High Courts02 Jun 2014
Ennore Port Limited Vs Haskoning B.V.
Madras High Court · (2015) 2 ARBLR 196 : (2014) 5 MLJ 518
Arbitration and Conciliation Act, 1996 — Section 21, 33, 34Contract Act, 1872 — Section 70
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2,534 judgments in All Courts matching “Section 33 Arbitration Act” · page 49 of 127
Supreme Court28 May 2014Allowed
Reliance Industries Limited and Another Vs Union of India (UOI)
Supreme Court Of India · AIR 2014 SC 3218 : (2014) 2 ARBLR 423 : (2014) 5 AWC 4702 : (2014) 4 CDR 814 : (2014) 121 CLA 322 : (2014) 3 CompLJ 226 : (2014) 4 CTC 75 : (2014) 7 JT 388 : (2014) 3 RCR(Civil) 458 : (2014) 7 SCALE 401 : (2014) 7 SCC 603
Arbitration and Conciliation Act, 1996 — Section 11(6), 16, 16(1), 2, 34Contract Act, 1872 — Section 23Petroleum and Natural Gas Rules, 1959 — Rule 33
High Courts21 May 2014
Gopi Ram Vs Union of India
Rajasthan High Court · (2015) 1 CDR 225 : (2015) 2 RLW 1005
Arbitration Act, 1940 — Section 17, 28, 28(1), 30, 33Arbitration and Conciliation Act, 1996 — Section 31(3)
High Courts16 May 2014
Bharat Aluminium Co. Ltd. Vs Jagdish Prasad Agrawal
Chhattisgarh High Court · (2014) 4 MPJR 75
Arbitration Act, 1940 — Section 20, 30, 33Arbitration and Conciliation Act, 1996 — Section 31(7)(a), 34, 34(2)(b)(ii), 37, 37(1)Contract Act, 1872 — Section 73
High Courts28 Apr 2014Dismissed
DCM Shriram Industries Ltd. Vs HB Stockholdings Ltd. and Others
Delhi High Court · (2014) 184 CompCas 275 : (2014) 3 CoMPLJ 319
Arbitration Act, 1940 — Section 33Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16, Order 7 Rule 11Companies Act, 1956 — Section 10F, 173, 192A, 209, 210
High Courts16 Apr 2014Dismissed
Govt. of NCT of Delhi Vs M/s. A.G. Krishna Menon and Another
Delhi High Court · (2014) 04 DEL CK 0043
Arbitration Act, 1940 — Section 30, 33Arbitration and Conciliation Act, 1996 — Section 34, 34(2)
High Courts04 Apr 2014Dismissed
Dr. Sugata Mohan Bose Vs Bhagirath Pasari and Others
Calcutta High Court · (2014) 2 CALLT 430 : (2014) 4 CHN 85 : (2014) 3 WBLR 525
Arbitration Act, 1940 — Section 28, 30, 33, 37(3)Limitation Act, 1963 — Section 10, 11, 12, 13, 14
High Courts03 Apr 2014
Teru Majhi and Another Vs State of West Bengal and Others
Calcutta High Court · (2015) ALLMR(Cri) 207 : (2014) 2 CALLT 450 : (2014) 3 CCR 237 : (2014) 3 CHN 433 : (2015) CriLJ 1017 : (2014) 4 CTC 402 : (2014) 2 RCR(Criminal) 886
Arbitration and Conciliation Act, 1996 — Section 2Companies Act, 1956 — Section 529AConstitution of India, 1950 — Article 21
High Courts03 Apr 2014
State of Rajasthan Vs M/s. Verma Construction Company and Others
Rajasthan High Court · (2014) 04 RAJ CK 0137
Arbitration Act, 1940 — Section 17, 20, 30, 33, 37
High Courts12 Mar 2014Allowed
Sri Shreekant Singh Vs Sri Ramchandra Sahu, Smt. Rajmanti Devi, Smt. Archan Devi and Smt. Manjoo Devi
Jharkhand High Court · (2014) 03 JH CK 0075
Arbitration Act, 1940 - Section 33Civil Procedure Code, 1908 (CPC) - Order 41 Rule 23, Order 41 Rule 23A, Order 41 Rule 24, Order 41 Rule 25 23
High Courts10 Mar 2014Dismissed
J.K. Cold Tyre Retraders Vs United India Insurance Company Limited and Another
Andhra Pradesh High Court · (2015) 1 ALD 684 : (2014) 4 ALT 733 : (2014) 4 ARBLR 229
