High Courts26 Apr 1985Allowed
Sree Sree Ma Engineering and Co. Vs State of West Bengal and Another
Calcutta High Court · AIR 1986 Cal 370 : 90 CWN 80
Arbitration Act, 1940 — Section 14(2), 30, 33Limitation Act, 1963 — Article 119
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2,534 judgments in All Courts matching “Section 33 Arbitration Act” · page 115 of 127
High Courts09 Apr 1985
Foods Fats and Fertilisers Ltd. Vs Ramkishandas Radhakishan
Madhya Pradesh High Court · AIR 1986 MP 233 : (1985) ILR (MP) 689 : (1985) JLJ 638 : (1985) 30 MPLJ 498 : (1985) MPLJ 498
Arbitration Act, 1940 — Section 14, 17, 33, 39Limitation Act, 1963 — Article 119, 137
High Courts14 Feb 1985Dismissed
Eastern and North East Frontier Railway Co-operative Bank Ltd. Vs B. Guha and Co.
Calcutta High Court · AIR 1986 Cal 146 : 89 CWN 804
Arbitration Act, 1940 — Section 30, 33Arbitration Rules, 1940 — Rule 8
High Courts12 Feb 1985
Natvarlal Maganlal Amin (Deed. Through his Heirs and LRs.) and Others Vs Amin Thakorbhai Maganbhai
Gujarat High Court · (1985) 1 GLR 533
Arbitration Act, 1940 — Section 31, 31, 32, 33, 33
High Courts30 Jan 1985Allowed
Bharat Aluminium Company Ltd., Korba Vs Hukum Chand Stone and Lime Co., Katni
Madhya Pradesh High Court · (1985) JLJ 334 : (1985) MPLJ 179
Arbitration Act, 1940 — Section 17, 33, 39(1)
High Courts10 Dec 1984Dismissed
Secretary to Government of Orissa, Irrigation Dept. and Others Vs Raghunath Mohapatra
Orissa High Court · AIR 1985 Ori 182 : (1985) 59 CLT 133
Arbitration Act, 1940 — Section 13, 20, 29, 30, 33Limitation Act, 1963 — Article 137
High Courts24 Oct 1984
Vinay Engineering Vs Neyvelilignite Corporation Ltd. and Another
Madras High Court · (1985) 98 LW 122
Arbitration Act, 1940 — Section 33Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts19 Oct 1984Dismissed
Fertilizer Corporation of India Ltd. Vs Rasananda Pradhan
Orissa High Court · AIR 1986 Ori 18
Arbitration Act, 1940 — Section 33
High Courts17 Oct 1984
S.V. Sivalinga Nadar Vs S.V. Chandrapandian and 4 others
Madras High Court · (1984) 10 MAD CK 0026
Arbitration Act, 1940 — Section 14(2), 30, 33Companies Act, 1956 — Section 188
High Courts25 Sept 1984
M/S Engineers Collaborated Vs Indian Statistical Institute
Calcutta High Court · 89 CWN 70
Arbitration Act, 1940 — Section 30, 31, 33, 39
High Courts01 Sept 1984Allowed
State of West Bengal Vs Messrs. A. Mondal
Calcutta High Court · 89 CWN 82
Arbitration Act, 1940 — Section 14, 14(2), 30, 33, 8Constitution of India, 1950 — Article 158
High Courts26 Apr 1984
Union of India (UOI) and Others Vs Ajit Ram Jain
Patna High Court · AIR 1986 Patna 19 : (1985) 33 BLJR 660 : (1985) PLJR 668
Arbitration Act, 1940 — Section 14(2), 30, 33Limitation Act, 1963 — Article 119
High Courts23 Apr 1984Dismissed
Indrajit Sinha Vs B.L. Rathi
Calcutta High Court · 88 CWN 823
Arbitration Act, 1940 — Section 10, 31, 32, 33, 41(a)Civil Procedure Code, 1908 (CPC) — Section 10, 151Constitution of India, 1950 — Article 134A
High Courts16 Mar 1984Allowed
Indian Oil Corporation Ltd. and another Vs Kesarsingh Mohan Singh
Bombay High Court · (1984) MhLj 903
Arbitration Act, 1940 — Section 33, 34, 9(b)
Supreme Court06 Mar 1984Allowed
Tarapore and Company Vs Cochin Shipyard Ltd., Cochin and Another
Supreme Court Of India · AIR 1984 SC 1072 : (1984) 2 CompLJ 1 : (1984) 1 SCALE 411 : (1984) 2 SCC 680 : (1984) 3 SCR 118
Arbitration Act, 1940 — Section 14, 16, 17, 30, 33Arbitration Act, 1889 — Section 4, 19
High Courts03 Feb 1984
Indrajit Sinha Vs B.L. Rathi
Calcutta High Court · AIR 1984 Cal 281 : (1984) 1 CALLT 1 : (1984) 2 CHN 48 : (1984) 1 CompLJ 481
Arbitration Act, 1940 — Section 32, 33, 41Civil Procedure Code, 1908 (CPC) — Section 10, 151
High Courts06 Jan 1984
United India Insurance Co. Ltd. Vs Darbar Woollen Mills
Delhi High Court · (1986) 60 CompCas 220 : (1984) RLR 405
Arbitration Act, 1940 — Section 30, 33, 34, 39, 41Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 12 Rule 8, 151
High Courts27 Oct 1983Dismissed
M/s. Jamna Auto Industries, Yamuna Nagar (Haryana) Vs Union of India and others
Delhi High Court · AIR 1984 Delhi 235
Arbitration Act, 1940 — Section 11, 12, 19, 28, 33Civil Procedure Code, 1908 (CPC) — Section 80Contract Act, 1872 — Section 29
High Courts30 Sept 1983Dismissed
State of Orissa Vs R.N. Misra
Orissa High Court · AIR 1984 Ori 42 : (1984) 57 CLT 182
Arbitration Act, 1940 — Section 30, 33, 39
High Courts24 Aug 1983
Sree Saraswathi Mills Ltd. Vs Govindji Jevat and Co.
Bombay High Court · (1984) 1 BomCR 34
Arbitration Act, 1940 — Section 31(1), 31(4), 33, 33(4)Civil Procedure Code, 1908 (CPC) — Section 21, 22