High Courts16 Mar 2017
NBCC (INDIA) LTD Vs M/S SHARMA ENTERPRISES
Delhi High Court · (2017) 03 DEL CK 0215
Arbitration and Conciliation Act, 1996, Section 14, Section 14, Section 14, Section 33, Section 33, Section 33,
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2,534 judgments in All Courts matching “Section 33 Arbitration Act” · page 42 of 127
High Courts10 Mar 2017
BHARAT HEAVY ELECTRICALS LIMITED Vs GARG BUILDERS
Delhi High Court · (2017) 03 DEL CK 0198
Contract Act, 1872, Section 23 - What considerations and objects are lawful and what notArbitration and Conciliation Act, 1996, Section 33, Section 11,
High Courts08 Feb 2017
Sh.Virender Kumar, Proprietor & ors. Vs M/s.Sundaram Finance Ltd.
Madras High Court · (2017) 02 MAD CK 0240
General Clauses Act, 1897, Section 27 - Meaning of service by postArbitration and Conciliation Act, 1996, Section 33, Section 34 - Correction and interp
High Courts06 Feb 2017Dismissed
Karuppiah Mahalingam Vs M/s. Kotak Mahindra Bank Limited
Bombay High Court · (2017) 2 BC 126
Arbitration and Conciliation Act, 1996 - Section 31, Section 33(3), Section 33(7)
High Courts21 Dec 2016Dismissed
Shree Vakratunda Developer Pvt. Ltd. Vs Jan Seva Sehkari Avas Samiti Limited
Allahabad High Court · (2017) 1 ADJ 755 : (2017) 2 AllWC 1765 : (2017) 121 ALR 33
Arbitration and Conciliation Act, 1996 - Section 11(6), Section 2(3), Section 7(3), Section 7(4)Stamp Act, 1899 - Section 33, Section 35
High Courts19 Dec 2016Allowed
MKU Ltd. Vs Union of India
Delhi High Court · (2017) 2 ADDelhi 27 : (2017) 236 DLT 213
Arbitration and Conciliation Act, 1996 - Section 33, Section 34
Supreme Court24 Oct 2016Allowed
Northern Railway Vs M/s. Pioneer Publicity Corp. Pvt. Ltd.
Supreme Court Of India · (2017) 1 CTC 335 : (2017) 11 SCC 234
Arbitration and Conciliation Act, 1996 — Section 34, 33, 34(3)
Supreme Court08 Sept 2016Dismissed
M/s Harish Chandra & Company Vs State of U.P. Thr. Superintending Engineer
Supreme Court Of India · (2016) 166 AIC 44 : (2016) AIR(SCW) 4257 : (2016) AIRSC 4257 : (2017) 2 AllLJ 583 : (2016) 5 AllWC 5133 : (2016) 3 ApexCourtJudgments(SC) 688 : (2016) 6 ArbiLR 246 : (2017) 1 CivilLJ 706 : (2016) 4 CivilLJ 564 : (2016) DNJ 846 : (2016) 4 JLJR 69 : (2016)
Arbitration Act, 1940 - Section 30, 33
High Courts22 Aug 2016Allowed
Asha Ram Vs Union of India
Allahabad High Court · (2016) 8 ADJ 324 : (2016) 6 AllLJ 506 : (2016) 5 AllWC 4960 : (2016) 118 ALR 442 : (2016) 133 RD 432
Arbitration and Conciliation Act, 1996 - Section 33Railways Act, 1989 - Section 20E, 20F
High Courts02 Aug 2016Allowed
Kochhar Construction Works Vs DDA
Delhi High Court · (2016) 6 ArbiLR 89
Arbitration Act, 1940 — Section 30, 33
High Courts04 Jun 2016Dismissed
Union of India Vs D. Khosla
Jammu And Kashmir High Court · (2016) 3 JKJ 446
Arbitration Act, 1940 - Section 30, Section 33Jammu and Kashmir Civil Procedure Code, 1977 - Order 41 Rule 1
High Courts07 May 2016Disposed off
Balwant Singh and Sons Vs Union of India
Jammu And Kashmir High Court · (2016) 2 JKJ 585
Jammu and Kashmir Arbitration and Conciliation Act, 2002 - Section 30, Section 33
High Courts08 Apr 2016Dismissed
