High Courts09 Mar 2006
Airport Authority of India Vs Frick India Limited and Another
Delhi High Court · (2006) 03 DEL CK 0014
Arbitration Act, 1940 — Section 30, 33Limitation Act, 1963 — Section 18, 18(1), 9
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2,534 judgments in All Courts matching “Section 33 Arbitration Act” · page 79 of 127
High Courts09 Mar 2006
Manmohan Singh Harmohinder Singh Vs Hotel Corporation of India and Others
Delhi High Court · (2006) 03 DEL CK 0007
Arbitration Act, 1940 — Section 20, 30, 33Contract Act, 1872 — Section 3, 4, 73
High Courts06 Mar 2006
Anant Raj Agencies Vs Delhi Development Authority and Another
Delhi High Court · (2006) 03 DEL CK 0234
Arbitration Act, 1940 — Section 30, 33Contract Act, 1872 — Section 73
High Courts03 Mar 2006Disposed Off
J.K. Enterprises Vs Win Medicare Limited
Delhi High Court · (2006) 1 ARBLR 583 : (2006) 129 DLT 87
Arbitration Act, 1940 — Section 30, 33
High Courts28 Feb 2006Dismissed
Maheshwari Brothers Ltd. Vs National Highways Authority of India
Calcutta High Court · (2007) 1 ARBLR 64 : (2006) 3 CALLT 154
Arbitration Act, 1940 — Section 34, 39, 41Arbitration and Conciliation Act, 1996 — Section 14(2), 2, 36, 5, 9Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 38 Rule 5, Order 41 Rule 22, Order 41 Rule 33, Order 41 Rule 4
High Courts23 Feb 2006
Associated Builders Vs DDA
Delhi High Court · (2006) 128 DLT 17
Arbitration Act, 1940 — Section 30, 33
High Courts23 Feb 2006
Vijay Kumar Garg Contractor (P) Ltd. Vs Indian Oil Corporation Ltd.
Delhi High Court · (2006) 1 ARBLR 462 : (2006) 128 DLT 67 : (2006) 87 DRJ 767
Arbitration Act, 1940 — Section 30, 33, 35
High Courts23 Feb 2006
State Trading Corporation of India Vs Emirates Trading Agency
Delhi High Court · (2006) 02 DEL CK 0054
Arbitration Act, 1940 — Section 30, 33
High Courts22 Feb 2006Dismissed
Puran Chand Nangia Vs DDA
Delhi High Court · (2006) 2 ARBLR 456 : (2006) 88 DRJ 207
Arbitration Act, 1940 — Section 30, 33
High Courts22 Feb 2006
P.C. Sharma and Another Vs Delhi Development Authority
Delhi High Court · (2006) 1 ARBLR 403 : (2006) 129 DLT 290 : (2006) 88 DRJ 171
Arbitration Act, 1940 — Section 20, 30, 33Contract Act, 1872 — Section 73, 74
High Courts17 Feb 2006
Survir Enterprises Pvt. Ltd. Vs Maharashtra State Cooperative Marketing Federation Ltd. and Others
Delhi High Court · (2006) 1 ARBLR 435 : (2006) 128 DLT 289 : (2006) 87 DRJ 547
Arbitration Act, 1940 — Section 20, 30, 33Contract Act, 1872 — Section 73
High Courts17 Feb 2006
Bhartiya Vehicles and Engineering Company Limited Vs The National Airports Authority and Another
Delhi High Court · (2006) 02 DEL CK 0060
Arbitration Act, 1940 — Section 20, 30, 33
High Courts16 Feb 2006
A-One Alums Pvt. Ltd. Vs Chemcon Fabricators (Delhi) Pvt. Ltd.
Delhi High Court · (2006) 02 DEL CK 0072
Arbitration Act, 1940 — Section 30, 33Limitation Act, 1963 — Section 5
High Courts16 Feb 2006
Kamdhenu Cooperative Group Housing Society Limited Vs Vardhman Contractors and Builders (P) Ltd. and Another
Delhi High Court · (2006) 02 DEL CK 0070
Arbitration Act, 1940 — Section 20, 30, 33Limitation Act, 1963 — Section 5
High Courts15 Feb 2006
Oswal Woollen Mills Ltd. Vs Union of India (UOI) and Another
Delhi High Court · (2006) 02 DEL CK 0085
Arbitration Act, 1940 — Section 16, 30, 33
High Courts15 Feb 2006
S.K. Construction Co. Vs DDA
Delhi High Court · (2006) 02 DEL CK 0084
Arbitration Act, 1940 — Section 30, 33
High Courts15 Feb 2006
Brij Gopal Construction Company Vs Delhi Development Authority and Others
Delhi High Court · (2006) 02 DEL CK 0083
Arbitration Act, 1940 — Section 30, 33
High Courts15 Feb 2006
Utility Engineers (I) Ltd. Vs Gujarmal Modi Hospital and Research Centre For Medical Sciences
Delhi High Court · (2006) 02 DEL CK 0082
Arbitration Act, 1940 — Section 30, 33
High Courts10 Feb 2006
Electrical Manufacturing Company Ltd. Vs National Thermal Power Corporation Ltd. and Another
Delhi High Court · (2006) 1 ARBLR 449 : (2006) 3 BC 575 : (2006) 129 DLT 224 : (2006) 87 DRJ 465
Arbitration Act, 1940 — Section 30, 33General Clauses Act, 1897 — Section 6Limitation Act, 1963 — Section 5
High Courts08 Feb 2006Disposed Off
Sh. D.C. Kapur Vs DDA and Another
Delhi High Court · (2007) 1 ARBLR 486 : (2006) 130 DLT 94
Arbitration Act, 1940 — Section 30, 33Contract Act, 1872 — Section 28