High Courts17 Aug 1983
State of Karnataka Vs Hindustan Construction Co. Ltd.
Karnataka High Court · AIR 1984 Kar 95 : (1984) 1 KarLJ 9
Arbitration Act, 1940 — Section 30, 33
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2,534 judgments in All Courts matching “Section 33 Arbitration Act” · page 116 of 127
High Courts17 Aug 1983
Chaudhry Nurudin and Bros. Vs State of H.P.
High Court Of Himachal Pradesh · (1983) 12 ILR HP 405
Arbitration Act, 1940 — Section 30, 33
High Courts15 Jun 1983
Chandrabhan Rupchand Dakhale and others Vs Birdichand Lalchand Navlakha and others
Bombay High Court · (1983) MhLj 1043
Arbitration Act, 1940 — Section 17, 30, 30(a), 33Civil Procedure Code, 1908 (CPC) — Section 115Limitation Act, 1963 — Section 5
High Courts10 May 1983Dismissed
Seth Sunder Parshad and Sons, New Delhi Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · AIR 1984 HP 9 : (1983) 12 ILR HP 189
Arbitration Act, 1940 — Section 30, 33
High Courts13 Apr 1983
Gangaram Chhapolia Vs Chief Engineer (Projects) and Others
Orissa High Court · AIR 1983 Ori 262
Arbitration Act, 1940 — Section 33Limitation Act, 1963 — Section 5
High Courts22 Mar 1983
Gujarat Water Supply Sewerage Board Vs Unique Electors (Gujarat) (Pvt.) Ltd. and Another
Gujarat High Court · (1983) 2 GLR 1390
Arbitration Act, 1940 — Section 30, 30, 33, 33Constitution of India, 1950 — Article 226, 226, 227Income Tax Act, 1961 — Section 5(7A)
High Courts15 Mar 1983
Nagarbhai Motibhai Makwana Vs The District Panchayat, Mehsana
Gujarat High Court · AIR 1984 Guj 114 : (1983) 2 GLR 1211
Arbitration (Amendment) Act, 1944 — Section 14(2) , 14(2), 28, 30, 33Arbitration Act, 1940 — Section 14(1)Limitation Act, 1963 — Article 119
High Courts10 Mar 1983
Sudhindra Coomar Vs Monmohini Coomar and Others
Calcutta High Court · (1983) 1 CALLT 64 : (1983) 2 CHN 192 : (1983) 1 CompLJ 163 : (1983) 37 CTR 116 : (1983) 143 ITR 264 : (1983) 15 TAXMAN 398
Arbitration Act, 1940 — Section 32, 33Civil Procedure Code, 1908 (CPC) — Section 66Income Tax Act, 1961 — Section 281A, 281A(1)
High Courts16 Feb 1983Dismissed
State of West Bengal Vs Mondal and Co.
Calcutta High Court · AIR 1984 Cal 14
Arbitration Act, 1940 — Section 14(2), 33Limitation Act, 1963 — Article 119
High Courts03 Feb 1983
Mining and Allied Machinery Corporation Ltd. Vs Hope (India) Ltd.
Calcutta High Court · AIR 1983 Cal 492
Arbitration Act, 1940 — Section 30, 31(4), 33
High Courts20 Dec 1982Allowed
Indian Oil Corporation Ltd. Vs S. Ravindran and V. Krishnan
Madras High Court · (1982) 12 MAD CK 0052
Arbitration Act, 1940 — Section 13(b), 24(2), 31, 33, 34
High Courts28 Sept 1982Dismissed
Secretary, Works Department, Govt. of Orissa and Another Vs Govinda Choudhury
Orissa High Court · AIR 1983 Ori 83
Arbitration Act, 1940 — Section 30, 33
High Courts09 Aug 1982
Harchand Singh Vs Khiala Kalan Agricultural Co-operative Service Society Ltd. and Others
Punjab And Haryana At Chandigarh · AIR 1983 P&H 19 : (1983) 1 ILR (P&H) 463
Arbitration Act, 1940 — Section 33, 46
High Courts30 Jul 1982
Heavy Engineering Corporation Ltd. Vs S.P. Arya and Another
Patna High Court · AIR 1983 Patna 64 : (1983) PLJR 13
Arbitration Act, 1940 — Section 3, 33
High Courts13 Jul 1982
Parkash Chand Ahuja Vs Dinesh Finance and Chit Fund Co. (Pvt) Ltd.
Punjab And Haryana At Chandigarh · AIR 1983 P&H 67
Arbitration Act, 1940 — Section 30 , 33Limitation Act, 1963 — Article 119
High Courts08 Jul 1982Allowed
The Indian Iron and Steel Co. Ltd. Vs M/s. C. G. Engineering Private Ltd.
Calcutta High Court · (1982) 07 CAL CK 0047
Arbitration Act, 1940 — Section 14, 33, 5Limitation Act, 1963 — Section 5Specific Relief Act, 1963 — Section 10, 21
High Courts11 May 1982Dismissed
Paras Nath Dubey and Another Vs Kedar Nath Kejriwal and Another
Calcutta High Court · AIR 1982 Cal 578
Arbitration Act, 1940 — Section 33, 34, 35(1)
High Courts16 Apr 1982Dismissed
State of Orissa and Others Vs Patel Engineering Company Ltd. Secretary to Government of Orissa, Irrigation and Power Department and Others Vs Patel Engineering Company Ltd. and Others
Orissa High Court · (1982) 54 CLT 6
Arbitration Act, 1940 — Section 28, 29, 30, 33
High Courts05 Mar 1982Dismissed
Mahesh Prakash Vs Union of India, and another
Allahabad High Court · (1982) 03 AHC CK 0046
Arbitration Act, 1940 — Section 30, 33
High Courts03 Mar 1982Allowed
H.S. Grover Vs N.I.F.F.T. and Others
Patna High Court · (1983) 31 BLJR 210
Arbitration Act, 1940 — Section 2, 21, 33, 41, 9Civil Procedure Code, 1908 (CPC) — Section 151