Indian Oil Corporation Ltd. Vs M/s Vidyawati Construction Company
Allahabad High Court · (2016) 5 ADJ 74
Arbitration and Conciliation Act, 1996 — Section 33, 34, 37Limitation Act, 1963 — Section 14, 5
Supreme Court16 Mar 2016Disposed Of
Union of India (UOI) Vs Ambica Construction
Supreme Court Of India · (2016) 163 AIC 177 : (2016) AIR(SCW) 1441 : (2016) AIRSC 1441 : (2017) 3 ALLMR 404 : (2016) 3 AllWC 2653 : (2016) 117 ALR 478 : (2016) 3 AndhLD 183 : (2016) 2 ApexCourtJudgments(SC) 201 : (2016) 2 ArbiLR 132 : (2016) 2 ARC 14 : (2016) 2 BBCJ 64 : (2016) 3
Arbitration Act, 1940 - Section 2, Section 20, Section 29, Section 3, Section 30, Section 33, Section 41Arbitration and Conciliation Act, 1996 - Section 31, Section 31(7)Civil Procedure Code, 1908 (CPC) - Section 34
High Courts14 Mar 2016Dismissed
Way2Wealth Brokers Pvt. Ltd. Vs C.B. Sharma
Bombay High Court · (2016) 5 BCR 560 : (2016) 3 CivilLJ 598 : (2016) 3 MhLJ 695 : (2016) 6 RAJ 359
Arbitration and Conciliation Act, 1996 - Section 2(4), Section 33, Section 33(4), Section 34, Section 37, Section 43Securities Contracts (Regulation) Act, 1956 - Section 10
High Courts09 Mar 2016Dismissed
Oil and Natural Gas Corporation Ltd. and Others Vs Sukhendra Kumar Choudhury
Tripura High Court · (2016) 03 TP CK 0030
Arbitration and Conciliation Act, 1996 - Section 11, Section 12, Section 13, Section 13(2), Section 13(5), Section 14, Section 14(2), Section 24, Section 24(1)(a), Section 31(3), Section 33(1), Section 34, Section 34(2), Section 37, Section 37(2), Sec
High Courts08 Mar 2016Dismissed
Organizing Committee Commonwealth Games, 2010 Vs PICO Deepali Overlays Consortium and Others
Delhi High Court · (2016) 2 ArbiLR 209 : (2016) 157 DRJ 122 : (2016) 5 RAJ 160
Arbitration and Conciliation Act, 1996 - Section 28(3), Section 31, Section 34Building and Other Construction Workers Welfare Cess Act, 1996 - Section 3Delhi Value Added Tax Act, 2004 - Section 1, Section 33
High Courts08 Mar 2016Disposed off
Overseas Mobiles Pvt. Ltd. Vs ZTE Telecom India Pvt. Ltd.
Delhi High Court · (2016) 4 ADDelhi 642 : (2016) 4 ArbiLR 49 : (2016) 228 DLT 604 : (2016) 156 DRJ 254 : (2016) 5 RAJ 34
Arbitration and Conciliation Act, 1996 - Section 11, Section 11 (6), Section 14, Section 17, Section 2(1) (e), Section 2(1)(e), Section 2(c), Section 20, Section 31, Section 31(1), Section 31(2), Section 33, Section 34, Section 37, Section 42, Section
High Courts02 Mar 2016Disposed off
Tufan Chatterjee Vs Rangan Dhar
Calcutta High Court · (2016) AIR(Calcutta) 213 : (2016) 6 ArbiLR 147 : (2016) 3 ICC 745 : (2016) 6 RAJ 597
Arbitration and Conciliation Act, 1996 - Section 17, Section 21, Section 26, Section 26, Section 32, Section 32(1), Section 32(2), Section 33, Section 34, Section 36, Section 37, Section 85(1), Section 85(2)(a), Section 86(2)(a), Section 9, Section 9(
High Courts02 Mar 2016Dismissed
Union of India Vs R. and P. Construction
Calcutta High Court · (2016) 03 CAL CK 0019
Arbitration Act, 1940 - Section 30Arbitration and Conciliation Act, 1996 - Section 33, Section 34, Section 34(2), Section 34(2)(b), Section 37, Section 5, Section 75, Section 81