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2,534 judgments in All Courts matching “Section 33 Arbitration Act” · page 41 of 127

Supreme Court14 Dec 2017Disposed Of

State of Jharkhand & Ors. Vs M/s Hindustan Construction Co. Ltd.

Supreme Court Of India · (2017) 13 SCR 1009 : (2018) 2 SCC 602 : (2017) 12 JT 476 : (2017) 14 Scale 288 : 2018 AIR(SCW) 1 : AIR 2018 SC 1

Constitution of India, Article 136 - Special leave to appeal by the Supreme CourtArbitration Act, 1940, Section 33, Section 30, Section 34, Section 14(2), Section 31(4), Section 2(c) - Arbitration agreement or award to be contested by application - Grounds for setting aside award - Power to stay legal proceedings where there is an arbitration agreement - Award to be signed and filed - Jurisdiction - DefinitionsArbitration and Conciliation Act, 1996, Section 42 - Jurisdiction

High Courts04 Dec 2017

Mumbai Metropolitan Region Development Authority Vs The Fare Fixation Committee & Ors

Bombay High Court · (2017) 12 BOM CK 0069

Arbitration and Conciliation Act, 1996, Section 9 -Metro Railway (Operation and Maintenance) Act of 2002, Section 35, Section 33, Section 37, Section 34, Section 103, Section 1(2), Section 2(e), Section 13(8

High Courts23 Nov 2017Dismissed

Israel Aerosplace Industries Liaison Office Vs Shri Sharda Institute Of Indian Management

Delhi High Court · (2017) 11 DEL CK 0222

Constitution Of India, 1950 — Article 136Arbitration And Conciliation Act, 1996 — Section 8, 16(1)(a)Indian Stamp Act, 1899 — Section 33, 35, 38, 40

High Courts13 Nov 2017Disposed Of

Pramod Kumar Mittal & Anr Vs M/S Kiri Associates (P) Ltd

Delhi High Court · (2017) 11 DEL CK 0489

Code Of Civil Procedure, 1908 — Section 47, Order 21 Rule 1, Order 21 Rule 1(1), Order 21 Rule 1(2), Order 21 Rule 1(4)Arbitration And Conciliation Act, 1996 — Section 9, 28(3), 33, 34, 37

High Courts09 Nov 2017Dismissed

Naveen Kumar Vs DDA

Delhi High Court · (2017) 11 DEL CK 0586

Arbitration And Conciliation Act, 1996 — Section 9, 17, 33, 37(2)

High Courts08 Nov 2017Dismissed

Anil Mahindra & Anr Vs Surender Kumar Makkar & Anr

Delhi High Court · (2017) 11 DEL CK 0607

Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Order 8 Rule 1Arbitration And Conciliation Act, 1996 — Section 8, 16(1)(a), 34

High Courts16 Oct 2017Dismissed

Shayam Sunder Vs Kotak Securities Ltd.

Delhi High Court · (2017) 10 DEL CK 0313

Arbitration And Conciliation Act, 1996 — Section 33, 33(1), 34, 34(3), 37

High Courts13 Oct 2017Allowed

Mohammedhussain Abdullabhai (since deceased through his heirs and legal representatives) Zulfikar Mohammedhusain Kagalwala, & Ors. Vs Shabbirbhai Abdullabhai (since deceased) Mrs.Raziabai Wd/o Shabbirbhai Abdulllabhai, & Ors.

Bombay High Court · (2017) 10 BOM CK 0098

Code of Civil Procedure, 1908, Order 23Rule 3 -Arbitration and Conciliation Act, 1996, Section 19, Section 33, Section 32

High Courts10 Oct 2017

National Projects Construction Corporation Vs Royal Construction Co. Pvt. Ltd

Delhi High Court · (2017) 10 DEL CK 0501

Limitation Act, 1963 — Article 59Code Of Civil Procedure, 1908 — Section 47, Order 10 Rule 2, Order 4 Rule 4, Order 6 Rule 4Arbitration And Conciliation Act, 1996 — Section 32, 33, 34, 34(2)(i), 34(2)(iii), 36, 36(1)

High Courts03 Oct 2017Dismissed

M/s. Emerald Industries, S-553, Greater Kailash Vs Rajasthan State Mines & Minerals Ltd.

