High Courts12 Nov 2009Disposed Off
S.K. Grover and Co. Vs Union of India (UOI)
Delhi High Court · (2009) 11 DEL CK 0275
Arbitration Act, 1940 — Section 30, 33Contract Act, 1872 — Section 55
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2,536 judgments in All Courts matching “Section 33 Arbitration Act” · page 65 of 127
High Courts12 Nov 2009
Texmaco Ltd. Vs Union of India (UOI)
Delhi High Court · (2009) 11 DEL CK 0030
Arbitration Act, 1940 — Section 20, 30, 33, 8
High Courts11 Nov 2009Disposed Off
Chander Kant and Co. Vs Delhi Development Authority
Delhi High Court · (2009) 164 DLT 657 : (2010) 7 RCR(Civil) 2219
Arbitration Act, 1940 — Section 16, 30, 33
High Courts11 Nov 2009Disposed Off
Hindustan Export and Import Corporation Private Limited Vs Union of India (UOI) and Another
Delhi High Court · (2009) 11 DEL CK 0299
Arbitration Act, 1940 — Section 30, 33
High Courts11 Nov 2009
CEC Ltd. Vs Indian Railway Corporation Company Ltd.
Delhi High Court · (2010) 166 DLT 132
Arbitration Act, 1940 — Section 30, 33
High Courts09 Nov 2009
Kanishka Builders Vs Delhi Development Authority and Another
Delhi High Court · (2009) 11 DEL CK 0051
Arbitration Act, 1940 — Section 30, 33
High Courts09 Nov 2009
Anant Raj Agencies Vs Delhi Development Authority and Another
Delhi High Court · (2009) 11 DEL CK 0050
Arbitration Act, 1940 — Section 29, 30, 33Interest Act, 1978 — Section 3
High Courts06 Nov 2009Allowed
Sukumar Chand Jain Vs Delhi Development Authority and Another
Delhi High Court · (2009) 11 DEL CK 0225
Arbitration Act, 1940 — Section 30, 33Contract Act, 1872 — Section 55
High Courts06 Nov 2009
Prominent Electric Works Vs Delhi Development Authority and Others
Delhi High Court · (2010) 6 RCR(Civil) 146
Arbitration Act, 1940 — Section 30, 33Civil Procedure Code, 1908 (CPC) — Section 151
High Courts05 Nov 2009Disposed Off
Gannon Dunkerley and Co. Ltd. Vs National Thermal Power Corporation
Delhi High Court · (2009) 11 DEL CK 0298
Arbitration Act, 1940 — Section 16, 30, 33Limitation Act, 1963 — Article 147, 3, 4
High Courts03 Nov 2009Dismissed
Goel Associates Vs Shama Cooperative Group Housing Society
Delhi High Court · (2009) 11 DEL CK 0075
Arbitration Act, 1940 — Section 30, 33
High Courts02 Nov 2009Allowed
State Industries Promotion Corporation of Tamil Nadu Ltd. Vs Ircon International Ltd. and Justice G. Ramanujam (Retd.), Sole Arbitrator
Madras High Court · (2010) 1 CompLJ 402 : (2009) 5 LW 378
Arbitration Act, 1940 — Section 16(1), 30Arbitration and Conciliation Act, 1996 — Section 11, 29(1), 34Constitution of India, 1950 — Article 14
High Courts28 Oct 2009Disposed Off
PT. Munshi Ram and Associates (P) Ltd. Vs Rites and Another
Delhi High Court · (2009) 10 DEL CK 0299
Arbitration Act, 1940 — Section 16, 30, 33
High Courts26 Oct 2009Dismissed
Sarvaseva Sangh Prakashan Vs Union of India (UOI) and Another
Andhra Pradesh High Court · (2011) 1 ALD 792 : (2010) 2 ALT 747
Arbitration Act, 1940 — Section 11, 12, 17, 30, 33
High Courts23 Oct 2009Allowed
Horlicks Ltd. and Another Vs Heinz India (Pvt.) Limited
Delhi High Court · (2009) 164 DLT 539 : (2010) 42 PTC 156 : (2010) 7 RCR(Civil) 2176
Arbitration Act, 1940 — Section 30, 33Civil Procedure Code, 1908 (CPC) — Order 10 Rule 4, Order 12 Rule 6, Order 15 Rule 1, Order 15 Rule 2, Order 15 Rule 4Constitution of India, 1950 — Article 226, 227
High Courts22 Oct 2009
Swadeshi Construction Co. Vs Executive Engineer, DTTDC Ltd.
Delhi High Court · (2009) 164 DLT 344 : (2010) 8 RCR(Civil) 1032
Arbitration Act, 1940 — Section 30, 33
High Courts22 Oct 2009Dismissed
Vishal Exports Overseas Ltd. Vs Hamburg Bulk Carriers, GMBH
Delhi High Court · (2009) 10 DEL CK 0131
Arbitration and Conciliation Act, 1996 — Section 33, 34, 34(1), 34(2), 34(3)Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10Limitation Act, 1963 — Section 14, 21, 29(2), 5
High Courts21 Oct 2009
State of Chhattisgarh and Another Vs M/s Sal Udyog (Pvt.) Ltd.
Chhattisgarh High Court · (2009) 4 MPJR 115
Arbitration and Conciliation Act, 1996 — Section 11(6), 14, 15, 16, 33Madhya Pradesh Re-organisation Act, 2000 — Section 43, 50, 50(1), 55, 83Madhya Pradesh Vanopaj Ke Kararon Ka Punarikshan Adhiniyam, 1987 — Section 5A
High Courts21 Oct 2009
Flowmore Private Limited Vs National Thermal Power Corporation
Delhi High Court · (2010) 6 RCR(Civil) 273
Arbitration Act, 1940 — Section 30, 33Civil Procedure Code, 1908 (CPC) — Section 35Contract Act, 1872 — Section 73, 74
Supreme Court19 Oct 2009Allowed
Indian Hume Pipe Co. Ltd. Vs State of Rajasthan
Supreme Court Of India · (2009) 4 AWC 3998 Supp : (2010) 1 CompLJ 88 : (2009) 13 JT 210 : (2009) 8 MLJ 948 : (2009) 2 OLR 883 : (2010) 1 PLJR 15 : (2009) 13 SCALE 316 : (2009) 10 SCC 187 : (2009) 15 SCR 254
Arbitration Act, 1940 — Section 29, 3, 30, 33, 39Civil Procedure Code, 1908 (CPC) — Section 34