High Courts29 Nov 2007Allowed
Shri Mohan Lal Kukreja Vs Shri Sunder Kukreja and Others
Delhi High Court · (2008) 1 ARBLR 17 : (2008) 100 DRJ 249
Arbitration Act, 1940 — Section 20, 33, 39, 9Contract Act, 1872 — Section 62
JUDGMENT DATABASE
Search 2,534 Indian judgments.
2,534 judgments in All Courts matching “Section 33 Arbitration Act” · page 73 of 127
High Courts29 Nov 2007Allowed
The Chairman and Managing Director, Tamil Nadu Civil Supplies Corporation Limited and The Senior Regional Manager, Tamil Nadu Civil Supplies Corporation Limited Vs L. Helen, T.T.N. and Sons and K. Kannayiram, Arbitrator
Madras High Court · (2008) 2 ARBLR 166 : (2008) 2 MLJ 27
Arbitration Act, 1940 — Section 30, 33Arbitration and Conciliation Act, 1996 — Section 34, 34(2), 34(3), 75, 81
High Courts23 Nov 2007Allowed
Mugeem Ahmad Vs State of Uttar Pradesh
Delhi High Court · (2008) 2 ARBLR 509 : (2008) 100 DRJ 76
Arbitration Act, 1940 — Section 30, 33
High Courts22 Nov 2007Dismissed
D. Narasimha Reddy Vs Union of India (UOI) and Others
Andhra Pradesh High Court · (2008) 2 ALD 769 : (2008) 1 ALT 505
Arbitration Act, 1940 — Section 15, 17, 29, 30, 33
High Courts02 Nov 2007Allowed
R.S. Avtar Singh and Co. Vs Visakhapatnam Steel Plant (Rashtriya Ispat Nigam Limited) and A. Ramachandra Rao
Andhra Pradesh High Court · (2008) 2 ALD 810 : (2008) 6 ALT 4
Arbitration Act, 1940 — Section 33, 37, 37(4), 39Civil Procedure Code, 1908 (CPC) — Section 151Limitation Act, 1963 — Section 5
High Courts01 Nov 2007Dismissed
Milan Kumar Mondal and Another Vs Deshbandhu Chittaranjan Memorial Society (Regd.) and Another
Delhi High Court · (2007) 11 DEL CK 0036
Arbitration Act, 1940 — Section 14, 20, 28, 3, 33Limitation Act, 1963 — Article 137
High Courts26 Oct 2007Dismissed
Metro Machinery Traders Vs Union of India (UOI) and Others
Madras High Court · (2007) 10 MAD CK 0065
Arbitration and Conciliation Act, 1996 — Section 9Contract Act, 1872 — Section 17, 23, 65Customs Act, 1962 — Section 111, 2(33)
High Courts03 Oct 2007Dismissed
Rameswara Home and Apartments (Pvt.) Limited Vs Manojlal Seal and Others
Calcutta High Court · (2008) 3 CHN 349
Arbitration Act, 1940 — Section 12, 20, 33, 37, 37(1)Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 43, 9Limitation Act, 1963 — Article 137, 5
High Courts03 Oct 2007
Union of India (UOI) Vs Ajabul Biswas
Calcutta High Court · (2008) 2 ARBLR 209 : (2007) 3 CALLT 634 : (2008) 1 CHN 16
Arbitration Act, 1940 — Section 29, 33Arbitration and Conciliation Act, 1996 — Section 13(5), 16(6), 31, 34, 34(2)Contract Act, 1872 — Section 73, 74
High Courts03 Oct 2007
Union of India Vs Ajabul Biswas
Calcutta High Court · 112 CWN 705
Arbitration Act, 1940 — Section 29, 33Arbitration and Conciliation Act, 1996 — Section 13(5), 16, 16(6), 31, 34Contract Act, 1872 — Section 73, 74
High Courts25 Sept 2007Dismissed
Food Corporation of India and Others Vs Harish Transport Corporation
Gujarat High Court · (2008) 1 GLR 92
Arbitration Act, 1940 — Section 20, 20(5), 29, 30, 33
High Courts25 Sept 2007Dismissed
Lokanath Biswal Vs Union of India (UOI)
Orissa High Court · AIR 2008 Ori 33 : (2008) 2 ARBLR 27 : (2008) 105 CLT 220 : (2007) 2 OLR 880 Supp
Arbitration Act, 1940 — Section 33, 34Arbitration and Conciliation Act, 1996 — Section 11, 34Limitation Act, 1963 — Section 10, 11, 12, 13, 14
High Courts24 Sept 2007Allowed
Ircon International Ltd. Vs Budhraja Mining and Constructions Ltd.
Delhi High Court · (2007) 4 ARBLR 159 : (2007) 7 ILR Delhi 53
Arbitration and Conciliation Act, 1996 — Section 31(5), 33, 33(1), 33(2), 33(3)Limitation Act, 1963 — Section 10, 11, 12, 13, 14
High Courts20 Sept 2007
Krishna Construction Co. Vs Engineering Projects (India) Ltd. and Another
Delhi High Court · (2007) 09 DEL CK 0165
Arbitration Act, 1940 — Section 11, 12, 30, 33, 5
High Courts18 Sept 2007Dismissed
State of West Bengal Vs Afcons Infrastructure Ltd.
Calcutta High Court · AIR 2008 Cal 6 : (2008) 1 ARBLR 340 : (2008) 1 CALLT 161 : (2008) 2 CHN 68
Arbitration and Conciliation Act, 1996 — Section 33, 34, 34(3)Limitation Act, 1963 — Section 10, 11, 12, 13, 14
High Courts18 Sept 2007Dismissed
A.G. Enterprises Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2007) 4 PLR 522
Arbitration Act, 1940 — Section 14, 16, 17, 30, 33
High Courts11 Sept 2007Dismissed
Union of India Vs Pam Development Pvt. Ltd.
Calcutta High Court · 112 CWN 162
Arbitration Act, 1940 — Section 11, 12, 20, 30, 33Interest Act, 1978 — Section 3(3)(a)(ii)Suits Valuation Act, 1887 — Section 11
High Courts07 Sept 2007Dismissed
Vishwa Nath Agrawal and Others Vs Mrs. Satyawati Devi and Others
Delhi High Court · (2007) 4 ARBLR 167 : (2007) 98 DRJ 633
Arbitration and Conciliation Act, 1996 — Section 33(1), 33(4), 34, 34(1), 34(3)Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1, Order 33 Rule 2Limitation Act, 1963 — Section 14
High Courts07 Sept 2007Disposed Off
Mohd. Rafi Vs Union of India (UOI)
Delhi High Court · (2007) 4 ARBLR 413
Arbitration Act, 1940 — Section 30, 33
High Courts05 Sept 2007Allowed
Executive Engineer Irrigation and Flood Control Department Vs Shree Ram Construction Co. and Another
Delhi High Court · (2008) 1 ARBLR 194 : (2007) 98 DRJ 28 : (2007) 5 ILR Delhi 144
Arbitration and Conciliation Act, 1996 — Section 11(6), 2, 32(5), 33, 34Civil Procedure Code, 1908 (CPC) — Order 23 Rule 2Limitation Act, 1963 — Section 14, 14(1)