JUDGMENT DATABASE

Search 2,534 Indian judgments.

2,534 judgments in All Courts matching “Section 33 Arbitration Act” · page 93 of 127

High Courts23 Jul 2001Dismissed

C.V. Jain and Co. Vs Hindustan Fertilizer Corporation Ltd.

Delhi High Court · (2001) 07 DEL CK 0182

Arbitration Act, 1940 — Section 30, 33Arbitration and Conciliation Act, 1996 — Section 34, 34(1), 34(2), 34(3), 5Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11

Read judgment

High Courts13 Jul 2001

Jason Links(I) Pvt. Limited Vs MTNL and Another

Delhi High Court · (2001) 94 DLT 543 : (2001) 60 DRJ 100 : (2002) 2 RCR(Civil) 441

Arbitration Act, 1940 — Section 15, 16, 30, 33

Read judgment

High Courts04 Jul 2001Dismissed

State of Goa Vs J.L. Baptista, Civil Contractors

Bombay High Court · (2002) 1 BomCR 327

Arbitration Act, 1940 — Section 30, 33

Read judgment

High Courts04 Jul 2001Dismissed

Union of India (UOI) and Others Vs K.B. Joseph and Another

Andhra Pradesh High Court · (2001) 4 ALT 401(1)

Arbitration Act, 1940 — Section 30, 33Arbitration and Conciliation Act, 1996 — Section 11(6)Constitution of India, 1950 — Article 134A

Read judgment

High Courts02 Jul 2001Dismissed

Walter Rosario and Others Vs Corporation Bank and Another

Karnataka High Court · (2001) 4 KCCR 2502

Arbitration Act, 1940 — Section 30, 33Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 17, 18

Read judgment

High Courts22 Jun 2001Dismissed

Central Coalfields Ltd., Ranchi Vs Mahabir Construction Company Ranchi

Jharkhand High Court · (2001) 49 BLJR 2083

Arbitration Act, 1940 — Section 13, 14, 30, 33

Read judgment

High Courts01 Jun 2001

Goel Associates Vs SAIL Cooperative Group Housing Society Ltd. and another

Delhi High Court · (2001) 60 DLT 338 : (2002) 1 RCR(Civil) 814

Arbitration Act, 1940 — Section 30, 33

Read judgment

High Courts30 May 2001Allowed

Union of India (UOI) and Others Vs Gouri Construction Company and Others

Rajasthan High Court · (2002) 1 RLW 579 : (2002) 3 WLN 139

Arbitration Act, 1940 — Section 14, 17, 29, 30, 33

Read judgment

High Courts23 May 2001

Essban Paints Pvt. Ltd. Vs Union of India and Another

Delhi High Court · (2001) 05 DEL CK 0176

Arbitration Act, 1940 — Section 30, 33

Read judgment

High Courts16 May 2001

Shri J.K. Anand Vs Delhi Development Authority and Another

Delhi High Court · (2001) 59 DRJ 380

Arbitration Act, 1940 — Section 16, 30, 33Contract (Amendment) Act, 1997 — Section 28

Read judgment

High Courts16 May 2001

M/s. Geep Industrial Syndicate Limited Vs Union of India

Delhi High Court · (2001) 93 DLT 612

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

Read judgment

High Courts03 May 2001

M/s. Delhi Iron and Steel Company Limited Vs U.P. Electricity Board and Another

Delhi High Court · (2002) 61 DRJ 280

Arbitration Act, 1940 — Section 33Contract Act, 1872 — Section 10, 2, 7

Read judgment

High Courts01 May 2001

M/s. Kapil Flour Mills Vs H.S.E.B.

Punjab And Haryana At Chandigarh · (2001) 05 P&H CK 0123

Arbitration Act, 1940 — Section 30, 33, 35

Read judgment

High Courts27 Apr 2001Allowed

General Insurance Corporation of India Ltd. Vs Nandlal Engineering Company Pvt. Ltd.

Bombay High Court · (2001) 4 ALLMR 311 : (2002) 1 BomCR 619 : (2002) 1 MhLj 183

Arbitration Act, 1940 — Section 13, 2, 30, 33, 5General Insurance Business (Nationalisation) Act, 1972 — Section 9

Read judgment

High Courts27 Apr 2001

Union of India Vs Vengamamba Engineering Co., Juputi, Krishna Dist. and another

Andhra Pradesh High Court · (2001) 3 ALD 776 : (2001) 4 ALT 45

Arbitration and Conciliation Act, 1996 — Section 11(6), 26, 33, 34, 75

Read judgment

High Courts25 Apr 2001

M/s Duggal Construction (India) Ltd. Vs M/s Indian Farmers Fertilizers Cooperative Ltd.

Delhi High Court · (2001) 04 DEL CK 0103

Arbitration Act, 1940 — Section 29, 30, 33Contract Act, 1872 — Section 1, 25, 38, 73Interest Act, 1978 — Section 3, 3(3)

Read judgment

High Courts23 Apr 2001Allowed

State of Haryana Vs Brish Bhan

Patna High Court · (2001) 04 PAT CK 0039

Arbitration Act, 1940 — Section 28, 33

Read judgment

High Courts23 Apr 2001Dismissed

Maya Devi Vs Nirmal Chand and Others

Delhi High Court · (2001) 5 AD 781 : (2001) 92 DLT 43 : (2001) 59 DRJ 460

Arbitration Act, 1940 — Section 20, 30, 33, 43

Read judgment

High Courts31 Mar 2001

Andhra Pradesh Industrial Infrastructure Corporation Limited, Hyd. and others Vs Padmavathi Constructions and another

Andhra Pradesh High Court · (2001) 3 ALD 529

Arbitration Act, 1940 — Section 23, 30, 33, 34Arbitration and Conciliation Act, 1996 — Section 21, 34, 85Constitution of India, 1950 — Article 226

Read judgment

Supreme Court30 Mar 2001Allowed

Pyrites, Phosphates and Chemicals Ltd. Vs Sebilan Compania and Another

Supreme Court Of India · (2002) 2 ACR 1930

Arbitration Act, 1940 — Section 33

Read judgment