High Courts06 Jan 1965Dismissed
Vidya Dhar Sharma Vs The President's Press, Co-operative, Thrift and Credit Society Ltd.
Punjab And Haryana At Chandigarh · (1965) 2 ILR (P&H) 61
Arbitration Act, 1940 — Section 33, 39
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2,534 judgments in All Courts matching “Section 33 Arbitration Act” · page 123 of 127
High Courts28 Dec 1964Dismissed
Sellamuthu Vannan Vs Chinnanna Moopan
Madras High Court · (1966) ILR (Mad) 442
Arbitration Act, 1940 — Section 17, 33Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2, Order 21 Rule 2(1), Order 21 Rule 2(2), Order 21 Rule 2(3)
High Courts02 Dec 1964Dismissed
Rambilas Mahto and Others Vs Babu Durga Bijai Prasad Singh and Others
Patna High Court · AIR 1965 Patna 239
Arbitration Act, 1940 — Section 14, 14(2), 17, 32, 33Civil Procedure Code, 1908 (CPC) — Section 151Limitation (Amendment) Act, 1963 — Article 119
High Courts30 Oct 1964Allowed
Hindustan Steel Ltd., Bhilai Steel Project Vs Kaushal Construction Co., Architects, Engineering Contractors
Madhya Pradesh High Court · AIR 1966 MP 249 : (1967) ILR (MP) 645 : (1966) JLJ 678
Arbitration Act, 1940 — Section 33
High Courts24 Jul 1964Dismissed
Raj Kumar Vs Sant Ram and Others
Punjab And Haryana At Chandigarh · (1965) 1 ILR (P&H) 34
Arbitration Act, 1940 — Section 30, 33, 35, 5Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, 151
High Courts19 May 1964Dismissed
New India Assurance Co. Ltd. Vs Dalmia Iron and Steel Ltd.
Calcutta High Court · AIR 1965 Cal 42
Arbitration Act, 1940 — Section 30, 33Evidence Act, 1872 — Section 115
High Courts28 Feb 1964Allowed
Partabmull Rameshwar Vs Fulchand Kanahiyalal and Co.
Calcutta High Court · AIR 1964 Cal 452 : 68 CWN 586
Arbitration Act, 1940 — Section 33, 34Civil Procedure Code, 1908 (CPC) — Section 11Partnership Act, 1932 — Section 67, 69(3)
High Courts11 Feb 1964Dismissed
Union of India Vs Pratap Chandra Biswas
Gauhati High Court · AIR 1964 Guw 141
Arbitration Act, 1940 — Section 13, 14, 17, 33, 37
High Courts06 Nov 1963Dismissed
Lingam Dasaradharamayya Vs Kanuri Raja Rao and Others
Andhra Pradesh High Court · AIR 1964 AP 348
Arbitration Act, 1940 — Section 30, 33
High Courts30 Oct 1963Dismissed
Chandy Vs Mathew
High Court Of Kerala · (1964) KLJ 275
Arbitration Act, 1940 — Section 14, 20, 33
High Courts26 Jul 1963Dismissed
The Premier Insurance Co. Ltd. Vs V.R. Kannan and Another
Madras High Court · AIR 1964 Mad 284 : (1963) 76 LW 807
Arbitration Act, 1940 — Section 33
High Courts03 May 1963
Lal Chand Vs Gopi Chand
Punjab And Haryana At Chandigarh · AIR 1964 P&H 61 : (1963) 2 ILR (P&H) 613 : (1963) 65 PLR 809
Arbitration Act, 1940 — Section 30 , 33Limitation Act, 1963 — Article 158 , 181
High Courts15 Apr 1963Dismissed
L. Madan Lal Haveliwala Vs L. Sunder Lal and Another
Allahabad High Court · AIR 1964 All 38
Arbitration Act, 1940 — Section 14(2), 15, 16, 17, 33Limitation Act, 1908 — Article 158
High Courts19 Feb 1963Dismissed
Allen Berry and Co. Pvt. Ltd. Vs The Union of India (UOI)
Punjab And Haryana At Chandigarh · (1964) 1 ILR (P&H) 186
Arbitration Act, 1940 — Section 16, 16(1), 2, 33, 34Evidence Act, 1872 — Section 92Government of India Act, 1935 — Section 175(3)
High Courts20 Dec 1962
Radha Kishna and Another Vs Natmal Bubna
Rajasthan High Court · AIR 1963 Raj 193 : (1963) RLW 183
Arbitration Act, 1940 — Section 33, 39(1)Civil Procedure Code, 1908 (CPC) — Section 105, 115
Supreme Court15 Nov 1962Allowed
The Mysore State Electricity Board Vs Bangalore Woollen, Cotton and Silk Mills Ltd. and Others
Supreme Court Of India · AIR 1963 SC 1128 : (1963) 2 SCR 127 Supp
Arbitration Act, 1940 — Section 33Constitution of India, 1950 — Article 133(1)Electricity (Supply) Act, 1948 — Section 26, 70, 76
High Courts21 Aug 1962Allowed
Secretary to the Government of Orissa, Public Works Department Vs Ramkrishna Mohapatra
Orissa High Court · AIR 1963 Ori 19
Arbitration Act, 1940 — Section 32, 33Limitation Act, 1963 — Section 14, 2(7), 5
High Courts19 Jul 1962Dismissed
Indurthi Srinivasa Rao Vs Indurthi Venkata Narasimha Rao and Another
Andhra Pradesh High Court · AIR 1963 AP 193
Arbitration Act, 1940 — Section 14, 17, 30, 32, 33Civil Procedure Code, 1908 (CPC) — Section 115Registration Act, 1908 — Section 17(1), 17(2), 49
High Courts10 May 1962Allowed
Shree Bajrang Jute Mills Ltd. Vs Fulchand Kanhaiyalal Co. and Another
Calcutta High Court · AIR 1963 Cal 140
Arbitration Act, 1940 — Section 33, 34
High Courts09 May 1962Dismissed
Union of India Vs N.P. Singh
Calcutta High Court · 66 CWN 977 : 66 CWN 1074
Arbitration Act, 1940 — Section 17, 33, 39, 39(1)(vi)