High Courts15 Jan 1957Allowed
Moran and Company Ltd. Vs Anderson Wright Ltd.
Calcutta High Court · (1958) 2 ILR (Cal) 73
Arbitration Act, 1940 — Section 33, 34
JUDGMENT DATABASE
Search 2,534 Indian judgments.
2,534 judgments in All Courts matching “Section 33 Arbitration Act” · page 126 of 127
High Courts04 Apr 1955Dismissed
R. Prince and Co. Vs Governor General in Council
Punjab And Haryana At Chandigarh · AIR 1955 P&H 240
Arbitration Act, 1940 — Section 30, 33, 39(i), 8, 8(1)(C)Constitution of India, 1950 — Article 299Government of India Act, 1935 — Section 175(3)
High Courts21 Mar 1955Dismissed
Peddi Malliah Vs Gumpa Shankeriah
Andhra Pradesh High Court · (1955) 03 AP CK 0007
Arbitration Act, 1940 — Section 33Civil Procedure Code, 1908 (CPC) — Section 115, 151
High Courts26 Nov 1954
Ismail Vs Hansraj and another
Rajasthan High Court · (1954) 11 RAJ CK 0002
Arbitration Act, 1940 — Section 17, 30, 32, 33, 39
High Courts19 Nov 1954Dismissed
Gopal Choudhary and Others Vs Mt. Sundari and Others
Patna High Court · AIR 1955 Patna 277 : (1955) 3 BLJR 52
Arbitration Act, 1940 — Section 17, 21, 30, 39, 41Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33, Order 41 Rule 7, 100, 101, 104
High Courts31 Mar 1954Allowed
Moti Mahal Theatres Ltd. Vs Seth Babu Lal Chokhani
Punjab And Haryana At Chandigarh · AIR 1955 P&H 109
Arbitration Act, 1940 — Section 14, 33, 41
High Courts25 Mar 1954Dismissed
Mathunni Mathew Vs Mathunni Chandy and another
High Court Of Kerala · AIR 1954 Ker 171
Arbitration Act, 1940 — Section 14, 17, 33Registration Act, 1908 — Section 17, 17(1)(b), 17(2)(v)
High Courts02 Jan 1954Allowed
United India Fire and General Insurance Co. Ltd. Vs Bhagat Singh
Punjab And Haryana At Chandigarh · AIR 1954 P&H 171
Arbitration Act, 1940 — Section 17, 30, 33
High Courts07 Oct 1953
A.R. Savkur Vs Amritlal Kalidas and Others
Bombay High Court · AIR 1954 Bom 293 : (1954) 56 BOMLR 89 : (1954) ILR (Bom) 686
Arbitration Act, 1940 — Section 17, 30, 32, 33, 39Limitation Act, 1908 — Article 158, 181
High Courts07 Oct 1953Dismissed
Paramananda Panigrahi and Another Vs Tilottama Panigrahiani and after her Rukmini Panigrahiani
Orissa High Court · (1954) 20 CLT 304
Arbitration Act, 1940 — Section 32, 33
High Courts03 Sept 1953Dismissed
Shah and Co. Vs Ishar Singh Kirpal Singh and Co.
Calcutta High Court · AIR 1954 Cal 164 : (1956) 2 ILR (Cal) 541
Arbitration Act, 1940 — Section 30, 33Limitation Act, 1908 — Article 181
High Courts20 May 1953Allowed
Ramnath Narendranath Vs Nanjee Shamjee and Co.
Calcutta High Court · AIR 1953 Cal 787
Arbitration Act, 1940 — Section 11, 28(1), 28(2), 3, 33Bengal Chamber of Commerce Tribunal of Arbitration Rules, 1956 — Rule 25, 5(3), 6, 7
High Courts28 Apr 1953Allowed
Abdul Karim and Others Vs Mst. Maniran and Others
Patna High Court · (1953) 1 BLJR 410
Arbitration Act, 1940 — Section 33, 39(1)
High Courts20 Apr 1953Allowed
Jute and Gunny Brokers Limited Vs Albion Jute Mills Company Limited
Calcutta High Court · 57 CWN 675
Arbitration Act, 1940 — Section 33, 39Civil Procedure Code, 1908 (CPC) — Section 109, 110Constitution of India, 1950 — Article 133, 133(1), 133(1)(a), 134, 135
High Courts14 Mar 1952Dismissed
Gadipudi Seethamma Vs Gudipudi Annapurnamma and Others
Madras High Court · AIR 1953 Mad 544 : (1952) 1 MLJ 744
Arbitration Act, 1940 — Section 31, 32, 33Civil Procedure Code, 1908 (CPC) — Section 9
Supreme Court25 Feb 1952Dismissed
Ruby General Insurance Co. Ltd. Vs Pearey Lal Kumar and Another
Supreme Court Of India · AIR 1952 SC 119 : (1952) 22 CompCas 111 : (1952) 65 LW 770 : (1952) 1 MLJ 741 : (1952) 1 SCR 501
Arbitration Act, 1940 — Section 33
High Courts01 Jun 1951
Des Raj Pahwa and Another Vs The Concord of India Insurance Co. Ltd.
Punjab And Haryana At Chandigarh · AIR 1951 P&H 114
Arbitration Act, 1940 — Section 33Contract Act, 1872 — Section 2Motor Vehicles Act, 1939 — Section 96
High Courts10 Apr 1951
Ruby General Insurance Co. Ltd. Vs Peare Lal Kumar and Another
Punjab And Haryana At Chandigarh · AIR 1951 P&H 440
Arbitration Act, 1940 — Section 33
High Courts01 Mar 1951Allowed
The State of Bombay Vs Adamjee Hajee Dawood and Co.
Calcutta High Court · AIR 1951 Cal 147 : (1952) 2 ILR (Cal) 49
Arbitration Act, 1940 — Section 32, 33Civil Procedure Code, 1908 (CPC) — Section 9Specific Relief Act, 1877 — Section 39
High Courts10 Jan 1951Allowed
In Re: Associated Bank of Tripura, Ltd. (in liquidation)
Calcutta High Court · 55 CWN 402 : (1952) 1 ILR (Cal) 228
Arbitration Act, 1940 — Section 33Banking Companies (Amendment) Act, 1950 — Section 45BBanking Companies Act, 1949 — Section 45A, 45G