Rajasthan High Court · (2017) 10 RAJ CK 0017

Arbitration Act, 1940, Section 39, Section 14, Section 33, Section 30 - Appealable orders - Award to be signed and filed - Arbitration agreement or award to be

High Courts26 Sept 2017Dismissed

Chhotu Ram & Anr Vs Hem Raj Jain & Anr

Punjab And Haryana At Chandigarh · (2017) 09 P&H CK 0009

Arbitration Act, 1940, Section 33, Section 30, Section 17, Section 14(2) - Arbitration agreement or award to be contested by application - Grounds for setting

High Courts20 Sept 2017

GTM Builders & Promoters Pvtltd Vs SNEH Developers Pvt Ltd

Delhi High Court · (2017) 09 DEL CK 0274

Code Of Civil Procedure, 1908 — Section 151, Order 6 Rule 17Arbitration And Conciliation Act, 1996 — Section 33, 34, 34(2)(b)

Supreme Court20 Sept 2017Dismissed

SREI Infrastructure Finance Limited Vs Tuff Drilling Private Limited

Supreme Court Of India · (2017) 09 SC CK 0131

Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Order 9 Rule 9, Order 9 Rule 13Arbitration and Conciliation Act, 1996 — Section 2, 8, 11, 18, 19, 19(1), 19(2), 23, 23(1), 24, 25, 25(a), 32(1), 32(2), 32(2)(a), 32(2)(b), 32(2)(c), 32(3), 32(3), 33, 34, 34(4), 37

High Courts18 May 2017

Nbcc (India) Ltd. Vs M/s. Sharma Enterprises

Delhi High Court · (2017) 05 DEL CK 0115

Arbitration Act, 1940, Section 33, Section 20, Section 30 - Arbitration agreement or award to be contested by application - Application to file in Court arbitration agreement - G

High Courts11 May 2017

M/s Shilpa Contruction, D-59, Mahesh Marg, Bapu Nagar, Jaipur Vs Jaipur Municipal Corporation, & Antr.

Rajasthan High Court · (2017) 05 RAJ CK 0165

Arbitration and Conciliation Act, 1996, Section 21, Section 33, Section 32, Section 34, Section 36(2) -Amending Act, 2015, Section

High Courts09 May 2017Disposed off

ANGEL BROKING LTD. Vs SHARDA KAPUR

Delhi High Court · (2017) 05 DEL CK 0063

Arbitration and Conciliation Act, 1996, Section 33, Section 34 - Correction and interpretation of award; additional award - Application for setting aside arbitral award

High Courts18 Apr 2017Dismissed

Yogesh Jain & anr. Vs Rakesh Jain & ors.

Delhi High Court · (2017) 04 DEL CK 0081

Arbitration and Conciliation Act, 1996, Section 9, Section 34, Section 34(3), Section 33(4), Section 31(5) - Interim measures, etc., by Court

High Courts12 Apr 2017

SUNAIR HOTEL LTD. Vs VLS FINANCE LTD.

Delhi High Court · (2017) 04 DEL CK 0062

Code of Civil Procedure, 1908, Order 41Rule 3A(1) -Limitation Act, 1963, Section 33 (1) (a) -Arbitration and Conciliation Act 1996, Section 34 (

Supreme Court11 Apr 2017Allowed

Kamrup Industrial Gases Ltd. Vs Union of India

Supreme Court Of India · (2017) 4 MLJ 616 : (2017) 3 RAJ 641 : (2017) 3 RCRCivil 268 : (2017) 5 Scale 280 : AIR 2017 SC 2846 : (2017) 3 SCR 345 : (2017) 6 SCC 707 : (2017) 8 JT 183

Arbitration Act, 1940 - Section 30, Section 33

High Courts27 Mar 2017

K S KLER; HS VEDI Vs H S VEDI; KS KLER

Delhi High Court · (2017) 03 DEL CK 0256

Code of Civil Procedure, 1908, Order 23Rule 3 -Arbitration Act, 1940, Section 33, Section 20, Section 30,