CourtKutchehry.com

JUDGMENT DATABASE

Search 2,534 Indian judgments.

2,534 judgments in All Courts matching “Section 33 Arbitration Act” · page 57 of 127

High Courts23 Dec 2011

Aitreya Limited Vs Dans Energy Pvt Ltd and Others

Delhi High Court · (2012) 127 DRJ 565

Arbitration and Conciliation Act, 1996 — Section 17, 37(2), 9International Chamber of Commerce Arbitration Rules, 1998 — Article 23, 33(1), 34, 34(12), 34(3)Singapore International Arbitration Centre Rules, 2010 — Rule 32
Read judgment
High Courts22 Dec 2011

Eastern Coalfields Ltd Vs Deep Sikha and Co

Calcutta High Court · (2012) 1 CALLT 599 : (2012) 2 CHN 201

Arbitration Act, 1940 — Section 20, 30, 31(4), 33Arbitration and Conciliation Act, 1996 — Section 42Civil Procedure Code, 1908 (CPC) — Section 21
Read judgment
High Courts29 Nov 2011Dismissed

Vijay Kumar Agarwal Vs Raj Kumar Agarwal and Others

Andhra Pradesh High Court · (2011) 11 AP CK 0013

Arbitration and Conciliation Act, 1996 — Section 11, 8, 9Civil Procedure Code, 1908 (CPC) — Order 30 Rule 1, Order 7 Rule 10, Order 7 Rule 11, 10, 151Specific Relief Act, 1963 — Section 31, 33
Read judgment
High Courts25 Nov 2011Allowed

R.K. Gupta Vs State

Delhi High Court · (2012) 2 AD 861 : (2012) 186 DLT 65

Arbitration and Conciliation Act, 1996 — Section 9Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 33 Rule 3Criminal Procedure Code, 1973 (CrPC) — Section 320, 482
Read judgment
High Courts02 Nov 2011Allowed

The Chairman Guindy Industrial Estate Infrastructure Upgradation Company, Garment Complex-II (Near Electronics Complex) Thiru Vi-Ka Industrial Estate Guindy, Chennai - 600032 Vs Gurumurthy Engineering Enterprises Civil Engineering Contractors No. 7/3, Ring Road Ashok Nagar, Chennai - 600083, P. Sridharan, D.S. Dharmaseelan and N. Sethu Ramaswami

Madras High Court · (2011) 11 MAD CK 0176

Arbitration Act, 1940 — Section 30, 33Arbitration and Conciliation Act, 1996 — Section 23(3), 33, 34, 75, 81Contract Act, 1872 — Section 73
Read judgment
Supreme Court18 Aug 2011Dismissed

Ramesh Kumar and Another Vs Furu Ram and Another etc.

Supreme Court Of India · (2011) AIRSCW 5763 : (2011) 3 ARBLR 477 : (2011) 9 JT 505 : (2011) 6 MhLj 842 : (2011) 9 SCALE 16 : (2011) 8 SCC 613 : (2011) 10 SCR 453 : (2012) 3 UC 1997

Arbitration Act, 1940 — Section 14, 17, 30, 32, 33Contract Act, 1872 — Section 17Evidence Act, 1872 — Section 114
Read judgment