High Courts17 Apr 2019Allowed
Marwah Company Vs National Thermal Power Corporation Ltd.
Orissa High Court · (2019) 04 OHC CK 0020
Arbitration And Conciliation Act, 1996 — Section 33, 34, 34(2)(a)(iii)(iv)(v), 34(2)(b)(ii), 37(1)(b)
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2,534 judgments in All Courts matching “Section 33 Arbitration Act” · page 37 of 127
High Courts16 Apr 2019Dismissed
Ram Awadh Vs Competent Authority/Spl. Land Acquisition Officer, Bbk. & Anr
Allahabad High Court · (2019) 04 AHC CK 0115
Constitution Of India, 1950 — Article 226National 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(1)(b), 3(iv)National Highways Act, 1956 — Section 3A(1), 3(b), 3C(2), 3D(1), 3G, 3G(1), 3G(3), 3G(5), 3G(6), 3G(7)
High Courts15 Apr 2019Dismissed
Shiv Shyam Vs Competent Authority/Spl. Land Acquisition Officer,Barabanki
Allahabad High Court · (2019) 04 AHC CK 0050
National Highways Act, 1956 — Section 3A, 3D, 3G(1), 3G(5), 3G(6), 3G(7)Arbitration & Conciliation Act, 1996 — Section 33, 34, 34(1)Arbitration And Conciliation (Amendment) Act, 2015 — Section 36(1)
Supreme Court10 Apr 2019Allowed
Garware Wall Ropes Ltd Vs Coastal Marine Constructions & Engineering Ltd
Supreme Court Of India · AIR 2019 SC 2053 : (2019) 9 SCC 209 : (2019) 6 Scale 250 : (2019) 2 Curcc 200
Constitution Of India, 1950 — Article 25, 25(2)(b), 26, 26(b)Arbitration And Conciliation Act, 1996 — Section 2(1)(b), 7, 8, 9, 11, 11(4), 11(5), 11(6), 11(6A), 11(7), 11(13), 16, 16(1), 16(1)(a), 16(2), 29A, 34, 35, 37, 44, 45Indian Stamp Act, 1899 — Section 33, 35, 38, 40
High Courts04 Apr 2019
Gautam Landscapes Private Limited Vs Shailesh S. Shah And Ors
Bombay High Court · (2019) 04 BOM CK 0017
Arbitration And Conciliation Act, 1996 — Section 2(b), 2(e), 2(h), 7, 7(1), 7(2), 8, 9, 9(1), 9(2), 9(1)(ii)(a), 9(1)(ii)(b), 9(1)(ii)(c), 9(1)(ii)(d), 9(1)(ii)(e), 11, 11(5), 11(6), 11(6A), 11(7), 11(8), 11(9), 11(12), 11(13), 12(1), 16, 16(1)(a), 17, 34, 36Maharashtra Stamp Act, 1958 — Section 3, 32A, 32A(3), 33, 34, 34B, 35, 36, 37, 38, 39, 40, 58Indian Stamp Act, 1899 — Section 2(c), 33, 33(1), 34, 35
High Courts29 Mar 2019Dismissed
Superintending Engineer, Rengali Canal Circle & Another Vs Gokulananda Jena
Orissa High Court · (2019) 03 OHC CK 0054
Arbitration And Conciliation Act, 1996 — Section 31(5), 33, 34, 34(3)Limitation Act, 1963 — Section 5
High Courts27 Mar 2019Disposed Off
Anil Tiwari Vs Union Of India
Madhya Pradesh High Court · (2019) 03 MP CK 0139
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(5)Arbitration And Conciliation Act, 1996 — Section 33, 34
Supreme Court27 Mar 2019Partly Allowed
K. Marappan (Dead) Through Sole Lr. Balasubramanian Vs Superintending Engineer T.B.P.H.L.C. Circle Anantapur
Supreme Court Of India · (2019) 5 Scale 361 : (2019) 2 Arblr 499
Constitution Of India, 1950 — Article 30, 32, 142Arbitration Act, 1940 — Section 15, 15(b), 16, 17, 29, 30, 33Indian Contract Act, 1872 — Section 70
