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2,534 judgments in All Courts matching “Section 33 Arbitration Act” · page 48 of 127

High Courts12 Sept 2014Allowed

M. Shashikala Vs Canara Nidhi Ltd.

Karnataka High Court · (2014) 4 AKR 509 : (2014) 6 KarLJ 311

Arbitration and Conciliation Act, 1996 — Section 33, 34, 34(2), 34(2)(a), 34(2)(b)Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, Order 14 Rule 3, Order 8 Rule 5(2), 151
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High Courts22 Aug 2014

Nilesh Shantilal Tank Vs Jairaj Devidas

Bombay High Court · (2015) 2 ALLMR 312 : (2014) 4 ARBLR 499 : (2014) 6 BomCR 594 : (2014) 2 MhLj 862

Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 16(1)(a), 37, 9Bombay Stamp Act, 1958 — Section 33, 33(1), 34Registration Act, 1908 — Section 17, 49
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High Courts22 Aug 2014

Jayraj Devidas Vs Nilesh Shantilal Tank

Bombay High Court · (2014) 5 ABR 611 : (2014) 6 BomCR 92

Arbitration and Conciliation Act, 1996 — Section 11, 2, 36, 37(1)(a), 9Bombay Stamp Act, 1958 — Section 33, 33(1), 34Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1, Order 40 Rule 4
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High Courts28 Jul 2014Allowed

Mahanagar Telephone Nigam Limited Vs Applied Electronics Ltd.

Delhi High Court · AIR 2014 Delhi 182 : (2014) 3 ARBLR 349 : (2015) 213 DLT 434

Arbitration and Conciliation Act, 1996 — Section 16, 17, 19, 19(1), 33Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, Order 41 Rule 22(1), Order 41 Rule 41, 151Constitution of India, 1950 — Article 136
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Tribunals and Commissions24 Jul 2014Dismissed

Sunil Kumar Samanta Vs West Bengal Pollution Control Board And Ors

National Green Tribunal · (2014) 07 NGT CK 0002

National Green Tribunal Act, 2010 — Section 2(m), 14, 16, 33Limitation Act, 1963 — Section 4, 5, 6, 7, 8, 9, 10, 11, 12, 13, 14, 15, 16, 17, 18, 19, 20, 21, 22, 23, 24, 29(2)Water (Prevention And Control Of Pollution) Act, 1974 — Section 13, 28, 29, 33
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High Courts08 Jul 2014Disposed Off

L and T Finance Limited Vs Saumya Mining Ltd.

Bombay High Court · (2014) 5 BomCR 448

Arbitration and Conciliation Act, 1996 — Section 2(1)(e), 2(i)(e), 41, 9Bombay Stamp Act, 1958 — Section 3(b), 33, 34Civil Procedure Code, 1908 (CPC) — Section 120, 16, 16, 17, 17
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High Courts01 Jul 2014Dismissed

Union of India Vs Hindustan Metal Refining Works (P) Ltd.

Gauhati High Court · (2015) 2 ARBLR 490

Arbitration Act, 1940 - Section 16 — Arbitration and Conciliation Act, 1996 - Section 33, 34, 75, 81 — Interest on Delayed Payments to Small Scale and Ancillary Industrial Undertakings Act, 1993 - Section 7 — Micro, Small and Medium Enterprises Development Act, 2006 - Section 19
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