High Courts28 May 2012Dismissed
HDFC Bank Limited Vs Ran Singh and another
Punjab And Haryana At Chandigarh · (2012) 05 P&H CK 0139
Arbitration and Conciliation Act, 1996 — Section 24, 33, 34, 75, 81
JUDGMENT DATABASE
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2,534 judgments in All Courts matching “Section 33 Arbitration Act” · page 55 of 127
High Courts18 May 2012Dismissed
M/s. J.K. Cement Works Vs Delhi Jal Board
Delhi High Court · (2012) 5 AD 168 : (2012) 189 DLT 587 : (2012) 130 DRJ 441
Arbitration Act, 1940 — Section 28, 30, 33
High Courts11 May 2012
Carol Info Services Limited, Wockhardt Towers, Bandra Kurla Complex, Bandra (East), Mumbai 400051 Vs State of Maharashtra
Bombay High Court · (2012) 05 BOM CK 0007
Arbitration Act, 1940 — Section 30, 33Arbitration and Conciliation Act, 1996 — Section 34Specific Relief Act, 1963 — Section 14(1), 20, 20(2), 9
High Courts11 May 2012Dismissed
State of U.P. and Another Vs M/s. Ram Pal Singh Mukhtar Ahmad and Others
Allahabad High Court · (2012) 8 ADJ 363 : (2013) 1 AWC 76
Arbitration Act, 1940 — Section 30, 33Constitution of India, 1950 — Article 226, 227Interest Act, 1978 — Section 3
High Courts03 May 2012Allowed
Budhiraja Mining and Constructions Ltd Vs Ircon International Ltd. and Another
Delhi High Court · (2012) 130 DRJ 116 : (2012) 4 ILR Delhi 273
Arbitration and Conciliation Act, 1996 — Section 3, 31, 33, 34Evidence Act, 1872 — Section 114, 114(f), 16General Clauses Act, 1897 — Section 27
High Courts02 May 2012Dismissed
M/s National Thermal Power Corporation Vs M/s Techno Electric and Engineering Co. Ltd.
Delhi High Court · (2012) 2 ARBLR 198 : (2012) 189 DLT 733
Arbitration Act, 1940 — Section 14, 20, 28, 30, 33
High Courts02 May 2012Allowed
National Projects Construction Corpn. Ltd. Vs Jyoti Sarup Mittal Engineers, Contractors and Builders
Delhi High Court · (2012) 2 ARBLR 235
Arbitration and Conciliation Act, 1996 — Section 33(3)
High Courts01 May 2012Dismissed
UOI Vs A.R. Khanna and Sons
Delhi High Court · (2012) 05 DEL CK 0590
Arbitration Act, 1940 — Section 30, 33
High Courts01 May 2012
Union of India Vs Peeco Hydraulic Pvt Ltd.
Delhi High Court · (2012) 189 DLT 264
Arbitration Act, 1940 — Section 28, 30, 33Contract Act, 1872 — Section 7
High Courts30 Apr 2012Dismissed
General Electric Canada Inc and Another Vs National Hydroelectric Power Corporation Limited
Delhi High Court · (2012) 04 DEL CK 0484
Arbitration Act, 1940 — Section 14(2), 17, 30, 33Arbitration and Conciliation Act, 1996 — Section 49Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, Order 22 Rule 3, Order 22 Rule 3(2), Order 22 Rule 9, Order 22 Rule 9(2)
High Courts26 Apr 2012
MMTC Limited Vs International Commodities Export Corporation of New York
Delhi High Court · (2012) 4 AD 677
Arbitration Act, 1940 — Section 30, 33Contract Act, 1872 — Section 73, 74
High Courts25 Apr 2012
M/s A.R. Khanna and Sons Vs Delhi Development Authority and Another
Delhi High Court · (2012) 04 DEL CK 0372
Arbitration Act, 1940 — Section 30, 33
High Courts24 Apr 2012Dismissed
State Trading Corporation of India Vs Indian Sugar Mills
Delhi High Court · (2012) 04 DEL CK 0489
Arbitration Act, 1940 — Section 30, 33, 39Contract Act, 1872 — Section 56Sales of Goods Act, 1930 — Section 23, 23(1), 23(2)
High Courts19 Apr 2012
D.D.A. Vs Pandit Construction Co.
Delhi High Court · (2012) 04 DEL CK 0012
Arbitration Act, 1940 — Section 20, 33Contract Act, 1872 — Section 28
High Courts12 Apr 2012Dismissed
Bulbultala Cold Storage Vs The State of West Bengal and Others
Calcutta High Court · (2012) 3 CALLT 468
Arbitration Act, 1940 — Section 2(b), 26(6), 30, 33, 41Constitution of India, 1950 — Article 226Electricity Act, 2003 — Section 26, 26(6), 26(7), 36(2), 52
High Courts12 Apr 2012Allowed
G. Madhava Rao Vs Dr. G. Padma Rao and Dr. G. Harinadha Rao Dr. G. Harinatha Rao Vs G. Madhava Rao and Others
Andhra Pradesh High Court · (2012) 5 ALT 291
Arbitration Act, 1940 — Section 14, 30, 32, 33, 34Arbitration and Conciliation Act, 1996 — Section 36Hindu Succession Act, 1956 — Section 15
High Courts11 Apr 2012Allowed
Avantha Holding Limited Vs M/s. Osian''s Connoisseurs of ART (P) Ltd. and Another
Delhi High Court · (2012) 04 DEL CK 0093
Arbitration and Conciliation Act, 1996 — Section 11, 16, 16(1), 17, 9Stamp Act, 1899 — Section 23A, 33, 33(2), 35, 37
High Courts02 Apr 2012Dismissed
State of Gujarat Vs Tulsi Construction and 1
Gujarat High Court · (2012) 04 GUJ CK 0006
Arbitration Act, 1940 — Section 14, 14(2), 17, 30, 33
High Courts30 Mar 2012
Vale Australia Pty Limited Vs Steel Authority of India Limited and Another
Delhi High Court · (2012) 3 AD 657 : (2012) 2 ARBLR 132
Arbitration and Conciliation Act, 1996 — Section 31(7), 33, 33(4), 34Constitution of India, 1950 — Article 14Contract Act, 1872 — Section 23, 55, 63, 73
High Courts28 Mar 2012
State of West Bengal Vs N. Bhakat and Co.
Calcutta High Court · (2013) 1 CHN 352
Arbitration Act, 1940 — Section 30, 33Contract Act, 1872 — Section 55, 56