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2,538 judgments in All Courts matching “Section 33 Arbitration Act” · page 69 of 127

Supreme Court20 Feb 2009Dismissed

Visakhapatnam Port Trust Vs Continental Construction Company

Supreme Court Of India · (2010) 1 ALD 21 : (2010) 3 ALT 2 : (2009) 4 JT 335 : (2009) 6 MhLj 162 : (2009) 3 SCALE 670 : (2009) 4 SCC 546 : (2009) 3 SCR 840 : (2009) 3 UJ 1442

Arbitration Act, 1940 — Section 14(1), 17, 20, 30, 33Limitation Act, 1963 — Article 137
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Supreme Court12 Dec 2008Allowed

Kailash Rani Dang Vs Rakesh Bala Aneja and Another

Supreme Court Of India · AIR 2009 SC 1662 : (2009) AIRSCW 1188 : (2008) 4 ARBLR 649 : (2008) 12 JT 617 : (2009) 3 LW 825 : (2009) 3 MLJ 332 : (2009) MPLJ 16 : (2008) 16 SCALE 297 : (2009) 1 SCC 732

Arbitration and Conciliation Act, 1996 — Section 3, 3(1), 3(3), 33, 33(1), 31(5), 34, 34(3)Civil Procedure Code, 1908 (CPC) — Order 21 Rule 26
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High Courts23 Oct 2008

Mr. Puneet Malhotra and Another Vs Mr. R.S. Gai, Sole Arbitrator and Others The Municipal Corporation of Greater Mumbai Vs Joint Venture Angerlehner Michell Bau GMBH Angerlehner Structural and Civil Engineering Co. Vs The Municipal Corporation of Greater Mumbai Mr Girish S. Khandagale Vs Union of India (UOI) and Another Kotak Securities Ltd. Vs Gaurav Goel and Another

Bombay High Court · AIR 2009 Bom 42 : (2008) 6 ALLMR 856 : (2008) 4 ARBLR 398 : (2008) 6 BomCR 551 : (2011) 2 JCR 261 : (2008) 6 MhLj 867 : (2009) 2 RCR(Civil) 570

Arbitration Act, 1940 — Section 2, 30, 33Arbitration and Conciliation Act, 1996 — Section 2, 20, 21, 34, 34(1)Bombay Court Fees Act, 1959 — Article 1, 13, 18, 3
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