High Courts10 May 2006Dismissed
N.P.C.C. Vs Rajdhani Builders
Delhi High Court · (2006) 2 ARBLR 219
Arbitration Act, 1940 — Section 30, 33Arbitration and Conciliation Act, 1996 — Section 24, 28, 28(3), 31(3), 34
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2,534 judgments in All Courts matching “Section 33 Arbitration Act” · page 78 of 127
High Courts09 May 2006Disposed Off
Union of India (UOI) Vs West Bengal State Coop. Consumer''s Federation Ltd.
Delhi High Court · (2006) 2 ARBLR 389 : (2006) 134 DLT 470 : (2006) 89 DRJ 697 : (2006) 3 RCR(Civil) 763
Arbitration Act, 1940 — Section 14, 17, 30, 33
High Courts09 May 2006Disposed Off
Rustagi Developer and Promoters (P) Ltd. Vs Unitech Limited and Another
Delhi High Court · (2006) 05 DEL CK 0156
Arbitration Act, 1940 — Section 20, 30, 33
High Courts08 May 2006Dismissed
Surya Domestic Appliances Vs Union of India (UOI)
Delhi High Court · (2006) 05 DEL CK 0144
Arbitration Act, 1940 — Section 30, 33
High Courts05 May 2006Partly Allowed
C. Lal Gupta Vs Delhi Development Authority
Delhi High Court · (2006) 129 DLT 531
Arbitration Act, 1940 — Section 30, 33, 39Interest Act, 1978 — Section 3(1)
High Courts05 May 2006Dismissed
Shri Amit Malik Vs Smt. Kamlesh Malik and Another
Delhi High Court · (2006) 129 DLT 510
Arbitration and Conciliation Act, 1996 — Section 34, 34(1), 34(3), 36Registration Act, 1908 — Section 23, 25Stamp Act, 1899 — Section 2(15), 33, 35
High Courts02 May 2006Allowed
Bharat Heavy Electricals Ltd. Vs Frontier Civil Contractor (Delhi) Pvt. Ltd. and Another
Delhi High Court · (2006) 05 DEL CK 0089
Arbitration Act, 1940 — Section 28, 30, 33
High Courts27 Apr 2006Dismissed
State of U.P. Vs Patel Engineering Company Ltd.
Uttarakhand High Court · (2006) 04 UK CK 0011
Arbitration Act, 1940 — Section 30, 33, 39
High Courts25 Apr 2006Disposed Off
Driplex Water Engineering Vs DSIDC
Delhi High Court · (2006) 04 DEL CK 0162
Arbitration Act, 1940 — Section 30, 33
Supreme Court04 Apr 2006Disposed Of
Hari Shankar Singhania and Others Vs Gaur Hari Singhania and Others
Supreme Court Of India · AIR 2006 SC 2488 : (2006) AIRSCW 3330 : (2006) 2 ARBLR 1 : (2006) 3 BomCR 10 : (2006) 2 CTC 597 : (2006) 4 JT 251 : (2006) 3 MLJ 243 : (2006) 4 SCALE 74 : (2006) 4 SCC 658 : (2006) 3 Supreme 566 : (2006) 2 UC 1236 : (2006) 1 UJ 423
Arbitration Act, 1940 — Section 20, 33, 8Limitation Act, 1963 — Article 137
High Courts03 Apr 2006Disposed Off
Greaves Limited Vs Union of India (UOI) and Another
Delhi High Court · (2006) 2 ARBLR 166 : (2006) 129 DLT 342 : (2006) 88 DRJ 784
Arbitration Act, 1940 — Section 30, 33
High Courts31 Mar 2006
Food Corporation of India Vs Subhash Chander Laxmi Narain and Others
Delhi High Court · (2006) 2 ARBLR 161 : (2006) 89 DRJ 111
Arbitration Act, 1940 — Section 30, 33, 41Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151
High Courts23 Mar 2006Dismissed
Kohinoor Rubber Works Pvt. Ltd. Vs Union of India (UOI)
Delhi High Court · (2006) 129 DLT 412 : (2006) 88 DRJ 459
Arbitration Act, 1940 — Section 20, 32, 33Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 2 Rule 2(3)
High Courts14 Mar 2006Disposed Off
Laldee Private Limited Vs Union of India (UOI) and Others
Delhi High Court · (2006) 2 ARBLR 262 : (2006) 128 DLT 195 : (2006) 88 DRJ 372
Arbitration Act, 1940 — Section 12, 12(2), 28, 33, 5
High Courts14 Mar 2006Disposed Off
Central Warehousing Corporation Vs National Freight Carriers and Another
Delhi High Court · (2006) 03 DEL CK 0159
Arbitration and Conciliation Act, 1996 — Section 28, 33, 34Contract Act, 1872 — Section 72
High Courts14 Mar 2006Dismissed
Indian Farmers Fertiliser Coop. Ltd. Vs E. Great (I) and Co. and Another
Delhi High Court · (2006) 03 DEL CK 0158
Arbitration Act, 1940 — Section 20, 30, 33
High Courts13 Mar 2006Disposed Off
Kamal Construction Company Vs Delhi Development Authority and Others
Delhi High Court · (2006) 03 DEL CK 0113
Arbitration Act, 1940 — Section 30, 33
High Courts13 Mar 2006Dismissed
Shankar Timber Industries Vs Union of India (UOI)
Delhi High Court · (2006) 03 DEL CK 0112
Arbitration Act, 1940 — Section 30, 33, 41B
High Courts13 Mar 2006Disposed Off
Hans Raj and Co. Vs IVT Co-operative Group Housing Society Ltd.
Delhi High Court · (2006) 03 DEL CK 0111
Arbitration Act, 1940 — Section 30, 33Contract Act, 1872 — Section 73
High Courts10 Mar 2006
R.G. Desai and Associates (P) Vs Sh. Sunil Dev Sh. Sunil Dev Vs R.G. Desai and Associates Pvt. Ltd. and Another
Delhi High Court · (2006) 2 ARBLR 463 : (2006) 89 DRJ 463 : (2006) 144 PLR 43
Arbitration Act, 1940 — Section 20, 30, 31(3), 33, 35Arbitration and Conciliation Act, 1996 — Section 34