High Courts08 Feb 2019
Uem India Pvt. Ltd Vs Ongc Ltd
Delhi High Court · (2019) 02 DEL CK 0475
Arbitration and Conciliation Act, 1996 — Section 33, 33(1), 34(4)
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2,534 judgments in All Courts matching “Section 33 Arbitration Act” · page 38 of 127
High Courts25 Jan 2019Disposed Off
Adil Pervai Vs Sajid Pervaiz And Others
Allahabad High Court · (2019) 01 AHC CK 0064
Arbitration and Conciliation Act, 1996 — Section 2(e), 33, 34, 34(3), 35, 36, 36(1), 42Code Of Civil Procedure, 1908 — Section 38, 39, 47
High Courts25 Jan 2019Dismissed
Brij Bhushan Lal Gupta (Since Deceased) And Another Vs Brijh Mohan Lal Gupta (Since Deceased) And others
Allahabad High Court · (2019) 01 AHC CK 0062
Constitution Of India, 1950 — Article 226, 227Arbitration Act, 1940 — Section 14, 16, 30, 33, 39(2), 149(2)Arbitration and Conciliation Act, 1996 — Section 5, 34, 37
High Courts17 Jan 2019Allowed
Union Of India Vs M/s Madan Mohan Jain & Sons And Ors
Rajasthan High Court · (2019) 01 RAJ CK 0132
Arbitration And Conciliation Act, 1996 — Section 24, 28(2), 28(3), 33, 34, 34(2), 34(2)(b)(ii), 34(4), 37
High Courts10 Jan 2019Allowed
Greaves Cotton Limited Vs Arg Distributors Private Limited
Delhi High Court · (2019) 01 DEL CK 0270
Delhi High Court (Original Side) Rules, 1967 — Rule 5(3)Arbitration and Conciliation Act, 1996 — Section 33, 34, 34(3)Limitation Act, 1963 — Section 5
High Courts10 Jan 2019Disposed Off
Jmd Ltd Vs Celebrity Fitness India Pvt. Ltd
Delhi High Court · (2019) 01 DEL CK 0128
Arbitration and Conciliation Act, 1996 — Section 11(6), 12Indian Stamp Act, 1899 — Section 33
High Courts07 Jan 2019
NRI Financial Services Ltd. & Ors Vs Mukesh Kumar & Ors
Delhi High Court · (2019) 3 AD(Delhi) 462
Code of Civil Procedure, 1908 — Section 151, Order 39 Rule 10Delhi High Court (Original Side) Rules, 2018 — Rule 3(1), 3(60)Arbitration Act, 1940 — Section 30, 33
High Courts18 Dec 2018Dismissed
Coaster Shoe Company Pvt. Ltd Vs Mrs. Harpreet Kaur
Delhi High Court · (2018) 12 DEL CK 0465
Arbitration and Conciliation Act, 1996 — Section 7, 8, 34Indian Stamp Act, 1899 — Section 33, 35, 38, 40Transfer of Property Act, 1882 — Section 106, 107, 116
High Courts10 Dec 2018Dismissed
M/S Chandok Machineries Vs M/S S.N. Sunderson & Co
Delhi High Court · (2018) 12 DEL CK 0060
Arbitration & Conciliation Act, 1996 — Section 9, 16, 29, 29(1), 29A, 29A(4), 31, 31(1), 31(2), 31(5), 33, 33(1)(a), 34
High Courts07 Dec 2018Dismissed
S. S. Mandal & Co. Vs State Of West Bengal
Calcutta High Court · (2018) 12 CAL CK 0047
Arbitration Act, 1940 — Section 30, 33Arbitration and Conciliation Act, 1996 — Section 31
Supreme Court30 Nov 2018Allowed
NHPC Limited Vs M/S. Patel Engineering Ltd
Supreme Court Of India · (2018) 11 SC CK 0050
Arbitration and Conciliation Act, 1996 — Section 9, 33, 34
High Courts28 Nov 2018Dismissed
National Agricultrual Cooperative Marketing Federation Of India Ltd Vs ALIMENTA S.A.
