High Courts09 Oct 2012
M/s Associated Builders Vs Delhi Development Authority and Another
Delhi High Court · (2012) 9 AD 289 : (2012) 194 DLT 14
Arbitration Act, 1940 — Section 30, 33
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2,534 judgments in All Courts matching “Section 33 Arbitration Act” · page 53 of 127
High Courts05 Oct 2012Disposed Off
M/s. Kirat Chand Jain Family Trust Vs State Bank of India
Delhi High Court · (2013) 3 AD 221 : (2013) 196 DLT 523
Arbitration Act, 1940 — Section 14, 17, 28, 30, 33
High Courts05 Oct 2012Disposed Off
Union of India Vs M/S. Daisy Trading Corporation M/S. Daisy Trading Corporation Vs Union of India and Another
Delhi High Court · (2012) 10 DEL CK 0233
Arbitration Act, 1940 — Section 14, 17, 29, 30, 33Contract Act, 1872 — Section 53Stamp Act, 1899 — Section 17
High Courts01 Oct 2012Dismissed
U.P. Jal Nigam and others Vs M/s. Shankar Construction Company and others
Allahabad High Court · (2012) 10 ADJ 557
Arbitration and Conciliation Act, 1996 — Section 20, 30, 33
High Courts26 Sept 2012Disposed Off
Bombay Container Terminals Pvt. Ltd. Vs Central Warehousing Corporation
Delhi High Court · (2012) 9 AD 199
Arbitration Act, 1940 — Section 30, 33
High Courts25 Sept 2012Dismissed
Union Of India and Another Vs M/s. Shree Durga Iron Stores
Calcutta High Court · (2012) 09 CAL CK 0019
Arbitration and Conciliation Act, 1996 — Section 33, 34, 34(3), 43Limitation Act, 1963 — Section 10, 10, 11, 11, 12
High Courts25 Sept 2012Dismissed
Board of Trustees for the Port of Calcutta Vs Royal Constructions
Calcutta High Court · (2013) 2 CHN 641
Arbitration Act, 1940 — Section 30, 33Contract Act, 1872 — Section 70
High Courts24 Sept 2012
IMC Limited (erstwhile United Storage and Tank Terminals Ltd.) Vs INEOS ABS (India) Limited (erstwhile ABS Industries Limited and Bayer ABS Limited)
Bombay High Court · (2012) 09 BOM CK 0188
Arbitration and Conciliation Act, 1996 — Section 31, 31(7), 31(7)(a), 33, 34
High Courts24 Sept 2012
Kalyansinh K. Kumpavat Vs Prashant J. Patel
Bombay High Court · (2012) 09 BOM CK 0029
Arbitration and Conciliation Act, 1996 — Section 16, 18, 19, 33, 34
Supreme Court21 Sept 2012Dismissed
Benarsi Krishna Committee and Others Vs Karmyogi Shelters Pvt. Ltd.
Supreme Court Of India · (2012) 6 ALLMR 415 : (2012) 6 ALT 32 : (2012) 4 ARBLR 81 : (2012) 6 AWC 5700 Supp : (2012) 6 AWC 5700 : (2013) 1 CDR 197 : (2013) 1 CHN 65 : (2013) 1 CHN 63 : (2012) 111 CLA 65 : (2013) 115 CLT 468 : (2012) 5 CTC 519 : (2012) 9 JT 111 : (2013) 1 LW 102 :
Arbitration and Conciliation Act, 1996 — Section 11, 2, 31(5), 33, 34Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 3 Rule 1
High Courts21 Sept 2012Dismissed
Hindustan Steel Works Construction Ltd. Vs Strength and Suppors Builders Pvt. Ltd. and Another
Delhi High Court · (2012) 4 ARBLR 384
Arbitration Act, 1940 — Section 30, 33
High Courts19 Sept 2012Dismissed
State of West Bengal and Others Vs Eskay Engineering Concern
Calcutta High Court · (2012) 09 CAL CK 0061
Arbitration Act, 1940 — Section 14(2), 17, 30, 33Constitution of India, 1950 — Article 227Limitation Act, 1963 — Section 5
High Courts17 Sept 2012Dismissed
Gursharan Singh Vs Bharat Petroleum Corporation Ltd.
Delhi High Court · (2013) 1 ILR Delhi 285
Arbitration Act, 1940 — Section 16, 30, 33
High Courts17 Sept 2012Dismissed
Union of India Vs M/s. Suraj Infrastructures Pvt. Ltd. and Shri S.K. Gupta, Arbitrator, CE(QS and C), Jt. Dir. Gen (Contracts), Dte of Contract Management, Engineer-in-chief''s Branch, IHQ of MOD, Kashmir House, Rajaji Marg, New Delhi-110011
Bombay High Court · (2012) 09 BOM CK 0139
Arbitration and Conciliation Act, 1996 — Section 16, 23, 33, 34Contract Act, 1872 — Section 73
High Courts17 Sept 2012
Kritika Nagpal of Mumbai, Indian Inhabitant Vs Geojit Financial Services Ltd.
Bombay High Court · (2012) 09 BOM CK 0043
Arbitration and Conciliation Act, 1996 — Section 33, 34, 34(4)
High Courts17 Sept 2012
Punjab State Agricultural Marketing Board Vs Swaran Singh Swaran Singh Vs Punjab State Agricultural Marketing Board
Delhi High Court · (2012) 09 DEL CK 0216
Arbitration Act, 1940 — Section 14, 20, 30, 33Arbitration and Conciliation Act, 1996 — Section 34(3), 36Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 151
High Courts14 Sept 2012Disposed Off
Modern Co-Operative Group Housing Society Ltd. Vs Bharat Bijlee Ltd.
Delhi High Court · (2012) 195 DLT 323
Arbitration Act, 1940 — Section 20, 30, 33
High Courts12 Sept 2012
M/s. Raj Kishan and Company Vs National Thermal Power Corporation
Delhi High Court · (2012) 8 AD 53
Arbitration Act, 1940 — Section 16, 2(4), 20, 30, 33Arbitration and Conciliation Act, 1996 — Section 11, 12(3), 16(2), 19, 19(2)Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 30 Rule 1, Order 30 Rule 2, Order 7 Rule 11, Order 7 Rule 11(d)
High Courts11 Sept 2012Disposed Off
M/s Ahluwalia Contracts (I) Ltd. Vs Union of India
Delhi High Court · (2012) 09 DEL CK 0433
Arbitration and Conciliation Act, 1996 — Section 33
High Courts11 Sept 2012
M/s. Ali Mohammed Baba and Sons Vs National Hydro-Electric Power Corporation Ltd.
Delhi High Court · (2012) 09 DEL CK 0098
Arbitration Act, 1940 — Section 30, 33Contract Act, 1872 — Section 51, 52, 53, 54