High Courts29 Jul 2008Allowed
Delhi Development Authority Vs Sh. S. Kumar
Delhi High Court · (2008) 3 ARBLR 290 : (2008) 105 DRJ 669
Arbitration Act, 1940 — Section 20, 30, 33Arbitration and Conciliation Act, 1996 — Section 34, 85(2)
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2,536 judgments in All Courts matching “Section 33 Arbitration Act” · page 71 of 127
High Courts29 Jul 2008Allowed
Raj Kumar and Brothers Vs Hindustan Steel Works Construction Ltd.
Jharkhand High Court · (2008) 4 JCR 82
Arbitration Act, 1940 — Section 29, 34Arbitration and Conciliation Act, 1996 — Section 17, 30, 33Civil Procedure Code, 1908 (CPC) — Section 115, 151, 152
High Courts28 Jul 2008Dismissed
Satish Kumar Vs Union of India (UOI) and Others
Delhi High Court · (2008) 105 DRJ 370
Arbitration Act, 1940 — Section 30, 33
High Courts23 Jul 2008
Techno India Vs Union of India
Jammu And Kashmir High Court · (2009) 3 JKJ 591
Jammu and Kashmir Arbitration and Conciliation Act, 2002 — Section 30, 33
High Courts22 Jul 2008Dismissed
Jammu and Kashmir Coop Supply amd Makt. Fd Vs Union of India (UOI)
Delhi High Court · (2008) 07 DEL CK 0123
Arbitration Act, 1940 — Section 30, 33Sales of Goods Act, 1930 — Section 64A
High Courts21 Jul 2008
North Eastern Electric Power Corporation Ltd. Vs Gammon India Ltd. and Another
Gauhati High Court · (2009) 3 GLR 407 : (2008) 4 GLT 54
Arbitration Act, 1940 — Section 17, 30, 33
High Courts21 Jul 2008Dismissed
Delhi Development Authority Vs Harbans Singh and Sons
Delhi High Court · (2008) 3 ARBLR 276 : (2008) 105 DRJ 60
Arbitration and Conciliation Act, 1996 — Section 30, 33
High Courts11 Jul 2008Dismissed
Hari Vansh Chawla Vs Prem Kutir Cooperative Group Housing Society Limited
Delhi High Court · AIR 2009 Delhi 35 : (2008) 4 ARBLR 422 : (2008) 106 DRJ 257 : (2008) 2 ILR Delhi 1295
Arbitration Act, 1940 — Section 20, 30, 33
High Courts04 Jul 2008
Power Grid Corporation of India Ltd. Vs Electrical Mfg. Co. Ltd. and National Thermal Power Corporation Ltd.
Delhi High Court · (2008) 3 ARBLR 239 : (2008) 153 DLT 440 : (2008) 106 DRJ 1
Arbitration Act, 1940 — Section 30, 33Arbitration and Conciliation Act, 1996 — Section 68
High Courts02 Jul 2008
Jitender Mohan Malik Vs Ravi Bhushan Malik
Delhi High Court · (2009) 1 ILR Delhi 282
Arbitration Act, 1940 — Section 23(1)Arbitration and Conciliation Act, 1996 — Section 31, 34, 34(2)(b)(ii), 35, 36Civil Procedure Code, 1908 (CPC) — Section 151, 47
High Courts01 Jul 2008Dismissed
State of Goa Vs Rani Constructions Pvt. Ltd.
Bombay High Court · (2008) 07 BOM CK 0101
Arbitration Act, 1940 — Section 15, 30, 33
High Courts01 Jul 2008
M/s Brahmand Developers Pvt. Ltd. Vs M/s Contract Carriers Limited
Patna High Court · (2008) 3 PLJR 458
Arbitration Act, 1940 — Section 33Civil Procedure Code, 1908 (CPC) — Section 141Companies Act, 1956 — Section 291, 292
High Courts20 Jun 2008Dismissed
State of Uttaranchal and Another Vs R.K. Construction Company
Uttarakhand High Court · (2008) 06 UK CK 0004
Arbitration Act, 1940 — Section 29, 30, 33, 39
High Courts27 May 2008
Executive Engineer and Another Vs H.K. Sareen and J.L. Nayyar
High Court Of Himachal Pradesh · (2008) 3 ShimLC 113
Arbitration Act, 1940 — Section 30, 33
High Courts19 May 2008
National Highways Authority of India Vs SPCL-IVRCL (JV)
Delhi High Court · (2008) 2 ARBLR 404
Arbitration Act, 1940 — Section 31(4)Arbitration and Conciliation Act, 1996 — Section 2(1), 21, 32, 32(2), 33
High Courts16 May 2008Dismissed
R.S. Builders Vs D.D.A. and Another
Delhi High Court · (2008) 2 ARBLR 361 : (2008) 104 DRJ 205
Arbitration Act, 1940 — Section 30, 33, 37(1)
High Courts15 May 2008
Amarjit Singh Vs Armor Finance and Commerce Ltd.
Madhya Pradesh High Court · (2008) 4 MPHT 505
Arbitration and Conciliation Act, 1996 — Section 29, 33, 34, 43, 5Limitation Act, 1963 — Section 14, 29, 3, 5
High Courts07 May 2008
Union of India (UOI) Vs Budhlani Engineering Pvt. Ltd.
Calcutta High Court · (2008) 3 CHN 661 : 112 CWN 1195
Arbitration Act, 1940 — Section 2, 20, 3, 30, 33Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2
Supreme Court07 May 2008Dismissed
Associated Construction Vs Pawanhans Helicopters Pvt. Ltd.
Supreme Court Of India · AIR 2008 SC 2911 : (2008) AIRSCW 4893 : (2008) 2 ARBLR 473 : (2008) 3 AWC 3048 Supp : (2008) 4 LW 926 : (2008) 8 SCALE 451
Arbitration Act, 1940 — Section 30, 33
High Courts05 May 2008
Satinderpal Singh Anand Vs Sharanpal Balmukund Chopra Sharanpal Balmukund Chopra Vs Satinderpal Singh Anand
Bombay High Court · (2008) 4 ALLMR 239 : (2008) 5 BomCR 179 : (2008) 110 BOMLR 1859 : (2008) 6 MhLj 86
Arbitration Act, 1940 — Section 20, 30, 33, 41Civil Procedure Code, 1908 (CPC) — Order 22 Rule 2, Order 22 Rule 3, Order 22 Rule 4, Order 22 Rule 9