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2,534 judgments in All Courts matching “Section 33 Arbitration Act” · page 114 of 127

High Courts01 Oct 1986Allowed

Konnagar Samabaya Bank Ltd. Vs Nilmoni Banerjee and Others

Calcutta High Court · (1986) 1 CALLT 109 : (1988) 63 CompCas 787 : 91 CWN 1112

Arbitration Act, 1940 — Section 14, 17, 30, 33Constitution of India, 1950 — Article 227Limitation Act, 1963 — Article 19

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High Courts24 Sept 1986Dismissed

Khem Chand Vs Union of India (UOI)

Calcutta High Court · (1987) 1 CALLT 56 : (1987) CALLT 56

Arbitration Act, 1940 — Section 14, 16(1), 16(1)(C), 17Stamp Act, 1899 — Section 33, 35

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High Courts10 Sept 1986Allowed

M/s Goyal Electric Stores Vs Punjab State Electricity Board, Patiala and others

Punjab And Haryana At Chandigarh · (1986) 09 P&H CK 0081

Arbitration Act, 1940 — Section 33

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High Courts29 Aug 1986Dismissed

The Bihar State Electricity Board Vs M/s Khalsa Brothers

Patna High Court · (1986) PLJR 322

Arbitration Act, 1940 — Section 30, 33, 39Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22Representation of the People Act, 1951 — Section 39, 41

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High Courts22 Aug 1986Dismissed

Central Ware Housing Corporation Vs Govind Choudhury and Sons

Orissa High Court · (1986) 2 OLR 350

Arbitration Act, 1940 — Section 17, 30, 31, 32, 33Civil Procedure Code, 1908 (CPC) — Section 47Orissa House Rent Control Act, 1967 — Section 4, 5

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High Courts17 Jul 1986

Punjab Pre-Stressed Concrete Works (P) Ltd., Chandigarh Vs Messers Punjab Con-Cast Steel Limited Ludhiana and another

Punjab And Haryana At Chandigarh · (1986) 07 P&H CK 0014

Arbitration Act, 1940 — Section 33

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High Courts02 Jul 1986Dismissed

State of Himachal Pradesh Vs Smt. Lila Devi and Others

High Court Of Himachal Pradesh · AIR 1987 HP 46 : (1986) 15 ILR HP 505

Arbitration Act, 1940 — Section 14, 17, 30, 33

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High Courts27 Jun 1986Dismissed

Pir Mohd. Shafi and Others Vs Cantonment Board and Others

Jammu And Kashmir High Court · AIR 1987 J&K 21

Arbitration Act, 1940 — Section 2, 20, 33

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High Courts27 Jun 1986Dismissed

Santosh Kumar Patsaria Vs Radha Krishna Patsaria and Others

Calcutta High Court · 91 CWN 237

Arbitration Act, 1940 — Section 14, 14(2), 17, 30, 33

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High Courts17 Apr 1986Dismissed

State of Orissa and Another Vs R.N. Pradhan

Orissa High Court · (1986) 1 OLR 564

Arbitration Act, 1940 — Section 30, 33

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High Courts15 Apr 1986Allowed

Gulam Abbas Vs New Ganesh Finance Co.

Rajasthan High Court · (1986) 1 WLN 723

Arbitration Act, 1940 — Section 33Civil Procedure Code, 1908 (CPC) — Section 47, 96Partnership Act, 1932 — Section 19

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High Courts21 Mar 1986Allowed

Phani Bhusan Kanungo Vs Cuttack Development Authority and Others

Orissa High Court · (1986) 1 OLR 468

Arbitration Act, 1940 — Section 30, 33

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Supreme Court09 Jan 1986Dismissed

Alimenta S.A. Vs National Agricultural Co-operative Marketing Federation of India Ltd. and Another National Agricultural Co-operative Marketing Federation of India Ltd. and Another Vs Alimenta S. A.

Supreme Court Of India · AIR 1987 SC 643 : (1987) 1 JT 177 : (1987) 1 SCALE 29 : (1987) 1 SCC 615 : (1987) 1 SCR 957 : (1987) 1 UJ 437

Arbitration Act, 1940 — Section 33

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High Courts21 Nov 1985Allowed

Balasore Technical School Vs Orissa State Electricity Board and Another

Orissa High Court · (1986) 1 OLR 201

Arbitration Act, 1940 — Section 30, 31, 33Orissa Electricity (Supply) (Amendment) Act, 1981 — Section 3

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High Courts27 Sept 1985

Hindustan Steel Limited Vs Ved Prakash Ramlal

Calcutta High Court · 90 CWN 995

Arbitration Act, 1940 — Section 30, 33

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High Courts31 Jul 1985Allowed

The General Manager Kalinga Iron Works (Spun Pipe Plant) Vs B. Rajkumar Patra

Orissa High Court · (1985) 60 CLT 428 : (1985) 2 OLR 363

Arbitration Act, 1940 — Section 14(2), 30, 33Arbitration Rules, 1940 — Rule 13(11)Civil Procedure Code, 1908 (CPC) — Section 115

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High Courts24 Jul 1985

Sachidanand Mishra Vs Gopalka Auto Finance and Another

Calcutta High Court · AIR 1986 Cal 294 : 89 CWN 1182

Arbitration Act, 1940 — Section 2, 31, 31(2), 33, 34

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High Courts24 Jun 1985Allowed

Orient Paper Mills Limited Vs The State of Orissa and Another

Orissa High Court · (1985) 60 CLT 240

Arbitration Act, 1940 — Section 20, 33, 39Orissa Forest Contract Rules, 1966 — Rule 19, 21

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High Courts07 May 1985

Bindra Builders Vs Delhi Development Authority

Delhi High Court · AIR 1985 Delhi 370

Arbitration Act, 1940 — Section 20, 33

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Supreme Court01 May 1985Allowed

Zodiac Electricals Pvt. Ltd. Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1986 SC 1918 : (1986) 2 ARBLR 228 : (1986) 1 SCALE 1360 : (1986) 3 SCC 522 : (1986) 2 UJ 576

Arbitration Act, 1940 — Section 33

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