High Courts20 Sept 2006Allowed
Union of India (UOI) Vs Mukherjee and Mukherjee Pvt. Ltd.
Calcutta High Court · (2007) 1 ARBLR 548
Arbitration and Conciliation Act, 1996 — Section 33, 34, 34(3)Limitation Act, 1963 — Section 29, 5
JUDGMENT DATABASE
Search 2,534 Indian judgments.
2,534 judgments in All Courts matching “Section 33 Arbitration Act” · page 77 of 127
High Courts07 Sept 2006Allowed
Universal Music India Ltd. and Another Vs Union of India (UOI)
Delhi High Court · (2008) 87 SCL 51
Arbitration and Conciliation Act, 1996 — Section 11, 11(4), 11(5), 11(6), 11(7)Army Act, 1950 — Section 19Army Rules, 1954 — Rule 14
High Courts01 Sept 2006Allowed
Nav Bharat Nirman Co. Vs Union of India (UOI)
Delhi High Court · (2006) 09 DEL CK 0154
Arbitration Act, 1940 — Section 33Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1, Order 47 Rule 1, 151
High Courts01 Sept 2006Allowed
Newsprint Sales Corporation Vs The Daily Pratap and Others
Delhi High Court · (2006) 09 DEL CK 0153
Arbitration Act, 1940 — Section 2, 33
High Courts01 Sept 2006Disposed Off
S.M. Chopra and Another Vs G.P. Ahuja
Delhi High Court · (2006) 09 DEL CK 0152
Arbitration and Conciliation Act, 1996 — Section 33, 34, 34(3)Limitation Act, 1963 — Section 5
High Courts21 Aug 2006Allowed
Union of India (UOI) Vs Khullar
Madhya Pradesh High Court · (2006) 08 MP CK 0026
Arbitration Act, 1940 — Section 20, 30, 33, 39
High Courts11 Aug 2006Dismissed
Muniraj Singh Chauhan, Lekh Ram Sharma and Ramesh Rawat Vs Union of India (UOI) and Colonel''s Security Services
Delhi High Court · (2007) 112 FLR 824
Arbitration Act, 1940 — Section 9Constitution of India, 1950 — Article 14, 16Contract Labour (Regulation and Abolition) Act, 1970 — Section 10, 10C
High Courts09 Aug 2006Dismissed
Neyveli Lignite Corporation Ltd. Vs N.V. Bashyam Reddy and Co.
Madras High Court · (2006) 08 MAD CK 0178
Arbitration Act, 1940 — Section 14(1), 14(2), 17, 30, 33Tamil Nadu Court Fees and Suits Valuation Act, 1955 — Section 22
High Courts07 Aug 2006Dismissed
Ramey Vs M.C.D.
Delhi High Court · (2006) 134 DLT 106
Arbitration Act, 1940 — Section 14, 30, 33Limitation Act, 1963 — Section 5
High Courts28 Jul 2006Disposed Off
Kumar Construction Co. Vs Delhi Development Authority and Another
Delhi High Court · (2006) 3 ARBLR 265 : (2006) 132 DLT 667
Arbitration Act, 1940 — Section 14, 28, 30, 33Arbitration and Conciliation Act, 1996 — Section 85
High Courts20 Jul 2006Dismissed
Haryana State Agricultural Marketing Board Vs Dharam Pal and Another
Punjab And Haryana At Chandigarh · (2006) 63 ARBLR 285
Arbitration Act, 1940 — Section 23, 28Arbitration and Conciliation Act, 1996 — Section 24(2), 33(1), 34, 85
High Courts12 Jul 2006Dismissed
State of Maharashtra and Another Vs Ramdas Construction Co. and Another
Bombay High Court · (2006) 6 MhLj 678
Arbitration and Conciliation Act, 1996 — Section 33, 34, 34(2), 34(3), 37
Supreme Court05 Jul 2006Allowed
State of Goa Vs Western Builders
Supreme Court Of India · AIR 2006 SC 2525 : (2006) AIRSCW 3436 : (2006) 3 ARBLR 1 : (2006) 4 AWC 3346 Supp : (2006) 6 BomCR 119 : (2006) 3 JCR 257 : (2006) 6 JT 125 : (2006) 4 LW 883 : (2006) 6 MhLj 737 : (2006) 3 MLJ 97 : (2007) MPLJ 7 : (2006) 3 PLJR 350 : (2006) 6 SCALE 574 :
Arbitration Act, 1940 — Section 30, 33Arbitration and Conciliation Act, 1996 — Section 11, 11(4), 11(6), 11(9), 14(3)Civil Procedure Code, 1908 (CPC) — Order 23 Rule 2
High Courts20 Jun 2006Dismissed
Kirloskar Brothers Limited Vs Champ Infrastructure Private Limited
Madras High Court · (2006) 06 MAD CK 0033
Arbitration and Conciliation Act, 1996 — Section 33, 34, 34(2)
High Courts26 May 2006
Pt. Munshi Ram and Associates (Private) Limited Vs Delhi Development Authority
Delhi High Court · (2006) 134 DLT 503 : (2006) 90 DRJ 463
Arbitration Act, 1940 — Section 14, 30, 33
High Courts26 May 2006Allowed
Thermospares India Vs B.H.E.L. and Others
Delhi High Court · (2006) 2 ARBLR 404 : (2006) 130 DLT 382 : (2006) 89 DRJ 702
Arbitration Act, 1940 — Section 20, 3, 30, 33, 41Civil Procedure Code, 1908 (CPC) — Section 34
High Courts19 May 2006
G.D. Tiwari and Co. Vs Delhi Development Authority and Another
Delhi High Court · (2006) 130 DLT 675 : (2006) 90 DRJ 562 : (2007) 5 RCR(Civil) 41
Arbitration Act, 1940 — Section 14, 30, 33
High Courts15 May 2006Dismissed
Union of India (UOI) Vs Alfa Laval (India) Ltd.
Delhi High Court · (2006) 2 ARBLR 363
Arbitration Act, 1940 — Section 30, 33, 39
High Courts12 May 2006Allowed
Union of India (UOI) Vs Daisy Trading Corporation
Delhi High Court · (2006) 130 DLT 471 : (2006) 89 DRJ 24
Arbitration Act, 1940 — Section 30, 33
Supreme Court12 May 2006Allowed
McDermott International Inc. Vs Burn Standard Co. Ltd. and Others
Supreme Court Of India · (2006) 5 ALD 84 : (2006) 2 ARBLR 498 : (2007) 1 CALLT 36 : (2007) 3 CompLJ 213 : (2006) 11 JT 376 : (2006) 4 MLJ 456 : (2006) 6 SCALE 220 : (2006) 11 SCC 181 : (2006) 2 SCR 409 Supp
Arbitration Act, 1940 — Section 16, 2(2), 30, 31, 31(3)Arbitration and Conciliation Act, 1996 — Section 16, 2(1), 33, 34, 7Carriage of Goods by Sea Act, 1992 — Section 2(2)