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2,534 judgments in All Courts matching “Section 33 Arbitration Act” · page 121 of 127

High Courts23 Aug 1972

Sat Pal Anand and Others Vs R.K. Ahuja and Others

Punjab And Haryana At Chandigarh · AIR 1973 P&H 197

Arbitration Act, 1940 — Section 14, 19, 20, 33, 34Civil Procedure Code, 1908 (CPC) — Order 5 Rule 17, Order 5 Rule 19, Order 5 Rule 2Contract Act, 1872 — Section 252

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High Courts07 Jul 1972Dismissed

V.K. Murti Vs C.V. Rama Aiyar

Calcutta High Court · (1974) 2 ILR (Cal) 1

Arbitration Act, 1940 — Section 15, 16, 2, 30, 33Imports and Exports (Control) Act, 1947 — Section 5

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High Courts18 Apr 1972Allowed

Arun General Industries Ltd. Vs Gunny Trading Co.

Calcutta High Court · AIR 1972 Cal 542

Arbitration Act, 1940 — Section 33Forward Contracts (Regulation) Act, 1952 — Section 2

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High Courts08 Mar 1972Dismissed

M.S. Ramaiah Vs The State of Mysore

Karnataka High Court · AIR 1973 Kar 17 : AIR 1972 Kar 17 : (1984) ILR (Kar) 452 : (1972) 2 MysLJ 119

Arbitration Act, 1940 — Section 17, 33, 9

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High Courts11 Feb 1972Allowed

Jagannath Kapoor and Another Vs Premier Credit and Instalment Corporation (P) Ltd.

Allahabad High Court · AIR 1973 All 49

Arbitration Act, 1940 — Section 30, 33Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, Order 41 Rule 2Evidence Act, 1872 — Section 115

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High Courts01 Feb 1972Dismissed

Chandra Narain Chaudhary and Another Vs Mt. Godavari Choudharain and Others

Patna High Court · AIR 1972 Patna 340 : (1972) 5 PLJR 175

Arbitration Act, 1940 — Section 28(1), 3, 33, 39Civil Procedure Code, 1908 (CPC) — Section 115

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High Courts24 Jan 1972

Raghubans Singh Sehgal Vs Wishav Wati Bajaj

Punjab And Haryana At Chandigarh · AIR 1972 P&H 259

Arbitration Act, 1940 — Section 33, 34Civil Procedure Code, 1908 (CPC) — Section 115

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Supreme Court18 Jan 1972Dismissed

Mattapalli Chelamayya and Another Vs Mattapalli Venkataratnam and Another

Supreme Court Of India · AIR 1972 SC 1121 : (1972) 3 SCC 799 : (1972) 4 UJ 579

Arbitration Act, 1940 — Section 30, 33Constitution of India, 1950 — Article 132, 133Evidence Act, 1872 — Section 49

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High Courts21 Oct 1971

Gian Chand Vs Tirath Ram Gupta

Punjab And Haryana At Chandigarh · AIR 1973 P&H 210

Arbitration Act, 1940 — Section 33, 34Civil Procedure Code, 1908 (CPC) — Order 18 Rule 4, Order 19 Rule 1

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High Courts29 Jul 1971

Union of India Vs Hari Krishan Joshi and Others

Punjab And Haryana At Chandigarh · AIR 1972 P&H 207

Arbitration Act, 1940 — Section 20, 20(4), 33

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High Courts27 Jul 1971

Punjab State Vs K.K.K. Mills

Punjab And Haryana At Chandigarh · AIR 1973 P&H 26

Arbitration Act, 1940 — Section 33

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High Courts22 Jul 1971Dismissed

R.K. Nanda Vs State

High Court Of Himachal Pradesh · (1971) 1 ILR HP 94 Supp

Arbitration Act, 1940 — Section 30, 33Civil Procedure Code, 1908 (CPC) — Section 115

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High Courts22 Jul 1971Dismissed

State of Orissa and Another Vs Govinda Choudhury

Orissa High Court · (1971) 37 CLT 937

Arbitration Act, 1940 — Section 14, 30, 33

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High Courts29 Apr 1971Allowed

The U.P. State and Another Vs Mohan Lal

Allahabad High Court · AIR 1971 All 521

Arbitration Act, 1940 — Section 30, 33

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High Courts25 Jan 1971

K.K. Kar Vs Damodar Valley Corporation

Calcutta High Court · (1972) 1 ILR (Cal) 28

Arbitration Act, 1940 — Section 33, 9

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High Courts09 Nov 1970

Kailash Chand and Another Vs Nand Lal Putla and Others

Punjab And Haryana At Chandigarh · (1973) 1 ILR (P&H) 372

Arbitration Act, 1940 — Section 33, 6, 8

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Supreme Court11 Sept 1970Allowed

State of Orissa & Another Vs Kalinga Construction Co. (P) Ltd.

Supreme Court Of India · AIR 1971 SC 1646 : (1970) 2 SCC 861 : (1971) 2 SCR 184

Arbitration Act, 1940 — Section 30, 33

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High Courts03 Apr 1970Dismissed

The Union of India Vs M/s. Mohinder Singh and Co.

Jammu And Kashmir High Court · AIR 1971 J&K 10

Arbitration Act, 1940 — Section 33Civil Procedure Code, 1908 (CPC) — Section 41

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High Courts28 Jan 1970

Mool Chand Vs Manak Chand

Rajasthan High Court · (1970) RLW 235 : (1970) WLN 203

Arbitration Act, 1940 — Section 14, 17, 32, 33Contract Act, 1872 — Section 19, 20, 21, 22, 23

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High Courts14 Nov 1969Allowed

Hindustan Steel Limited, Bhilai Vs M/s Ramdayal Dau and Co., Durg

Madhya Pradesh High Court · (1972) MPLJ 46

Arbitration Act, 1940 — Section 33

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