Judgments

2,534 judgments in All Courts matching “Section 33 Arbitration Act” · page 59 of 127

High Courts04 May 2011

Sanjeev C. Bordia and Another Vs Sunilkumar Mohansingh Bordia

Gujarat High Court · (2011) 2 GLH 1753

Arbitration and Conciliation Act, 1996 — Section 13(5), 16, 16(6), 33, 34Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 15, 15A, 28, 28(2)Evidence Act, 1872 — Section 91, 92

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High Courts19 Apr 2011Dismissed

Delhi State Industrial and Infrastructure Dev. Corpn. Ltd. Vs Road Master Industries India (P) Ltd.

Delhi High Court · (2011) 2 ARBLR 343 : (2011) 4 ILR Delhi 536

Arbitration Act, 1940 — Section 20, 33Arbitration and Conciliation Act, 1996 — Section 34, 34(3)Civil Procedure Code, 1908 (CPC) — Order 23 Rule 2

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High Courts01 Apr 2011Allowed

Channulal Chandrakar Vs Chhangalal Chandrakar and Others Ajuram Chandrakar Vs Chelaram and Others

Chhattisgarh High Court · (2011) 3 CGLJ 170

Arbitration Act, 1940 — Section 14(2), 17, 30, 33, 37Limitation Act, 1963 — Article 119Registration Act, 1908 — Section 17

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High Courts30 Mar 2011Dismissed

Bilasraika Sponge Iron Pvt. Ltd. Vs Devi Trading Company

Andhra Pradesh High Court · (2011) 5 ALD 327 : (2011) 8 RCR(Criminal) 1009

Andhra Pradesh Civil Courts Act, 1972 — Section 33Andhra Pradesh Civil Rules of Practice and Circular Orders, 1990 — Rule 23, 32, 32(2), 33Arbitration and Conciliation Act, 1996 — Section 36, 37, 9

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Tribunals and Commissions24 Mar 2011

Vijay Gupta Vs Paper Merchants Association And Ors

Competition Commission Of India · (2011) 03 CCI CK 0003

Arbitration Rules, 1996 — Rule 1, 3, 16(22), 22(a), 22(b), 30(2)Arbitration And Conciliation Act, 1996 — Section 34Competition Act, 2002 — Section 3, 3(1), 3(3), 3(3)(b), 33, 4, 4(1), 5, 19, 19(3), 19(3)(d), 19(4), 2(f), 2(h), 26(1), 27, 62

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High Courts21 Mar 2011Allowed

Satya Nirmata Vs Union of India (UOI) and Another

Delhi High Court · (2011) 179 DLT 747 : (2011) 6 RCR(Civil) 694

Arbitration Act, 1940 — Section 20, 30, 33, 8Partnership Act, 1932 — Section 19, 69

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High Courts21 Mar 2011Dismissed

Delhi State Indust. Devp. Corpn. Vs Delhi Young Entrep. Assoc. and Others

Delhi High Court · (2011) 03 DEL CK 0321

Arbitration and Conciliation Act, 1996 — Section 30, 33, 37

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High Courts18 Mar 2011Dismissed

Shri K. Mohan Rao Vs Smt. B.K. Susheela since deceased, by his L.Rs., Smt. K. Bhavani Rao since deceased, by his L.Rs. (Sharada and Others), P. Sachidananda Rao since deceased, by his L.Rs. (P. Nithyananda Rao and Others) and K. Ramanath Rao since deceased by his L.Rs. (Shabarinatha Rao and Others)

Karnataka High Court · (2011) 5 KarLJ 140 : (2011) 3 KCCR 2372

Arbitration Act, 1940 — Section 30, 33

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High Courts08 Mar 2011Dismissed

J.K. Jute Mills Company Ltd. Vs Ghanshyam Sarda and Others

Delhi High Court · (2011) 178 DLT 526

Arbitration and Conciliation Act, 1996 — Section 34Constitution of India, 1950 — Article 226Sick Industrial Companies (Special Provisions) Act, 1985 — Section 13(2), 20, 33, 34

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High Courts02 Mar 2011Dismissed

Union of India (UOI) Vs Shree Durga Iron Stores

Calcutta High Court · (2011) 2 CHN 78

Arbitration and Conciliation Act, 1996 — Section 33, 34, 34(3)Limitation Act, 1963 — Section 29(2), 5

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Supreme Court28 Feb 2011Allowed

The State of Maharashtra and Others Vs Ark Builders Pvt. Ltd.

Supreme Court Of India · AIR 2011 SC 1374 : (2011) AIRSCW 1617 : (2011) 1 ARBLR 512 : (2011) 3 AWC 2919 : (2011) 3 BomCR 48 : (2011) 101 CLA 324 : (2011) 2 CompLJ 137 : (2011) 3 CTC 777 : (2011) 3 KCCR 196 SN : (2011) 3 LW 177 : (2011) 2 RCR(Civil) 598 : (2011) 3 RLW 1908 : (2011

Arbitration and Conciliation Act, 1996 — Section 31, 31(1), 31(5), 32, 33Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947 — Section 18(1)Bihar House Rent Control Order, 1942 — Section 14

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High Courts18 Feb 2011