23 Aug 1994Dismissed
Principal Chief Engineer-cum-Secretary Vs M.B Chettri
Sikkim High Court · (1995) 2 Arb. LR 313
Arbitration Act, 1940 — Section 20, 30, 31(1), 31(2), 33Limitation Act, 1963 — Section 30Limitation Act, 1963 — Article 119(b), 158
High Courts08 Aug 1994Dismissed
Punjab State Vs Amar Nath Aggarwal Const. (Pvt.) Ltd. and Another
Punjab And Haryana At Chandigarh · (1994) 108 PLR 674
Arbitration Act, 1940 — Section 29, 30, 33Civil Procedure Code, 1908 (CPC) — Section 34Evidence Act, 1872 — Section 1