Judgments

Supreme Court Of India · (2011) AIRSCW 4484 : (2011) 5 ALD 149 : (2011) 4 ARBLR 265 : (2011) 5 AWC 5013 : (2011) 3 CompLJ 666 : (2011) 4 CTC 574 : (2011) 8 JT 455 : (2011) 4 KCCR 437 SN : (2011) 3 KLT 69 SN : (2011) 4 LW 357 : (2012) 1 RCR(Civil) 305 : (2011) 7 SCALE 747 : (2011)

Arbitration and Conciliation Act, 1996 — Section 11, 16(1), 7, 8Contract Act, 1872 — Section 19Registration Act, 1908 — Section 17, 17(1), 49

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High Courts20 Jul 2011

Inderjeet Mehta, MES Contractor Vs Union of India (UOI)

Gauhati High Court · (2011) 4 GLT 161

Arbitration Act, 1940 — Section 14, 14(2), 17, 30, 33Limitation Act, 1963 — Article 158

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High Courts20 Jul 2011

Southern Petrochemical Industries Corporation Limited and Another Vs The Great Eastern Shipping Co Ltd.

Delhi High Court · (2011) 07 DEL CK 0212

Arbitration Act, 1940 — Section 33, 37(3)Arbitration and Conciliation Act, 1996 — Section 34Evidence Act, 1872 — Section 31

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High Courts19 Jul 2011

Executive Engineer CED III CCU and The Chief Engineer Civil Construction Unit Ministry of Environment and Forests Vs Kwality Construction Engineers

Karnataka High Court · (2011) 07 KAR CK 0214

Arbitration Act, 1940 — Section 14, 17, 30, 33

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High Courts11 Jul 2011Dismissed

Ramjee Power Construction Ltd. Vs Jharkhand State Electricity Board

Jharkhand High Court · (2011) 4 JCR 185

Arbitration and Conciliation Act, 1996 — Section 33, 34, 34(3), 9Civil Procedure Code, 1908 (CPC) — Section 115Limitation Act, 1963 — Section 29(2), 5

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High Courts04 Jul 2011Dismissed

Mahanagar Telephone Nigam Limited Vs Unibros and Another

Delhi High Court · (2011) 3 ARBLR 342 : (2011) 181 DLT 480 : (2011) 8 RCR(Civil) 14

Arbitration Act, 1940 — Section 14, 17, 30, 33, 39Arbitration and Conciliation Act, 1996 — Section 34, 85(2)

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High Courts27 Jun 2011Dismissed

Sadhu Singh and Company Vs National Projects Construction Co.

High Court Of Himachal Pradesh · (2011) 06 SHI CK 0159

Arbitration Act, 1940 — Section 2, 20, 30, 33, 8Civil Procedure Code, 1908 (CPC) — Section 21Constitution of India, 1950 — Article 141, 341, 342

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High Courts15 Jun 2011Allowed

Chugh Kathuria Engineers (P) Ltd. Vs Delhi Development Authority (DDA)

Delhi High Court · (2011) 10 AD 679 : (2011) 3 ARBLR 26 : (2011) 6 ILR Delhi 395

Arbitration Act, 1940 — Section 30, 33Civil Procedure Code, 1908 (CPC) — Order 2 Rule 6, Order 6 Rule 4, Order 9 Rule 2, Order 9 Rule 8, 34Evidence Act, 1872 — Section 11, 31

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High Courts13 Jun 2011Allowed

Srei Equipment Finance Pvt. Ltd. Vs Shridhar Jaykrishna Pandey

Calcutta High Court · (2011) 4 CHN 694

Arbitration and Conciliation Act, 1996 — Section 33, 34, 34(3), 36, 39

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High Courts06 Jun 2011

Indian Drugs and Pharmaceuticals Ltd. (A Govt. of India Undertaking) Vs Indian Insulators (Delhi) Pvt. Ltd.

Uttarakhand High Court · AIR 2009 Utt 16

Arbitration Act, 1940 — Section 30, 33Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 151

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High Courts27 May 2011

KIOCL (Formerly Kudremukh Iron Ore Company Limited) Vs United Precision Engineers (Private) Limited

Karnataka High Court · (2011) 4 KarLJ 484

Arbitration Act, 1940 — Section 30Civil Procedure Code, 1908 (CPC) — Section 151Karnataka Stamp Act, 1957 — Section 33

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High Courts19 May 2011Allowed

Shin-Etsu Chemical Co. Ltd. Vs Vindhya Telelinks Ltd. and Others Vindhya Telelinks Ltd. and Others Vs Shin-Etsu Chemical Co. Ltd.

Madhya Pradesh High Court · AIR 2012 MP 122 : (2012) 1 MPHT 433

Arbitration and Conciliation Act, 1996 — Section 44, 45, 5, 8Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, Order 41 Rule 33, Order 7 Rule 11, 115Constitution of India, 1950 — Article 226, 227

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High Courts04 May 2011Dismissed

Rotomac Electricals Private Limited Vs National Railway Equipment Company

Calcutta High Court · (2011) 05 CAL CK 0042

Arbitration Act, 1940 — Section 17, 30, 33

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