CourtKutchehry.com

JUDGMENT DATABASE

Search 2,534 Indian judgments.

2,534 judgments in All Courts matching “Section 33 Arbitration Act” · page 76 of 127

High Courts23 Jan 2007Allowed

Adiya Fuels Ltd. Vs Bilt Chemicals Ltd.

Gujarat High Court · AIR 2007 Guj 140 : (2007) 4 ARBLR 110

Arbitration and Conciliation Act, 1996 — Section 15, 16(1), 33 , 34, 34(1)Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5, Order 41 Rule 5(1), Order 41 Rule 5(2), Order 41 Rule 5(3), 96Insolvency Act, 1848 — Section 9 , 9(2)
Read judgment
High Courts23 Jan 2007Dismissed

Rakesh Kumar Vs Ms. Ashima Kumar

Punjab And Haryana At Chandigarh · AIR 2007 P&H 63 : (2007) 2 RCR(Civil) 786

Arbitration Act, 1940 — Section 30, 33Civil Procedure Code, 1908 (CPC) — Section 13, 20Hindu Marriage Act, 1955 — Section 19
Read judgment
Supreme Court31 Oct 2006Dismissed

Food Corporation of India Vs A.M. Ahmed and Co. and Another

Supreme Court Of India · AIR 2007 SC 829 : (2006) 4 ARBLR 155 : (2006) 10 JT 62 : (2006) 4 LW 582 : (2006) 11 SCALE 425 : (2006) 8 SCR 148 Supp : (2006) 2 UJ 1469

Arbitration Act, 1940 — Section 14(2), 20, 30, 33Industrial Disputes Act, 1947 — Section 12(3)
Read judgment
High Courts19 Oct 2006

Modi Distillery Vs Delhi Administration and Others

Delhi High Court · (2007) 1 ARBLR 192 : (2007) 94 DRJ 101

Arbitration Act, 1940 — Section 14, 17, 20, 30, 33Delhi Liquor Licence Rules, 1976 — Rule 33, 34, 35Government of National Capital Territory of Delhi Act, 1991 — Section 52
Read judgment
Supreme Court17 Oct 2006Allowed

Union of India (UOI) Vs Shring Construction Company Private Limited

Supreme Court Of India · AIR 2007 SC 318 : (2006) 6 ALT 43 : (2006) 4 ARBLR 106 : (2007) 1 AWC 345 Supp : (2006) 9 JT 47 : (2007) MPLJ 211 : (2006) 10 SCALE 255 : (2006) 8 SCC 18 : (2006) 8 SCR 273 Supp : (2007) 1 UC 217

Arbitration And Conciliation Act, 1996 — Section 33, 34, 34(3), 43Limitation Act, 1963 — Section 5, 14
Read judgment