Judgments

2,534 judgments in All Courts matching “Section 33 Arbitration Act” · page 86 of 127

High Courts11 Nov 2003

Council of Institute of Chartered Accountants of India Vs Mukesh R. Shah

Gujarat High Court · (2004) 134 TAXMAN 265

Arbitration and Conciliation Act, 1996 — Section 33, 68Chartered Accountants Act, 1949 — Section 15, 17, 17(3), 2(1)(e), 21Companies Act, 1956 — Section 226(1)

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Supreme Court29 Oct 2003Dismissed

State Bank of India Vs Ram Das and Another

Supreme Court Of India · (2003) 3 ARBLR 597 : (2004) 1 BLJR 574 : (2003) 8 JT 451 : (2004) 1 MLJ 154 : (2003) 12 SCC 474 : (2003) 4 SCR 1142 Supp

Arbitration Act, 1940 — Section 14, 14(1), 17, 30, 33

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High Courts21 Oct 2003Dismissed

Aurum Jewellery Exports (P) Ltd. Vs D.R. Khanna (Retd) and Others

Delhi High Court · (2003) 10 DEL CK 0055

Arbitration and Conciliation Act, 1996 — Section 33, 33(1), 33(4), 33(6)

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Supreme Court08 Oct 2003

M.D., Army Welfare Housing Organisation Vs Sumangal Services Pvt. Ltd.

Supreme Court Of India · AIR 2004 SC 1344 : (2004) AIRSCW 219 : (2003) 3 ARBLR 361 : (2003) 2 JT 300 Supp : (2003) 8 SCALE 424 : (2004) 9 SCC 619 : (2003) 48 SCL 344 : (2003) 4 SCR 385 Supp : (2003) 8 Supreme 520

Arbitration Act, 1940 — Section 20, 30, 32, 33, 41Arbitration and Conciliation Act, 1996 — Section 17Civil Procedure Code, 1908 (CPC) — Section 10, 151

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Supreme Court22 Sept 2003Allowed

Continental Construction Ltd. Vs State of U.P.

Supreme Court Of India · (2003) 3 ARBLR 320 : (2004) 1 AWC 23 Supp : (2004) 97 CLT 273 : (2003) 2 JT 410 Supp : (2004) 1 LW 111 : (2004) 1 MhLj 1084 : (2004) MPLJ 450 : (2003) 8 SCALE 14 : (2003) 8 SCC 4 : (2003) 48 SCL 312 : (2003) 3 SCR 1002 Supp

Arbitration Act, 1940 — Section 30, 33, 9

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High Courts18 Sept 2003

Pritpal Singh Bhatia Vs Yogeshwar Nath and Another

Delhi High Court · (2003) 7 AD 258 : (2003) 3 ARBLR 485 : (2003) 71 DRJ 646 : (2004) 1 RAJ 94

Arbitration Act, 1940 — Section 33, 39, 9

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High Courts12 Sept 2003Allowed

Executive Engineer and Others Vs Bharath Engineering Service Technocrats and Company

Karnataka High Court · (2004) ILR (Kar) 1817 : (2004) 3 KCCR 276 SN

Arbitration Act, 1940 — Section 20, 30, 33, 8Limitation Act, 1963 — Section 5

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High Courts09 Sept 2003Dismissed

Union of India (UOI) and Ors Vs Nav Bhart Nirman Company and Another

Delhi High Court · (2003) 3 ARBLR 309 : (2003) 106 DLT 617 : (2003) 70 DRJ 551 : (2003) 3 RAJ 549

Arbitration and Conciliation Act, 1996 — Section 33, 33(4), 34, 34(3)

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High Courts08 Sept 2003Dismissed

Union of India (UOI) Vs Jullundhur Engineering Company and Another

Delhi High Court · (2003) 8 AD 41 : (2003) 3 ARBLR 472 : (2004) 109 DLT 260 : (2003) 71 DRJ 435 : (2004) 1 RAJ 195

Arbitration Act, 1940 — Section 17, 30, 33, 39

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High Courts25 Aug 2003Dismissed

Sona Finance Pvt. Ltd. Vs Triupati Paper Mills Pvt. Ltd. and Another

Delhi High Court · (2003) 3 ARBLR 307 : (2003) 106 DLT 653 : (2003) 71 DRJ 584 : (2003) 4 RAJ 719

Arbitration Act, 1940 — Section 33State Financial Corporations Act, 1951 — Section 29

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High Courts22 Aug 2003

Kuldip Kumar Sood Vs Punjab Tourism Development Corporation Ltd.

High Court Of Himachal Pradesh · (2003) 3 ShimLC 318

Arbitration and Conciliation Act, 1996 — Section 31(5), 33, 34, 34(3)Limitation Act, 1963 — Section 5

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Supreme Court21 Aug 2003Dismissed

Bihar State Mineral Dev. Corpn. and Another Vs Encon Builders (I) Pvt. Ltd.

Supreme Court Of India · AIR 2003 SC 3688 : (2003) AIRSCW 4186 : (2003) 4 ALLMR 736 : (2003) 3 ARBLR 133 : (2003) 3 BLJR 1907 : (2004) 120 CompCas 54 : (2003) 4 JCR 185 : (2003) 7 JT 605 : (2003) 6 SCALE 592 : (2003) 7 SCC 418 : (2004) 49 SCL 3 : (2003) 2 SCR 812 Supp : (2003) 6

Arbitration Act, 1940 — Section 2, 33, 34, 39(1), 5Arbitration and Conciliation Act, 1996 — Section 24(1), 33(1)

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Supreme Court21 Aug 2003Dismissed

Gwalior Dugdha Sangh Sahakari Ltd. Vs G.M., Govt. Milk Scheme, Nagpur and Others

Supreme Court Of India · (2003) 8 JT 333 : (2004) 1 LLJ 456 : (2004) 136 PLR 653 : (2003) 6 SCALE 735 : (2003) 7 SCC 529 : (2003) 2 SCR 839 Supp : (2004) 1 UPLBEC 18

Arbitration Act, 1940 — Section 33Madhya Pradesh Co-operative Societies Act, 1960 — Section 33

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High Courts19 Aug 2003Dismissed

Rajasthan State Road and Development Construction Corp. Ltd. Vs Skanksha Cementation India Ltd.

Rajasthan High Court · (2004) 3 ARBLR 48 : (2004) 3 RLW 1596

Arbitration and Conciliation Act, 1996 — Section 33, 34

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Supreme Court31 Jul 2003Disposed Of

State of U.P. Vs Allied Constructions

Supreme Court Of India · (2003) 3 ARBLR 106 : (2003) 51 BLJR 1819 : (2003) 4 CTC 173 : (2003) 7 JT 273 : (2003) 6 SCALE 265 : (2003) 7 SCC 396 : (2003) 2 SCR 55 Supp : (2003) 2 UJ 1454

Arbitration Act, 1940 — Section 30, 33

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High Courts18 Jul 2003Allowed