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2,534 judgments in All Courts matching “Section 33 Arbitration Act” · page 118 of 127

High Courts21 Aug 1979Allowed

Mohanlal Vs State of Madhya Pradesh and Others

Madhya Pradesh High Court · AIR 1980 MP 1 : (1981) ILR (MP) 627 : (1979) JLJ 714 : (1979) 24 MPLJ 801 : (1979) MPLJ 801

Arbitration Act, 1940 — Section 33Limitation Act, 1963 — Article 113, 522

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High Courts18 Aug 1979Dismissed

Kailash Kumar Agarwal and another Vs Daya Shankar Jaiswal

Madhya Pradesh High Court · (1982) JLJ 31

Arbitration Act, 1940 — Section 20, 33, 39, 39(1), 39(2)Civil Procedure Code, 1908 (CPC) — Section 104

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High Courts07 Aug 1979

Union of India Vs Manchanda Brothers and Another

Punjab And Haryana At Chandigarh · AIR 1979 P&H 255

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

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High Courts07 Aug 1979Dismissed

State of Orissa Vs G.C. Kanungo

Orissa High Court · AIR 1980 Ori 157 : (1979) 48 CLT 505

Arbitration Act, 1940 — Section 13, 31, 33

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High Courts03 Aug 1979Dismissed

Express Cables (P) Ltd. Vs Punjab State Electricity Board

Calcutta High Court · 84 CWN 79

Arbitration Act, 1940 — Section 2(c), 31, 31(3), 33, 41Civil Procedure Code, 1908 (CPC) — Section 115

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High Courts23 Mar 1979

Sitaram Saraogi Vs Kanchan Oil Industries Pvt. Ltd.

Calcutta High Court · 83 CWN 628

Arbitration Act, 1940 — Section 30, 33

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High Courts20 Feb 1979Allowed

Kerala State Electricity Board Vs Pylee Ithappiri

High Court Of Kerala · (1979) 02 KL CK 0010

Arbitration Act, 1940 — Section 33, 39Civil Procedure Code, 1908 (CPC) — Section 105, 105(1), 115Electricity Act, 1910 — Section 16(3), 51

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High Courts01 Jan 1979Allowed

Ramsharan and Ramdayal Dau Co. Vs Hindustan Steel Ltd., Bhilai

Madhya Pradesh High Court · (1980) JLJ 689

Arbitration Act, 1940 — Section 30, 33

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High Courts21 Dec 1978Dismissed

State of Bihar and Others Vs Paras Nath Pandey and Others

Patna High Court · AIR 1979 Patna 196

Arbitration Act, 1940 — Section 14, 2, 31, 31(4), 33

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High Courts28 Sept 1978Allowed

Premchand and Sons Vs State of Himachal Pradesh and Others

High Court Of Himachal Pradesh · (1979) ShimLC 4

Arbitration Act, 1940 — Section 20, 33Civil Procedure Code, 1908 (CPC) — Section 80Contract Act, 1872 — Section 20

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High Courts28 Sept 1978Allowed

Prem Chand and Sons Vs State of Himachal Pradesh etc.

High Court Of Himachal Pradesh · (1978) 7 ILR HP 595

Arbitration Act, 1940 — Section 33Civil Procedure Code, 1908 (CPC) — Section 80Contract Act, 1872 — Section 20

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High Courts03 Aug 1978

A.M.P.S. Muthuswamy Vs Revenue Divisional Officer, Nagapattinam and Others

Madras High Court · AIR 1979 Mad 153 : (1979) 1 MLJ 207

Arbitration Act, 1940 — Section 14, 33Registration Act, 1908 — Section 79

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High Courts06 Jul 1978

B.C. Paul and Sons (P) Ltd. Vs Union of India (UOI)

Calcutta High Court · AIR 1978 Cal 423 : 82 CWN 1074

Arbitration Act, 1940 — Section 2, 33Civil Procedure Code, 1908 (CPC) — Section 20

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High Courts06 Jun 1978

Crompton Greaves Ltd. Vs Hindustan Steel Ltd.

Calcutta High Court · AIR 1978 Cal 444 : 82 CWN 996

Arbitration Act, 1940 — Section 23, 23(2), 33, 5

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High Courts28 Apr 1978Dismissed

Devendra Singh Vs Kalyan Singh

Rajasthan High Court · AIR 1978 Raj 134 : (1978) RLW 280 : (1978) 11 WLN 113

Arbitration Act, 1940 — Section 30, 31, 33Limitation Act, 1908 — Article 158, 181Limitation Act, 1963 — Article 119

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High Courts25 Apr 1978Dismissed

Amar Talkies, Sagar Vs Apsara Cinema

Madhya Pradesh High Court · (1982) JLJ 812

Arbitration Act, 1940 — Section 10, 32, 33, 34, 37(1)Civil Procedure Code, 1908 (CPC) — Section 151Specific Relief Act, 1963 — Section 41

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High Courts23 Mar 1978

N.K. Ahammed Vs The Madras State Housing Board and Another

Madras High Court · (1979) 1 MLJ 185

Arbitration Act, 1940 — Section 33

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High Courts22 Mar 1978Allowed

Jolly Steel Industries Pvt. Ltd., Poona Vs Union of India and Another

Bombay High Court · AIR 1979 Bom 214

Arbitration Act, 1940 — Section 11, 14, 3, 33Sales of Goods Act, 1930 — Section 58Specific Relief Act, 1963 — Section 10, 14

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High Courts03 Mar 1978

The Union of India Vs M/s. Dev and Company, Shillong

Gauhati High Court · AIR 1978 Guw 91

Arbitration Act, 1940 — Section 12, 20, 33, 4, 5

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High Courts21 Feb 1978Dismissed

Joseph Philip Vs Varkey Mathai and Others

High Court Of Kerala · AIR 1978 Ker 208

Arbitration Act, 1940 — Section 17, 30, 33Limitation Act, 1963 — Article 119, 136

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