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Search 2,534 Indian judgments.

2,534 judgments in All Courts matching “Section 33 Arbitration Act” · page 87 of 127

High Courts26 Mar 2003Allowed

Universal Construction Co. Vs State of U.P.

Allahabad High Court · (2003) 6 AWC 5312

Arbitration Act, 1940 — Section 20, 21, 30, 33, 34Civil Procedure Code Amendment Act, 1999 — Section 32(1)Civil Procedure Code, 1908 (CPC) — Section 115, 15

High Courts12 Mar 2003Dismissed

Oil and Natural Gas Corporation Ltd. Vs Comex Services

Bombay High Court · (2003) 3 ARBLR 197 : (2003) 5 BomCR 146

Arbitration Act, 1940 — Section 14, 20, 30, 33

High Courts04 Mar 2003

Central India Builders Vs The Food Corporation of India Project Implementation Division The Food Corporation of India Project Implementation Division Vs Central India Builders a firm

Bombay High Court · (2003) 4 ALLMR 561 : (2003) 3 ARBLR 586 : (2003) 6 BomCR 264

Arbitration Act, 1940 — Section 30, 33, 41Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6A

High Courts03 Mar 2003Dismissed

The State of Bihar Vs Fuleni Devi and Others

Patna High Court · (2003) 2 PLJR 625

Arbitration Act, 1940 — Section 30, 33

High Courts27 Feb 2003Dismissed

Central Coalfields Ltd. and Others Vs Smt. Usha Sharma

Jharkhand High Court · (2004) 1 JCR 256

Arbitration Act, 1940 — Section 14(2), 20, 30, 33, 39(6)

High Courts18 Feb 2003Dismissed

Government of Andhra Pradesh Vs D. Pochaiah

Andhra Pradesh High Court · (2003) 2 ALD 717 : (2003) 3 ALT 56 : (2003) 2 ARBLR 408

Arbitration Act, 1940 — Section 14(2), 30, 33

High Courts13 Feb 2003

Essen Synthetics (P) Ltd. Vs Union of India

Delhi High Court · (2003) 1 ILR Delhi 124

Arbitration Act, 1940 — Section 14, 17, 30, 33, 34

Supreme Court06 Feb 2003Dismissed

Municipal Corporation of Delhi and Others Vs Intnl. Security and Intelligence Agency Ltd.

Supreme Court Of India · AIR 2003 SC 1515 : (2003) AIRSCW 870 : (2003) 2 ALLMR 333 : (2003) 1 ARBLR 432 : (2003) 102 DLT 922 : (2003) 2 JT 103 : (2003) 1 SCALE 771 : (2004) 3 SCC 250 : (2003) 1 SCR 951 : (2003) 1 Supreme 923 : (2003) 1 UJ 562

Arbitration Act, 1940 — Section 14, 30, 33, 39, 39(1)Bengal Money lenders Act, 1940 — Section 38Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, Order 41 Rule 22(1), 47

High Courts05 Feb 2003Allowed

Exporters of W.A. and Another Vs M.S.T.C. and Others

Calcutta High Court · (2003) 2 CALLT 271

Arbitration Act, 1940 — Section 17, 30, 33

High Courts03 Feb 2003Dismissed

Karna Construction Co. Vs Haryana State Agriculture Marketing Board and Others

Punjab And Haryana At Chandigarh · (2004) 3 ARBLR 354 : (2003) 2 RCR(Civil) 442

Arbitration Act, 1940 — Section 30, 33

High Courts06 Jan 2003Dismissed

Steel Authority of India Ltd. Vs Durga Crane and Another

Calcutta High Court · (2003) 2 CALLT 122

Arbitration Act, 1940 — Section 30, 33, 41Partnership Act, 1932 — Section 47

High Courts13 Dec 2002

Skanska Cementation India Ltd. Vs Bajranglal Agarwal and Others

Bombay High Court · (2003) 1 ALLMR 879 : (2004) 2 ARBLR 67 : (2003) 4 BomCR 653

Arbitration and Conciliation Act, 1996 — Section 19, 31(7), 33, 34, 7Civil Procedure Code, 1908 (CPC) — Section 34

High Courts10 Dec 2002Dismissed

Inderjit Singh Avtar Singh Vs Nathpa Jhakri Power Corporation Ltd.

High Court Of Himachal Pradesh · (2003) 2 ARBLR 453

Arbitration and Conciliation Act, 1996 — Section 33

High Courts05 Dec 2002

Sea Hawk Cargo Carriers P. Ltd. Vs Int. Airport Authority of India and Another

Delhi High Court · (2003) 2 ARBLR 73 : (2003) 103 DLT 225

Arbitration Act, 1940 — Section 14, 17, 28, 30, 33

High Courts30 Nov 2002

GTC Limited Vs Royal Consulting RV and Global Marketing Direct Ltd.

Bombay High Court · (2003) 2 ALLMR 608

Arbitration Act, 1940 — Section 33, 34Arbitration and Conciliation Act, 1996 — Section 10, 11, 44, 45, 5Civil Procedure Code, 1908 (CPC) — Section 9

High Courts29 Nov 2002

DSA Engineers (Bombay) and Others Vs Housing and Urban Development Corporation (HUDCO)

Delhi High Court · (2003) 66 DRJ 466

Arbitration Act, 1940 — Section 14Arbitration and Conciliation Act, 1996 — Section 33, 34, 34(3), 43Civil Procedure Code, 1908 (CPC) — Section 151

High Courts22 Nov 2002Allowed

Jaykay Associates Vs Ishwar Bhuvan Hotels Limited

Gujarat High Court · (2002) 11 GUJ CK 0014

Arbitration Act, 1940 — Section 2Arbitration and Conciliation Act, 1996 — Section 11, 16, 2, 33, 7Civil Procedure Code, 1908 (CPC) — Section 115

High Courts22 Nov 2002Dismissed

Delhi Development Authority Vs Polo Singh and Co.

Delhi High Court · (2003) 1 ARBLR 270 : (2002) 101 DLT 401 : (2003) 66 DRJ 132

Arbitration Act, 1940 — Section 14, 17, 29, 30, 33Contract Act, 1872 — Section 73, 74

High Courts12 Nov 2002

Bhai Sardar Singh and Sons Vs Delhi Development Authority

Delhi High Court · (2003) 1 ARBLR 387 : (2003) 66 DRJ 603

Arbitration Act, 1940 — Section 14, 30, 33

High Courts08 Nov 2002Allowed

H.P. State Forest Corporation Ltd. Vs Charan Singh and Company

High Court Of Himachal Pradesh · (2003) 3 ARBLR 659 : (2003) 1 ShimLC 460

Arbitration Act, 1940 — Section 14, 30, 33