CourtKutchehry.com

JUDGMENT DATABASE

Search 2,534 Indian judgments.

2,534 judgments in All Courts matching “Section 33 Arbitration Act” · page 43 of 127

High Courts26 Feb 2016Allowed

Arun Kumar Mowar and Others Vs Madan Pd. Singh Mowar and Others

Patna High Court · (2016) 02 PAT CK 0041

Arbitration and Conciliation Act, 1996 - Section 18, Section 19, Section 20, Section 21, Section 22, Section 23, Section 25, Section 26, Section 27, Section 28, Section 29, Section 30, Section 31, Section 32, Section 33, Section 34, Section 34(1), Sec
Read judgment
High Courts09 Feb 2016Allowed

Bala Baksh Vs Magan Lal and Others

Rajasthan High Court · (2016) 3 RLW 2499 : (2016) 3 WLC 602 : (2016) 2 WLN 85

Arbitration Act, 1940 - Section 32, Section 33Civil Procedure Code, 1908 (CPC) - Order 2 Rule 2, Order 2 Rule 2(3), Order 22 Rule 9, Order 23 Rule 1, Order 39 Rule 1, Order 39 Rule 2, Order 9 Rule 4, Order 9 Rule 8, Order 9 Rule 9, Section 11
Read judgment
Supreme Court29 Jan 2016Dismissed

Madras Petrochem Ltd. and Others Vs BIFR and Others

Supreme Court Of India · (2016) ACD 660 : (2016) 159 AIC 56 : (2016) AIR(SCW) 898 : (2016) AIRSC 898 : (2016) AllSCR 588 : (2016) 115 ALR 477 : (2017) 1 BC 638 : (2016) 194 CompCas 594 : (2016) 2 CompLJ 209 : (2016) 2 CTC 780 : (2017) 1 DCR 738 : (2016) 1 DRTC 619 : (2016) 2 JT 5

Arbitration and Conciliation Act, 1996 - Section 5Banking Regulation Act, 1949 - Section 36(2), Section 9, Section 9(4), Section 9(5A)Companies Act, 1956 - Section 16, Section 17, Section 18, Section 22, Section 22(1), Section 22(4), Section 253, Section 254, Section 255, Section 256, Section 257, Section 258, Section 259, Section 260, Section 261, Section 262, Section 263, Section 264, Section 265, Section 266, Section 267, Section 268, Section 269, Section 424A, Section 424B, Section 424C, Section 424D, Section 424E, Section 424F, Section 424G, Section 424H, Section 4A, Section 4A(1), Section 529(1), Section 529A, Section 529A(2), Section 529A(4)
Read judgment
High Courts21 Jan 2016Dismissed

Branch Manager, National Insurance Company Ltd. and Others Vs Urmila Devi and Others

Patna High Court · (2016) 4 ACC 124 : (2017) ACJ 811 : (2016) 162 AIC 581 : (2016) 1 BBCJ 233 : (2016) 1 BLJud 355 : (2016) 2 PLJR 96 : (2016) 3 TAC 511 : (2016) 2 TNMAC 213

Arbitration Act, 1940 - Section 39, Section 41Civil Procedure Code, 1908 (CPC) - Order 21 Rule 21, Order 41 Rule 22, Order 41 Rule 33, Order 41 Rule 41, Section 100, Section 96Motor Vehicles Act, 1988 - Section 165, Section 166, Sect
Read judgment
High Courts03 Dec 2015Dismissed

Mohan Kukreja and Others Vs State and Others

Delhi High Court · (2016) 1 AD 118 : (2016) 226 DLT 50 : (2015) 153 DRJ 515

Arbitration Act, 1940 - Section 30, 33Criminal Procedure Code, 1973 (CrPC) - Section 144, 145, 227, 228, 397Penal Code, 1860 (IPC) - Section 120B, 415, 420, 468, 471
Read judgment
Supreme Court01 Dec 2015Dismissed

Rajni Sanghi Vs Western Indian State Motors Ltd. and others

Supreme Court Of India · (2016) 1 ALD 56 : (2015) 6 ARBLR 514 : (2016) 1 AWC 196 : (2016) 131 CLA 1 : (2016) 194 CompCas 486 : (2016) 1 MLJ 308 : (2016) 1 RCR(Civil) 941 : (2015) 13 SCALE 20

Arbitration Act, 1940 - Section 14, 17, 30, 32, 33Civil Procedure Code, 1908 (CPC) - Section 41, 47, 89Companies Act, 1956 - Section 391, 397, 398
Read judgment
Supreme Court06 Nov 2015Dismissed

Cochin Shipyard Ltd. Vs Apeejay Shipping Ltd.

Supreme Court Of India · (2015) 12 AD (SC) 497 : (2015) 6 ALD 156 : (2015) 6 ARBLR 199 : (2015) 4 CDR 1001 : (2015) 129 CLA 298 : (2015) 4 JLJR 445 : (2015) 8 MLJ 376 : (2016) 1 PLJR 94 : (2016) 1 RCR(Civil) 230 : (2015) 12 SCALE 370

Arbitration Act, 1940 - Section 17, 30, 33, 35Arbitration and Conciliation Act, 1996 - Section 34Civil Procedure Code, 1908 (CPC) - Order 16 Rule 1, 151
Read judgment