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2,534 judgments in All Courts matching “Section 33 Arbitration Act” · page 40 of 127

Supreme Court15 Mar 2018Dismissed

Board Of Control For Cricket In India Vs Kochi Cricket Pvt. Ltd. And Etc

Supreme Court Of India · (2018) 4 Scale 502 : AIR 2018 SC 1549 : (2018) 2 ArbLR 170 : (2018) 3 BCR659 : : (2018) 6 SCC 287 : (2018) 2 Supreme 721

Arbitration and Conciliation (Amendment) Act, 2015 — Section 25A, 26, 27, 29AArbitration and Conciliation Act, 1996 — Section 2(e), 9, 20, 21, 25(a), 28(3), 32(1), 32(2), 33, 34, 35, 36, 36(2), 36(3), 37, 42, 85, 85A, 85(2), 85(2)(a), 87General Clauses Act, 1897 — Section 6, 6(1), 6(2)
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Supreme Court13 Mar 2018Disposed Of

Bar Council Of India Vs A.K. Balaji And Ors

Supreme Court Of India · (2018) 3 ABR 782 : AIR 2018 SC 1382 : AIR 2018 SC (SCW) 1382 : (2018) 3 ALD 135 : (2018) 1 GLH 785 : (2018) 2 JLJR 206 : JT (2018) 3 SC 411 : (2018) 2 KLJ 453 : (2018) 3 MLJ 470 : (2018) 2 PLJR 378 : (2018) 2 RCR(Civil) 427 : (2018) 4 Scale 475 : (2018) 5

Advocates Act, 1961 — Section 29, 24, 30, 32, 33, 35, 49(1)(ah), 2(a), 17(1), 24(1), 24(1)(a), 47(1), 47, 24(1)(c)(iv), 47(2), 6, 17, 53Arbitration and Conciliation Act, 1996 — Section 2(1)(f), 48(1)(b), 32, 33Foreign Exchange Regulation Act, 1973 — Section 29
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High Courts12 Mar 2018

Muthoot Vehicle Vs P.B. Hamsa, Aged 46

High Court Of Kerala · (2018) 03 KL CK 0129

Arbitration And Conciliation Act, 1996 — Section 7(a), 7(b), 31(7), 31(7)(b), 34(2)(b), 34Code Of Civil Procedure, 1908 — Order 41 Rule 33
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High Courts05 Mar 2018Dismissed

UNION OF INDIA Vs M. P. GOYAL

Chhattisgarh High Court · (2018) 03 CHH CK 0106

Arbitration and Conciliation Act, 1996 — Section 31(7)(a), 30, 33Code of Civil Procedure, 1908 — Section 34, 152
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High Courts09 Feb 2018Dismissed

Sumer Arora Vs Manoj Kumar & Anr

Delhi High Court · (2018) 02 DEL CK 0287

Arbitration And Conciliation Act, 1996 — Section 16(1)(a), 30, 31, 31(5), 33, 34, 34(3), 35, 73(3)Indian Stamp Act, 1899 — Section 35, 38, 40Registration Act, 1908 — Section 17(1A), 49
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Supreme Court08 Feb 2018

Indore Development Authority Vs Shailendra (Dead)through Lrs. & Ors.

Supreme Court Of India · AIR 2018 SC 824 : (2018) 2 SCR 1 : (2018) 3 SCC 412 : (2018) 5 JT 450 : (2018) 3 Scale 469 : (2018) 1 JLJR 387 : (2018) 1 PLJR 396 : (2018) 2 RCR(Civil) 455 : (2018) 2 SLT 146

Right To Fair Compensation And Transparency In Land Acquisition, Rehabilitation And Resettlement Act, 2013 — Section 7(2), 11, 24, 24(1)(a), 24(1)(b), 24(2), 69, 69(2), 77, 77(1), 77(2), 80, 114Land Acquisition Act, 1894 — Section 3, 4, 4(a), 4(1), 5A, 6, 6(1)(b), 9, 10, 11, 12, 16, 16(2), 17, 17(1), 17(2), 17(3A), 17(3B), 18, 18(2), 18(3), 18(3)(b), 19, 21(5), 23, 26, 28A, 28A(2), 28A(3), 30, 31, 31(2), 32, 33, 34, 45, 46, 47, 48, 49, 54, 54A, 55Industrial Disputes Act, 1947 — Section 10(1)(c), 10(1)(d), 10(4A), 33, 33(2)(b), 33(3)
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