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2,534 judgments in All Courts matching “Section 33 Arbitration Act” · page 112 of 127

High Courts11 Jun 1990Allowed

Surinder Mahajan Vs National Project Construction Corporation Ltd. and Another

High Court Of Himachal Pradesh · (1990) 2 ShimLC 182

Arbitration Act, 1940 — Section 13, 21, 33, 34, 8Civil Procedure Code, 1908 (CPC) — Section 151Companies Act, 1913 — Section 171

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High Courts02 Feb 1990Dismissed

Union of India (UOI) Vs The Civil Judge and Another

Allahabad High Court · (1990) 1 AWC 378

Arbitration Act, 1940 — Section 14, 14(2), 30, 33Limitation Act, 1963 — Article 119, 158

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High Courts15 Jan 1990

Nayaz Ahmed Sheriff and others Vs Zahoor Ahmed Sheriff and others

Karnataka High Court · AIR 1990 Kar 348 : (1990) ILR (Kar) 807 : (1990) 1 KarLJ 230

Arbitration Act, 1940 — Section 2, 31, 32, 33, 34Civil Procedure Code, 1908 (CPC) — Section 148 AConstitution of India, 1950 — Article 136

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High Courts06 Nov 1989

Golapchand Agarwalla Vs Madanlal Simolia (Agarwalla)

Gauhati High Court · (1990) 1 GLJ 378

Arbitration Act, 1940 — Section 47, 47Civil Procedure Code, 1908 — Order 41 Rule 33, Order 7 Rule 11Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33, Order 7 Rule 11

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High Courts25 Jul 1989

Indian Iron and Steel Co. Ltd. Vs The Sautna Stone and Lime Co. Ltd.

Calcutta High Court · AIR 1991 Cal 3

Arbitration Act, 1940 — Section 14(2), 30, 33Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6C, Order 9 Rule 13Constitution of India, 1950 — Article 133, 134A, 14, 226

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High Courts18 May 1989Dismissed

Hindustan Steel Works Construction Ltd. Vs Banerjee and Banerjee and Others

Calcutta High Court · (1990) 2 CALLT 10 : 94 CWN 359

Arbitration Act, 1940 — Section 30, 33

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High Courts30 Mar 1989Dismissed

The West Bengal Power Development Corporation Ltd. Vs Texmaco Ltd.

Calcutta High Court · (1989) 2 CALLT 341

Arbitration Act, 1940 — Section 30, 33

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High Courts30 Mar 1989Dismissed

The West Bengal Power Development Corporation Ltd. Vs Texmaco

Calcutta High Court · (1989) 2 CALLT 341

Arbitration Act, 1940 — Section 30, 33

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Supreme Court30 Mar 1989Allowed

Lachhman Dass Vs Ram Lal and Another

Supreme Court Of India · AIR 1989 SC 1923 : (1989) 2 ARBLR 765 : (1989) 1 JT 78 Supp : (1989) 2 LW 492 : (1989) 96 PLR 358 : (1989) 1 SCALE 921 : (1989) 3 SCC 99 : (1989) 2 SCR 250

Arbitration Act, 1940 — Section 14, 30, 33Registration Act, 1908 — Section 17, 17(1), 23, 25

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Supreme Court03 Mar 1989Dismissed

Food Corporation of India Vs Joginderpal Mohinderpal

Supreme Court Of India · (1989) 2 ARBLR 159 : (1989) 2 JT 89 : (1989) 1 LW 440 : (1989) 1 SCALE 664 : (1989) 2 SCC 347 : (1989) 1 SCR 880 : (1989) 2 UJ 46

Arbitration Act, 1940 — Section 14, 30, 33

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High Courts09 Feb 1989

Subhash Agrawal and Another Vs State of Bihar

Patna High Court · (1989) CriLJ 1752

Arbitration Act, 1940 — Section 33Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 154, 156, 157, 159, 173

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Supreme Court06 Feb 1989Dismissed

