High Courts15 Nov 1977Dismissed
Kumar and Kumar Vs Union of India (UOI)
Patna High Court · AIR 1978 Patna 192
Arbitration Act, 1940 — Section 13, 2, 2(1), 33
JUDGMENT DATABASE
Search 2,534 Indian judgments.
2,534 judgments in All Courts matching “Section 33 Arbitration Act” · page 119 of 127
High Courts03 Oct 1977Dismissed
State of Orissa Vs Gangaram Chhapolia
Orissa High Court · (1977) 44 CLT 603
Arbitration Act, 1940 — Section 33, 37, 39Limitation Act, 1963 — Article 18
High Courts21 Sept 1977Dismissed
Mulchand Doshi Vs Dalam Chand Bengani and Others
Calcutta High Court · AIR 1978 Cal 352
Arbitration Act, 1940 — Section 30, 33Registration Act, 1908 — Section 17
High Courts09 Sept 1977Dismissed
Easun Engineering Co. Ltd. Madras Vs The Andhra Pradesh State Electricity Board
Andhra Pradesh High Court · (1977) 09 AP CK 0010
Arbitration Act, 1940 — Section 31(2), 33, 34, 35Electricity (Supply) Act, 1948 — Section 3, 34, 39(2), 5
High Courts02 Sept 1977Dismissed
Vineet Kumar Vs Smt. Bhagwan Dei
Allahabad High Court · AIR 1978 All 312
Arbitration Act, 1940 — Section 30, 32, 33Civil Procedure Code, 1908 (CPC) — Order 22 Rule 9, 12, 122, 125, 2(18)Specific Relief Act, 1963 — Section 14(2), 43
High Courts25 Aug 1977Allowed
Indrasen Uttamrao Deshmukh Vs Sadashivrao Sambhajorao Arwade
Bombay High Court · (1978) 80 BOMLR 343 : (1978) MhLj 565
Arbitration Act, 1940 — Section 14, 17, 30, 33, 44
Supreme Court03 Aug 1977Dismissed
Nalanda Ceramic and Industries Ltd. Vs N.S. Choudhury and Co. (P) Ltd.
Supreme Court Of India · AIR 1977 SC 2142 : (1977) 4 SCC 37 : (1977) 9 UJ 510
Arbitration Act, 1940 — Section 31(4), 33
High Courts26 Jul 1977Allowed
Bansi Lal Vs Union of India (UOI)
Jammu And Kashmir High Court · AIR 1978 J&K 39
Constitution of India, 1950 — Article 299Jammu and Kashmir Arbitration and Conciliation Act, 2002 — Section 2, 20, 33
Supreme Court18 Jul 1977Allowed
Agarwal Engineering Co. Vs Technoimpex Hungarian Machine Industries Foreign Trade Co.
Supreme Court Of India · AIR 1977 SC 2122 : (1977) 4 SCC 367 : (1978) 1 SCR 167 : (1977) 9 UJ 492
Arbitration Act, 1940 — Section 33, 41
High Courts12 Jul 1977
M/s. United Builders Vs Union of India (UOI) and Another
Jammu And Kashmir High Court · (1977) 07 J&K CK 0003
Arbitration Act, 1940 — Section 14, 14(2), 20, 30, 33Limitation Act, 1963 — Article 158
High Courts06 Apr 1977Allowed
The Managing Committee/Governing Body of R.K. Arya College Nawanshar Vs Sh. B.S. Gogna and others
Punjab And Haryana At Chandigarh · (1977) 04 P&H CK 0023
Arbitration Act, 1940 — Section 33
High Courts05 Apr 1977Dismissed
Vineet Kumar Vs Smt. Bhagwandei
Allahabad High Court · AIR 1977 All 403
Arbitration Act, 1940 — Section 14, 17, 32, 33
High Courts12 Nov 1976Dismissed
Kehr Chand Dhiman and Another Vs Sarvshri Dharam Chand Dhiman Etc.
Punjab And Haryana At Chandigarh · (1977) 1 ILR (P&H) 342
Arbitration Act, 1940 — Section 14, 3, 30, 33Arbitration Rules, 1940 — Rule 2, 3, 4, 5
High Courts11 Oct 1976
A. Sankarasadasivam and Another Vs A. Kumaravel and Others
Madras High Court · AIR 1977 Mad 259 : (1977) ILR (Mad) 432 : (1977) 90 LW 77 : (1977) 1 MLJ 342
Arbitration Act, 1940 — Section 2, 32, 33, 34
High Courts12 Aug 1976Allowed
Fida Ali Vs Amroha Sahkari Kraya Vikaraya Samiti Ltd. and Others
Allahabad High Court · AIR 1977 All 158
Arbitration Act, 1940 — Section 33
High Courts12 Aug 1976Allowed
Fida Ali Vs Amroha Sahkari Kraya Vikraya Samiti Ltd. and Others
Allahabad High Court · AIR 1977 All 158
Arbitration Act, 1940 — Section 12, 14, 17, 30, 33Limitation Act, 1908 — Article 158United Provinces Co-operative Societies Act, 1912 — Section 111, 98
High Courts23 Jul 1976
Balsukh Refractories and Ceramics Ltd. Vs Hindusthan Steel Ltd. and Others
Calcutta High Court · AIR 1977 Cal 20
Arbitration Act, 1940 — Section 31, 33, 9Contract Act, 1872 — Section 28
High Courts23 Jul 1976
Abdul Razaq Vs Dhoop Chand
Rajasthan High Court · (1976) WLN 287
Arbitration Act, 1940 — Section 30, 33
High Courts21 May 1976
Vishnu Agencies (P) Ltd. and Others Vs Sriram Sahakari Grih Nirman Samity Ltd. and Others
Calcutta High Court · 80 CWN 863
Arbitration Act, 1940 — Section 20, 32, 33, 34, 35Civil Procedure Code, 1908 (CPC) — Section 10, 151Constitution of India, 1950 — Article 136
High Courts28 Apr 1976Dismissed
M/s. Kashmir Hill Forests Vs The State of J. and K. and Others
Jammu And Kashmir High Court · (1976) 04 J&K CK 0005
Constitution of India, 1950 — Article 122Jammu and Kashmir Arbitration and Conciliation Act, 2002 — Section 11, 17, 30, 32, 33Limitation Act, 1908 — Article 158