High Courts31 Oct 2002
Oil and Natural Gas Corporation Ltd. Vs R.S. Avtar Singh and Co.
Bombay High Court · (2003) 2 ARBLR 219 : (2003) 2 MhLj 29
Arbitration Act, 1940 — Section 33Arbitration and Conciliation Act, 1996 — Section 85(2)
JUDGMENT DATABASE
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2,534 judgments in All Courts matching “Section 33 Arbitration Act” · page 88 of 127
High Courts25 Oct 2002Dismissed
Shri Naraindas R. Israni Vs Delhi Development Authority
Delhi High Court · (2002) 101 DLT 238 : (2003) 66 DRJ 794
Arbitration Act, 1940 — Section 30, 33
High Courts30 Sept 2002
Brijender Singh Vs Sate of H.P. and Another
High Court Of Himachal Pradesh · (2002) 3 ShimLC 27
Arbitration and Conciliation Act, 1996 — Section 29(2), 29(3), 33, 34Civil Procedure Code, 1908 (CPC) — Section 151Limitation Act, 1963 — Section 5
High Courts26 Sept 2002
Associated Builders, Engineers and Contractors Vs Union of India (UOI)
Delhi High Court · (2003) 42 SCL 137
Arbitration Act, 1940 — Section 14, 16, 30, 31, 33Contract Act, 1872 — Section 73
High Courts26 Sept 2002Dismissed
State of Goa Vs U.P. State Bridge Corporation Limited
Bombay High Court · (2003) 105 BOMLR 422
Arbitration Act, 1940 — Section 15, 16, 17, 30, 33Arbitration and Conciliation Act, 1996 — Section 33, 34, 36, 5Limitation Act, 1963 — Section 10, 11, 12, 13, 14
High Courts25 Sept 2002Dismissed
Union of India (UOI) Vs Rajesh Kumar Pradeep Kumar
Delhi High Court · (2002) 101 DLT 141 : (2003) 2 RCR(Civil) 175
Arbitration Act, 1940 — Section 30, 33Limitation Act, 1963 — Article 119
High Courts24 Sept 2002
Union of India (UOI) Vs Kisan Sahakari Chini Mills Ltd. Kisan Sahakari Chini Mills Ltd. Vs Union of India (UOI)
Delhi High Court · (2002) 09 DEL CK 0097
Arbitration Act, 1940 — Section 20, 21, 30, 33, 34
High Courts20 Sept 2002
Bharat Battery Mfg. Co. P. Ltd. Vs Union of India (UOI) and Another
Delhi High Court · (2003) 1 ARBLR 296 : (2002) 101 DLT 459 : (2003) 66 DRJ 717
Arbitration Act, 1940 — Section 30, 33
High Courts03 Sept 2002
Sh. Madan Lamba Vs Shri Jagdish Lamba and Others Kamlesh Lamba Vs Ms. Swaran Lamba and Others Smt. Sneh Lamba Vs Shri Jagdish Lamba and Others Shri Jagdish Lamba Vs Shri Harish Lamba and Others Sh. Harish Lamba Vs Smt. Swaran Lamba and Others
Delhi High Court · (2002) 63 DRJ 732
Arbitration Act, 1940 — Section 14(2), 28, 33, 8, 8(1)Arbitration and Conciliation Act, 1996 — Section 2Registration Act, 1908 — Section 17
High Courts29 Aug 2002
Union of India (UOI) Vs Hakam Chand and Co.
Delhi High Court · (2002) 08 DEL CK 0017
Arbitration Act, 1940 — Section 30, 33Arbitration and Conciliation Act, 1996 — Section 34, 34(2), 75, 81Constitution of India, 1950 — Article 51A
High Courts26 Aug 2002
Municipal Corporation of Greater Mumbai Vs Prestress Products (India)
Bombay High Court · (2003) 2 ARBLR 624 : (2003) 3 BomCR 117
Arbitration Act, 1940 — Section 30, 33Arbitration and Conciliation Act, 1996 — Section 12, 13, 16, 31, 34
High Courts23 Aug 2002
Chawla Brothers Limited Vs Kamani Vegetable Oil Industries Pvt. Ltd. and Others
Bombay High Court · (2003) 4 BomCR 434
Arbitration Act, 1940 — Section 33Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 3Trade and Merchandise Marks Act, 1958 — Section 30(1)
High Courts23 Aug 2002Dismissed
Mather and Platt (India) Ltd. Vs India Petrochemicals Corp. Ltd.
Gujarat High Court · (2002) 08 GUJ CK 0066
Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 16, 33, 7Constitution of India, 1950 — Article 136
High Courts19 Aug 2002
Indian Oil Corporation Limited Vs M/s. Ashoke Transport Agency
Calcutta High Court · (2002) 08 CAL CK 0034
Arbitration Act, 1940 — Section 14Stamp Act, 1899 — Section 33, 35
High Courts14 Aug 2002
Ashok Leyland Limited Vs Union of India (UOI)
Delhi High Court · (2003) 1 ARBLR 83 : (2002) 101 DLT 65
Arbitration Act, 1940 — Section 14, 17, 30, 33Constitution of India, 1950 — Article 299
High Courts14 Aug 2002Dismissed
Narendra Kumar Anchalia Vs Krishna Kumar Mundhra
Calcutta High Court · (2003) 42 SCL 40
Arbitration and Conciliation Act, 1996 — Section 12, 12(3), 13, 33, 34
High Courts14 Aug 2002Dismissed
State of Kerala and Another Vs K.V. Abraham
High Court Of Kerala · (2002) 08 KL CK 0010
Arbitration Act, 1940 — Section 14, 17, 30, 33, 39Civil Procedure Code, 1908 (CPC) — Section 100, 96Kerala Court Fees and Suits Valuation Act, 1959 — Article 4, 52
High Courts13 Aug 2002Dismissed
A.K. Ghosh and Co. Vs State of West Bengal and Another
Calcutta High Court · (2003) 1 CALLT 506
Arbitration Act, 1940 — Section 30, 33
High Courts07 Aug 2002
MI Khan and Co. Vs Union of India (UOI)
Delhi High Court · (2002) 08 DEL CK 0136
Arbitration Act, 1940 — Section 30, 33
Supreme Court29 Jul 2002dismissed
Pradeep Anand Vs I.T.C. Ltd. and Others
Supreme Court Of India · AIR 2002 SC 2799 : (2002) AIRSCW 3170 : (2002) 5 ALD 33 : (2002) 2 ARBLR 626 : (2002) 98 DLT 781 : (2002) 5 JT 518 : (2002) 5 SCALE 363 : (2002) 6 SCC 437 : (2002) 5 Supreme 264 : (2002) 2 UJ 1165
Arbitration Act, 1940 — Section 14Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1Companies Act, 1956 — Section 17, 18, 30, 31, 33