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2,534 judgments in All Courts matching “Section 33 Arbitration Act” · page 89 of 127

High Courts26 Jul 2002Allowed

Union of India (UOI) Vs Modi Sales and Another

Delhi High Court · (2002) 07 DEL CK 0115

Arbitration (Amendment) Act, 1941 — Section 28Arbitration Act, 1940 — Section 11, 28, 32, 33, 5Limitation (Amendment) Act, 1940 — Section 28, 5

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High Courts26 Jul 2002

Nangia Construction (India) Pvt. Ltd. Vs Union of India (UOI) and Others

Delhi High Court · (2002) 07 DEL CK 0106

Arbitration Act, 1940 — Section 14, 17, 19, 30, 33Workmens Compensation Act, 1923 — Section 12, 12A

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High Courts26 Jul 2002

Shri R.S. Gambhir Vs Shri S.S. Gambhir

Delhi High Court · (2002) 07 DEL CK 0039

Arbitration Act, 1940 — Section 20, 30, 33

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High Courts19 Jul 2002

Parvinder Singh (now deceased) Vs Bhai Hospital Trust and Others

Delhi High Court · (2003) 2 ARBLR 618 : (2002) 99 DLT 310

Arbitration Act, 1940 — Section 32, 33Civil Procedure Code, 1908 (CPC) — Section 11

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Supreme Court15 Jul 2002Dismissed

Shyama Charan Agarwala and Sons Vs Union of India (UOI) Union of India (UOI) and Another Vs Shyama Charan Agarwala and Sons

Supreme Court Of India · AIR 2002 SC 2659 : (2002) AIRSCW 2989 : (2002) 2 ARBLR 641 : (2002) 6 BomCR 619 : (2002) 5 JT 444 : (2002) 5 SCALE 193 : (2002) 6 SCC 201 : (2002) 1 SCR 148 Supp : (2002) 5 Supreme 15

Arbitration Act, 1940 — Section 14, 30, 33, 39Constitution of India, 1950 — Article 136

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High Courts11 Jul 2002Allowed

Sanjeev Killa Vs Union of India (UOI) and Another

Calcutta High Court · (2003) 1 CALLT 253

Arbitration Act, 1940 — Section 28, 30, 31(4), 33

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High Courts01 Jul 2002Allowed

Indian Petro Chemical Corporation Limited Vs Khaitan Transport Company Private Limited

Calcutta High Court · (2003) 1 CALLT 437

Arbitration Act, 1940 — Section 2, 20, 30, 31(4), 33Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, Order 7 Rule 11, 24

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High Courts28 Jun 2002Allowed

State of Himachal Pradesh Vs The Kangra Whole Sale Corporation Society

High Court Of Himachal Pradesh · (2003) 1 ShimLC 101

Arbitration Act, 1940 — Section 30, 33, 34, 37

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High Courts24 Jun 2002

H.P.S.I.D.C. Vs R.P. Verma

High Court Of Himachal Pradesh · (2003) 1 ShimLC 144

Arbitration and Conciliation Act, 1996 — Section 13, 16, 25, 31, 33

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High Courts21 Jun 2002Allowed

Oil and Natural Gas Corporation Ltd. Vs Ambuja Cement Eastern Ltd.

Gauhati High Court · (2003) 1 ARBLR 227 : (2002) 3 GLT 84

Arbitration Act, 1940 — Section 31, 33Oil and Natural Gas Commission (Transfer of Undertaking and Repeal) Act, 1993 — Section 4, 8

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High Courts20 May 2002Partly Allowed

All India Radio Vs Unibros and Another

Delhi High Court · (2002) 05 DEL CK 0235

Arbitration Act, 1940 — Section 30, 33Arbitration and Conciliation Act, 1996 — Section 28, 34, 34(2), 75, 81Contract Act, 1872 — Section 73

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High Courts15 May 2002

Structure India Vs State of West Bengal

Calcutta High Court · (2002) 3 CALLT 336

Arbitration Act, 1940 — Section 30, 33

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High Courts13 May 2002

Krishna Construction Co. Vs Delhi Development Authority and Others

Delhi High Court · (2002) 3 ARBLR 508 : (2002) 99 DLT 593 : (2002) 64 DRJ 252

Arbitration Act, 1940 — Section 30, 33Arbitration and Conciliation Act, 1996 — Section 34Contract Act, 1872 — Section 73, 74

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High Courts10 May 2002Allowed

The State of Gujarat Vs Shri B.B. Chauhan

Gujarat High Court · (2003) 4 GLR 256

Arbitration Act, 1940 — Section 17, 33, 35, 39, 39(1)

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High Courts09 May 2002

Bharat Engineering Enterprises Vs Delhi Development Authority and Another

Delhi High Court · (2002) 7 AD 182 : (2002) 3 ARBLR 410 : (2002) 99 DLT 48

Arbitration Act, 1940 — Section 30, 33

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High Courts07 May 2002

Union of India (UOI) and Another Vs Chhajjoomal and Sons and Others

Madhya Pradesh High Court · (2002) 5 MPHT 354

Arbitration Act, 1940 — Section 20, 29, 30, 33, 39

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High Courts02 May 2002Dismissed

S and D Securities Pvt. Ltd. and Another Vs Union of India (UOI) and Others

Calcutta High Court · (2003) 3 BC 99 : (2003) 1 CALLT 608

Arbitration Act, 1940 — Section 31(2), 32, 33Arbitration and Conciliation Act, 1996 — Section 16, 21, 4, 7, 8Constitution of India, 1950 — Article 226

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High Courts30 Apr 2002Dismissed

National Thermal Power Corporation Vs R.S. Avtar Singh and Co. and Another

Delhi High Court · (2002) 04 DEL CK 0132

Arbitration Act, 1940 — Section 30, 33Arbitration and Conciliation Act, 1996 — Section 34, 34(1), 34(2), 34(3), 75

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High Courts30 Apr 2002Dismissed

Prem Chand Sharma and Co. Vs Union of India (UOI) and Others P.C. Sharma and Co. Vs Union of India (UOI)

Delhi High Court · (2002) 04 DEL CK 0125

Arbitration and Conciliation Act, 1996 — Section 28, 30, 33, 34, 34(2)

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High Courts30 Apr 2002

Kundan Lal and Bros. Vs Union of India (UOI) and Another

Delhi High Court · (2002) 99 DLT 500

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

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