High Courts23 Apr 2002
Late Shri Somnath Sahu Vs Hindustan Door-Oliver Limited
Delhi High Court · (2002) 3 ARBLR 421 : (2002) 99 DLT 729
Arbitration Act, 1940 — Section 33
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2,534 judgments in All Courts matching “Section 33 Arbitration Act” · page 90 of 127
Supreme Court22 Apr 2002Dismissed
Rampur Engineering Co. Ltd. Vs Punjab State Electricity Board and Another
Supreme Court Of India · (2002) 6 JT 52
Arbitration Act, 1940 — Section 30, 33Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts19 Apr 2002
S.S. Builders Vs D.D.A.
Delhi High Court · (2002) 2 ARBLR 553 : (2002) 98 DLT 196 : (2002) 65 DRJ 494
Arbitration Act, 1940 — Section 30, 33
High Courts18 Apr 2002
Patel Metalizing Co. Vs Union of India (UOI), GM - Western Railway
Gujarat High Court · (2002) 04 GUJ CK 0037
Arbitration Act, 1940 — Section 11, 20, 33Arbitration and Conciliation Act, 1996 — Section 11, 16, 43, 60, 64
High Courts11 Apr 2002
Municipal Corporation of Delhi Vs Shri Ramey and Another
Delhi High Court · (2002) 4 AD 566 : (2002) 2 ARBLR 672 : (2002) 98 DLT 375
Arbitration Act, 1940 — Section 14, 30, 33Delhi Municipal Corporation Act, 1957 — Section 491
High Courts21 Mar 2002Allowed
Union of India (UOI) Vs Asian Techs Ltd.
High Court Of Kerala · (2002) 03 KL CK 0002
Arbitration Act, 1940 — Section 17, 30, 33Contract Act, 1872 — Section 63, 70
High Courts19 Mar 2002Dismissed
Sukumar Chand Jain Vs Delhi Development Authority and Another K.R. Builders Vs Delhi Development Authority Suresh Kumar Goel Vs Delhi Development Authority and Another
Delhi High Court · (2003) 1 ARBLR 174 : (2002) 99 DLT 3
Arbitration Act, 1940 — Section 14, 17, 30, 33, 34Arbitration and Conciliation Act, 1996 — Section 21, 85, 85(2)Contract Act, 1872 — Section 28
High Courts18 Mar 2002
R.S. Builders Vs Delhi Development Authority and Another
Delhi High Court · (2002) 03 DEL CK 0014
Arbitration Act, 1940 — Section 30, 33
High Courts07 Mar 2002Dismissed
Hindusthan Paper Corporation Ltd. Vs Wellbrines Chemicals Private Ltd.
Calcutta High Court · (2002) 3 CALLT 114
Arbitration Act, 1940 — Section 30, 33, 39AAEvidence Act, 1872 — Section 115, 116, 91, 92Major Port Trusts Act, 1963 — Section 48
High Courts06 Mar 2002Dismissed
Telemecanique and Controls (India) Ltd. Vs LA Telemecanique Electrique SA and Others
Delhi High Court · (2002) 98 DLT 481
Arbitration Act, 1940 — Section 33Arbitration and Conciliation Act, 1996 — Section 11
High Courts27 Feb 2002
Jaiashed & Co. Vs J & K Cement Ltd.& Ors.
Jammu And Kashmir High Court · (2003) JKJ 521 Supp : (2002) KashLJ 272 : (2002) SriLJ 271
Jammu and Kashmir Arbitration and Conciliation Act, 2002 — Section 30, 33
High Courts27 Feb 2002
Capital Publicity Service Vs Municipal Corporation of Delhi
Delhi High Court · (2002) 02 DEL CK 0113
Arbitration Act, 1940 — Section 33
Supreme Court25 Jan 2002Allowed
J.G. Engineer''s Pvt. Ltd. Vs Calcutta Improvement Trust and Another
Supreme Court Of India · AIR 2002 SC 766 : (2002) AIRSCW 410 : (2002) 2 ALD 43 : (2002) 3 ALT 6 : (2002) 1 ARBLR 344 : (2002) 1 SCALE 431 : (2002) 2 SCC 664 : (2002) 1 SCR 599 : (2002) 1 Supreme 353 : (2002) 1 UC 550
Arbitration Act, 1940 — Section 30, 33
High Courts20 Dec 2001Dismissed
Bharat Coking Coal Ltd. Vs H.P. Biswas and Co.
Jharkhand High Court · (2001) 12 JH CK 0025
Arbitration Act, 1940 — Section 30, 33, 6
High Courts14 Dec 2001
Surinder and Co. Vs Delhi Development Authority
Delhi High Court · (2001) 12 DEL CK 0066
Arbitration Act, 1940 — Section 30, 33
High Courts12 Dec 2001
Cultor Food Science Inc. Vs Nicholas Piramal India Ltd. and Others
Andhra Pradesh High Court · (2002) 2 ALD 149 : (2001) 6 ALT 706
Arbitration Act, 1940 — Section 32, 33Arbitration and Conciliation Act, 1996 — Section 11, 11(9), 16, 2(4), 2(5)Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151
High Courts12 Dec 2001Allowed
Cultor Food Science Inc. Vs Nicholas Piramal India Limited and Others
Andhra Pradesh High Court · (2002) 1 ALD 154
Arbitration Act, 1940 — Section 32, 33Arbitration and Conciliation Act, 1996 — Section 11, 11(9), 16, 2(4), 2(5)Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151
High Courts06 Dec 2001Allowed
Union of India (UOI) Vs Kanhaiyalal and Another
Madhya Pradesh High Court · (2002) 1 MPHT 504 : (2002) 1 MPJR 168
Arbitration Act, 1940 — Section 14(2), 30, 33Limitation Act, 1963 — Article 119
High Courts28 Nov 2001
International Data Processing Company Pvt. Ltd. Vs Municipal Corporation of Delhi
Delhi High Court · (2002) 96 DLT 13
Arbitration Act, 1940 — Section 20, 30, 33Constitution of India, 1950 — Article 226, 32
High Courts26 Nov 2001Dismissed
R.K. Aneja Vs Delhi Development Authority
Delhi High Court · (2001) 11 DEL CK 0092
Arbitration Act, 1940 — Section 30, 33