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
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2,538 judgments in All Courts matching “Section 33 Arbitration Act” · page 66 of 127
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
High Courts15 Oct 2009Disposed Off
Anant Raj Agencies Vs D.D.A. and Another
Delhi High Court · (1989) 2 ILR Delhi 324
Arbitration Act, 1940 — Section 30, 33, 35Contract Act, 1872 — Section 73, 74Interest Act, 1978 — Section 3(1)
High Courts15 Oct 2009Dismissed
Shree Forwarding Agency Vs Cement Corporation of India Ltd.
Delhi High Court · (2009) 10 DEL CK 0174
Arbitration Act, 1940 — Section 30Arbitration and Conciliation Act, 1996 — Section 28, 28(1), 28(2), 28(3), 31(3)Evidence Act, 1872 — Section 21
High Courts12 Oct 2009Dismissed
Northern Railway Vs Shri K.L. Arora
Delhi High Court · (2009) 10 DEL CK 0188
Arbitration and Conciliation Act, 1996 — Section 17, 33, 34, 34(1), 34(2)Limitation Act, 1963 — Section 14, 29(2), 5
High Courts08 Oct 2009
Mittal Estates Private Ltd. Vs Delhi Development Authority and Others
Delhi High Court · (2010) 166 DLT 99 : (2010) 6 RCR(Civil) 173
Arbitration Act, 1940 — Section 30, 33Civil Procedure Code, 1908 (CPC) — Section 35
High Courts06 Oct 2009
A.S. Sachdeva and Sons Vs Delhi Development Authority
Delhi High Court · (2009) ILR Delhi 301 Supp
Arbitration Act, 1940 — Section 14, 17, 30, 33
High Courts06 Oct 2009
G.D. Tewari and Co. Vs Union of India (UOI)
Delhi High Court · (2010) 7 RCR(Civil) 2295
Arbitration and Conciliation Act, 1996 — Section 10C, 11(6), 33, 34
High Courts05 Oct 2009Dismissed
Union of India (UOI) Vs B.C. Biyani
Bombay High Court · (2010) 1 MhLj 615
Arbitration and Conciliation Act, 1996 — Section 33, 34(3), 54Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 151Constitution of India, 1950 — Article 226, 227
High Courts01 Oct 2009Dismissed
Dr. Vijaypat Singhania and Others Vs Hari Shankar Singhania and Others
Bombay High Court · (2009) 6 BomCR 303 : (2009) 111 BOMLR 4374
Arbitration Act, 1940 — Section 20Arbitration and Conciliation Act, 1996 — Section 20, 26, 33, 34, 34(2)
High Courts25 Sept 2009
K.R. Builders Vs DDA
Delhi High Court · (2009) 163 DLT 548 : (2010) 7 RCR(Civil) 1651
Arbitration Act, 1940 — Section 14, 17, 30, 33Arbitration and Conciliation Act, 1996 — Section 34Civil Procedure Code, 1908 (CPC) — Section 151
High Courts22 Sept 2009Dismissed
Amita Batra Vs Anand Auto Corporation and Others
Delhi High Court · (2009) 09 DEL CK 0122
Arbitration and Conciliation Act, 1996 — Section 33, 34
High Courts17 Sept 2009Dismissed
Smt. Hetal Alpesh Muchhala Vs Adityesh Educational Institute and Others
Bombay High Court · (2009) 152 CompCas 75 : (2009) 4 CompLJ 577
Arbitration and Conciliation Act, 1996 — Section 33, 34, 34(3)Central Excises and Salt Act, 1944 — Section 35, 35(1)Companies Act, 1956 — Section 10E, 10E(4C), 10E(4D), 10F, 397
High Courts17 Sept 2009Allowed
Union of India (UOI) Vs Navbharat Nirman Co.
Delhi High Court · (2009) 09 DEL CK 0041
Arbitration Act, 1940 — Section 14, 17, 30, 33Civil Procedure Code, 1908 (CPC) — Section 151, 47Delhi High Court Act, 1966 — Section 10
High Courts11 Sept 2009
G.D. Bhutani and Co. Vs DDA and Others
Delhi High Court · (2009) 09 DEL CK 0121
Arbitration and Conciliation Act, 1996 — Section 30, 33
Supreme Court10 Sept 2009Partly Allowed
U.P. Cooperative Federation Ltd. Vs Three Circles
Supreme Court Of India · (2009) 4 AWC 4150 Supp : (2009) 12 JT 123 : (2009) 12 SCALE 443 : (2009) 10 SCC 374 : (2009) 15 SCR 310 : (2009) 9 UJ 4416
Arbitration Act, 1940 — Section 16(1), 20, 30, 33Civil Procedure Code, 1908 (CPC) — Section 35(3)Constitution of India, 1950 — Article 142
Supreme Court09 Sept 2009Dismissed
Steel Authority of India Ltd. Vs Gupta Brother Steel Tubes Ltd.
Supreme Court Of India · (2009) 4 AWC 4100 Supp : (2009) 4 CompLJ 12 : (2009) 12 JT 135 : (2009) 12 SCALE 393 : (2009) 10 SCC 63 : (2009) 15 SCR 253
Arbitration Act, 1940 — Section 30, 33Constitution of India, 1950 — Article 136Contract Act, 1872 — Section 70, 73, 74
High Courts07 Sept 2009Dismissed
Ways Infotechnologies Pvt. Ltd. Vs Kotak Commodity Services Ltd., The Arbitration Division, Multi Commodity Exchange of India Ltd. and Justice Mr. A.D. Tated (Retd), Sole Arbitrator
Delhi High Court · (2009) 09 DEL CK 0441
Arbitration Act, 1940 — Section 30Arbitration and Conciliation Act, 1996 — Section 33, 34, 34(1), 34(2), 34(3)
High Courts01 Sept 2009Dismissed
Union of India (UOI) Vs Karnataka Implements and Machineries Co. Ltd.
Delhi High Court · (2009) 09 DEL CK 0352
Arbitration Act, 1940 — Section 29, 30, 33, 37(1), 37(3)Constitution of India, 1950 — Article 131Contract Act, 1872 — Section 56
High Courts28 Aug 2009
Smt. Sangita Aggarwal and Another Vs Shri Virender Singh Rohtagi and Another
Delhi High Court · (2009) 08 DEL CK 0081
Arbitration and Conciliation Act, 1996 — Section 14, 30, 33