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2,534 judgments in All Courts matching “Section 33 Arbitration Act” · page 39 of 127

High Courts06 Sept 2018Allowed

Sandeep Soni Vs Sanjay Roy & Ors

Delhi High Court · (2018) 09 DEL CK 0134

Arbitration and Conciliation Act, 1996 — Section 8, 11, 11(6), 11(6A), 11(6B), 11(7), 11(13), 34, 37Indian Stamp Act, 1889 — Section 33, 35, 38Transfer of Property Act, 1882 — Section 53A
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Supreme Court20 Aug 2018Allowed

M/S Emkay Global Financial Services Ltd Vs Girdhar Sondhi

Supreme Court Of India · (2018) 8 JT 147 : (2018) 10 Scale 15 : (2018) 9 SCC 49 : AIR 2018 SC 3894 : (2018) 5 ArbLR 1 : (2018) 3 JLJR 385 : (2018) 3 PLJR 406 : (2018) 7 SLT 669 : (2018) 10 SCR 937

Code of Civil Procedure, 1908 — Order 14 Rule 1, Section 16, 17, 18, 19, 20, 21Arbitration and Conciliation Act, 1996 — Section 20, 31(4), 34, 34(2)(a)Arbitration Act, 1940 — Section 30, 33
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High Courts19 Jul 2018Allowed

Tata Motors Ltd. Vs Sumi Sarkar, Sumitra Sarkar And Ors

Gauhati High Court · (2018) 07 GAU CK 0070

Code of Civil Procedure, 1908 — Section 9, 96, 104, 114, 151, Order 43 Rule 1(w), Order 47 Rule 3, Order 47 Rule 1, Order 41 Rule 33Limitation Act, 1963 — Section 14Arbitration and Conciliation Act, 1996 — Section 5, 8, 16
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High Courts19 Jun 2018Allowed

Reliance Communications Limited And Ors Vs State Of Bihar Through The Secretary And Ors

Patna High Court · (2019) 2 PLJR 106

Micro, Small And Medium Enterprises Development Act, 2006 — Section 15, 16, 17, 18, 19, 18, 18(2), 18(3), 18(4), 19, 20, 21, 22, 23, 24, 25Arbitration And Conciliation Act, 1996 — Section 5, 7(1), 12, 12(3), 13, 14, 15, 16, 17, 18, 19, 20, 21, 22, 23, 24, 25, 26, 27, 28, 29, 30, 31, 32, 33, 34, 65, 66, 67, 68, 69, 70, 71, 72, 73, 74, 75, 76, 77, 78, 79, 80, 80(a), 81Family Courts Act, 1984 — Section 9
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