I.T.C. Limited. Vs George Joseph Fernandes and Another

Supreme Court Of India · AIR 1989 SC 839 : (1989) 2 ARBLR 49 : (1990) 1 CALLT 1 : (1989) 1 CompLJ 260 : (1989) 1 JT 552 : (1989) 1 SCALE 283 : (1989) 2 SCC 1 : (1989) 1 SCR 469 : (1989) 1 UJ 711

Arbitration Act, 1940 — Section 2, 31, 32, 33, 34Constitution of India, 1950 — Article 136Contract Act, 1872 — Section 20

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High Courts21 Jan 1989Allowed

National Insurance Company Limited and Another Vs Saritibir Singh and Another

Patna High Court · (1989) 01 PAT CK 0008

Arbitration Act, 1940 — Section 17, 20, 30, 33Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 151

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Supreme Court20 Jan 1989Allowed

Puri Construction Pvt. Ltd. Vs Union of India (UOI)

Supreme Court Of India · AIR 1989 SC 777 : (1989) 1 ARBLR 306 : (1989) 1 JT 132 : (1989) 1 SCALE 126 : (1989) 1 SCC 411 : (1989) 1 UJ 416

Arbitration Act, 1940 — Section 14, 29, 30, 33Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Constitution of India, 1950 — Article 136

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High Courts17 Jan 1989

M/s. Hindustan Steel Works Construction Ltd. Vs M/s. Tarapore and Co. Madras

Andhra Pradesh High Court · AIR 1990 AP 82

Andhra Pradesh Civil Courts Act, 1972 — Section 31, 32(1), 32(5), 32(6), 33Arbitration Act, 1940 — Section 39, 41Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 3, Order 43 Rule 1, 115, 24

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High Courts06 Jan 1989Dismissed

Union of India (UOI) and Others Vs Shibboo Mal and Sons, Chandigarh and Another

Punjab And Haryana At Chandigarh · AIR 1989 P&H 205

Arbitration Act, 1940 — Section 14, 17, 30, 33, 39Civil Procedure Code, 1908 (CPC) — Section 20Contract Act, 1872 — Section 4

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High Courts03 Nov 1988

National Insurance Company Vs Chajju Ram

Jammu And Kashmir High Court · (1988) JKLR 1405 : (1989) KashLJ 659 : (1989) SriLJ 586

Jammu and Kashmir Arbitration and Conciliation Act, 2002 — Section 30, 33Jammu and Kashmir Civil Procedure Code, 1977 — Section 34

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Supreme Court28 Oct 1988Allowed

U.P. Hotels and Others Vs U.P. State Electricity Board

Supreme Court Of India · AIR 1989 SC 268 : (1989) 1 ARBLR 244 : (1988) 3 CompLJ 334 : (1988) 4 JT 478 : (1988) 2 SCALE 1235 : (1989) 1 SCC 359 : (1988) 3 SCR 670 Supp

Arbitration Act, 1940 — Section 33, 49Contract Act, 1872 — Section 70

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Supreme Court14 Oct 1988Dismissed

Jawahar Lal Wadhwa and Another Vs Haripada Chakroberty

Supreme Court Of India · AIR 1989 SC 606 : (1989) 1 ARBLR 403 : (1988) 4 JT 138 : (1988) 2 SCALE 1033 : (1989) 1 SCC 76 : (1988) 3 SCR 513 Supp : (1989) 1 UJ 111

Arbitration Act, 1940 — Section 30, 33Transfer of Property Act, 1882 — Section 53A

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High Courts07 Oct 1988Dismissed

P.K. Damodar Vs T.K. Bhaskaran and Others

High Court Of Kerala · (1988) 2 KLJ 588

Arbitration Act, 1940 — Section 17, 30, 30(c), 32, 33Arbitration and Conciliation Act, 1996 — Section 39Civil Procedure Code, 1908 (CPC) — Section 115, 115(2)

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