High Courts29 Jan 2014Disposed Off
National Research Development Corporation Vs M/s. Industrial Carbon and Others
Delhi High Court · (2014) 01 DEL CK 0120
Arbitration Act, 1940 - Section 16 16(1) 28 30 33Evidence Act, 1872 - Section 114(g)
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2,534 judgments in All Courts matching “Section 33 Arbitration Act” · page 50 of 127
High Courts28 Jan 2014Dismissed
M/s. Metalmeccanica Fracasso India Pvt. Ltd. Vs M/s. Prakash Industrial Infrastructure Pvt. Ltd.
Bombay High Court · (2014) 5 ALLMR 797 : (2014) 3 ARBLR 123 : (2014) 4 BomCR 439 : (2014) 2 MhLj 775
Arbitration and Conciliation Act, 1996 - Section 33 34
High Courts21 Jan 2014Dismissed
M/s. Heritage Lifestyle and Developers Ltd. Vs M/s. Cool Breeze Co-Operative Housing Society Limited and Others
Bombay High Court · (2014) 2 ALLMR 522 : (2014) 2 ARBLR 160 : (2014) 2 BomCR 693 : (2014) 3 MhLj 376
Arbitration and Conciliation Act, 1996 - Section 52 60 7 9Bombay Stamp Act, 1958 - Section 13(1) 33(1)Maharashtra Co-operative Societies Act, 1960 - Section 164
High Courts21 Jan 2014Dismissed
Ashwani Bahl and Others Vs Air India Ltd.
Delhi High Court · (2014) ACJ 1837
Arbitration Act, 1940 - Section 30 33 39Contract Act, 1872 - Section 74
High Courts17 Jan 2014Dismissed
State of Goa Vs C. M. Noorudhin
Bombay High Court · (2014) 01 BOM CK 0019
Arbitration and Conciliation Act, 1996 — Section 33, 33(1), 33(1)(a), 33(6), 34Constitution of India, 1950 — Article 227Limitation Act, 1963 — Section 10, 11, 12, 13, 14, 14
High Courts17 Jan 2014Allowed
Himalya International Ltd. Vs Simplot India Foods Pvt. Ltd. (Simplot India) (LLC) and Another
Delhi High Court · (2014) 2 ARBLR 154 : (2014) 141 DRJ 564
Arbitration Act, 1940 - Section 33Arbitration and Conciliation Act, 1996 - Section 11 11(5) 11(9) 16 16(1)Civil Procedure Code, 1908 (CPC) - Order 7 Rule 11, Order 7 Rule 11(d)
High Courts08 Jan 2014Allowed
Smt. Sushilabai (Vijeyendra Shankar through His Legal Representatives (Smt. Shirin, Ku. Vijayshree and Smt. Jayshree)) Vs Smt. Kamlarukh (Shri Nanu and Shri Aspi) and Smt. Aban R. Patit
Bombay High Court · (2014) 4 ABR 111 : (2014) 2 ALLMR 629 : (2014) 7 BomCR 879 : (2014) 3 MhLj 404
Arbitration Act, 1940 - Section 14 17 32 33 47Civil Procedure Code, 1908 (CPC) - Order 23 Rule 3(a), Order 23 Rule 3A, Order 7 Rule 11(d)
High Courts07 Jan 2014Allowed
Marwadi Shares and Finance Ltd. Vs Miral Kanaksinh Thakore and Manish Girdharilal Shah
Bombay High Court · (2014) 1 ARBLR 387 : (2014) 1 BomCR 481 : (2014) 182 CompCas 282 : (2014) 2 CompLJ 201
Arbitration and Conciliation Act, 1996 - Section 2(4) 22(1) 33 34 34(1)General Clauses Act, 1897 - Section 6 6(e)Limitation Act, 1963 - Section 29(2) 31(s) 5
High Courts01 Jan 2014
Y.S. Parmar University and Others Vs Pawan Kumar Bansal
High Court Of Himachal Pradesh · (2014) 01 SHI CK 0044
Arbitration and Conciliation Act, 1996 — Section 2(c), 31, 31(7), 33, 34Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11, 115
High Courts19 Dec 2013Disposed Off
Central Warehousing Corporation Vs Bombay Container Terminals Pvt. Ltd.
