High Courts21 Jul 1994
The Karnataka Housing Board and others Vs M/s. Vaijanath Tubewells Ltd. Gulbarga
Karnataka High Court · AIR 1995 Kar 126 : (1994) ILR (Kar) 2370 : (1994) 3 KarLJ 604
Arbitration Act, 1940 — Section 33, 39 (1) (iv)
JUDGMENT DATABASE
Search 2,534 Indian judgments.
2,534 judgments in All Courts matching “Section 33 Arbitration Act” · page 108 of 127
Supreme Court17 May 1994Disposed Of
Virendra Swarup and Another Vs Krishna Swarup and Another
Supreme Court Of India · (1994) 2 ARBLR 139 : (1994) 4 JT 146 : (1994) 2 SCALE 1101 : (1994) 2 SCC 337 Supp : (1994) 2 UJ 293
Arbitration Act, 1940 — Section 31, 32, 33, 41
Supreme Court26 Apr 1994Allowed
Sardar Singh Vs Smt. Krishna Devi and another
Supreme Court Of India · AIR 1995 SC 491 : (1994) 3 JT 465 : (1995) 109 PLR 393 : (1994) 2 SCALE 719 : (1994) 4 SCC 18 : (1994) 3 SCR 717
Arbitration Act, 1940 — Section 14, 33Registration Act, 1866 — Section 17(1)Registration Act, 1877 — Section 49
Supreme Court19 Apr 1994allowed
Union of India (UOI) Vs Jain Associates and Another
Supreme Court Of India · (1994) 1 ARBLR 494 : (1995) 1 CALLT 44 : (1994) 3 JT 303 : (1996) 2 PLJR 18 : (1994) 107 PLR 369 : (1994) 2 SCALE 604 : (1994) 4 SCC 665 : (1994) 3 SCR 551
Arbitration Act, 1940 — Section 29, 30, 33Civil Procedure Code, 1908 (CPC) — Section 34Contract Act, 1872 — Section 73
High Courts08 Apr 1994Allowed
B.C. Saha Vs State of West Bengal and Another
Calcutta High Court · (1994) 1 CALLT 419
Arbitration Act, 1940 — Section 20, 30, 33Partnership Act, 1932 — Section 19(2)
Supreme Court16 Mar 1994Allowed
Punjab State Electricity Board Vs Bassi Cold Storage, Khara and another
Supreme Court Of India · AIR 1994 SC 2544 : (1994) 2 JT 682 : (1996) 2 PLJR 99 : (1994) 2 SCALE 332 : (1994) 2 SCC 124 Supp : (1994) 3 SCR 33
Arbitration Act, 1940 — Section 33Constitution of India, 1950 — Article 136Electricity Act, 1910 — Section 21, 52
High Courts16 Feb 1994
Sri S. Krishna Reddy Vs Government of A.P. and another
Andhra Pradesh High Court · AIR 1994 AP 292
Arbitration Act, 1940 — Section 10, 11, 12, 33, 8
High Courts16 Feb 1994
S. Krishna Reddy Vs Government of Andhra Pradesh
Andhra Pradesh High Court · (1994) 2 ARBLR 154
Arbitration Act, 1940 — Section 10, 11, 12, 33, 8
High Courts16 Feb 1994
S. Krishna Reddy Vs Government of Andhra Pradesh and Another
Andhra Pradesh High Court · (1994) 2 ARBLR 154
Arbitration Act, 1940 — Section 10, 11, 12, 33, 8
High Courts11 Feb 1994
Mrs. K. Saroja Nakshatri Vs Sadasukh Kabra and Company
Calcutta High Court · AIR 1995 Cal 80 : (1995) 1 CALLT 27
Arbitration Act, 1940 — Section 30, 33Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5, Order 41 Rule 6, Order 41 Rule 6(1), Order 41 Rule 6(2), 144
High Courts22 Dec 1993Dismissed
Shivalik Agro Poly Products Limited Vs Punjab State Civil Supplies Corporation Limited and Others
Punjab And Haryana At Chandigarh · (1994) 106 PLR 500
Arbitration Act, 1940 — Section 33, 41Civil Procedure Code, 1908 (CPC) — Section 115
High Courts03 Dec 1993Dismissed
Unit Construction Company Pvt. Ltd. Vs National Aluminium Company Ltd. and Another
Orissa High Court · (1994) 1 OLR 155
Arbitration Act, 1940 — Section 33
High Courts02 Dec 1993Dismissed
Engineering Construction Services Vs Mining and Allied Mechinery Corpn.
Calcutta High Court · (1994) 2 CALLT 317
Arbitration Act, 1940 — Section 30, 33
High Courts02 Dec 1993Dismissed
Noble Engineering Works and etc. Vs H.P. State Electricity Board and Another
High Court Of Himachal Pradesh · AIR 1994 HP 153 : (1994) 2 ShimLC 157
Arbitration Act, 1940 — Section 13, 2, 21, 30, 33
Supreme Court16 Nov 1993Dismissed
M/s. Damodar Engineering and Construction and Co. Vs Board of Trustees for the Port of Calcutta
Supreme Court Of India · AIR 1994 SC 1141 : (1994) 1 BC 317 : (1993) 6 JT 335 : (1993) 4 SCALE 414 : (1994) 1 SCC 370 : (1994) 1 UJ 165
Arbitration Act, 1940 — Section 11, 33, 5
High Courts15 Nov 1993
K. Prakash Rao Vs Singareni Colleries Co. Ltd. and Another
Andhra Pradesh High Court · (1993) 3 ALT 517 : (1993) 2 APLJ 464 : (1995) 1 ARBLR 507
Arbitration Act, 1940 — Section 30, 33Limitation Act, 1963 — Article 119, 5
High Courts12 Nov 1993Dismissed
Oil and Natural Gas Commission Vs Off-Shore Enterprises Inc.
Bombay High Court · (1994) 4 BomCR 538 : (1994) 96 BOMLR 277
Arbitration Act, 1940 — Section 28, 30, 33, 35Evidence Act, 1872 — Section 114
High Courts01 Sept 1993
State of Gujarat and Another Vs Vir Vijay Construction Co.
Gujarat High Court · (1994) 1 GLR 119
Arbitration Act, 1940 — Section 14, 27, 30, 33Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33
High Courts24 Aug 1993
Shankarlal Majumdar Vs State of West Bengal
Calcutta High Court · AIR 1994 Cal 55 : (1994) 1 CALLT 121
Arbitration Act, 1940 — Section 20, 30, 33Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22
High Courts12 Aug 1993
Govindji Jeevat and Company 17-19, Kazi Syed Street, Bombay - 400 009 Vs Sree Saraswathi Mills Ltd., Visalakshi Nagar, Madurai - 625 401
Madras High Court · (1993) 08 MAD CK 0008
Arbitration Act, 1940 — Section 20, 30, 30(a), 33, 34Forward Contracts (Regulation) Act, 1952 — Section 15, 15(3A), 17, 18, 2