Arbitration Act, 1940 - Section 30 33Arbitration and Conciliation Act, 1996 - Section 11(6) 24 26 28 31(c)
Supreme Court07 Mar 2014Allowed
Ranjit Kumar Bose and Another Vs Anannya Chowdhury and Another
Supreme Court Of India · (2014) 4 AD (SC) 273 : AIR 2014 SC 1534 : (2014) 3 ALLMR 440 : (2014) 103 ALR 669 : (2014) 2 ARBLR 19 : (2014) 2 CDR 321 : (2014) 5 CHN 57 : (2014) 3 JT 536 : (2014) 2 KLJ 112 : (2014) 1 RCR(Rent) 504 : (2014) 3 SCALE 469 : (2014) 6 SCJ 184 : (2014) 2 WBL
Arbitration Act, 1940 — Section 33, 8Arbitration and Conciliation Act, 1996 — Section 16, 2(3), 8, 8(1)Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 28(1)
High Courts07 Mar 2014Dismissed
Mahanagar Telephone Nigam Limited (MTNL) Vs M/s. Unibros and Another
Delhi High Court · (2014) 5 AD 732 : (2014) 209 DLT 349
Arbitration Act, 1940 - Section 14 17 30 33 34Arbitration and Conciliation Act, 1996 - Section 34Civil Procedure Code, 1908 (CPC) - Order 47 Rule 1 151
High Courts07 Mar 2014Dismissed
National Highways Authority of India Vs M/s. Lanco Infratech Ltd.
Delhi High Court · (2014) 1 ARBLR 532 : (2014) 2 ILR 1187
Arbitration and Conciliation Act, 1996 - Section 28(3) 33 34 34(2) 34(2)(a)(iv)
Supreme Court03 Mar 2014Allowed
Union of India (UOI) Vs Concrete Products and Const. Co. Etc.
Supreme Court Of India · (2014) 4 AD (SC) 615 : AIR 2014 SC 1914 : (2014) 3 ALD 174 : (2014) 104 ALR 280 : (2014) 1 ARBLR 448 : (2014) 3 AWC 2527 : (2014) 2 CDR 300 : (2014) 4 CompLJ 244 : (2014) 5 JT 164 : (2014) 5 MhLj 87 : (2014) 3 MPLJ 481 : (2014) 4 RCR(Civil) 582 : (2014) 3
Arbitration and Conciliation Act, 1996 — Section 31(7), 33, 37(1)
High Courts26 Feb 2014Dismissed
Nakoda Granite and Marmo Pvt. Ltd. Vs Yogendra Singhvi
Rajasthan High Court · AIR 2014 Raj 91 : (2014) 3 CDR 1591 : (2015) 1 RLW 862 : (2014) 3 WLN 69
Arbitration and Conciliation Act, 1996 — Section 11, 11(5), 16, 16(1)(a), 2(1)(b)Contract Act, 1872 — Section 19Rajasthan Stamp Act, 1998 — Section 34, 37, 39, 49
High Courts21 Feb 2014
Paschim Gujarat Vij Company Ltd. Vs Yogesh Quarry and Concrete Works
Gujarat High Court · (2014) 3 GLR 2592
Arbitration Act, 1940 — Section 14, 30, 33, 8, 9Partnership Act, 1932 — Section 69
High Courts17 Feb 2014Dismissed
Ved Parkash Rathore and Co. Vs State of Jammu & Kashmir and Another
Jammu And Kashmir High Court · (2014) 2 JKJ 1
Arbitration Act, 1940 — Section 20, 33
Supreme Court10 Feb 2014
Engineer Builder and Associates Vs Union of India (UOI) and Others
Supreme Court Of India · AIR 2014 SC 1380 : (2014) 104 ALR 514 : (2014) 2 ARBLR 34 : (2014) 2 JKJ 14 : (2014) 2 SCALE 278
Constitution of India, 1950 — Article 136Contract Act, 1872 — Section 25Jammu and Kashmir Arbitration Act, 1945 — Section 30, 33, 49(2)
High Courts31 Jan 2014Dismissed
M/s. Dharampal Satyapal Ltd. Vs M/s. Dinesh Enamelled Wire Industries (P.) Ltd.
Allahabad High Court · (2014) 3 ADJ 758 : (2014) 5 ALJ 11 : (2014) 103 ALR 531 : (2015) 1 ARBLR 419 : (2014) 3 AWC 2282 : (2014) 123 RD 442
Arbitration and Conciliation Act, 1996 — Section 33, 33(4), 34, 34(4)Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Specific Relief Act, 1963 — Section 19, 22, 23, 32, 37