High Courts16 Feb 1982Allowed
Alliance Mills (Lessees) Pvt. Ltd. Vs Madan Gopal and Sons
Calcutta High Court · AIR 1982 Cal 282 : 86 CWN 623
Arbitration Act, 1940 — Section 2(9), 33Forward Contracts (Regulation) Act, 1952 — Section 15(3), 15(3A)
JUDGMENT DATABASE
Search 2,534 Indian judgments.
2,534 judgments in All Courts matching “Section 33 Arbitration Act” · page 117 of 127
High Courts20 Nov 1981
M/s. Bhilwara Synthetics Ltd., New Delhi Vs Delhi Hindustani Mercantile Association and others
Delhi High Court · AIR 1982 Delhi 155
Arbitration Act, 1940 — Section 12(2), 33, 5
High Courts27 Jul 1981Dismissed
Brahmadeo Choudhary Vs National Insurance Co. Ltd.
Patna High Court · AIR 1983 Patna 3 : (1982) PLJR 436
Arbitration Act, 1940 — Section 19, 25, 33, 39
High Courts11 May 1981Dismissed
Oriental Fire and General Insurance Co. Ltd. Vs Shri Balram K. Kapur and another
Delhi High Court · (1983) 54 CompCas 320
Arbitration Act, 1940 — Section 3, 33, 5, 8Civil Procedure Code, 1908 (CPC) — Section 60Limitation Act, 1963 — Article 137
High Courts21 Apr 1981
Gangaram Ratanlal Vs Simplex Mills Co. Ltd.
Bombay High Court · AIR 1982 Bom 72 : (1981) 83 BOMLR 307 : (1989) 177 ITR 176
Arbitration Act, 1940 — Section 2, 33Civil Procedure Code, 1908 (CPC) — Section 9Evidence Act, 1872 — Section 115
Supreme Court07 Jan 1981Allowed
Natraj Studios (P) Ltd. Vs Navrang Studios and another
Supreme Court Of India · AIR 1981 SC 537(2) : (1981) 83 BOMLR 204 : (1982) 2 CompLJ 551 : (1981) 1 SCALE 62 : (1981) 1 SCC 523 : (1981) 2 SCR 466
Bombay Rents, Hotel And Lodging House Rates Control Act, 1947 — Section 5(3), 5(4A), 5(8), 5(8A), 5(11), 6(1), 15A, 15(1), 28, 28(1)Madhya Pradesh Accommodation Control Act, 1961 — Section 3(A)Uttar Pradesh (Temporary) Control Of Rent And Eviction Act, 1947 — Section 2(a)
High Courts10 Dec 1980
The National Electric Supply and Trading Corporation Private Ltd. Vs Union of India and others
Delhi High Court · AIR 1981 Delhi 81
Arbitration Act, 1940 — Section 14, 16, 30, 33, 46Electricity Act, 1910 — Section 28, 28(1), 3, 5, 5(2)
High Courts17 Nov 1980Dismissed
S. Narain Singh and another Vs M/s. Ram Gopal Madan Lal and others
Delhi High Court · AIR 1981 Delhi 88
Arbitration Act, 1940 — Section 31, 32, 33Civil Procedure Code, 1908 (CPC) — Section 141
Supreme Court22 Oct 1980Dismissed
Smt. Rukmanibai Gupta Vs Collector Jabalpur and Others
Supreme Court Of India · AIR 1981 SC 479 : (1980) 4 SCC 556 : (1980) 12 UJ 988
Arbitration Act, 1940 — Section 2, 32, 33Constitution of India, 1950 — Article 133(1), 226, 299Madhya Pradesh Minor Minerals Rules, 1961 — Rule 24, 50
High Courts18 Aug 1980Dismissed
Arbind Export Pvt. Ltd. Vs Warner A. Bock K.G.
Calcutta High Court · AIR 1981 Cal 18
Arbitration Act, 1940 — Section 33
High Courts24 Jul 1980Dismissed
Philip Vs Mathai and Others
High Court Of Kerala · (1980) 07 KL CK 0028
Arbitration Act, 1940 — Section 17, 30, 33Limitation Act, 1908 — Article 158Limitation Act, 1963 — Article 119, 137
High Courts20 Jun 1980
Bharat Barrel and Drum Mfg. Co. (P) Ltd. Vs Indian Oil Corporation and Another
Calcutta High Court · 84 CWN 672
Arbitration Act, 1940 — Section 33
High Courts16 Apr 1980Dismissed
Jiwani Engineering Works (P.) Ltd. Vs Union of India (UOI)
Calcutta High Court · AIR 1981 Cal 101
Arbitration Act, 1940 — Section 20, 29, 30, 33
High Courts08 Apr 1980
Food Corporation of India Vs P.L. Juneja
Delhi High Court · AIR 1981 Delhi 43
Arbitration Act, 1940 — Section 20, 33, 34, 39
High Courts15 Feb 1980Dismissed
Union of India (UOI) Vs D. Bose and Others
Calcutta High Court · AIR 1981 Cal 95
Arbitration Act, 1940 — Section 16, 30, 33
High Courts04 Feb 1980Allowed
S.B. Singh Vs Union of India (UOI) and Another
Allahabad High Court · (1980) AWC 658
Arbitration Act, 1940 — Section 14, 16Stamp Act, 1899 — Article 12, 33, 33(1), 35, 36
High Courts11 Dec 1979
Union of India (UOI) and Others Vs Sharma and Company and Another
Rajasthan High Court · (1979) WLN 806
Arbitration Act, 1940 — Section 14, 15, 17, 30, 33
High Courts07 Nov 1979Allowed
Industrial Development Corporation of Orissa Ltd. Vs Jajodia Overseas (P) Ltd.
Orissa High Court · AIR 1980 Ori 66
Arbitration Act, 1940 — Section 20, 20(4), 22, 30, 33
High Courts23 Oct 1979Allowed
Kumarbar-bar Behera Vs Executive Engineer, P.H. Maintenance Division No. II, Bhubaneswar and Another
Orissa High Court · AIR 1980 Ori 40 : (1980) 49 CLT 53
Arbitration Act, 1940 — Section 2, 33Constitution of India, 1950 — Article 299(1)
High Courts06 Sept 1979
Somasundara Nadar (died) and Others Vs Bhusekarapandian
Madras High Court · (1980) 93 LW 246 : (1980) 1 MLJ 136
Arbitration Act, 1940 — Section 33