High Courts28 Mar 2001
Vikas Engineering Co. Vs D.D.A.
Delhi High Court · (2001) 5 AD 1026 : (2002) 1 RAJ 585
Arbitration Act, 1940 — Section 30, 33Contract Act, 1872 — Section 73
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2,534 judgments in All Courts matching “Section 33 Arbitration Act” · page 94 of 127
High Courts15 Mar 2001
Mohanlal Dungarmal Futnani Vs Vishanji Dungarmal Futnani and Others
Calcutta High Court · AIR 2001 Cal 122 : (2001) 3 CALLT 218
Arbitration Act, 1940 — Section 17, 30, 33, 34, 36Contract Act, 1872 — Section 23Evidence Act, 1872 — Section 118, 92
High Courts15 Mar 2001Dismissed
Vijaya Bank Vs Maker Development Services Pvt. Limited
Bombay High Court · (2001) 4 ALLMR 143 : (2001) 3 BomCR 652
Arbitration Act, 1940 — Section 30, 33, 39, 8Arbitration and Conciliation Act, 1996 — Section 28(1), 34, 34(2), 34(3), 34(4)Bombay City Civil Court Act, 1948 — Section 3
Supreme Court01 Mar 2001Partly Allowed
Mohta Alloys Steel Works Vs Mohta Finance and Leasing Co. and Others
Supreme Court Of India · AIR 2002 SC 480 : (2002) 10 SCC 196 : (2001) 5 JT 239
Arbitration Act, 1940 — Section 33Limitation Act, 1963 — Article 137
Supreme Court27 Feb 2001Dismissed
Ramachandra Reddy and Co. Vs State of Andhra Pradesh and Others
Supreme Court Of India · AIR 2001 SC 1523 : (2001) AIRSCW 1275 : (2001) 2 SCALE 291 : (2001) 4 SCC 241 : (2001) 2 SCR 186 : (2001) 2 Supreme 220 : (2001) 1 UC 609
Arbitration Act, 1940 — Section 2, 14, 16, 30, 33, 39
High Courts12 Feb 2001
Lakhi Ram Steel (P) Ltd., Hissar Vs S.D.O. (OP), Hissar
Punjab And Haryana At Chandigarh · (2001) 3 RCR(Civil) 808
Arbitration Act, 1940 — Section 17, 30, 33
High Courts09 Feb 2001Dismissed
State of Bihar and Another Vs Gaurang Lal Chatterjee
Jharkhand High Court · (2001) 4 CCC 432
Arbitration Act, 1940 — Section 20, 21, 24, 30, 33Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11
Supreme Court06 Feb 2001Allowed
Union of India and Others Vs Manager, M/s. Jain and Associates
Supreme Court Of India · AIR 2001 SC 809 : (2001) AIRSCW 607 : (2001) 2 JT 286 : (2001) 1 SCALE 635 : (2001) 3 SCC 277 : (2001) 1 SCR 889 : (2001) 1 Supreme 593 : (2001) 2 UJ 1040
Arbitration Act, 1940 — Section 30, 33, 43Civil Procedure Code, 1908 (CPC) — Order 20 Rule 4(2), Order 8 Rule 1, Order 8 Rule 10, Order 8 Rule 5, Order 8 Rule 9Constitution of India, 1950 — Article 226
High Courts05 Feb 2001
Hindustan Construction Corpn. Vs D.D.A. and Another
Delhi High Court · (2001) 60 DRJ 291
Arbitration Act, 1940 — Section 30, 33
Supreme Court30 Jan 2001Allowed
Paradip Port Trust and Others etc. Vs Unique Builders etc.
Supreme Court Of India · AIR 2001 SC 846 : (2001) AIRSCW 520 : (2001) 2 JT 477 : (2001) 1 SCALE 504 : (2001) 1 SCR 668 : (2001) 1 Supreme 584
Arbitration Act, 1940 — Section 30, 33, 35
High Courts21 Dec 2000Dismissed
Anas Abdul Khader Vs Adul Nasar
High Court Of Kerala · (2000) 12 KL CK 0029
Arbitration and Conciliation Act, 1996 — Section 33, 34(3), 43Limitation Act, 1963 — Section 14
High Courts21 Dec 2000Dismissed
Jyoti Motors Vs Industrial Credit and Development Syndicate Ltd. and Others
Gujarat High Court · (2001) 21 GLH 717 : (2001) 2 GLR 1719
Arbitration and Conciliation Act, 1996 — Section 33, 34, 34(1), 34(3)Civil Procedure Code, 1908 (CPC) — Section 115Limitation Act, 1963 — Article 119(b), 29(2), 5
High Courts20 Dec 2000
Aries Construction Co. Vs Delhi Development Authority and Others
Delhi High Court · (2000) 12 DEL CK 0045
Arbitration Act, 1940 — Section 30, 33
High Courts08 Dec 2000Dismissed
V.S. Reddy Vs Shri. M. Jayakumar and Another
Karnataka High Court · (2001) 2 KCCR 725
Arbitration and Conciliation Act, 1996 — Section 33, 33 (1), 33 (1) (b), 34Constitution of India, 1950 — Article 226
Supreme Court01 Dec 2000
Chiranjilal Srilal Goenka (Dead), By Lrs. Vs Jasjit Singh and Others
Supreme Court Of India · AIR 2001 SC 266 : (2000) AIRSCW 4323 : (2001) 73 ECC 13 : (2000) 3 JT 418 Supp : (2001) 1 MLJ 177 : (2000) 8 SCALE 130 : (2001) 1 SCC 486 : (2000) 5 SCR 313 Supp : (2000) 8 Supreme 137 : (2001) 1 UC 276
Arbitration Act, 1940 — Section 30, 33Hindu Adoptions and Maintenance Act, 1956 — Section 12, 13Registration Act, 1908 — Section 17(1), 49
High Courts01 Dec 2000Dismissed
Jyoti Talkies and Others Vs M.P. Film Development Corporation Ltd.
Madhya Pradesh High Court · (2001) 5 MPHT 303 : (2001) 2 MPJR 150
Arbitration Act, 1940 — Section 30, 33Stamp Act, 1899 — Article 12, 35
High Courts28 Nov 2000Allowed
Basant Nahata Vs The State of Rajasthan and Others
Rajasthan High Court · AIR 2001 Raj 127 : (2000) 4 RLW 186 : (2001) 1 WLC 433 : (2001) 1 WLN 226
Arbitration Act, 1940 — Section 16Constitution of India, 1950 — Article 136, 14, 19, 226, 301Income Tax Act, 1961 — Section 5
High Courts28 Nov 2000
Ex. Engineer H.S.A.M. Board Vs Dharam Pal
Punjab And Haryana At Chandigarh · (2001) 1 RCR(Civil) 677
Arbitration and Conciliation Act, 1996 — Section 33(1), 34(3)
Supreme Court21 Nov 2000Disposed Of
Malaysian Airlines Systems BHD Vs M/s. Stic Travels (P) Ltd.
Supreme Court Of India · (2000) 3 JT 257 Supp : (2000) 7 SCALE 670 : (2001) 2 UJ 1167
Arbitration and Conciliation Act, 1996 — Section 11Stamp Act, 1899 — Section 18, 3, 32, 33, 40(1)
High Courts16 Nov 2000
Mohinder Nath and Co. Vs Delhi Development Authority
Delhi High Court · (2000) 11 DEL CK 0107
Arbitration Act, 1940 — Section 30, 33