Judgments

2,534 judgments in All Courts matching “Section 33 Arbitration Act” · page 83 of 127

High Courts24 May 2005Allowed

National Institute of Banking Studies and Corporation Management (NIBSCOM) Vs Vij Construction Ltd.

Delhi High Court · (2005) 2 ARBLR 200 : (2005) 120 DLT 563

Arbitration Act, 1940 — Section 33Arbitration and Conciliation Act, 1996 — Section 11, 16, 16(1), 16(2), 16(3)

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High Courts06 May 2005Dismissed

Durga Devi Chhapolia and Others Vs State of Orissa

Orissa High Court · (2005) 05 OHC CK 0046

Arbitration Act, 1940 — Section 30, 33Arbitration and Conciliation Act, 1996 — Section 11, 14, 15, 85, 85(2)

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Supreme Court05 May 2005Dismissed

Neeraj Munjal and Others Vs Atul Grover Minor and Another

Supreme Court Of India · AIR 2005 SC 2867 : (2005) AIRSCW 2814 : (2005) 4 ALD 93 : (2005) 4 ALT 1 : (2005) 2 ARBLR 119 : (2005) 4 CHN 18 Supp : (2005) 2 CPJ 1 : (2005) 5 JT 383 : (2005) 3 LW 743 : (2005) 141 PLR 192 : (2005) 5 SCC 404 : (2005) 1 SCR 11 Supp : (2005) 4 Supreme 18

Arbitration Act, 1940 — Section 30, 33Arbitration and Conciliation Act, 1996 — Section 21, 85, 85(2)Consumer Protection Act, 1986 — Section 22

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High Courts29 Apr 2005Dismissed

Union of India (UOI) Vs Budhlani Engineering P. Ltd.

Calcutta High Court · (2005) 126 CompCas 867

Arbitration Act, 1940 — Section 20, 30, 33

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High Courts25 Apr 2005Dismissed

Shiv Shakti Rice Mills Vs Punjab State Warehousing Corporation and Others

Punjab And Haryana At Chandigarh · (2005) 140 PLR 699 : (2005) 3 RCR(Civil) 290

Arbitration Act, 1940 — Section 17Arbitration and Conciliation Act, 1996 — Section 33, 34, 34(1), 34(2), 34(3)Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11, Order 21 Rule 50

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Supreme Court13 Apr 2005Allowed

Swamy Atmananda and Others Vs Sri Ramakrishna Tapovanam and Others

Supreme Court Of India · AIR 2005 SC 2392 : (2005) AIRSCW 3179 : (2005) 3 ALT 49 : (2005) 2 ESC 272 : (2005) 4 JT 472 : (2005) 4 LW 328 : (2005) 3 MLJ 65 : (2005) 10 SCC 51 : (2005) 1 SCR 556 : (2005) 3 Supreme 396 : (2005) 2 UPLBEC 2070

Arbitration Act, 1940 — Section 33Civil Procedure Code, 1908 (CPC) — Order 31 Rule 2, 11Tamil Nadu Recognised Private Schools (Regulation) Act, 1973 — Section 4, 5, 53, 53A

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Supreme Court05 Apr 2005Allowed

Bhagawati Oxygen Ltd. Vs Hindustan Copper Ltd. Hindustan Copper Ltd. Vs Bhagawati Oxygen Ltd.

Supreme Court Of India · AIR 2005 SC 2071 : (2005) 5 ALLMR 515 : (2005) 1 ARBLR 608 : (2005) 2 BC 585 : (2005) 4 CHN 88 Supp : (2005) 4 JT 73 : (2005) 4 LW 360 : (2005) 3 SCR 232

Arbitration Act, 1940 — Section 3, 30, 33, 35, 41Civil Procedure Code, 1908 (CPC) — Section 34Sales of Goods Act, 1930 — Section 61

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High Courts04 Apr 2005Dismissed

The Hatti Gold Mines Limited Vs Vinay Heavy Equipments

Karnataka High Court · AIR 2005 Kar 264 : (2005) 2 ARBLR 528 : (2005) ILR (Kar) 1777 : (2005) 3 KarLJ 502 : (2005) 3 KCCR 1625

Arbitration and Conciliation Act, 1996 — Section 2 (e), 33, 34, 34 (3), 37 (1) (B)Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, 20Limitation Act, 1963 — Section 24, 4

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High Courts04 Apr 2005

Guru Overseas P. Ltd. Vs State Trading Corporation of India Ltd.