Delhi High Court · (2018) 11 DEL CK 0291
Foreign Award (Recognition and Enforcement) Act, 1961 — Section 4(1), 5, 6Arbitration and Conciliation Act, 1996 — Section 31(7)Arbitration Act, 1940 — Section 29, 33
High Courts26 Nov 2018Dismissed
Sri Harendra Singh Vs Sri Vimal Kumar And Another
Uttarakhand High Court · (2018) 11 UK CK 0214
Arbitration and Conciliation Act, 1996 — Section 11(6), 33, 34, 34(2)(b), 37Registration Act, 1908 — Section 17(1)(b), 49Transfer or Property Act, 1882 — Section 17
High Courts20 Nov 2018
Bhadra International (India) Pvt. Ltd. & Ors Vs Airports Authority Of India & Ors
Delhi High Court · (2018) 11 DEL CK 0199
Arbitration and Conciliation Act, 1996 — Section 9, 33, 34, 34(4)
High Courts26 Oct 2018Dismissed
National Technical Research Organization (NTRO) Vs Telecommunications Consultantes India Limited (TCIL)
Delhi High Court · (2018) 10 DEL CK 0551
Arbitration and Conciliation Act, 1996 — Section 33, 34, 34(3)
High Courts25 Oct 2018Dismissed
National Highway Authority Of India Vs Oriental Structural Engineers Pvt. Ltd
Delhi High Court · (2018) 10 DEL CK 0306
Arbitration and Conciliation Act, 1996 — Section 33, 34
High Courts12 Oct 2018
A Suo Moto @APPELLANT@Hash State Of Chhattisgarh
Chhattisgarh High Court · (2018) 10 CHH CK 0029
Arbitration and Conciliation Act, 1996 — Section 1, 2, 2(1)(e), 3, 4, 5, 6, 7, 8, 9, 10, 11, 12, 13, 14, 15, 16, 17, 18, 19, 20, 21, 22, 23, 24, 25, 26, 27, 28, 29, 30, 31, 32, 33, 34, 35, 36, 36(1), 37, 38, 39, 40, 41, 42, 43, 44, 45, 46, 47, 48, 49, 50, 51, 52, 53, 54, 55, 56, 57, 58, 59, 60, 61, 62, 63, 64, 65, 66, 67, 68, 69, 70, 71, 72, 73, 74, 75, 76, 77, 78, 79, 80, 81, 82, 83, 84, 85, 86Arbitration and Conciliation Act, 1940 — Section 2(1)(c), 2(1)(e), 21Chhattisgarh Civil Courts Act, 1958 — Section 3, 7, 8
Supreme Court26 Sept 2018Allowed
P. Radha Bai And Ors Vs P. Ashok Kumar And Anr
Supreme Court Of India · (2018) 11 JT 209 : (2018) 13 Scale 60 : (2018) 5 ArbLR 204 : (2018) 4 RCR(Civil) 571 : AIR 2018 SC 5013 : (2018) 12 SCR 143 : (2019) 13 SCC 445
Constitution of India 1950 — Article 34(3), 227Limitation Act, 1963 — Article 137Limitation Act, 1963 — Section 4, 5, 6, 7, 8, 9, 10, 11, 12, 13, 14, 15, 16, 17, 7(1)(a), 7(1)(b), 7(1)(c), 7(1)(d)18, 19, 20, 21, 22, 23, 24, 29(2)
High Courts25 Sept 2018Dismissed
M/s Kohinoor Transporters Vs State of Uttar Pradesh and others
Uttarakhand High Court · (2018) 09 UK CK 0084
Arbitration Act, 1940 — Section 29, 30, 33Code of Civil Procedure, 1908 — Section 47
High Courts24 Sept 2018Disposed Off
GMB Ceramics Ltd Vs Neycer (India) Ltd
Calcutta High Court · (2018) 09 CAL CK 0055
Arbitration Act 1940 — Section 30, 33