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2,534 judgments in All Courts matching “Section 33 Arbitration Act” · page 47 of 127

High Courts21 Jan 2015Dismissed

State of Rajasthan Vs Chandi

Rajasthan High Court · (2015) 01 RAJ CK 0118

Arbitration and Conciliation Act, 1996 - Section 33, 34, 34(3)Civil Procedure Code, 1908 (CPC) - Order 21 Rule 21, Order 23 Rule 1(4), 141Limitation Act, 1963 - Section 29(2), 5

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High Courts16 Jan 2015Dismissed

Designers'' Guild United Vs Simplex Infrastructure Limited

Delhi High Court · (2015) 01 DEL CK 0223

Arbitration Act, 1940 - Section 30, 33Arbitration and Conciliation Act, 1996 - Section 9, 9(ii)(e)Specific Relief Act, 1963 - Section 14, 14(1), 14(1)(a), 14(1)(b), 14(1)(c)

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High Courts12 Jan 2015Dismissed

Sapna Tuteja Vs L and T Finance Ltd.

Delhi High Court · (2015) 2 AD 542

Arbitration Act, 1940 - Section 17Arbitration and Conciliation Act, 1996 - Section 24(2), 33, 34, 34(1), 34(3)General Clauses Act, 1897 - Section 27

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High Courts09 Jan 2015

Gujarat State Fertilizers Co. Ltd. Vs Tata Motors Ltd.

Bombay High Court · (2015) 3 ABR 421 : (2015) 2 ARBLR 290 : (2015) 2 BomCR 522

Arbitration and Conciliation Act, 1996 - Section 21, 28(a), 31(7), 33, 33(4)Income Tax Act, 1961 - Section 156Limitation Act, 1963 - Section 19(1), 2(j), 23, 24, 3

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High Courts08 Jan 2015Dismissed

M.S. Shoes East Ltd. Vs Pressman Ltd.

Delhi High Court · (2015) 2 ARBLR 11 : (2015) 148 DRJ 95

Arbitration Act, 1940 - Section 14, 17, 28, 30, 33Limitation Act, 1963 - Section 5

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High Courts05 Jan 2015Dismissed

MC-ROTEM-MELCO Consortium Vs Delhi Metro Rail Corporation Limited

Delhi High Court · (2015) 6 AD 305 : (2015) 217 DLT 11

Arbitration Act, 1940 - Section 30, 33Arbitration and Conciliation Act, 1996 - Section 28(3), 34Sales of Goods Act, 1930 - Section 64A

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High Courts24 Dec 2014

Karvy Financial Services Ltd. Vs Progressive Construction Ltd.

Bombay High Court · (2014) 12 BOM CK 0206

Arbitration and Conciliation Act, 1996 — Section 33, 34, 34(3), 36, 9

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High Courts10 Dec 2014

State of Rajasthan Vs Ashok Kumar Contractor

Rajasthan High Court · (2014) 12 RAJ CK 0068

Arbitration Act, 1940 — Section 30, 33Arbitration and Conciliation Act, 1996 — Section 34, 34(2), 37

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High Courts09 Dec 2014

R.R. Donnelley Publishing India Private Limited Vs Canara Traders and Printers Private Limited

Madras High Court · (2014) 12 MAD CK 0380

Arbitration Act, 1940 — Section 14Arbitration and Conciliation Act, 1996 — Section 20, 24, 24(3), 31(7)(a), 33Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, Order 14 Rule 2, Order 2 Rule 2, Order 41 Rule 31, 96

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High Courts04 Dec 2014

Caravan Roadways Ltd. Vs Hafed Spinning Mills

Delhi High Court · (2015) 1 AD 737

Arbitration Act, 1940 — Section 30, 33Civil Procedure Code, 1908 (CPC) — Section 151

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High Courts25 Nov 2014

Union of India Vs Jiwan Singh and Sons

Rajasthan High Court · (2014) 11 RAJ CK 0136

Arbitration Act, 1940 — Section 30, 33Arbitration and Conciliation Act, 1996 — Section 34, 34(2), 37

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High Courts24 Nov 2014Dismissed

Rajasthan State Road Development and Construction Corporation Ltd. and Others Vs Five Star Builders and Contractor

Rajasthan High Court · (2015) 3 CDR 1400

Arbitration Act, 1940 - Section 30 33Arbitration and Conciliation Act, 1996 - Section 18 30 31 34 34(2)

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High Courts20 Nov 2014

National Building Construction Corporation Ltd. Vs Kiri Associates Pvt. Ltd.

Delhi High Court · (2015) 1 ARBLR 209

Arbitration and Conciliation Act, 1996 — Section 31(7), 31(7)(a), 33, 34Evidence Act, 1872 — Section 1

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High Courts19 Nov 2014

Airports Authority of India Vs Jagson Airlines Ltd.

Delhi High Court · (2014) 11 DEL CK 0044

Arbitration Act, 1940 — Section 28, 30, 33Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227

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High Courts14 Oct 2014

Inox Leisure Limited Vs Goa State Infrastructure Development Corporation Limited

Bombay High Court · (2015) 1 ALLMR 380 : (2015) 2 ARBLR 259 : (2015) 2 BomCR 647 : (2015) 2 MhLj 38

Arbitration and Conciliation Act, 1996 — Section 11, 12, 12(3)(a), 16, 33Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 5(11)Constitution of India, 1950 — Article 227

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High Courts08 Oct 2014

The Commissioner of Central Excise Vs Cairn Energy India Pvt. Limited

Andhra Pradesh High Court · (2015) 5 ALT 292 : (2015) 316 ELT 612 : (2015) 49 GST 395

Arbitration and Conciliation Act, 1996 — Section 33, 34Central Excises and Salt Act, 1944 — Section 35, 35(1), 35B, 35B(3), 35EELimitation Act, 1963 — Section 10, 11, 12, 13, 14, 14

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High Courts08 Oct 2014

Kali Charan Pandey and Co. Vs Union of India

Allahabad High Court · (2014) 9 ADJ 752 : (2014) 107 ALR 409 : (2015) 3 ARBLR 36 : (2015) 2 AWC 1128

Arbitration and Conciliation Act, 1996 — Section 33

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High Courts01 Oct 2014

Vandana Batra Vs Aerens Goldsouk International Ltd.

Delhi High Court · (2014) 10 DEL CK 0240

Arbitration and Conciliation Act, 1996 - Section 16(1)(a) 32 8Civil Procedure Code, 1908 (CPC) - Order 1 Rule 1, Order 47 Rule 1 114 151Stamp Act, 1899 - Section 33 35 38 40

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High Courts25 Sept 2014

Mahindra and Mahindra Financial Services Ltd. Vs Manik Vitthal Kawle

Bombay High Court · (2014) 6 ABR 427 : (2016) 2 ALLMR 193 : (2015) 1 ARBLR 195 : (2014) 7 BomCR 937 : (2015) 4 MhLj 844

Arbitration and Conciliation Act, 1996 — Section 30, 31, 31(5), 33, 33(4)Civil Procedure Code, 1908 (CPC) — Order 21 Rule 21, Order 21 Rule 54Constitution of India, 1950 — Article 141

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High Courts22 Sept 2014

Swarup Singh and Others Vs Union of India and Others

Punjab And Haryana At Chandigarh · (2015) 177 PLR 851 : (2015) 2 RCR(Civil) 947

Arbitration and Conciliation Act, 1996 — Section 31, 31(5), 33, 34, 34(3)National Highways Act, 1956 — Section 3-G(5)

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