High Courts08 Feb 2006Disposed Off
Techman Power Services Vs National Projects Construction Corporation Limited (now Rashtriya Pariyojana Nirman Nigam)
Delhi High Court · (2006) 02 DEL CK 0121
Arbitration Act, 1940 — Section 30, 33
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2,534 judgments in All Courts matching “Section 33 Arbitration Act” · page 80 of 127
High Courts08 Feb 2006Disposed Off
Mohan Construction Co. Vs Delhi Development Authority
Delhi High Court · (2006) 02 DEL CK 0119
Arbitration Act, 1940 — Section 30, 33
High Courts07 Feb 2006Disposed Off
Mohan Construction Co. Vs Union of India (UOI)
Delhi High Court · (2006) 02 DEL CK 0129
Arbitration Act, 1940 — Section 30, 33
High Courts07 Feb 2006Disposed Off
B.N. Kharbanda and Son Vs Delhi Development Authority
Delhi High Court · (2006) 02 DEL CK 0127
Arbitration Act, 1940 — Section 30, 33Contract Act, 1872 — Section 28
High Courts01 Feb 2006Dismissed
State of U.P. and Another Vs Sadhu Ram Mittal
Allahabad High Court · (2006) 4 AWC 4176
Arbitration Act, 1940 — Section 11, 2, 33, 34, 35Arbitration and Conciliation Act, 1996 — Section 34Civil Procedure Code, 1908 (CPC) — Section 115, 36, 47
High Courts27 Jan 2006Allowed
Satyam Shivam Sundaram Vs Blue Star Limited and Others
Orissa High Court · (2006) 01 OHC CK 0012
Arbitration Act, 1940 — Section 33
High Courts15 Jan 2006Dismissed
M/s Jain Enterprises Vs UOI and Others
Delhi High Court · (2007) 1 ILR Delhi 768
Arbitration Act, 1940 — Section 30, 33
High Courts12 Jan 2006Dismissed
Creative Source Vs ITDC and Another
Delhi High Court · (2006) 01 DEL CK 0171
Arbitration Act, 1940 — Section 30, 33
High Courts12 Jan 2006Dismissed
DDA Vs Manohar Lal and Co. Manohar Lal Vs DDA
Delhi High Court · (2006) 1 ARBLR 132 : (2006) 127 DLT 495 : (2006) 86 DRJ 751
Arbitration Act, 1940 — Section 30Arbitration and Conciliation Act, 1996 — Section 33, 34, 34(2)
High Courts12 Jan 2006Dismissed
State of Madhya Pradesh and Others Vs Narendra Barmani
Chhattisgarh High Court · (2006) 2 MPHT 102
Arbitration Act, 1940 — Section 17, 20, 30, 33, 39
Supreme Court12 Jan 2006Dismissed
Dresser Rand S.A. Vs BINDAL Agro Chem Ltd. and K.G. Khosla Compressors Ltd.
Supreme Court Of India · AIR 2006 SC 871 : (2006) AIRSCW 3274 : (2006) AIRSCW 277 : (2006) 1 ARBLR 171 : (2006) 131 CompCas 805 : (2006) 126 DLT 437 : (2006) 1 JT 262 : (2006) 2 LW 849 : (2006) 1 SCALE 218 : (2006) 1 SCC 751 : (2006) 1 SCR 308 : (2006) 4 Supreme 474 : (2006) 1 Su
Arbitration Act, 1940 — Section 33, 34Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Foreign Awards (Recognition and Enforcement) Act, 1961 — Section 3
High Courts10 Jan 2006
Gurcharan Singh Vs Union of India (UOI)
Delhi High Court · (2006) 01 DEL CK 0175
Arbitration Act, 1940 — Section 30, 33
High Courts04 Jan 2006Disposed Off
Pt. Munshi Ram and Associates (P) Ltd. Vs Delhi Development Authority
Delhi High Court · (2006) 1 ARBLR 137 : (2006) 128 DLT 619
Arbitration Act, 1940 — Section 30, 33Contract Act, 1872 — Section 70, 73, 74
High Courts03 Jan 2006
I.C.M. Airport Technics Vs International Airport Authority of India
Delhi High Court · (2006) 1 ARBLR 146
Arbitration Act, 1940 — Section 15, 30, 33Contract Act, 1872 — Section 51, 52, 53, 54, 55
High Courts19 Dec 2005
Ahluwalia Contracts (India) Ltd. Vs The School of Planning and Architecture
Delhi High Court · (2005) 12 DEL CK 0147
Arbitration Act, 1940 — Section 30, 33
High Courts19 Dec 2005Dismissed
Neon Laboratories Ltd. Vs Medical Technologies Ltd. and Others
Gujarat High Court · (2005) 12 GUJ CK 0045
Arbitration Act, 1940 — Section 34Companies Act, 1956 — Section 27(2), 28(3), 30(1), 31, 33Trade and Merchandise Marks Act, 1958 — Section 33
High Courts14 Dec 2005
Anurag Malik Vs Sh. Amit Malik and Another
Delhi High Court · (2005) 3 ARBLR 591 : (2006) 126 DLT 114
Arbitration Act, 1940 — Section 41Arbitration and Conciliation Act, 1996 — Section 25, 31(4), 34, 34(3), 36Civil Procedure Code, 1908 (CPC) — Section 151
High Courts12 Dec 2005Disposed Off
Jog Dhian Taneja and Sons Vs DDA and Another
Delhi High Court · (2005) 12 DEL CK 0178
Arbitration Act, 1940 — Section 30, 33
High Courts07 Dec 2005
Beebcon Engineers (Pvt) Ltd. Vs Bharat Heavy Electricals Ltd.
Delhi High Court · (2006) 1 ARBLR 194
Arbitration Act, 1940 — Section 14, 17, 30, 33
High Courts05 Dec 2005
Prem Chand Sharma Vs DDA
Delhi High Court · (2005) 12 DEL CK 0121
Arbitration Act, 1940 — Section 30, 33