High Courts27 Oct 2005
ISM Airport Techniques Vs Airport Authority of India
Delhi High Court · (2005) 3 ARBLR 495 : (2005) 125 DLT 100 : (2005) 85 DRJ 151
Arbitration Act, 1940 — Section 30, 33
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2,534 judgments in All Courts matching “Section 33 Arbitration Act” · page 82 of 127
High Courts20 Oct 2005
State of Gujarat Vs R. Engineer
Gujarat High Court · (2006) 4 ARBLR 58 : (2006) 2 GLR 1101
Arbitration Act, 1940 — Section 17, 20, 21, 30, 33Arbitration and Conciliation Act, 1996 — Section 31Civil Procedure Code, 1908 (CPC) — Section 96
High Courts19 Oct 2005
Kamal Construction Company Vs Delhi Development Authority
Delhi High Court · (2005) 10 DEL CK 0001
Arbitration Act, 1940 — Section 30, 33
Supreme Court04 Oct 2005Allowed
State of Rajasthan Vs Nav Bharat Construction Company
Supreme Court Of India · AIR 2005 SC 4430 : (2005) AIRSCW 5265 : (2005) 3 ARBLR 429 : (2005) 9 JT 173 : (2005) 3 MLJ 85 : (2005) 8 SCALE 372 : (2006) 1 SCC 86 : (2005) 8 Supreme 800
Arbitration Act, 1940 — Section 11, 20, 30, 33
High Courts29 Sept 2005
Marson''s Electricals Ltd. Vs Union of India (UOI), The Director General of Supplies and Disposal and Shri B.L. Nishad, Sole Arbitrator, The Director General of Supplies and Disposal Union of India (UOI), The Director General of Supplies and Disposal and Shri. B.L. Nishad, Sole Arbitrator, The Director General of Supplies and Disposal Vs Marson''s Electricals Ltd.
Delhi High Court · (2005) 09 DEL CK 0093
Arbitration Act, 1940 — Section 14, 17, 29, 30, 33Contract Act, 1872 — Section 20
High Courts29 Sept 2005Disposed Off
Union of India (UOI) Vs Stelco Engineers and Another
Delhi High Court · (2005) 09 DEL CK 0092
Arbitration Act, 1940 — Section 30, 33, 34
High Courts23 Sept 2005
K. Narender and Another Vs K. Mallesh and Others
Andhra Pradesh High Court · (2005) 6 ALD 185 : (2005) 3 APLJ 334
Arbitration Act, 1940 — Section 5Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 114, 115, 151Constitution of India, 1950 — Article 141, 227
High Courts21 Sept 2005
Gamon India Ltd. Vs Sheth Estate Developers Pvt. Ltd. and Others
Gujarat High Court · (2006) 2 ARBLR 196 : (2006) 1 GLR 541
Arbitration Act, 1940 — Section 2, 20, 33, 39, 8Arbitration and Conciliation Act, 1996 — Section 21, 85Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
High Courts21 Sept 2005Dismissed
Killick Nixon Ltd. Vs Union of India (UOI)
Delhi High Court · (2005) 3 ARBLR 218 : (2006) 1 BC 34 : (2005) 124 DLT 31 : (2005) 84 DRJ 559 : (2005) 141 PLR 59
Arbitration Act, 1940 — Section 30, 33
High Courts09 Sept 2005
Manmohan Exims Pvt. Ltd. Vs Sarju International
Bombay High Court · (2005) 6 BomCR 249 : (2005) 4 MhLj 721
Arbitration and Conciliation Act, 1996 — Section 31, 33, 34, 36, 5(2)Civil Procedure Code, 1908 (CPC) — Section 152, 152Companies Act, 1956 — Section 51
High Courts08 Sept 2005
M.M. Khanna Vs D.D.A.
Delhi High Court · (2005) 09 DEL CK 0138
Arbitration Act, 1940 — Section 30, 33
High Courts05 Sept 2005Allowed
Rani Ramakant Vs The First Additional Civil Judge (SD)
Allahabad High Court · AIR 2006 All 5 : (2006) 2 ARBLR 452 : (2006) 1 AWC 271 : (2006) 1 CivCC 440 : (2006) 3 RCR(Civil) 231 : (2006) 3 RCR(Criminal) 231
Arbitration Act, 1940 — Section 30, 33, 41
High Courts25 Aug 2005
J.K. Anand Vs Union of India (UOI) and Another
Delhi High Court · (2005) 08 DEL CK 0106
Arbitration Act, 1940 — Section 30, 33Civil Procedure Code, 1908 (CPC) — Section 151
High Courts16 Aug 2005
Tata Iron and Steel Co. Ltd. Vs Durgapur Project Ltd.
Calcutta High Court · (2005) 4 CHN 501
Arbitration Act, 1940 — Section 30, 33Arbitration and Conciliation Act, 1996 — Section 12, 12(1), 12(3), 13, 13(1)
High Courts05 Aug 2005Dismissed
Indian Rare Earths Limited and Others Vs Unique Builders Limited Unique Builders Limited Vs Indian Rare Earths Limited and Others
Orissa High Court · (2005) 08 OHC CK 0006
Arbitration Act, 1940 — Section 30, 33, 39(1), 8, 9Civil Procedure Code, 1908 (CPC) — Section 151
High Courts29 Jul 2005
The Government of Tamil Nadu Vs Nilakantan and Brothers Construction Pvt. Ltd. and Mr. Justice S. Padmanabhan, (Arbitrator), Retired Judge, High Court
Madras High Court · (2005) 4 CTC 368 : (2005) 3 LW 650
Arbitration Act, 1940 — Section 16, 16(1), 19, 30, 33
High Courts14 Jul 2005
M.N. Arora Vs DDA
Delhi High Court · (2005) 07 DEL CK 0097
Arbitration Act, 1940 — Section 30, 33
High Courts07 Jul 2005
Babul Products Private Ltd. Vs Zen Products
Gujarat High Court · (2005) 3 GLR 2309 : (2005) 31 PTC 135
Arbitration and Conciliation Act, 1996 — Section 9Civil Procedure Code, 1908 (CPC) — Section 15, 25, 33, 37, 41Copyright Act, 1957 — Section 19(2), 30, 30A, 54
High Courts15 Jun 2005
Ganesh Banzoplast Limited Vs Hindusthan Paper Corporation Limited
Calcutta High Court · (2006) 3 BC 124 : (2005) 3 CALLT 385
Arbitration and Conciliation Act, 1996 — Section 31(7), 34, 34(2)Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Railways Act, 1989 — Section 65, 74
High Courts26 May 2005
Dr. Salahuddin Ahmed Siddiqui Vs The Chairman, Governing Body and Others
Delhi High Court · (2005) 2 ARBLR 234 : (2005) 121 DLT 129 : (2005) 83 DRJ 563
Arbitration and Conciliation Act, 1996 — Section 33(4)Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226, 227