Delhi High Court · (2005) 1 ARBLR 556 : (2005) 119 DLT 638 : (2005) 82 DRJ 119

Arbitration Act, 1940 — Section 30, 33

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High Courts16 Mar 2005

Steel Authority of India Ltd. Vs Shyam Sundar Choudhury

Calcutta High Court · AIR 2005 Cal 305 : (2005) 3 ARBLR 419 : 108 CWN 512

Arbitration Act, 1940 — Section 30, 33

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Supreme Court16 Mar 2005Dismissed

Union of India (UOI) Vs Tecco Trichy Engineers and Contractors

Supreme Court Of India · AIR 2005 SC 1832 : (2005) AIRSCW 1635 : (2005) 4 ALT 1 : (2005) 1 ARBLR 409 : (2005) 2 AWC 1416 Supp : (2005) 4 CompLJ 16 : (2005) 3 JCR 53 : (2005) 3 JT 426 : (2005) 4 LW 490 : (2005) 2 PLJR 170 : (2005) 4 SCC 239 : (2005) 3 SCR 983 : (2005) 2 Supreme 62

Arbitration and Conciliation Act, 1996 — Section 2, 31, 31(5), 32, 33

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High Courts28 Feb 2005

Shri Mahavir Prasad Mansinghka and Another Vs Shri Mahendrakumar Mansingka and Others

Bombay High Court · (2005) 3 ALLMR 704 : (2005) 3 ARBLR 129 : (2005) 4 BomCR 752 : (2005) 2 MhLj 1025 : (2005) 2 MhLj 1024

Arbitration and Conciliation Act, 1996 — Section 33, 34, 34(4)Bombay Public Trusts Act, 1950 — Section 22Trusts Act, 1882 — Section 51

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High Courts28 Feb 2005Dismissed

Satish Kumar Singal and Others Vs Jagdish Chander Singal and Others

Punjab And Haryana At Chandigarh · (2005) 140 PLR 481 : (2005) 2 RCR(Civil) 488

Arbitration Act, 1940 — Section 2, 33Arbitration and Conciliation Act, 1996 — Section 7Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 115 , 151

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High Courts22 Feb 2005Dismissed

Kerala State Electricity Board Vs Western India Cottons Ltd.

High Court Of Kerala · (2005) 2 ILR (Ker) 525 : (2005) 3 KLT 294

Arbitration Act, 1940 — Section 17, 2, 30, 33Electricity (Supply) Act, 1948 — Section 76

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High Courts15 Feb 2005Dismissed

Assam Urban Water Supply and Sewerage Board Vs Subhash Projects and Marketing Ltd. and Another

Gauhati High Court · AIR 2005 Guw 112 : (2005) 57 ARBLR 423 : (2005) 1 GLT 501

Arbitration and Conciliation Act, 1996 — Section 33, 34, 34(3), 36, 5General Clauses Act, 1897 — Section 10Limitation Act, 1963 — Section 10, 11, 12, 13, 14

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High Courts01 Feb 2005Dismissed

Inderjit Goel Vs Punjab Reliable Investment (P) Ltd. and Another

Punjab And Haryana At Chandigarh · AIR 2005 P&H 265 : (2005) 3 ARBLR 190 : (2005) 140 PLR 598 : (2005) 2 RCR(Civil) 328

Arbitration and Conciliation Act, 1996 — Section 31(5), 33, 34, 36, 9

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High Courts25 Jan 2005Allowed

New India Assurance Co. Ltd. Vs R.K. Industries

Chhattisgarh High Court · (2005) 3 ARBLR 412

Arbitration Act, 1940 — Section 20, 33Civil Procedure Code, 1908 (CPC) — Section 151Consumer Protection Act, 1986 — Section 21, 24

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High Courts19 Jan 2005Dismissed

Ganga Industries and Others Vs Food Corporation Of India and Others

Punjab And Haryana At Chandigarh · (2005) 4 BC 404 : (2005) 140 PLR 567 : (2005) 2 RCR(Civil) 839

Arbitration Act, 1940 — Section 30, 33Contract Act, 1872 — Section 74

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High Courts19 Jan 2005Dismissed

Bansal Industries Vs The Food Corporation of India and Another

Punjab And Haryana At Chandigarh · (2007) 2 BC 73 : (2005) 140 PLR 858

Arbitration Act, 1940 — Section 30, 33Contract Act, 1872 — Section 74

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High Courts18 Jan 2005Allowed

Union of India (UOI) Vs Poorti Metal Industries

Madhya Pradesh High Court · (2005) 2 MPHT 199 : (2005) 2 MPLJ 474

Arbitration Act, 1940 — Section 17, 30, 33, 39, 39(1)Arbitration and Conciliation Act, 1996 — Section 34, 34(3)Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, Order 9 Rule 6, 115, 17

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