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2,534 judgments in All Courts matching “Section 33 Arbitration Act” · page 52 of 127

High Courts18 Mar 2013

Bharat Infrastructure and Engineering Pvt. Ltd. Vs Park Darshan CHS Ltd. and Others

Bombay High Court · (2013) 03 BOM CK 0108

Arbitration and Conciliation Act, 1996 — Section 9Bombay Stamp Act, 1958 — Section 33Maharashtra Co-operative Societies Act, 1960 — Section 163, 164, 79(A), 79A, 91, 91

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High Courts13 Mar 2013Dismissed

M/s. National Projects Construction Corporation Ltd. Vs M/s. R.S. Avtar Singh and Co.

Delhi High Court · (2013) 3 AD 423

Arbitration Act, 1940 — Section 30, 33

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High Courts08 Mar 2013

New India Mosaic and Marble Co. P. Ltd. Vs Bhandari Builders Pvt. Ltd.

Delhi High Court · (2013) 03 DEL CK 0030

Arbitration Act, 1940 — Section 14, 30, 33Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1, Order 21 Rule 1(1), Order 24 Rule 1, Order 24 Rule 3, Order 24 Rule 4

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Supreme Court07 Mar 2013Dismissed

NTPC Ltd. Vs Bhasin Construction P. Ltd.

Supreme Court Of India · (2013) 3 BC 245

Arbitration Act, 1940 — Section 14(2), 30, 33

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High Courts28 Feb 2013

MMTC Limited Vs International Commodities Export Corporation of New York

Delhi High Court · (2013) 2 ARBLR 143 : (2013) 135 DRJ 686

Arbitration Act, 1940 — Section 30, 33Contract Act, 1872 — Section 73, 74

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High Courts07 Feb 2013

Punjab State Civil Supplies Corporation Limited Vs M/s. Mahavir Rice Mills and Another

Punjab And Haryana At Chandigarh · (2013) 170 PLR 31

Arbitration Act, 1940 — Section 30, 33, 35, 39

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High Courts05 Feb 2013Dismissed

National Hydro-Electric Power Corporation Ltd. Vs M/s. Ali Mohammed Baba and Sons

Delhi High Court · (2013) 2 AD 550 : (2013) 2 ARBLR 576 : (2013) 2 PLR 46

Arbitration Act, 1940 — Section 30, 33

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High Courts15 Jan 2013Dismissed

Coal India Ltd. Vs Canadian Commercial Corporation

Calcutta High Court · (2013) 2 CHN 494

Arbitration (Protocol and Convention) Act, 1937 — Section 4, 5, 7, 8Arbitration and Conciliation Act, 1996 — Section 17, 30, 33, 34, 44Civil Procedure Code, 1908 (CPC) — Section 151, 45, 47, 54

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High Courts04 Jan 2013Allowed

The Nashik Merchant''s Co-Op. Bank Ltd. Vs Dhananjay Shriram Daga, Sau. Rajashri dhananjay Daga and Laxmichand M. Lilame

Bombay High Court · (2013) 2 ABR 199 : (2014) 1 ALLMR 343 : (2013) 1 BomCR 721 : (2013) 2 MhLj 143

Arbitration and Conciliation Act, 1996 — Section 33, 34, 37Multi-State Cooperative Societies Act, 1984 — Section 84(4)

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High Courts03 Jan 2013Dismissed

The Indian Iron and Steel Co. Ltd. Vs M/s. J.G. Engineers Pvt. Ltd.

Calcutta High Court · (2013) 3 ARBLR 437 : (2013) 1 CALLT 641 : (2013) 3 CHN 521 : (2013) 1 WBLR 774

Arbitration and Conciliation Act, 1996 — Section 30, 33, 34

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High Courts19 Dec 2012Dismissed

State of W.B. and Others Vs M/s. B.B.J. Construction Co. Ltd.

Calcutta High Court · AIR 2013 Cal 186 : (2013) 1 CALLT 607

Arbitration and Conciliation Act, 1996 — Section 33, 33(1), 34, 34(3)Limitation Act, 1963 — Section 14, 14(1), 14(2), 5

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High Courts19 Dec 2012Dismissed

State of Tripura and Others Vs Himangshu Bikash Saha

Gauhati High Court · (2013) 2 GLT 757

Arbitration and Conciliation Act, 1996 — Section 33, 34, 37, 37(1)Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, Order 7 Rule 10A, Order 7 Rule 10A

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High Courts10 Dec 2012Dismissed

Tamil Nadu Civil Supplies Corporation Ltd. Vs Lakshmi Export and Another

Madras High Court · (2013) 2 CTC 374 : (2013) 1 MLJ 494

Arbitration and Conciliation Act, 1996 — Section 33, 34, 34(2), 75, 81

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High Courts06 Dec 2012Allowed

General Electric Canada Vs National Hydroelectric Power Corporation Ltd. and Another

Delhi High Court · (2013) 133 DRJ 551

Arbitration Act, 1940 — Section 30, 33Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, Order 22 Rule 11, Order 22 Rule 3Limitation Act, 1963 — Section 5

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High Courts15 Nov 2012Dismissed

Haryana Power Generation Corporation Limited Vs M/s. Vikas Cable Co. and Another

Punjab And Haryana At Chandigarh · (2013) 2 ARBLR 359 : (2013) 169 PLR 298 : (2013) 2 RCR(Civil) 554

Arbitration Act, 1940 — Section 14(2), 15, 16, 30, 33Arbitration and Conciliation Act, 1996 — Section 31(3)Civil Procedure Code, 1908 (CPC) — Section 115

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High Courts08 Nov 2012Dismissed