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2,534 judgments in All Courts matching “Section 33 Arbitration Act” · page 36 of 127

High Courts17 Jul 2019Disposed Off

Oswal Agro Mills Ltd Vs Oswal Woollen Mills Ltd

Delhi High Court · (2019) 262 DLT 333 : (2019) 177 DRJ 365

Code Of Civil Procedure, 1908 — Order 21, Order 21 Rule 1, Order 21 Rule 1(1), Order 21 Rule 1(1)(a), Order 21 Rule 1(1)(b), Order 21 Rule 1(1)(c), Order 21 Rule 1(2), Order 21 Rule 1(3), Order 21 Rule 1(4),Order 21 Rule 1(5), Order 21 Rule 3(2)Arbitration Act, 1940 — Section 20, 30, 33, 36, 41Arbitration And Conciliation Act, 1996 — Section 34, 36, 37

High Courts12 Jul 2019Partly Allowed

S.G. Enterprises, a partnership firm (wrongly described as a company registered under Companies Act) having its head office at 83, Hazaribagh Road, P.O. Lalpur District Ranchi Vs M/s Heavy Engineering Corporation Limited

Jharkhand High Court · (2019) 07 JH CK 0228

Arbitration And conciliation Act , 1996 — Section 33, 33(i)(a), 34Indian Contract Act, 1872 — Section 54, 55

High Courts06 Jul 2019Allowed

M/s Madan Prasad Vs State Of Bihar (now Jharkhand) And Ors

Jharkhand High Court · (2019) 07 JH CK 0138

Arbitration Act, 1940 — Section 16(1)(c), 30, 33, 39Indian Contract Act, 1872 — Section 55, 56, 73Interest Act, 1978 — Section 3(1)(b)

High Courts05 Jul 2019Disposed Off

M/S Lunar Electricals Vs National Buildings Construction Corporation Ltd & Ors

Delhi High Court · (2019) 07 DEL CK 0418

Arbitration Act, 1940 — Section 30, 33

High Courts02 Jul 2019Disposed Off

Sitac Pvt Ltd Vs Banwari Lal Sons Pvt Ltd & Ors

Delhi High Court · (2019) 07 DEL CK 0070

Arbitration Act, 1940 — Section 8(b), 14(2), 17, 20, 29, 30, 33Urban Land Ceiling And Regulation Act (ULCRA), 1976 — Section 20, 22Companies Act, 1956 — Section 46

High Courts01 Jul 2019Allowed

Shreyas Keshav Bhade Vs Sitakant Anant Shetgaonkar And Another

Bombay High Court · (2019) 07 BOM CK 0217

Arbitration And Conciliation Act, 1996 — Section 31, 31(5), 32, 33, 33(1), 33(4), 34, 34(3), 37

High Courts01 Jul 2019Disposed Off

North Delhi Municipal Corporation Vs M/S S A Builders Ltd

Delhi High Court · (2019) 6 R.A.J. 64

Arbitration And Conciliation Act, 1996 — Section 20, 31(7), 33, 34

High Courts21 Jun 2019Allowed

M/s Safe Ensure Administrative Facilities Private Limited Vs Govind Ballabh Pant University Of Agriculture & Technology, Pantnagar, District Udham Singh Nagar

Uttarakhand High Court · (2019) 06 UK CK 0095

Arbitration And Conciliation Act, 1996 — Section 33, 34, 34(2), 34(3), 37, 43Limitation Act, 1963 — Section 5, 14, 14(1), 29(2)

High Courts21 Jun 2019Dismissed

Managing Director & Others Vs K. Subramanian

Madras High Court · (2019) 06 MAD CK 0046

Arbitration And Conciliation Act, 1996 — Section 33, 34, 34(2), 34(2)(a), 34(2)(b), 34(2)(b)(ii), 75, 81Arbitration Act, 1940 — Section 30Indian Contract Act, 1872 — Section 23

High Courts01 Jun 2019

Bharat Bhogilal Patel Vs Leitz Tooling Systems India Pvt. Ltd

Bombay High Court · (2019) 06 BOM CK 0011

Commercial Courts, Commercial Division And Commercial Appellate Division Of High Courts Act, 2015 — Section 2(i), 4, 7, 13, 16, 16(1), 21Designs Act, 2000 — Section 22(4)Patents Act, 1970 — Section 104

High Courts29 May 2019Dismissed

State Of Himachal Pradesh Vs Ajay Kumar Sood

High Court Of Himachal Pradesh · (2019) 05 SHI CK 0032

Arbitration And Conciliation Act, 1996 — Section 31, 31.7(b), 33, 33(3), 34

High Courts23 May 2019Dismissed

Engineering Projects(India) Ltd Vs Married Accommodation Project(Dg Map)