High Courts26 Mar 2019Disposed Off
Bhagheeratha Engineering Ltd Vs National Highways Authority Of India
Delhi High Court · (2019) 03 DEL CK 0288
Arbitration And Conciliation Act, 1996 — Section 21, 31(7), 33, 34
High Courts14 Mar 2019Dismissed
M/s Megh Raj Bansal, Govt. Contractor & Suppliers 3026-D, Street No.4 Ajit Road, Bhatinda through its partner Hem Raj Gupta Vs Punjab State Electricity Board And another
Punjab And Haryana At Chandigarh · (2019) 03 P&H CK 0056
Indian Arbitration Act, 1940 — Section 24, 28, 30, 33, 35Limitation Act, 1963 — Article 119
High Courts13 Mar 2019Dismissed
India Tourism Development Corporation Vs Cp Associates Pvt Ltd & Ors
Delhi High Court · (2019) 3 R.A.J. 270 : (2019) 3 ArbLR 64
Arbitration And Conciliation Act, 1996 — Section 7, 7(4)(b), 7(4)(c), 33, 34, 34(3)
High Courts12 Mar 2019Dismissed
Kidde India Vs NTPC
Delhi High Court · (2019) 3 R.A.J. 676 : (2019) 258 DLT 347 : (2019) 5 AD(Delhi) 167
Limitation Act, 1963 — Article 18Arbitration Act, 1940 — Section 5, 8(2), 11, 12, 28, 30, 33, 37(3)Limitation Act, 1963 — Section 18, 19
High Courts11 Mar 2019Party Allowed
State Of Uttar Pradesh Vs M/s Phool Chandra
Uttarakhand High Court · (2019) 03 UK CK 0051
Arbitration Act, 1940 — Section 3, 29, 30, 33, 35, 39, 41Code Of Civil Procedure, 1908 — Section 34
High Courts07 Mar 2019Allowed
Damont Developers Pvt. Ltd Through Its Authorised Signatory Vs Brys Hotels Pvt. Ltd
Delhi High Court · (2019) 03 DEL CK 0011
Constitution of India, 1950 — Article 136Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 11(6A), 11(8), 12, 12(1), 16, 16(1)(a), 33, 34Indian Stamp Act, 1899 — Section 35, 38
High Courts28 Feb 2019Partly Allowed
Steel Authority Of India Ltd Vs M Of S Seaspray Shipping Co Ltd
Delhi High Court · (2019) 3 R.A.J. 120 : (2019) 2 ArbLR 301
Constitution of India, 1950 — Article 14Arbitration and Conciliation Act, 1996 — Section 33, 34Indian Contract Act, 1872 — Section 73
High Courts26 Feb 2019Disposed Off
Ircon International Limited Vs M/S Jaiprakash Associates Ltd
Delhi High Court · (2019) 02 DEL CK 0351
Arbitration and Conciliation Act, 1996 — Section 33, 34
High Courts26 Feb 2019Disposed Off
THDC India Ltd Vs Jai Prakash Associates Limited
Delhi High Court · (2019) 02 DEL CK 0338
Arbitration And Conciliation Act, 1996 — Section 33, 34
High Courts18 Feb 2019Allowed
Trammo AG Vs Mmtc Limited
Delhi High Court · (2019) 02 DEL CK 0429
Code of Civil Procedure, 1908 — Order 21 Rule 11(2)(g)Arbitration And Conciliation Act, 1996 — Section 34, 36, 48, 49Arbitration Act, 1940 — Section 17, 30, 33
High Courts14 Feb 2019
Oswal Woollen Mills Vs Union Of India
Delhi High Court · (2019) 3 R.A.J. 489 : (2019) 259 DLT 392 : (2019) 7 AD(Delhi) 136
Arbitration And Conciliation Act, 1996 — Section 30, 33
High Courts08 Feb 2019Dismissed
State Of Orissa & Another Vs Dandasi Sahoo
Orissa High Court · (2019) 02 OHC CK 0032
Arbitration Act, 1940 — Section 21, 22, 23, 30, 33, 39Code Of Civil Procedure, 1908 — Order 41