High Courts10 Sept 2012Dismissed
M/S Anand Construction Company Vs State of U.P. and Others
Allahabad High Court · (2012) 10 ADJ 752
Arbitration Act, 1940 — Section 14, 14(2), 17, 30, 33
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2,534 judgments in All Courts matching “Section 33 Arbitration Act” · page 54 of 127
High Courts10 Sept 2012Dismissed
M/s. Anand Construction Company Government Contractor Vs State of U.P. and Others
Allahabad High Court · (2013) 1 ALJ 347 : (2013) 3 AWC 2300
Arbitration Act, 1940 — Section 14, 14(2), 17, 30, 33
High Courts07 Sept 2012Dismissed
National Project Construction Corporation Ltd. Vs Sadhu Singh and Co.
Delhi High Court · (2013) 1 ILR Delhi 99
Arbitration Act, 1940 — Section 30, 33, 34, 34(3)Contract Act, 1872 — Section 73Limitation Act, 1963 — Section 5
High Courts06 Sept 2012
M/s Earnest and Co. Vs D.G.S. and D. and Others
Delhi High Court · (2012) 09 DEL CK 0165
Arbitration Act, 1940 — Section 14, 17, 20, 30, 33Civil Procedure Code, 1908 (CPC) — Section 151, 152
High Courts31 Aug 2012
Angel Capital and Debt Market Limited Vs Mr. Sharad Munot, Indian inhabitant
Bombay High Court · (2013) 2 BomCR 728
Arbitration and Conciliation Act, 1996 — Section 33, 34, 34(4)
High Courts30 Aug 2012
Food Corporation of India Vs Jay Shree Shipping
Delhi High Court · (2012) 7 AD 487 : (2012) 131 DRJ 620
Arbitration Act, 1940 — Section 30, 30(c), 33
High Courts29 Aug 2012
M/s Alkarma Vs M/s. Mohan Lal Harbans Lal Bhayana and Co.
Delhi High Court · (2012) 7 AD 410 : (2012) 131 DRJ 449
Arbitration Act, 1940 — Section 30, 33
High Courts28 Aug 2012Dismissed
State of Rajasthan and Another Vs M/s. United Construction Company
Rajasthan High Court · (2012) 08 RAJ CK 0142
Arbitration Act, 1940 — Section 34(3)Arbitration and Conciliation Act, 1996 — Section 33, 34, 34(3), 37Limitation Act, 1963 — Section 14, 29(2), 5
High Courts27 Aug 2012
State of West Bengal Vs Usha Ranjan Sarkar
Calcutta High Court · (2013) 1 CALLT 250 : (2013) 3 CHN 512
Arbitration Act, 1940 — Section 20, 21, 30, 33, 34Arbitration and Conciliation Act, 1996 — Section 30, 31(3), 52(4)Civil Procedure Code, 1908 (CPC) — Section 34
High Courts27 Aug 2012Dismissed
P. Banerjee Vs Bharat Heavy Electricals Limited
Delhi High Court · (2012) 4 ARBLR 219
Arbitration Act, 1940 — Section 20, 30, 33
High Courts24 Aug 2012Allowed
M/s. Kotak Mahindra Bank Ltd. Vs Mr. Mahaveer Chand Dhoka and Others Sole Arbitrator, 30 (Old No.21), Karpagambal Nagar, Mylapore, Chennai-4.
Madras High Court · (2012) 5 CTC 47 : (2012) 6 MLJ 817
Arbitration Act, 1940 — Section 30Arbitration and Conciliation Act, 1996 — Section 28(1)(a), 28(3), 30, 33, 34
High Courts17 Aug 2012
The District Food and Supplies Controller, Ferozepur Vs M/s. Durga Rice Mills and another
Punjab And Haryana At Chandigarh · (2012) 08 P&H CK 0164
Arbitration and Conciliation Act, 1996 — Section 24, 27, 33, 34, 34(3)
High Courts06 Aug 2012Dismissed
M/s. Heavy Engineering Corporation Ltd. Ranchi Vs Ratan Lal Agarwal
Jharkhand High Court · (2012) 4 JCR 436 : (2012) 4 JLJR 118
Arbitration Act, 1940 — Section 2(a), 28, 30, 33Civil Procedure Code, 1908 (CPC) — Section 34
High Courts31 Jul 2012Dismissed
NTPC Limited Vs Marathon Electric Motors India Ltd.
Delhi High Court · (2012) 194 DLT 404
Arbitration and Conciliation Act, 1996 — Section 28(3), 31(1)(b), 31(3), 33, 33(1)Civil Procedure Code, 1908 (CPC) — Section 151, 152
High Courts30 Jul 2012Disposed Off
Bindra Builders Vs Delhi Development Authority and Another
Delhi High Court · (2012) 3 ARBLR 459 : (2012) 192 DLT 565
Arbitration Act, 1940 — Section 20, 30, 33, 37, 8Contract Act, 1872 — Section 28
High Courts27 Jul 2012Dismissed
Kamini Sadh Vs Mohan Lal Chander Prakash and Ors
Delhi High Court · (2012) 6 AD 401
Arbitration and Conciliation Act, 1996 — Section 32(3), 33, 34, 34(4)
High Courts06 Jul 2012Allowed
Municipal Corporation of Delhi Vs Sukumar Chandra Jain
Delhi High Court · (2012) 191 DLT 394
Arbitration and Conciliation Act, 1996 — Section 31(7)(b), 33, 34Contract Act, 1872 — Section 28(b), 33
High Courts03 Jul 2012Disposed Off
Ogilvy and Mather Pvt. Ltd and Another Vs Union of India
Delhi High Court · (2012) 5 AD 661
Arbitration and Conciliation Act, 1996 — Section 11, 33, 34, 34(3)
High Courts11 Jun 2012
M/s. Shadani Builders Vs M/s. Begraj Agrawal
Chhattisgarh High Court · (2012) 3 CGBCLJ 460
Arbitration and Conciliation Act, 1996 — Section 33, 33(1)(a), 33(4), 34, 37Civil Procedure Code, 1908 (CPC) — Section 11, 152Limitation Act, 1963 — Section 5
High Courts31 May 2012
Delhi Development Authority Vs H.S. Khanna
Delhi High Court · (2012) 05 DEL CK 0261
Arbitration Act, 1940 — Section 11, 12, 30, 33, 5Arbitration and Conciliation Act, 1996 — Section 34