Delhi High Court · (2019) 5 R.A.J. 256 : (2019) 261 DLT 561 : (2019) 10 AD(Delhi) 173

Arbitration and Conciliation Act, 1996 — Section 31(7)(a), 33, 34Interest Act, 1978 — Section 3

High Courts15 May 2019Allowed

Usha Chatrath Vs J.B.Kohli & Ors

Delhi High Court · (2019) 05 DEL CK 0372

Arbitration And Conciliation Act, 1996 — Section 32(1), 32(3), 33, 34, 34(4), 36Partition Act, 1893 — Section 8Code Of Civil Procedure, 1908 — Section 2(2), Order 12 Rule 2

High Courts13 May 2019Disposed Off

Jang Bahadur Singh & Another Vs National Highways Authority Of India & Others

Madhya Pradesh High Court · (2019) 05 MP CK 0016

National Highways (Manner Of Depositing The Amount By The Central Government; Making Requisite Funds Available To The Competent Authority For Acquisition Of Land) Rules, 2019 — Rule 3(i)(b), 3(iv)National Highways Act, 1956 — Section 3D, 3G(5), 3G(6), 3H, 3H(5)Arbitration And Conciliation Act, 1996 — Section 33, 34

High Courts06 May 2019Disposed Off

Surya Pratap Singh Vs State Of Madhya Pradesh & Others

Madhya Pradesh High Court · (2019) 05 MP CK 0014

National Highways (Manner Of Depositing The Amount By The Central Government; Making Requisite Funds Available To The Competent Authority For Acquisition Of Land) Rules, 2019 — Rule 3(i)(b), 3(iv)National Highways Act, 1956 — Section 3D, 3H(5), 3G(5)Arbitration And Conciliation Act, 1996 — Section 33, 34

High Courts03 May 2019Disposed Off

Moolchand Mishra & Another Vs National Highway Authority Of India & Others

Madhya Pradesh High Court · (2019) 05 MP CK 0018

National Highways (Manner Of Depositing The Amount By The Central Government; Making Requisite Funds Available To The Competent Authority For Acquisition Of Land) Rules, 2019 — Rule 3(i)(b), 3(iv)National Highways Act, 1956 — Section 3D, 3G(5), 3G(6), 3H, 3H(5)Arbitration And Conciliation Act, 1996 — Section 33, 34

Supreme Court03 May 2019Allowed

Ganesan Rep By Its Power Agent G. Rukmani Ganesan Vs Commissioner, The Tamil Nadu Hindu Religious And Charitable Endowments Board & Ors

Supreme Court Of India · AIR 2019 SC 2343 : (2019) 5 JT 115 : (2019) 7 Scale 439 : (2019) 7 SCC 108 : (2019) 6 AllMR 445 : (2019) 3 CTC 469 : (2019) 2 KLT 925 : (2019) 4 MLJ 328 : (2019) 4 ALT 176

Constitution Of India, 1950 — Article 217(2)Limitation Act, 1963 — Article 137Limitation Act, 1908 — Article 181

High Courts02 May 2019Dismissed

M/s Harish Chandra And Co. Vs @Hash State Of Uttar Pradesh & Others

Uttarakhand High Court · (2019) 05 UK CK 0091

Arbitration Act, 1940 — Section 7A, 30, 33, 37, 39Code Of Civil Procedure, 1908 — Section 34, Order 41 Rule 22Uttar Pradesh Civil Laws (Reforms And Amendment) Act, 1976 — Section 24

High Courts30 Apr 2019Disposed Off

Techno Electric And Engineering Company Limited Vs Mcleod Russel India Limited

Calcutta High Court · (2019) 04 CAL CK 0100

Maharashtra Stamp Act, 1958 — Section 33, 34Arbitration And Conciliation Act, 1996 — Section 11, 11(13), 29AIndian Stamp (West Bengal Amendment) Act, 1977 — Article 6

High Courts29 Apr 2019Allowed

M/s.Automotive (India) Pvt. Ltd Vs M/s.Paradeep Phosphates Ltd.

Orissa High Court · (2019) 04 OHC CK 0039

Arbitration And Conciliation Act, 1996 — Section 2(1)(e), 3(i)(e), 9, 11, 17, 20, 20(1), 20(3), 31(4), 33, 33(4), 34, 34(3), 37, 42Code Of Civil Procedure, 1908 — — Section 16, 17, 18, 19, 20, 21Contract Act, 1872 — Section 23, 28