High Courts05 Dec 2005
OCS Friends Co-operative Group Housing Society Ltd. Vs NBCC Ltd. and Another
Delhi High Court · (2006) 133 DLT 38
Arbitration Act, 1940 — Section 20, 30, 33
JUDGMENT DATABASE
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2,534 judgments in All Courts matching “Section 33 Arbitration Act” · page 81 of 127
High Courts05 Dec 2005Dismissed
Continental Construction Ltd. Vs Chief Engineer (Constructions) N.E. Railway and Others
Delhi High Court · (2005) 12 DEL CK 0022
Arbitration Act, 1940 — Section 14(1), 14(2), 30, 33Limitation Act, 1963 — Article 119
High Courts02 Dec 2005Allowed
Shri N.K. Agarwal Vs Union of India (UOI) and Others
Delhi High Court · (2005) 12 DEL CK 0137
Arbitration Act, 1940 — Section 30, 33
High Courts01 Dec 2005Allowed
Jagat Ram Trehan and Sons Vs Delhi Development Authority and Another
Delhi High Court · (2005) 12 DEL CK 0055
Arbitration Act, 1940 — Section 30, 33
High Courts01 Dec 2005Dismissed
Modern Food Industries (India) Ltd. Vs Raj Narain Pratap Narain Rolling Enterprises (P) Ltd.
Delhi High Court · (2006) 126 DLT 627
Arbitration Act, 1940 — Section 30, 31(2), 33
High Courts29 Nov 2005
Sanyukt Nirmata Vs Delhi Development Authority and Another
Delhi High Court · (2005) 3 ARBLR 509 : (2005) 125 DLT 550 : (2006) 86 DRJ 120
Arbitration Act, 1940 — Section 14, 17, 30, 33
High Courts23 Nov 2005Disposed Off
A.R. Khanna and Sons Vs DDA and Others
Delhi High Court · (2006) 87 DRJ 282
Arbitration Act, 1940 — Section 30, 33
High Courts16 Nov 2005Dismissed
P. Satyanarayanarao Construction Company Vs Union of India (UOI) and Others
Andhra Pradesh High Court · (2006) 1 ALT 130 : (2006) 3 ARBLR 295
Arbitration Act, 1940 — Section 12, 30, 33, 8, 9
High Courts14 Nov 2005
Sardar Prem Singh Vs Union of India (UOI) and Others
Delhi High Court · (2005) 3 ARBLR 644 : (2005) 125 DLT 380 : (2006) 1 RCR(Civil) 504
Arbitration Act, 1940 — Section 14(2), 17, 30, 33
High Courts11 Nov 2005Dismissed
Delhi Development Authority Vs Associated Builders
Delhi High Court · (2005) 125 DLT 411
Arbitration Act, 1940 — Section 30, 33
High Courts11 Nov 2005Disposed Off
Raj Rani Sahni (Since Deceased) and Others Vs J.R. Sahni and Sons and Another
Delhi High Court · (2005) 11 DEL CK 0075
Arbitration Act, 1940 — Section 30, 33
High Courts09 Nov 2005Disposed Off
Steel Auto Industries Vs National Building Construction Corporation Ltd.
Delhi High Court · (2006) 3 ARBLR 194 : (2006) 2 BC 296 : (2006) 128 DLT 128 : (2006) 87 DRJ 196
Arbitration Act, 1940 — Section 30, 33Civil Procedure Code, 1908 (CPC) — Section 151Contract Act, 1872 — Section 25
High Courts09 Nov 2005
Hindustan Construction Corpn. Ltd. Vs Delhi Development Authority
Delhi High Court · (2006) 87 DRJ 191
Arbitration Act, 1940 — Section 30, 33
High Courts08 Nov 2005
Prem Chand Sharma and Co. Vs DDA and Another
Delhi High Court · (2005) 3 ARBLR 472 : (2006) 127 DLT 696 : (2005) 85 DRJ 305
Arbitration Act, 1940 — Section 30, 33Contract Act, 1872 — Section 73
High Courts08 Nov 2005
Airport Authority of India Vs Protective Consultancy and Security Services (P) Limited and Another
Delhi High Court · (2005) 125 DLT 157
Arbitration Act, 1940 — Section 30, 33
High Courts07 Nov 2005
S. Marbaniang Vs North Eastern Electric Power Corporation Ltd. and Others
Gauhati High Court · (2006) 2 GLT 287
Arbitration and Conciliation Act, 1996 — Section 2(1), 31, 34Assam Municipal Act, 1923 — Section 217, 218, 51, 55, 58Khasi and Jaintia Hills Rules, 1937 — Rule 1A, 25, 31, 33, 36A
High Courts28 Oct 2005Dismissed
Delhi Jal Board Vs Vijay Kumar Goel and Another
Delhi High Court · (2005) 3 ARBLR 499 : (2006) 1 CivCC 689 : (2005) 124 DLT 712 : (2005) 85 DRJ 225
Arbitration and Conciliation Act, 1996 — Section 33, 34, 34(3)Limitation Act, 1963 — Section 4, 5
High Courts28 Oct 2005Dismissed
Sharma and Associates Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2006) 142 PLR 325 : (2006) 1 RCR(Civil) 213
Arbitration Act, 1940 — Section 12, 12(2), 33, 37, 37(1)Arbitration and Conciliation Act, 1996 — Section 43(1)Limitation Act, 1963 — Section 14, 3
High Courts27 Oct 2005
Jagat Ram Trehan and Sons Vs DDA
Delhi High Court · (2005) 125 DLT 786
Arbitration Act, 1940 — Section 30, 33Contract Act, 1872 — Section 73
High Courts27 Oct 2005Disposed Off
Kalyan Chandra Goyal and Co.and Another Vs DDA and Another
Delhi High Court · (2005) 125 DLT 255
Arbitration Act, 1940 — Section 30, 33