High Courts26 Mar 2012Dismissed
M/S. Thermospares India Vs Bharat Heavy Electricals Ltd. and Others
Delhi High Court · (2012) 03 DEL CK 0267
Arbitration Act, 1940 — Section 14, 17, 20, 30, 33
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2,534 judgments in All Courts matching “Section 33 Arbitration Act” · page 56 of 127
High Courts26 Mar 2012
Metro Electric Co. Vs Delhi Development Authority
Delhi High Court · AIR 1980 Delhi 266
Arbitration Act, 1940 — Section 30, 33
High Courts22 Mar 2012Allowed
UOI Vs India Metals And Ore.
Delhi High Court · (2012) 3 AD 792 : (2012) 189 DLT 48 : (2012) 129 DRJ 686
Arbitration Act, 1940 — Section 14, 17, 30, 33, 39Arbitration and Conciliation Act, 1996 — Section 37
High Courts21 Mar 2012
S.S. Kapoor Vs National Building Construction Corporation Ltd.
Delhi High Court · (2012) 03 DEL CK 0213
Arbitration Act, 1940 — Section 20, 20(4), 30, 33
High Courts16 Mar 2012
Prakash Kumar Sinha Vs Konkan Mercantile Cooperative Bank Ltd. and Others
Bombay High Court · (2012) 4 BomCR 688
Arbitration and Conciliation Act, 1996 — Section 17, 19, 27, 31, 33Limitation Act, 1963 — Section 3Maharashtra Co-operative Societies Act, 1960 — Section 126, 84, 85
High Courts15 Mar 2012Dismissed
M/s Continental Chemicals Ltd. Vs Union of India
Delhi High Court · (2012) 2 ARBLR 120
Arbitration Act, 1940 — Section 16, 30, 33Evidence Act, 1872 — Section 1
High Courts14 Mar 2012
Nangia Construction (India) Pvt. Ltd. Vs National Building Construction Corporation Limited
Delhi High Court · (2012) 190 DLT 685
Arbitration and Conciliation Act, 1996 — Section 20, 3, 30, 33, 41
High Courts14 Mar 2012Dismissed
KEI Industries Ltd. Vs D.V.B. (Since Renamed ''Delhi Power Supply Company'') and Others
Delhi High Court · (2012) 03 DEL CK 0183
Arbitration Act, 1940 — Section 30, 33, 41Sales of Goods Act, 1930 — Section 11
High Courts07 Mar 2012
National Building Construction Corporation Limited Vs A.M. Rasool Construction and Engineering Services Pvt. Ltd.
Delhi High Court · (2012) 4 AD 569 : (2012) 188 DLT 86
Arbitration Act, 1940 — Section 30, 33Companies Act, 1956 — Section 20, 20(4), 33, 34Limitation Act, 1963 — Article 158, 18
High Courts02 Mar 2012
Lifetime Realty (P) Ltd. Vs Poddar Udyog Ltd. and Another
High Court Of Kerala · (2012) 3 ARBLR 158 : (2012) 2 KarLJ 102 : (2012) 2 KLJ 102
Arbitration and Conciliation Act, 1996 — Section 11, 16(1)(a), 33, 9Evidence Act, 1872 — Section 63Kerala Stamp Act, 1959 — Section 2(14), 2(j), 3, 33, 33(1)
High Courts27 Feb 2012Dismissed
M/s Ircon International Ltd. Vs M/s M. Moolji (Bombay)
Delhi High Court · (2012) 10 AD 607 : (2012) 188 DLT 52
Arbitration Act, 1940 — Section 30, 33, 39Civil Procedure Code, 1908 (CPC) — Order 20 Rule 11, Order 21 Rule 1, Order 21 Rule 1(1), Order 21 Rule 1(2), Order 21 Rule 2Contract Act, 1872 — Section 59, 60, 61
High Courts24 Feb 2012Dismissed
M/s Brij Lal and Sons Vs Union of India and Another
Delhi High Court · (2012) 02 DEL CK 0462
Arbitration and Conciliation Act, 1996 — Section 33, 34
High Courts22 Feb 2012Dismissed
Punjab State and another Vs M/s Chopra Brothers (India) Pvt. Limited and another
Punjab And Haryana At Chandigarh · (2012) 4 ARBLR 376 : (2012) 166 PLR 63
Arbitration Act, 1940 — Section 14, 30, 33Constitution of India, 1950 — Article 227
High Courts21 Feb 2012Dismissed
K.K. Cooperative Group Housing Society Ltd. Vs Goel Associates
Delhi High Court · (2012) 1 ARBLR 367 : (2012) 128 DRJ 310
Arbitration Act, 1940 — Section 20, 30, 33, 8, 9Contract Act, 1872 — Section 70
High Courts21 Feb 2012
Vikas Vihar Co-Operative Group Housing Society Ltd. Vs Budhiraja Electricals and Another
Delhi High Court · (2012) 1 ARBLR 476 : (2012) 188 DLT 565
Arbitration Act, 1940 — Section 14, 20, 30, 33
High Courts14 Feb 2012Dismissed
National Buildings Construction Corporation Ltd. Vs Reunion Engineering Co. Ltd.
Delhi High Court · (2012) 3 AD 24
Arbitration Act, 1940 — Section 11, 12, 30, 33, 5
High Courts14 Feb 2012Allowed
G.D. Tewari and Co. Vs Delhi Development Authority
Delhi High Court · (2012) 2 ARBLR 15
Arbitration Act, 1940 — Section 30, 33
High Courts27 Jan 2012Dismissed
Karmachari Grih Nirman Co-operative Housing Society Ltd. Vs Samant Construction Pvt. Ltd.
Chhattisgarh High Court · (2012) 1 CG.L.R.W. 437
Arbitration Act, 1940 — Section 17, 3, 30, 33, 39(VI)Civil Procedure Code, 1908 (CPC) — Section 34
High Courts13 Jan 2012
U.P. State Bridge Corporation Ltd. Vs Union of India
Delhi High Court · (2012) 4 AD 181
Arbitration Act, 1940 — Section 30, 33
High Courts23 Dec 2011
Indian Farmers Fertiliser Cooperative Ltd. Vs M/s. Duggal Constructions (India) Ltd. M/s. Duggal Constructions (India) Ltd. Vs Indian Farmers Fertiliser Cooperative Ltd.
Delhi High Court · (2012) 5 AD 117 : (2012) 186 DLT 658
Arbitration Act, 1940 — Section 29, 30, 33, 41Arbitration and Conciliation Act, 1996 — Section 31(7)Contract Act, 1872 — Section 73