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2,534 judgments in All Courts matching “Section 33 Arbitration Act” · page 92 of 127

High Courts03 Oct 2001Dismissed

Union of India Vs Nav Bharat Construction

Calcutta High Court · (2001) 3 CALLT 452 : 106 CWN 293

Arbitration Act, 1940 — Section 14(1), 14(2), 17, 30, 33Arbitration and Conciliation Act, 1996 — Section 33, 34, 34(1), 34(2), 34(3)Civil Procedure Code, 1908 (CPC) — Order 41 Rule 3, Order 9 Rule 13

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High Courts28 Sept 2001Allowed

B.K. Vashisht Vs East International Ltd. and Another

Delhi High Court · (2001) 95 DLT 716

Arbitration Act, 1940 — Section 14, 17, 30, 33Contract Act, 1872 — Section 70

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High Courts24 Sept 2001

Dharam Constructions Vs Delhi Development Authority

Delhi High Court · (2001) 60 DRJ 711

Arbitration Act, 1940 — Section 30, 33

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High Courts21 Sept 2001

Pritpal Singh Bhatia Vs Yogeshwar Nath and Another

Delhi High Court · (2002) 2 AD 323 : (2002) 64 DRJ 344

Arbitration Act, 1940 — Section 11, 33, 8, 9

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High Courts21 Sept 2001

Prem Chand Sharma and Co. Vs Delhi Development Authority

Delhi High Court · (2003) 1 ARBLR 417 : (2002) 63 DRJ 229

Arbitration Act, 1940 — Section 30, 33

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High Courts20 Sept 2001Allowed

Allahabad Development Authority and Another Vs Vidyawati Construction Co.

Allahabad High Court · (2001) 4 AWC 2809 : (2002) 1 UPLBEC 300

Arbitration Act, 1940 — Section 20, 21, 28, 30, 33Limitation Act, 1963 — Article 137, 3

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High Courts12 Sept 2001Dismissed

Delhi Development Authority Vs Hindustan Construction Corporation Engineers and Contractors

Delhi High Court · (2001) 94 DLT 502 : (2002) 61 DRJ 299

Arbitration Act, 1940 — Section 20, 30, 33, 39Contract Act, 1872 — Section 70

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High Courts05 Sept 2001

M/s H.J. Baker and Bros. Inc. Vs M.M.T.C.

Delhi High Court · (2001) 09 DEL CK 0127

Arbitration Act, 1940 — Section 30, 33Contract Act, 1872 — Section 2, 56, 73

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High Courts04 Sept 2001

Atree Associates Vs DDA and Another

Delhi High Court · (2001) 60 DRJ 663 : (2002) 1 RAJ 68

Arbitration and Conciliation Act, 1996 — Section 30, 33

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Supreme Court31 Aug 2001Dismissed

Smita Conductors Ltd. Vs Euro Alloys Ltd.

Supreme Court Of India · (2001) 3 ARBLR 275 : (2001) 7 JT 358 : (2002) 2 LW 13 : (2001) 6 SCALE 128 : (2001) 7 SCC 328 : (2002) 1 UJ 13

Arbitration Act, 1940 — Section 32, 33, 34Foreign Awards (Recognition & Enforcement) Act, 1961 — Section 2(a), 3, 4, 7, 7(1)(b)(ii)Constitution Of India, 1950 — Article 134A

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High Courts24 Aug 2001

Mr. Suresh Vs Mr. Sandeep Kartia and Another

Delhi High Court · (2001) 93 DLT 597

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

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High Courts21 Aug 2001Dismissed

Canara Bank Vs C. Pandit Rao

Andhra Pradesh High Court · (2001) 6 ALT 16

Arbitration Act, 1940 — Section 14, 14(1)(2), 30, 33

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Supreme Court20 Aug 2001Allowed

The Owners and Parties Interested in the Vessel M.V. Baltic Confidence and Another Vs State of Trading Corportion of India Ltd. and Another

Supreme Court Of India · (2001) 6 AD 362 : AIR 2001 SC 3381 : (2001) AIRSCW 3220 : (2001) 3 ARBLR 96 : (2001) 49 BLJR 2359 : (2001) 6 JT 610 : (2001) 5 SCALE 356 : (2001) 7 SCC 473 : (2001) 6 Supreme 282 : (2001) 2 UC 535

Arbitration Act, 1940 — Section 33Arbitration And Conciliation Act, 1996 — Section 45

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High Courts14 Aug 2001

B.M. Labroo Vs Vibhoo Kumar and Others

Delhi High Court · (2001) 08 DEL CK 0126

Arbitration Act, 1940 — Section 17, 28, 30, 33, 34

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High Courts10 Aug 2001

Curewel (India) Ltd. Vs Pharmachim and another

Delhi High Court · (2001) 08 DEL CK 0270

Arbitration Act, 1940 — Section 33

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High Courts09 Aug 2001Dismissed

Mukherjee Brothers Vs The Executive Engineer Subarnarekha Canal Division

Jharkhand High Court · (2001) 08 JH CK 0013

Arbitration Act, 1940 — Section 30, 33

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High Courts06 Aug 2001Dismissed

Delhi Cantonment Board Vs M/s. Daulat Rai and Sons

Delhi High Court · (2001) 60 DRJ 167

Arbitration and Conciliation Act, 1996 — Section 33, 34, 34(2), 43, 43(1)Limitation Act, 1963 — Section 5

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High Courts30 Jul 2001

M/s Jindal Financial and Investment Services Vs Prakash Industries Limited and another

Delhi High Court · (2003) 1 ARBLR 313 : (2002) 63 DRJ 82

Arbitration and Conciliation Act, 1996 — Section 22, 30(2), 32, 32(2), 33Transfer of Property Act, 1882 — Section 53

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High Courts27 Jul 2001

Airports Authority of India Vs Biren Manufacturing Co.(Cables) Pvt. Ltd. and Another

Delhi High Court · (2001) 07 DEL CK 0095

Arbitration and Conciliation Act, 1996 — Section 25, 33, 34, 34(2)

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Supreme Court25 Jul 2001Allowed

M/s. Ispat Engineering and Foundry Works, B.S. City, Bokaro Vs M/s. steel Authority of India Ltd., B.S. City, Bokaro

Supreme Court Of India · AIR 2001 SC 2516 : (2001) AIRSCW 2723 : (2001) 5 ALT 9 : (2001) 2 ARBLR 650 : (2001) 4 CompLJ 181 : (2001) 6 JT 1 : (2002) 2 LW 7 : (2002) 2 LW 27 : (2001) 3 MLJ 145 : (2001) 4 SCALE 534 : (2001) 6 SCC 347 : (2001) 3 SCR 1190 : (2001) 5 Supreme 326

Arbitration Act, 1940 — Section 30, 30(c), 33

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