High Courts14 Nov 1969Allowed
Hindustan Steel Ltd., Bhilai Vs Ram Dayal Das and Company, Durg.
Madhya Pradesh High Court · (1972) JLJ 520
Arbitration Act, 1940 — Section 33
JUDGMENT DATABASE
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2,534 judgments in All Courts matching “Section 33 Arbitration Act” · page 122 of 127
High Courts13 May 1969Dismissed
Ashoka Construction Co. Vs Union of India (UOI) and Another
Gauhati High Court · (1969) 05 GAU CK 0004
Arbitration Act, 1940 — Section 17, 20, 30, 31, 33Arbitration Rules, 1940 — Rule 36Civil Procedure Code, 1908 (CPC) — Section 115, 151
Supreme Court18 Feb 1969Dismissed
Hindustan Steel Ltd. Vs M/s Dilip Construction Company
Supreme Court Of India · AIR 1969 SC 1238 : (1969) 17 BLJR 1074 : (1970) JLJ 56 : (1970) MhLj 111 : (1970) MhLj 110 : (1970) MPLJ 59 : (1969) 1 SCC 597 : (1969) 3 SCR 736
Arbitration Act, 1940 — Section 30, 33Stamp Act, 1899 — Section 35, 36, 42, 42(1), 42(2)
High Courts08 Nov 1968Dismissed
The Jupiter General Insurance Company Ltd. Vs Messrs Pahadi Forest Lessees and Another
Punjab And Haryana At Chandigarh · (1968) 11 P&H CK 0022
Arbitration Act, 1940 — Section 33
High Courts12 Oct 1968Allowed
Chhogalal Vs Dhanraj and Another
Rajasthan High Court · (1968) WLN 94
Arbitration Act, 1940 — Section 14, 20, 33, 44
Supreme Court25 Sept 1968Dismissed
Union of India Vs Salween Timber Construction (India) & Ors
Supreme Court Of India · AIR 1969 SC 488 : (1969) 2 SCR 224
Arbitration Act, 1940 — Section 12(2), 31(3), 32, 33, 5
High Courts24 Sept 1968
Thakkar Vithalbhai Hargovind and Another Vs Kachhia Jagjivan Motilal (Deed.) by his Heirs Bai Kashi and Others
Gujarat High Court · (1969) 10 GLR 288
Arbitration Act, 1940 — Section 17Arbitration and Conciliation Act, 1996 — Section 17, 32, 33
High Courts01 Aug 1968
Indra Kumar Jaipuria Vs Lav Kumar Jaipuria and Others
Calcutta High Court · (1968) 08 CAL CK 0013
Arbitration Act, 1940 — Section 20, 31(2), 31(4), 33Civil Procedure Code, 1908 (CPC) — Section 113
High Courts18 Jul 1968Allowed
Prasad Gope Vs Makhan Gope and Another
Patna High Court · AIR 1969 Patna 307
Arbitration Act, 1940 — Section 14, 14(2), 17, 33, 39(1)Civil Procedure Code, 1908 (CPC) — Section 100, 96Limitation Act, 1908 — Article 158
Supreme Court19 Mar 1968
Fort Gloster Industries Ltd. Vs Sethia Mercantile (P) Ltd.
Supreme Court Of India · AIR 1968 SC 1308 : (1968) 3 SCR 450
Arbitration Act, 1940 — Section 33Forward Contracts (Regulation) Act, 1952 — Section 11
High Courts23 Oct 1967Allowed
Punjab University Vs Arya Pratinidhi Sabha, Punjab and others
Punjab And Haryana At Chandigarh · (1967) 10 P&H CK 0047
Arbitration Act, 1940 — Section 33
High Courts19 Oct 1967Allowed
Balwant Singh and Another Vs Partap Singh and Others
Punjab And Haryana At Chandigarh · (1968) 1 ILR (P&H) 574
Arbitration Act, 1940 — Section 14, 14(2), 30, 33, 39Civil Procedure Code, 1908 (CPC) — Section 115Limitation Act, 1908 — Article 178 , 181
High Courts03 Oct 1967
Engineering Construction Corporation, Ltd. Vs Madras Port Trust, Madras and Another
Madras High Court · AIR 1968 Mad 335 : (1969) ILR (Mad) 737
Arbitration Act, 1940 — Section 16, 30, 33
High Courts29 Sept 1967Dismissed
Prabhat Kumar Lala and Others Vs Jagdish Chandra Narang
Patna High Court · AIR 1968 Patna 399 : (1968) 1 PLJR 19
Arbitration Act, 1940 — Section 16, 16(1), 19, 30, 33Limitation Act, 1963 — Article 119
High Courts17 Feb 1967Dismissed
Makeshwar Misra Vs Laliteshwar Prasad Singh and Others
Patna High Court · AIR 1967 Patna 407
Arbitration Act, 1940 — Section 14(2), 30, 33, 39, 39(1)
High Courts01 Sept 1966Dismissed
Ishar Das Sahni and Brothers Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · (1967) 1 ILR (P&H) 854
Arbitration Act, 1940 — Section 16(3), 19, 20, 31(2), 33Civil Procedure Code, 1908 (CPC) — Order 39 Rule 4, 151
High Courts27 Jul 1966Dismissed
Amar Nath Vs Bhagwan Das and Others
Punjab And Haryana At Chandigarh · (1967) 1 ILR (P&H) 725
Arbitration Act, 1940 — Section 33
High Courts08 Feb 1966Allowed
Chhogalal and Another Vs New Ganesh Finance Co.
Rajasthan High Court · AIR 1966 Raj 181 : (1966) RLW 338
Arbitration Act, 1940 — Section 33, 8
High Courts02 Feb 1966Dismissed
Jiwan Ram and Another Vs Bawa Hari Dass
Punjab And Haryana At Chandigarh · (1966) 02 P&H CK 0038
Arbitration Act, 1940 — Section 33
High Courts11 Jan 1965Dismissed
Harish Chandra Saksena Vs The Union of India (UOI)
Punjab And Haryana At Chandigarh · (1966) 1 ILR (P&H) 1
Arbitration Act, 1940 — Section 17, 30, 33Constitution of India, 1950 — Article 299