High Courts02 Sept 2004
Suchita Steel (India) Vs Union of India (UOI)
Delhi High Court · (2004) 3 ARBLR 221 : (2004) 114 DLT 351 : (2004) 77 DRJ 171
Arbitration Act, 1940 — Section 30, 33
JUDGMENT DATABASE
Search 2,534 Indian judgments.
2,534 judgments in All Courts matching “Section 33 Arbitration Act” · page 85 of 127
High Courts25 Aug 2004
Creative Entrepreneurs Vs Mahanagar Telephone Nigam Ltd. Vichitra Construction Co. Pvt. Ltd.
Delhi High Court · (2004) 08 DEL CK 0074
Arbitration Act, 1940 — Section 41Contract Act, 1872 — Section 33, 74
High Courts27 Jul 2004
Northern Sanitation Vs Hotel Corporation of India
Jammu And Kashmir High Court · (2005) 1 ARBLR 276 : (2004) 3 JKJ 154
Jammu and Kashmir Arbitration and Conciliation Act, 2002 — Section 30, 33
High Courts27 Jul 2004
Chahal and Company Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (2004) 3 ARBLR 557 : (2004) 4 MPHT 119 : (2004) 2 MPJR 348 : (2004) 4 MPLJ 301
Arbitration Act, 1940 — Section 13, 14(2), 29, 30, 33Madhya Pradesh Madhyastham Adhikaran Adhiniyam, 1983 — Section 20
High Courts16 Jul 2004
Cement Corporation of India Vs S. Sultan and Another
Delhi High Court · (2004) 3 ARBLR 458 : (2004) 112 DLT 919
Arbitration Act, 1940 — Section 20, 30, 33, 41Arbitration and Conciliation Act, 1996 — Section 2, 20(1)Civil Procedure Code, 1908 (CPC) — Section 20
High Courts28 Jun 2004Allowed
Saraswat Trading Agency Vs Union of India (UOI) and Others
Calcutta High Court · (2004) 3 CALLT 637 : (2004) 2 CALLT 604
Arbitration Act, 1940 — Section 30, 33Civil Procedure Code, 1908 (CPC) — Section 47
High Courts11 Jun 2004Allowed
Coal India Limited Vs Manish Traders
Calcutta High Court · (2005) 1 CALLT 566
Arbitration Act, 1940 — Section 30, 33
High Courts10 Jun 2004Allowed
Anil Kumar Banerjee Vs Indian Oil Corporation
Calcutta High Court · (2005) 3 ARBLR 155 : (2005) 1 CALLT 80 : (2005) 1 ILR (Cal) 1
Arbitration Act, 1940 — Section 15, 30, 33Interest Act, 1978 — Section 2
High Courts22 May 2004
State of U.P. Vs Naresh Construction Company
Uttarakhand High Court · (2004) 05 UK CK 0006
Arbitration Act, 1940 — Section 20, 30, 33, 39Electricity (Supply) Act, 1948 — Section 48
High Courts07 May 2004
The State of Punjab and Another Vs Harish Chandra (India) Pvt. Ltd.
Punjab And Haryana At Chandigarh · (2004) 2 ARBLR 203 : (2004) 3 RCR(Civil) 267
Arbitration Act, 1940 — Section 30, 33
High Courts17 Apr 2004
V.N. Krishna Rao Vs Turnkey Constructions (P.) Ltd.
Karnataka High Court · (2006) 1 BC 58 : (2005) 125 CompCas 109 : (2004) 7 KarLJ 269 : (2004) 3 KCCR 1778 : (2004) 54 SCL 278
Arbitration Act, 1940 — Section 14, 30, 33, 39 (1)Companies Act, 1956 — Section 487
Supreme Court12 Apr 2004Dismissed
Union of India (UOI) and Others Vs Banwari Lal and Sons (P) Ltd.
Supreme Court Of India · AIR 2004 SC 1983 : (2004) AIRSCW 2172 : (2004) 5 ALLMR 707 : (2004) 2 ARBLR 81 : (2004) 3 AWC 2499 Supp : (2004) 111 DLT 52 : (2004) 77 DRJ 306 : (2004) 4 JT 519 : (2004) 4 SCALE 443 : (2004) 5 SCC 304 : (2004) 1 SCR 1194 : (2004) 4 Supreme 495
Arbitration Act, 1940 — Section 30, 33Constitution of India, 1950 — Article 136Land Acquisition Act, 1894 — Section 17, 4, 6
High Courts24 Mar 2004
M.S. Rana Vs Union of India (UOI) and Others
Delhi High Court · (2004) 3 ARBLR 311
Arbitration Act, 1940 — Section 30, 33
High Courts23 Mar 2004Dismissed
Central Warehousing Corporation Vs Gowthami Engineering Corporation
Andhra Pradesh High Court · (2004) 3 ALD 212 : (2004) 3 ALT 322 : (2004) 2 ARBLR 341
Arbitration Act, 1940 — Section 17, 33
High Courts11 Mar 2004Allowed
A.P. State Civil Supplies Corporation Ltd. Vs Simhadripuram Co-operative Marketing Society and Others
Andhra Pradesh High Court · (2004) 4 ALD 220 : (2004) 4 ALT 587 : (2004) 3 ARBLR 34
Arbitration Act, 1940 — Section 34Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Contract Act, 1872 — Section 213, 74
High Courts25 Feb 2004Allowed
Audhyogik Gases (P.) Ltd. Vs Union of India (UOI) and Another
Allahabad High Court · (2004) 2 AWC 1811
Arbitration Act, 1940 — Section 30, 33Evidence Act, 1872 — Section 91, 92
Supreme Court18 Dec 2003Dismissed
Gora Lal Vs Union of India (UOI)
Supreme Court Of India · (2004) 3 ALT 1 : (2004) 1 ARBLR 205 : (2004) 2 AWC 1115 Supp : (2004) 1 JKJ 34 : (2004) 2 PLJR 193 : (2004) 137 PLR 83 : (2004) 2 SCALE 46 : (2003) 12 SCC 459 : (2003) 6 SCR 1129 Supp
Arbitration Act, 1940 — Section 20, 30, 33
High Courts15 Dec 2003Dismissed
M/S Anant Raj Agencies Vs DDA and Another
Delhi High Court · (2003) 2 ILR Delhi 655
Arbitration Act, 1940 — Section 14, 17, 30, 33
High Courts04 Dec 2003Dismissed
Union of India (UOI) Vs Ashok Kumar Agarwalla
Calcutta High Court · (2004) 1 ARBLR 228 : (2004) 2 CHN 498
Arbitration Act, 1940 — Section 20, 30, 33
High Courts17 Nov 2003Allowed
Chaudhary Transport and Co. Vs The Motor General Finance Ltd. and Others
Delhi High Court · (2003) 3 ARBLR 681 : (2003) 108 DLT 654 : (2004) 72 DRJ 132 : (2004) 1 RAJ 332
Arbitration Act, 1940 — Section 30, 33Limitation Act, 1963 — Article 119, 5