Delhi High Court · (2013) 12 DEL CK 0004
Arbitration Act, 1940 — Section 30, 33
Supreme Court28 Nov 2013Dismissed
Gayatri Project Ltd. Vs Sai Krishna Construction
Supreme Court Of India · (2014) 2 AD 401 : (2014) 3 ALD 167 : (2013) 4 ARBLR 470 : (2014) 1 AWC 791 : (2014) 1 CompLJ 200 : (2014) 1 JT 353 : (2014) 1 RCR(Civil) 706 : (2013) 15 SCALE 143
Arbitration and Conciliation Act, 1996 — Section 11(5), 11(6), 33, 9
High Courts25 Nov 2013
Narendra and Co. Vs Religare Commodities Ltd. and Another
Delhi High Court · (2013) 11 DEL CK 0132
Arbitration and Conciliation Act, 1996 — Section 33, 34, 37
High Courts07 Nov 2013Disposed Off
M/s. Bumbrah Electric Co. Vs Delhi Development Authority and Another
Delhi High Court · (2013) 4 ARBLR 477
Arbitration Act, 1940 — Section 14, 17, 30, 33Contract Act, 1872 — Section 73
High Courts22 Oct 2013Dismissed
Oswal Woollen Mills Ltd. Vs Oswal Agro Mills Ltd.
Delhi High Court · (2013) 10 DEL CK 0453
Arbitration Act, 1940 — Section 20, 30, 33, 5Contract Act, 1872 — Section 73
High Courts21 Oct 2013Disposed Off
Vimi Verma Vs Sanjay Verma and Others
Delhi High Court · (2013) 204 DLT 621 : (2014) 57 PTC 26
Arbitration and Conciliation Act, 1996 — Section 9Stamp Act, 1899 — Section 29, 33, 35Trade Marks Act, 1999 — Section 107, 29(5)
High Courts04 Oct 2013Dismissed
Shreeji Overseas India Pvt. Ltd. Vs PEC Ltd.
Delhi High Court · (2013) 10 DEL CK 0366
Arbitration and Conciliation Act, 1996 — Section 34Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1
Supreme Court04 Oct 2013Dismissed
Vishnu (dead) by L.Rs. Vs State of Maharashtra and Others
Supreme Court Of India · (2013) 6 ABR 746 : (2013) 10 AD 417 : (2013) 101 ALR 210 : (2013) 4 ARBLR 1 : (2014) 1 AWC 331 : (2013) 4 BC 719 : (2013) 6 BomCR 405 : (2014) 1 CDR 10 : (2014) 1 CHN 104 : (2013) 13 JT 227 : (2014) 3 MhLj 732 : (2013) 7 MLJ 733 : (2014) 2 RCR(Civil) 795
Arbitration Act, 1940 — Section 2, 20, 21, 33, 8Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts05 Sept 2013Partly Allowed
State of Rajasthan Vs M/s. Kapoor Chand Singhal
Rajasthan High Court · (2013) 09 RAJ CK 0036
Arbitration Act, 1940 — Section 28, 30, 33, 37
High Courts03 Sept 2013Allowed
Rameshwar Lal and Others Vs Shanker Lal
Rajasthan High Court · (2013) 09 RAJ CK 0106
Arbitration Act, 1940 — Section 2(a), 30, 33, 39
High Courts16 Aug 2013
Mulheim Pipecoatings GmbH. Vs Welspun Fintrade Limited and Another
Bombay High Court · (2014) 2 ABR 196 : (2014) 3 ALLMR 838
Arbitration Act, 1940 — Section 33Arbitration and Conciliation Act, 1996 — Section 11, 11(7), 16, 16(1)(a), 16(1)(b)Companies Act, 1956 — Section 391, 392, 393, 394