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2,534 judgments in All Courts matching “Section 33 Arbitration Act” · page 61 of 127

High Courts22 Jul 2010

Power Grid Corporation of India Ltd. Vs S. and S. Power Switchgear Ltd. and V. Gopalrao Additional General Manager (Commercial) Power Grid Corporation of India Ltd.

Madras High Court · (2010) 07 MAD CK 0298

Arbitration Act, 1940 — Section 30, 33, 37, 39Contract Act, 1872 — Section 73, 74

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High Courts08 Jul 2010Dismissed

CMI Limited Vs Bharat Sanchar Nigam Ltd. and Another

Delhi High Court · (2010) 07 DEL CK 0168

Arbitration and Conciliation Act, 1996 — Section 11, 33, 33(1), 33(2), 33(6)

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Supreme Court07 Jul 2010Allowed

Rashtriya Chemicals and Fertilizers Ltd. Vs Chowgule Brothers and Others

Supreme Court Of India · AIR 2010 SC 3543 : (2010) 5 AWC 5245 Supp : (2010) 5 BomCR 698 : (2010) 127 FLR 549 : (2010) 6 JT 624 : (2010) 4 LLJ 6 : (2010) 8 SCC 563

Arbitration Act, 1940 — Section 30, 33

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High Courts02 Jul 2010Dismissed

DDA Vs Jain Rolling Mills

Delhi High Court · (2010) 07 DEL CK 0408

Arbitration Act, 1940 — Section 33Arbitration and Conciliation Act, 1996 — Section 34, 34(2), 7(4), 85(2)

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High Courts02 Jul 2010

P.C. Sharma and Co. Vs Delhi Development Authority

Delhi High Court · (2010) 07 DEL CK 0373

Arbitration Act, 1940 — Section 20, 29, 30, 33

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High Courts02 Jul 2010Dismissed

Budhiraja Electricals Vs Rites

Delhi High Court · (2010) 07 DEL CK 0127

Arbitration Act, 1940 — Section 20, 29, 30, 33

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High Courts02 Jul 2010

Jeevan Engineering Works Vs Union of India (UOI)

Delhi High Court · (2010) 07 DEL CK 0126

Arbitration Act, 1940 — Section 29, 30, 33

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High Courts02 Jul 2010

R.S. Avtar Singh and Co. Vs National Project Construction Corporation Ltd. and Another

Delhi High Court · (2010) 07 DEL CK 0125

Arbitration Act, 1940 — Section 14, 29, 30, 33Partnership Act, 1932 — Section 69

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High Courts29 Jun 2010

Bhilai Wires Limited Vs Bharat Sanchar Nigam Ltd.

Calcutta High Court · AIR 2010 Cal 172 : (2011) 1 ARBLR 74

Arbitration Act, 1940 — Section 20, 30, 33, 37(3)Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 21, 31, 34Civil Procedure Code, 1908 (CPC) — Section 34

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High Courts28 Jun 2010