High Courts28 Dec 1990
New Model Industries Vs Himachal Road Transport Corporation
High Court Of Himachal Pradesh · (1991) 2 ShimLC 280
Arbitration Act, 1940 — Section 11, 30, 33, 8
JUDGMENT DATABASE
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2,534 judgments in All Courts matching “Section 33 Arbitration Act” · page 111 of 127
High Courts19 Dec 1990
Smt. Kanika Ghosh and Others Vs Siliguri Tea Brokers (P) Ltd. and Others
Calcutta High Court · (1991) 2 CALLT 416
Arbitration Act, 1940 — Section 20, 33, 41Partnership Act, 1932 — Section 19(2)
Supreme Court14 Dec 1990Allowed
M/s. Prabartak Commercial Corporation Ltd. Vs The Chief Administrator Dandakaranya Project and another
Supreme Court Of India · AIR 1991 SC 957 : (1991) 1 ARBLR 282 : (1991) JLJ 376 : (1991) 5 JT 105 : (1990) 2 SCALE 1260 : (1991) 1 SCC 498 : (1991) 1 UJ 309
Arbitration Act, 1940 — Section 33, 39(1)
High Courts13 Dec 1990
Santiram Mullick Vs Hiranmoy Bagchi and Others
Calcutta High Court · (1991) 2 CALLT 399
Arbitration Act, 1940 — Section 10(3), 30, 33
High Courts04 Dec 1990Allowed
In Re: P.N. Associates and Another; In Re: Indian Airlines and Another
Calcutta High Court · (1991) 2 CALLT 233
Arbitration Act, 1940 — Section 11, 12, 12(3), 33, 5Evidence Act, 1872 — Section 115
High Courts24 Nov 1990
Madho Singh Ahuja Vs The state of H.P.
High Court Of Himachal Pradesh · (1990) 2 ILR HP 1618
Arbitration Act, 1940 — Section 16, 16(1)(C), 30, 33
High Courts24 Nov 1990
Madho Singh Ahuja Vs The State of Himachal Pradesh
High Court Of Himachal Pradesh · (1991) 2 ShimLC 138
Arbitration Act, 1940 — Section 16, 16(1), 30, 33, 6
Supreme Court19 Nov 1990
Indian Oil Corporation Ltd. Vs Amritsar Gas Service and Others
Supreme Court Of India · (1990) 4 JT 601 : (1990) 2 SCALE 1056 : (1991) 1 SCC 533 : (1990) 3 SCR 196 Supp : (1991) 1 UJ 96
Arbitration Act, 1940 — Section 15, 30, 33Constitution of India, 1950 — Article 14Specific Relief Act, 1963 — Section 14(1), 16
High Courts09 Nov 1990Dismissed
Union of India (UOI) Vs T.K. Choudhury and Bros. and Co.
Calcutta High Court · (1991) 1 CALLT 416
Arbitration Act, 1940 — Section 30, 33
High Courts07 Nov 1990
Tamil Nadu Electricity Board Vs M/s. Hindustan Construction Company Ltd., P.N. Vedanayagam and A. Mohanakrishnan
Madras High Court · (1990) 11 MAD CK 0002
Arbitration Act, 1940 — Section 33, 9(b)
High Courts26 Oct 1990Allowed
Eastern Coalfields Ltd. Vs Maheswari Enterprises
Calcutta High Court · (1995) 1 ILR (Cal) 90
Arbitration Act, 1940 — Section 20, 21, 30, 33
High Courts24 Oct 1990Allowed
State of Himachal Pradesh and Others Vs Mayura Industries
High Court Of Himachal Pradesh · (1990) 2 ILR HP 549
Arbitration Act, 1940 — Section 2, 20, 20(4), 31, 33
High Courts21 Sept 1990Dismissed
Shivalik Forest Company Forest Lessee Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1991) 1 ShimLC 209
Arbitration Act, 1940 — Section 28(2), 29, 30, 33Civil Procedure Code, 1908 (CPC) — Section 34
High Courts21 Sept 1990Dismissed
Shivalik Forest Company Vs The state of H.P. and Another
High Court Of Himachal Pradesh · (1990) 2 ILR HP 1598
Arbitration Act, 1940 — Section 28(2), 29, 30, 33Civil Procedure Code, 1908 (CPC) — Section 34
High Courts14 Sept 1990Dismissed
Hira Singh Thakur Vs Union of India (UOI) and Others
High Court Of Himachal Pradesh · (1990) 2 ILR HP 1393
Arbitration Act, 1940 — Section 12, 30, 33, 46, 6(1)Telegraph Act, 1885 — Section 7B
High Courts13 Sept 1990
West Bengal Pharmaceutical and Phytochemical Development Corporation Ltd. Vs Mira Sen
Calcutta High Court · (1993) 1 ILR (Cal) 545
Arbitration Act, 1940 — Section 15, 16, 17, 30, 33Interest Act, 1978 — Section 3
High Courts11 Sept 1990
Telu Ram Jain Vs M/s. Aggarwal Sons
Punjab And Haryana At Chandigarh · AIR 1991 P&H 140 : (1991) 2 ILR (P&H) 106
Arbitration Act, 1940 — Section 33Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27(1)Forward Contracts (Regulation) Act, 1952 — Section 15(4)
High Courts08 Sept 1990Allowed
J.N. Seth (Dr.) Vs Union of India and another
Madhya Pradesh High Court · (1990) JLJ 756
Arbitration Act, 1940 — Section 22, 33, 8Telegraph Act, 1885 — Section 7B
Supreme Court28 Aug 1990Allowed
S. Harcharan Singh Vs Union of India
Supreme Court Of India · AIR 1991 SC 945 : (1990) 2 ARBLR 243 : (1990) 3 JT 692 : (1990) 2 SCALE 413 : (1990) 4 SCC 647 : (1990) 1 SCR 76 Supp : (1990) 2 ShimLC 336 : (1990) 2 UJ 673
Arbitration Act, 1940 — Section 30, 33
High Courts28 Aug 1990
Indian Oil Corporation Pvt. Ltd. Vs M/s. Poppat Jamal and Sons
Madras High Court · (1990) 08 MAD CK 0013
Arbitration Act, 1940 — Section 20(4), 32, 33, 34Constitution of India, 1950 — Article 12, 14, 226, 32Contract Act, 1872 — Section 23