High Courts06 Jan 1976
Commander Works Engineers Vs Sarvashri Sreenivasan Foundries and Engineering Works
Karnataka High Court · AIR 1976 Kar 206 : (1976) ILR (Kar) 686 : (1976) 1 KarLJ 163
Arbitration Act, 1940 — Section 30, 30 (a), 33
JUDGMENT DATABASE
Search 2,534 Indian judgments.
2,534 judgments in All Courts matching “Section 33 Arbitration Act” · page 120 of 127
High Courts03 Jul 1975Dismissed
State of Orissa Vs Padmapur Trading Company
Orissa High Court · (1975) 41 CLT 1179
Arbitration Act, 1940 — Section 30, 33, 34
High Courts01 Jul 1975Allowed
Karichori Raman Nair Vs Kodoth Krishnan Nair and Another
High Court Of Kerala · AIR 1976 Ker 22
Arbitration Act, 1940 — Section 32, 33Transfer of Property Act, 1882 — Section 40
High Courts20 Mar 1975
Calcutta Metropolitan Development Authority Vs K.C. Anand and Co.
Calcutta High Court · 80 CWN 328
Arbitration Act, 1940 — Section 33, 9Calcutta Metropolitan Water and Sanitation Authority Act, 1966 — Section 90(A), 90(b)
High Courts10 Jan 1975
Gupta Private Loan Committee Vs Ganesh Dass Kudyar and Sons
Jammu And Kashmir High Court · (1975) KashLJ 272
Jammu and Kashmir Arbitration and Conciliation Act, 2002 — Section 33Jammu and Kashmir Stamp Act, 1977 — Section 2(5)
High Courts10 Jan 1975Allowed
M/s. Alagappa Cotton Mills, Rajapalavam Vs Indo Burmah Trading Corporation, Madras and others
Madras High Court · AIR 1976 Mad 79
Arbitration Act, 1940 — Section 31, 33
High Courts09 Jan 1975Dismissed
Smt. Lila Devi etc. Vs The State of Himachal Pradesh
High Court Of Himachal Pradesh · (1975) 4 ILR HP 277
Arbitration Act, 1940 — Section 30, 33, 5
Supreme Court21 Nov 1974Allowed
N. Chellappan Vs Secretary, Kerala State Electricity Board and Another
Supreme Court Of India · AIR 1975 SC 230 : AIR 1974 SC 230 : (1975) KLT 287 : (1975) 1 SCC 289 : (1975) 2 SCR 811 : (1975) 7 UJ 2
Arbitration Act, 1940 — Section 11, 16, 30, 33, 5
High Courts04 Oct 1974
Tarlok Chand Butail Vs Union Co-operative Fire and General Insurance Society Ltd. and Another
High Court Of Himachal Pradesh · (1974) 3 ILR HP 981
Arbitration Act, 1940 — Section 14, 30, 33Limitation (Amendment) Act, 1973 — Article 119, 5
High Courts02 Aug 1974Dismissed
Patel Engineering Co. Ltd. Vs Indian Oil Corporation Ltd.
Patna High Court · AIR 1975 Patna 212
Arbitration Act, 1940 — Section 13, 30, 33Civil Procedure Code, 1908 (CPC) — Order 6 Rule 15(1)Contract Act, 1872 — Section 70
High Courts19 Feb 1974Allowed
Union of India (UOI) Vs Romesh Kumar Rajgharia
Calcutta High Court · AIR 1974 Cal 345 : (1974) 1 CALLT 359
Arbitration Act, 1940 — Section 30, 33
High Courts11 Feb 1974Dismissed
Bhadur Singh Vs The District Judge, Rampur and Others
Allahabad High Court · AIR 1975 All 12
Arbitration Act, 1940 — Section 14, 17, 33, 46
Supreme Court29 Nov 1973
R.N. Ganekar and Co. Vs Hindustan Wires Ltd.
Supreme Court Of India · AIR 1974 SC 303 : (1974) 1 SCC 309 : (1974) 6 UJ 30
Arbitration Act, 1940 — Section 33
High Courts27 Sept 1973Allowed
The State of Bihar Vs Damodar Valley Corporation and Others
Patna High Court · AIR 1974 Patna 354
Arbitration Act, 1940 — Section 14, 17, 2, 31, 39Constitution of India, 1950 — Article 124(1)Damodar Valley Corporation Act, 1948 — Section 33, 49, 58
High Courts27 Sept 1973Dismissed
KSEB Vs Parvathi Amma
High Court Of Kerala · AIR 1974 Ker 202
Arbitration Act, 1940 — Section 20, 28, 8Civil Procedure Code, 1908 (CPC) — Section 141General Clauses Act, 1897 — Section 8(1)
High Courts01 Aug 1973Allowed
Sashi Prasad and Others Vs Baleshwar Prasad Mandal and Others
Patna High Court · AIR 1974 Patna 63
Arbitration Act, 1940 — Section 17, 33, 39
High Courts17 Jul 1973Dismissed
Banwari Lal and Others Vs The Pilibhit Co-operative Development Federation Ltd. and Others
Allahabad High Court · AIR 1974 All 269
Arbitration Act, 1940 — Section 33
High Courts14 Jul 1973Dismissed
Venkatarama Krishna Kurti Vs C. V. Rama Aiyer and Another
Calcutta High Court · 78 CWN 1
Arbitration Act, 1940 — Section 15, 16, 2, 30, 33
High Courts19 Jan 1973
Sh. Mulk Raj Vs Hem Raj and another
Jammu And Kashmir High Court · AIR 1974 J&K 40
Arbitration Act, 1940 — Section 16(1), 33
High Courts28 Nov 1972
Ramanand Vs Bharat Finance Company Pvt.Ltd
Jammu And Kashmir High Court · (1973) JKLR 915 : (1974) KashLJ 150
Jammu and Kashmir Arbitration and Conciliation Act, 2002 — Section 33Jammu and Kashmir Limitation Act, 1995 — Article 158, 181