High Courts13 Aug 2013Allowed
State of Haryana Vs Om Parkash Gupta and Another
Punjab And Haryana At Chandigarh · (2013) 08 P&H CK 0451
Arbitration Act, 1940 — Section 14(2), 15, 17, 30, 33Civil Procedure Code, 1908 (CPC) — Section 115
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2,534 judgments in All Courts matching “Section 33 Arbitration Act” · page 51 of 127
Supreme Court08 Aug 2013Dismissed
M/S Ved Prakash Mithal And Sons Vs Union Of India
Supreme Court Of India · (2013) 08 SC CK 0135
Arbitration And Conciliation Act, 1996 — Section 33, 34, 34(3)
High Courts16 Jul 2013Allowed
Gujarat Urja Vikas Nigam Limited and Others Vs Tata Motors Limited
Bombay High Court · (2013) 07 BOM CK 0125
Arbitration and Conciliation Act, 1996 — Section 21, 33, 34Constitution of India, 1950 — Article 113, 136, 58Contract Act, 1872 — Section 124, 125
High Courts01 Jul 2013Dismissed
Vale Australia Pty. Ltd. Vs Steel Authority of India Ltd. and Another Steel Authority of India Ltd. and Another Vs Vale Australia Pty. Ltd.
Delhi High Court · (2013) 07 DEL CK 0638
Arbitration and Conciliation Act, 1996 — Section 28, 31, 31(7)(b), 33(4), 34Contract Act, 1872 — Section 63, 73Evidence Act, 1872 — Section 101, 102, 106, 114
High Courts13 Jun 2013Allowed
R. Narayanan Vs M/s. India Info Line Securities Private Limited and V. Natarajan
Madras High Court · (2013) 3 ARBLR 426 : (2013) 4 CTC 432 : (2013) 5 LW 89 : (2013) 5 MLJ 343
Arbitration and Conciliation Act, 1996 — Section 16(1), 23, 23(2), 24, 33(4)
High Courts10 Jun 2013Disposed Off
Rashtriya Pariyojana Nirman Nigam Ltd. and M/s. National Projects Construction Corporation Ltd. Vs M/s. P.L. Raju Constructions Ltd. and Food Corporation of India Ltd.
Andhra Pradesh High Court · (2013) 5 ALD 18 : (2013) 6 ALT 272
Arbitration Act, 1940 — Section 17, 30, 33
High Courts03 Jun 2013Disposed Off
The Nizam Sugar Factory Ltd. Vs Prem Heavy Engineering Works Private Limited and Justice P. Ramachander Raju (Retired)
Andhra Pradesh High Court · (2013) 6 ALD 466 : (2013) 5 ALT 540
Arbitration Act, 1940 — Section 14, 17, 30, 33Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6, Order 8 Rule 6A, Order 8 Rule 6G
High Courts31 May 2013
Bharat Sanchar Nigam Ltd. Vs M/s. Anand Brothers Pvt. Ltd. and Another
Delhi High Court · (2013) 05 DEL CK 0432
Arbitration Act, 1940 — Section 30, 33Arbitration and Conciliation Act, 1996 — Section 34
High Courts31 May 2013
Bharat Sanchar Nigam Ltd. Vs M/S. Anand Brothers Pvt. Ltd. and Another
Delhi High Court · (2013) 05 DEL CK 0225
Arbitration Act, 1940 — Section 30, 33Arbitration and Conciliation Act, 1996 — Section 34
High Courts10 May 2013
Siddhivinayak Realties Pvt. Ltd. Vs V. Hotels Limited, Tulip Hotels Private Ltd., Tulip Star Hotels Private Ltd. and Dr. Ajit Kerkar
Bombay High Court · (2013) 05 BOM CK 0056
Arbitration and Conciliation Act, 1996 — Section 11, 34, 34(2)(b)(ii), 9Constitution of India, 1950 — Article 133(I)(c), 14, 58Contract Act, 1872 — Section 32, 32, 33, 34, 35
High Courts03 May 2013Dismissed
State of Gujarat and Another Vs M/s. Banyan and Baerry Construction Pvt. Ltd.
