High Courts05 Sept 2007Dismissed
United India Insurance Company Ltd. Vs Jain Crokery House and Another
Punjab And Haryana At Chandigarh · (2007) 09 P&H CK 0108
Arbitration Act, 1940 — Section 20, 33
JUDGMENT DATABASE
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2,534 judgments in All Courts matching “Section 33 Arbitration Act” · page 74 of 127
High Courts22 Aug 2007Dismissed
NTPC Limited Vs Areva T and D India Limited
Delhi High Court · (2007) 08 DEL CK 0183
Arbitration and Conciliation Act, 1996 — Section 33, 33(1), 34, 34(2)
High Courts16 Aug 2007Allowed
Una Co-operative Group Housing Society Ltd. Vs Ravindra Brother
Delhi High Court · (2007) 142 DLT 774 : (2008) 149 PLR 67
Arbitration Act, 1940 — Section 30, 33, 39, 41Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 41 Rule 17, Order 9 Rule 8, 141
High Courts16 Aug 2007Allowed
International Airports Authority of India now known as Airports Authority of India Vs Hotel Leela Venture Limited
Bombay High Court · (2007) 109 BOMLR 1757
Arbitration Act, 1940 — Section 30, 33Evidence Act, 1872 — Section 92
High Courts10 Aug 2007
Indag Rubber Limited Vs Commissioner of Income Tax
Delhi High Court · (2007) 08 DEL CK 0105
Arbitration Act, 1940 — Section 30, 33Income Tax Act, 1961 — Section 37(1)
High Courts09 Aug 2007Dismissed
Simplex Concrete Piles (India) Ltd. Vs R.P.N.N. Limited and Another
Delhi High Court · (2007) 08 DEL CK 0136
Arbitration Act, 1940 — Section 30, 33
High Courts27 Jul 2007Allowed
Governing Body of Sri Aurbindo College Vs Shri Vinod Kumar Jain and Others
Delhi High Court · (2007) 07 DEL CK 0217
Arbitration Act, 1940 — Section 14, 17, 20, 30, 33
High Courts25 Jul 2007Allowed
K.M. Palve, Engineers and Contractors Vs State of Maharashtra and Godavari Khore Mahamandal
Bombay High Court · (2008) 1 ALLMR 305 : (2008) 1 ARBLR 646 : (2007) 5 BomCR 575 : (2007) 6 MhLj 583
Arbitration and Conciliation Act, 1996 — Section 33, 34, 34(2), 34(3), 43Limitation (Amendment) Act, 1965 — Section 14, 29, 29(2), 3, 5
High Courts13 Jul 2007Dismissed
R.R. Engineering Company Vs Panipat Co-Operative Sugar Mills Ltd.
Punjab And Haryana At Chandigarh · (2008) 2 ARBLR 207 : (2008) 149 PLR 185
Arbitration Act, 1940 — Section 14, 17, 30, 33Evidence Act, 1872 — Section 58
High Courts11 Jul 2007Allowed
Steel Authority of India Limited Vs New Central Power and Process Private Limited
Calcutta High Court · (2008) 2 CHN 227
Arbitration Act, 1940 — Section 20, 30, 33
High Courts06 Jul 2007
G.S. Luthra Vs Delhi Development Authority and Another
Delhi High Court · (2007) 07 DEL CK 0015
Arbitration Act, 1940 — Section 14, 17, 30, 33Contract Act, 1872 — Section 73, 74
High Courts03 Jul 2007Dismissed
State of U.P. and Others Vs Jai Durga
Uttarakhand High Court · (2008) 1 UC 149
Arbitration Act, 1940 — Section 30, 33, 39
High Courts27 Jun 2007Dismissed
Union of India Vs Virani Construction Co. and Another
Gujarat High Court · (2007) 27 GLH 446
Arbitration Act, 1940 — Section 14, 20, 21, 30, 33Civil Procedure Code, 1908 (CPC) — Section 80
High Courts19 Jun 2007Dismissed
M.P. Laghu Udyog Nigam Ltd. Vs M/s Digvijay Industries Pvt. Ltd.
Madhya Pradesh High Court · (2007) 4 MPLJ 119
Arbitration Act, 1940 — Section 30, 33
High Courts07 Jun 2007Allowed
Pawan Hans Helicopter Ltd., formerly known as Pawan Hans Pvt. Ltd. Vs Associated Construction
Bombay High Court · (2007) 4 ALLMR 482 : (2007) 3 ARBLR 254 : (2007) 4 BomCR 26 : (2007) 4 BOMLR 26 : (2007) 109 BOMLR 1163 : (2007) 6 MhLj 255
Arbitration Act, 1940 — Section 30, 33
High Courts11 May 2007Dismissed
Executive Engineer Vs Sham Lal and Another
Delhi High Court · (2007) 3 ARBLR 287 : (2007) 96 DRJ 430 : (2007) 2 ILR Delhi 629
Arbitration and Conciliation Act, 1996 — Section 33, 34, 34(3), 43Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1, Order 33 Rule 2Limitation Act, 1963 — Section 14, 29(2), 5
High Courts02 May 2007Disposed Off
Sudhir Choudhire Vs Union of India (UOI) and Others Union of India (UOI) and Others Vs Sudhir Choudhire
Delhi High Court · (2007) 05 DEL CK 0271
Arbitration Act, 1940 — Section 14(2), 30, 33Land Acquisition Act, 1894 — Section 17(1), 4, 6Limitation Act, 1963 — Section 5
High Courts26 Apr 2007
Jyotsna K. Valia Vs T.S. Parekh and Co. Maharaj Jai Singhji Vs Sanjay Co. and Others Etc. Etc.
Bombay High Court · (2007) 4 ALLMR 718 : (2007) 3 BomCR 772 : (2007) 4 CTC 257 : (2007) 4 MhLj 517
Arbitration Act, 1940 — Section 2Bombay Stamp Act, 1958 — Section 33, 34, 37Civil Procedure Code, 1908 (CPC) — Order 37 Rule 1, Order 37 Rule 2, Order 37 Rule 2(2)
High Courts19 Apr 2007
National Projects Construction Corporation and Another Vs Sadhu Singh and Co.
Delhi High Court · (2007) 2 ARBLR 377 : (2007) 96 DRJ 26
Arbitration Act, 1940 — Section 14, 20, 30, 33, 34(1)Civil Procedure Code, 1908 (CPC) — Section 15, 16, 17, 18, 19Evidence Act, 1872 — Section 115
High Courts18 Apr 2007Allowed
National Projects Constructions Corporation Limited Vs Bundela Bandhu Constructions Company
Delhi High Court · (2007) 2 ILR Delhi 59
Arbitration Act, 1940 — Section 14(2)Arbitration and Conciliation Act, 1996 — Section 31(5), 32(5), 33(1), 33(4), 34Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3(2), Order 39 Rule 2, Order 7 Rule 10, Order 7 Rule 10A