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2,534 judgments in All Courts matching “Section 33 Arbitration Act” · page 72 of 127

Supreme Court03 Apr 2008Allowed

Consolidated Engg. Enterprises Vs Principal Secy. Irrigation Deptt. and Others Hatti Gold Mines Company Ltd. Vs Vinay Heavy Equipments

Supreme Court Of India · (2008) 6 ALLMR 423 : (2009) 3 ALT 17 : (2008) 2 ARBLR 139 : (2008) 3 AWC 2908 Supp : (2008) 3 CLT 244 : (2009) 3 CompLJ 203 : (2008) 5 CTC 741 : (2008) 6 JT 22 : (2008) 5 MLJ 431 : (2008) 6 SCALE 748 : (2008) 7 SCC 169

Arbitration and Conciliation Act, 1996 — Section 2, 33, 34, 34(1), 34(2)Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 2, Order 7 Rule 10AConstitution of India, 1950 — Article 226
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High Courts10 Mar 2008Allowed

Ram Agarwal Vs Smt. Brijendra Kaur and Others

Uttarakhand High Court · AIR 2008 Utt 25 : (2008) 3 UC 1449 : (2008) 1 UD 607

Arbitration Act, 1940 — Section 30, 33, 39Civil Procedure Code, 1908 (CPC) — Section 115, 141, 151, 47Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 2A
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High Courts30 Jan 2008Dismissed

ING Vysya Bank Limited Vs Modern India Limited and Another

Bombay High Court · (2008) 2 ALLMR 357 : (2008) 1 ARBLR 561 : (2008) 2 BomCR 255 : (2008) 2 MhLj 653

Arbitration and Conciliation Act, 1996 — Section 33, 41, 42, 9Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 111, 13(1), 28, 28(1)Presidency Small Cause Courts Act, 1882 — Section 15A, 18, 19, 41, 41(1)
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Supreme Court04 Jan 2008Allowed

Atul Singh and Others Vs Sunil Kumar Singh and Others

Supreme Court Of India · AIR 2008 SC 1016 : (2009) AIRSCW 206 : (2008) AIRSCW 570 : (2009) 1 ALT 19 : (2008) 1 ARBLR 1 : (2008) 1 AWC 757 Supp : (2008) 56 BLJR 778 : (2008) 1 CLT 168 : (2008) 2 CTC 856 : (2008) 2 JCR 39 : (2008) 2 LW 872 : (2008) 3 PLJR 257 : (2008) 1 SCALE 84 :

Arbitration Act, 1940 — Section 34Arbitration and Conciliation Act, 1996 — Section 33, 7, 7(4), 8, 8(1)Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11
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