High Courts26 Feb 2010Allowed
National Projects Construction Corporation Limited Vs NEC Engineering Pvt. Ltd.
Delhi High Court · (2010) 02 DEL CK 0221
Arbitration Act, 1940 — Section 14, 17, 33Constitution of India, 1950 — Article 215
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2,534 judgments in All Courts matching “Section 33 Arbitration Act” · page 63 of 127
High Courts26 Feb 2010Dismissed
Sarvesh Chopra Vs Ircon International Ltd.
Delhi High Court · (2010) 4 ILR Delhi 138
Arbitration Act, 1940 — Section 30, 33Arbitration and Conciliation Act, 1996 — Section 34, 37
High Courts23 Feb 2010Dismissed
The Tinplate Company of India Limited Vs Banu Steel Industry, Mahalakshmi Rice Mill Compound, Mahalakshmi Rice Mill Layout and Shama Rao Vittal Co-operative Bank Ltd.
Karnataka High Court · (2011) 2 KarLJ 200
Arbitration and Conciliation Act, 1996 — Section 20, 8, 8 (1)Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1, Order 9 Rule 7, 151
High Courts23 Feb 2010Dismissed
U.P. Rajya Vidyut Utpadan Nigam Ltd. Vs U.B. Engineering Ltd.
Allahabad High Court · (2010) 02 AHC CK 0299
Arbitration Act, 1940 — Section 30, 33, 39Constitution of India, 1950 — Article 12Contract Act, 1872 — Section 62
High Courts18 Feb 2010Dismissed
Gas Authority India Ltd. Vs M/s. Himachal Futuristic Communications Ltd.
Delhi High Court · (2010) 02 DEL CK 0273
Arbitration and Conciliation Act, 1996 — Section 13(5), 16(6), 30, 33, 34
High Courts11 Feb 2010
Reliance Industries Limited Vs Khaitan Transport Company Private Limited Khaitan Transport Company Private Limited Vs Reliance Industries Limited
Calcutta High Court · (2010) 02 CAL CK 0026
Arbitration Act, 1940 — Section 30, 33
High Courts10 Feb 2010Dismissed
Bawa Ram Vs Chief Engineer
Jammu And Kashmir High Court · (2010) 2 JKJ 838
Jammu and Kashmir Arbitration and Conciliation Act, 2002 — Section 30, 33
High Courts03 Feb 2010
Eider PW1 Paging Limited and Eider PW1 Communications Ltd. Vs Union of India (UOI) and Others
Delhi High Court · (2010) 115 DRJ 263
Arbitration and Conciliation Act, 1996 — Section 34, 36Civil Procedure Code, 1908 (CPC) — Section 47Probation of Offenders Act, 1958 — Section 18, 5(2)
High Courts21 Jan 2010Allowed
Narayan Securities Ltd. Vs Pramod Kumar Aneja
Bombay High Court · (2010) 6 BomCR 545 : (2010) 6 BomCR 338
Arbitration and Conciliation Act, 1996 — Section 33, 34
High Courts19 Jan 2010Dismissed
Ashok Kumar Vs D.D.A.
Delhi High Court · (2010) 01 DEL CK 0327
Arbitration Act, 1940 — Section 14(2)Arbitration and Conciliation Act, 1996 — Section 11(6), 33(3), 34(3), 37, 85(2)
Supreme Court19 Jan 2010Disposed Of
S. Pal and Company Vs State of M.P. and Another
Supreme Court Of India · (2010) 01 SC CK 0101
Arbitration Act, 1940 — Section 30, 33
High Courts18 Jan 2010Allowed
State of Punjab and Another Vs S.S. Construction Engineers and Contractors
Punjab And Haryana At Chandigarh · (2011) 1 ARBLR 189 : (2010) 158 PLR 438
Arbitration Act, 1940 — Section 30, 33Constitution of India, 1950 — Article 227
High Courts18 Jan 2010
United India Insurance Company Ltd. Vs K. Sarvabhauman and Others
Madras High Court · (2010) 01 MAD CK 0121
Arbitration and Conciliation Act, 1996 — Section 33, 34Contract Act, 1872 — Section 25, 28Limitation Act, 1963 — Article 137, 44
Supreme Court08 Jan 2010Dismissed
State of Rajasthan Vs Nav Bharat Construction Company
Supreme Court Of India · (2010) AIRSCW 955 : (2010) 1 AWC 584 Supp : (2010) 1 JT 523 : (2010) 2 MLJ 959 : (2010) 1 SCALE 244 : (2010) 2 SCC 182 : (2010) 1 Supreme 94 : (2010) 1 WLN 49
Arbitration Act, 1940 — Section 11, 20, 30, 33
High Courts23 Dec 2009
Ishwar Singh and Sons Vs Delhi Development Authority and Another
Delhi High Court · (2009) 12 DEL CK 0163
Arbitration Act, 1940 — Section 30, 33
High Courts22 Dec 2009
Manohar Singh and Sons Vs Raksha Karamchari Coop. Gr. H. Soc. and Another
Delhi High Court · (2009) ILR Delhi 419 Supp
Arbitration Act, 1940 — Section 20, 30, 33, 37(4), 4Contract Act, 1872 — Section 28Limitation Act, 1963 — Article 137, 181
High Courts21 Dec 2009
Goel Associates Vs KK Coop. Group Housing Socy. Ltd.
Delhi High Court · (2009) 12 DEL CK 0073
Arbitration Act, 1940 — Section 20, 30, 33, 8, 9Limitation Act, 1963 — Article 119
High Courts18 Dec 2009
Kamal Construction Company Vs Delhi Development Authority and Another
Delhi High Court · (2009) 12 DEL CK 0209
Arbitration Act, 1940 — Section 14, 17, 29, 30, 33
High Courts16 Dec 2009Dismissed
Pardes Dehydration Co. Vs Union of India (UOI) Union of India (UOI) Vs Pardes Dehydration Co.
Delhi High Court · (2009) 12 DEL CK 0389
Arbitration Act, 1940 — Section 14, 17, 30, 33, 34Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33
High Courts16 Dec 2009Dismissed
Continental Enterprises Ltd. Vs State Trading Corporation of India Ltd.
Delhi High Court · (2009) 12 DEL CK 0348
Arbitration Act, 1940 — Section 11, 12, 30, 33, 5Contract Act, 1872 — Section 56