Gujarat High Court · (2013) 05 GUJ CK 0033
Arbitration Act, 1940 — Section 14, 15, 16, 30, 33Civil Procedure Code, 1908 (CPC) — Order 21 Rule 21Limitation Act, 1963 — Section 15, 16, 30, 5
High Courts29 Apr 2013
Mr. Badal Mittal, Mr. Sunil Mittal, Mr. Kishore Mittal and Mr. Aasim Merchant Vs Lakadawala Developers Private Limited
Bombay High Court · (2013) 5 MhLj 185
Arbitration and Conciliation Act, 1996 — Section 9Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5Stamp Act, 1899 — Section 16(1)(a), 33, 35, 38, 40
High Courts29 Apr 2013
National Hydroelectric Power Corporation Ltd. Vs General Electric Company Ltd. and Others
Delhi High Court · (2013) 04 DEL CK 0058
Arbitration Act, 1940 — Section 30, 33, 39
High Courts25 Apr 2013Dismissed
M/s. National Highways Authority of India Vs M/s. Sew Infrastructure Ltd.
Delhi High Court · (2013) 04 DEL CK 0397
Arbitration Act, 1940 — Section 30, 33Arbitration and Conciliation Act, 1996 — Section 34
High Courts22 Apr 2013Dismissed
Indian Oil Corporation Ltd. and Senior Manager (Retail Sales) Vs Bhagawan Bala Sai Enterprises and Mr. A.S. Sundararaman, M/s. Bhagawan Bala Sai Enterprises Vs Indian Oil Corporation Ltd., The Senior Manager (Retail Sales) and Shri A.S. Sundararaman
Madras High Court · (2013) 3 ARBLR 139 : (2013) 5 MLJ 283
Arbitration Act, 1940 — Section 29, 30, 33Arbitration and Conciliation Act, 1996 — Section 3, 34(2), 41Civil Procedure Code, 1908 (CPC) — Section 34
High Courts22 Apr 2013Dismissed
M. Rajkumar Vs Southern Railway
Madras High Court · (2013) 04 MAD CK 0092
Arbitration and Conciliation Act, 1996 — Section 33, 41, 41(b), 9, 9(ii)(e)
High Courts12 Apr 2013Allowed
Smt. Panna Sunit Khatau and Neesha Sunit Khatau Vs Dilip Dharamsey Khatau and Others
Bombay High Court · (2013) 4 BomCR 137
Arbitration Act, 1940 — Section 20, 30, 33, 34Contract Act, 1872 — Section 73, 74Evidence Act, 1872 — Section 101, 101, 102, 102, 103
High Courts12 Apr 2013Dismissed
Medical Council of India Vs P. Divya, The Secretary to the Government Department of Health and The Secretary, Selection Committee, Chennai Dr. S. Kavitha Vs The State of Tamil Nadu, The Director of Medical Education, Chennai, The Secretary, Selection Committee Directorate of Medical Education and The Secretary, Medical Council of India
Madras High Court · (2013) 3 CTC 791 : (2013) 2 LW 922 : (2013) 6 MLJ 225
Arbitration and Conciliation Act, 1996 — Section 39Companies Act, 1956 — Section 446(1), 446(2)Constitution of India, 1950 — Article 14
High Courts03 Apr 2013
Delhi Development Authority Vs M/s. Anant Raj Agencies
Delhi High Court · (2013) 4 AD 364 : (2013) 136 DRJ 474
Arbitration Act, 1940 — Section 30, 33
High Courts21 Mar 2013Allowed
M/s. MSJ Construction Pvt. Ltd. Vs Delhi Development Authority and Another
Delhi High Court · (2013) 2 ARBLR 432 : (2013) 136 DRJ 463
Arbitration and Conciliation Act, 1996 — Section 30, 33