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2,534 judgments in All Courts matching “Section 33 Arbitration Act” · page 84 of 127

High Courts16 Dec 2004Dismissed

ITC Limited Vs Mr. Pradeep Anand and Others

Delhi High Court · (2005) 1 ARBLR 187 : (2005) 116 DLT 450 : (2005) 80 DRJ 173

Arbitration Act, 1940 — Section 30, 33Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Limitation Act, 1963 — Article 158, 5
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Supreme Court06 Dec 2004Allowed

Harinarayan G. Bajaj Vs Rajesh Meghani and Another

Supreme Court Of India · (2004) 3 ARBLR 539 : (2005) 123 CompCas 21 : (2005) 3 CompLJ 1 : (2004) 10 JT 209 : (2004) 10 SCALE 212 : (2005) 10 SCC 660 : (2004) 56 SCL 653 : (2005) 1 UPLBEC 995

Arbitration and Conciliation Act, 1996 — Section 2, 34National Stock Exchange Rules — Rule 11, 1C, 2, 33Provincial Insolvency Act, 1920 — Section 28(2), 29, 59
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High Courts27 Oct 2004

Lata Vs United India Insurance Co. Ltd. and Others

High Court Of Himachal Pradesh · (2005) 1 ACC 788 : (2005) ACJ 857 : (2005) 1 ShimLC 278

Arbitration Act, 1940 — Section 39, 39(1), 41 , 41(1)Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22 , Order 41 Rule 33, Order 5 Rule 10, Order 5 Rule 11, Order 5 Rule 13Criminal Procedure Code, 1973 (CrPC) — Section 195
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