High Courts28 Jul 1993Allowed
Rose Construction Co. Vs Haryana State
Punjab And Haryana At Chandigarh · (1993) 105 PLR 243
Arbitration Act, 1940 — Section 33Constitution of India, 1950 — Article 299(1)
JUDGMENT DATABASE
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2,534 judgments in All Courts matching “Section 33 Arbitration Act” · page 109 of 127
High Courts19 Jul 1993Dismissed
Hindustan Shipyard Ltd Vs ETPM, A Foreign Company
Bombay High Court · (1994) 2 BomCR 546
Arbitration Act, 1940 — Section 30, 33Interest Act, 1978 — Section 2, 3
Supreme Court23 Apr 1993dismissed
Panchu Gopal Bose Vs Board of Trustees for Port of Calcutta
Supreme Court Of India · AIR 1994 SC 1615 : (1993) 3 ALT 6 : (1993) 3 JT 537 : (1993) 104 PLR 775 : (1993) 2 SCALE 696 : (1993) 4 SCC 338 : (1993) 3 SCR 361
Arbitration Act, 1940 — Section 12(1), 19, 33, 37, 5Judicature Act, 1925 — Section 94Limitation Act, 1908 — Section 14, 3
High Courts08 Apr 1993Allowed
Prafulla Chandra Rath Vs Sri Jagannath Weavers' Co-operative Spinning Mill Ltd.
Orissa High Court · (1993) 1 OLR 537
Arbitration Act, 1940 — Section 33Limitation Act, 1908 — Section 3, 5
High Courts05 Apr 1993
The Boeing Company Vs R.M. Investment and Trading Co. Pvt. Ltd.
Calcutta High Court · AIR 1993 Cal 184 : (1993) 2 CALLT 423
Arbitration Act, 1940 — Section 32, 33, 34Constitution of India, 1950 — Article 12, 162, 302, 303, 304Foreign Awards (Recognition and Enforcement) Act, 1961 — Section 2, 21, 3
High Courts17 Feb 1993
The Superintending Engineer, Fishing Harbour Projects Vs Andhra Civil Construction Company
Madras High Court · (1993) 2 LW 138 : (1993) 2 MLJ 28
Arbitration Act, 1940 — Section 33
High Courts12 Feb 1993
Ratanchandra and another Vs Mrs. Suruchichand and others
Bombay High Court · (1993) 3 BomCR 76
Arbitration Act, 1940 — Section 20, 32, 33, 34Evidence Act, 1872 — Section 112, 114, 50Hindu Minority and Guardianship Act, 1956 — Section 6
High Courts02 Feb 1993Dismissed
C.M.D.A. Vs Nikunja Behari Haldar
Calcutta High Court · 97 CWN 1095
Arbitration Act, 1940 — Section 30, 33
High Courts07 Jan 1993Dismissed
Hinch Lal and Others Vs Joint Director of Consolidation and Others
Allahabad High Court · (1993) 1 AWC 475
Arbitration Act, 1940 — Section 16(2), 2Constitution of India, 1950 — Article 226Registration Act, 1908 — Section 17, 17(1), 17(2), 49
High Courts16 Dec 1992Dismissed
Kashinath Kesh Vs Steel Authority of India Ltd. and Another
Calcutta High Court · 97 CWN 358
Arbitration Act, 1940 — Section 2(a), 33, 4(b), 41(b)
High Courts16 Oct 1992
Indian Aluminium Cables Ltd. Vs Ex Sud Ltd.
Delhi High Court · (1993) 1 ARBLR 342 : (1993) 49 DLT 367 : (1992) 24 DRJ 352
Arbitration Act, 1940 — Section 33
Supreme Court13 Oct 1992Dismissed
Everest Co-owners, A.B.C. Vs M.P. State Ware Housing Corporation and another
Supreme Court Of India · AIR 1993 SC 840 : AIR 1992 SC 840 : (1993) 1 ARBLR 174 : (1993) JLJ 195 : (1992) 2 SCALE 830 : (1993) 1 SCC 281 : (1992) 1 SCR 946 Supp
Arbitration Act, 1940 — Section 20, 31, 33, 8
High Courts27 Aug 1992Dismissed
Chandra Prakash Chaturvedi Vs The Secretery, Seth Motilal College and Others
Rajasthan High Court · (1992) 3 WLC 205 : (1992) WLN 360
Arbitration Act, 1940 — Section 33Constitution of India, 1950 — Article 12, 14, 16, 19, 226Specific Relief Act, 1963 — Section 21
High Courts26 Jun 1992
M/s. Vanaja Textiles Ltd. Vs M/s. C.S. Galiakotwala and Co. Ltd.
High Court Of Kerala · (1992) 2 KLJ 175
Arbitration Act, 1940 — Section 33
Supreme Court07 May 1992Allowed
National Thermal Power Corporation Vs The Singer Company and others
Supreme Court Of India · AIR 1993 SC 998 : AIR 1992 SC 998 : (1992) 2 ARBLR 154 : (1992) 2 CompLJ 256 : (1992) 3 JT 198 : (1993) 1 LW 433 : (1992) 1 SCALE 1034 : (1992) 3 SCC 551 : (1992) 3 SCR 106 : (1992) 2 UJ 201
Arbitration Act, 1940 — Section 14, 30, 33
High Courts23 Apr 1992
Loyal Textile Mills Limited Vs Allenberg Cotton Company, United States of America and Liverpool Cotton Association Limited
Madras High Court · (1992) 04 MAD CK 0070
Arbitration Act, 1940 — Section 14(2), 2(a), 2(c), 31(1), 33Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, Order 9 Rule 8, 100A, 104, 104(1)Companies Act, 1956 — Section 202
High Courts22 Apr 1992
M/s. R. Murlidhar Reddy and Co. Vs National Projects Construction Corporation Ltd.
Delhi High Court · AIR 1993 Delhi 68 : (1992) 2 ARBLR 295 : (1992) 23 DRJ 334 : (1992) RLR 288
Arbitration Act, 1940 — Section 16, 29, 30, 33Civil Procedure Code, 1908 (CPC) — Order 19 Rule 3
High Courts13 Apr 1992Dismissed
Balvinder Kumar Gupta Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1994) ShimLC 108 Supp
Arbitration Act, 1940 — Section 30, 33
High Courts09 Apr 1992
State of Manipur Vs Tectona, Clive Road Calcutta
Gauhati High Court · (1992) 1 GLJ 486
Arbitration Act, 1940 — Section 33, 33Limitation Act, 1963 — Article 119, 119, 137, 137
High Courts01 Apr 1992Allowed
Tara Singh, Contractor Vs Union of India (UOI) and Another
Punjab And Haryana At Chandigarh · (1992) 102 PLR 126
Arbitration Act, 1940 — Section 30, 33Arbitration Rules, 1940 — Rule 10, 11, 12Civil Procedure Code, 1908 (CPC) — Section 115