JUDGMENT DATABASE

Search 2,534 Indian judgments.

2,534 judgments in All Courts matching “Section 33 Arbitration Act” · page 95 of 127

High Courts09 Nov 2000

Vastu Invest and Holdings Pvt. Ltd. Vs Gujarat Lease Financing Ltd.

Bombay High Court · (2001) 2 ALLMR 322 : (2001) 2 ARBLR 315 : (2001) 2 BOMLR 156 : (2001) 2 MhLj 565

Arbitration Act, 1940 — Section 33Arbitration and Conciliation Act, 1996 — Section 16(2), 31(7), 34(2)Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 5(11)

Read judgment

High Courts19 Oct 2000Dismissed

Union of India (UOI) Vs H.K. Dhruva

Gujarat High Court · (2001) 2 GLR 1525

Arbitration Act, 1940 — Section 30, 33, 39

Read judgment

Supreme Court17 Oct 2000Allowed

Union of India Vs M/s. Popular Builders, Calcutta

Supreme Court Of India · AIR 2000 SC 3185 : (2001) AIRSCW 2315 : (2000) AIRSCW 3690 : (2000) 1 JT 497 Supp : (2000) 7 SCALE 168 : (2000) 8 SCC 1 : (2000) 4 SCR 22 Supp : (2000) 7 Supreme 72

Arbitration Act, 1940 — Section 14, 30, 33, 39

Read judgment

High Courts17 Oct 2000Dismissed

Him Sports Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2000) 3 ShimLC 361

Arbitration Act, 1940 — Section 34Civil Procedure Code, 1908 (CPC) — Section 28, 30, 33, 42, 80

Read judgment

High Courts03 Oct 2000Allowed

J.J.L.B. Engineers and Contractors Vs Manmohan Harijinder and Associates and Another

Bombay High Court · (2001) 2 ALLMR 149 : (2001) 3 BomCR 577

Arbitration Act, 1940 — Section 30, 30, 33, 33Limitation Act, 1963 — Article 119Partnership Act, 1932 — Section 18, 19, 22

Read judgment

High Courts22 Sept 2000

Paras Ram Sharma Vs Delhi Development Authority

Delhi High Court · (2000) 55 DRJ 526

Arbitration Act, 1940 — Section 30, 33

Read judgment

High Courts13 Sept 2000

Hotel Corporation of India Vs State and others

Jammu And Kashmir High Court · AIR 2001 J&K 36 : (2001) KashLJ 394 : (2001) SriLJ 30

Jammu and Kashmir Arbitration and Conciliation Act, 2002 — Section 14, 30, 33

Read judgment

High Courts07 Sept 2000

Delhi Development Authority Vs M/s. Jagan Nath Ashok Kumar

Delhi High Court · (2000) 09 DEL CK 0002

Arbitration Act, 1940 — Section 30, 33

Read judgment

High Courts05 Sept 2000

National Milk Suppliers Vs Union of India and another

Delhi High Court · (2000) 09 DEL CK 0097

Arbitration Act, 1940 — Section 33

Read judgment

High Courts28 Aug 2000

M/s. KEI Industries Ltd. Vs Delhi Vidyut Board and Others

Delhi High Court · (2001) 1 ARBLR 140

Arbitration Act, 1940 — Section 14, 17, 30, 33Sales of Goods Act, 1930 — Section 11

Read judgment

High Courts18 Aug 2000Dismissed

Nepa Limited Vs Rana Timber Traders and others

Madhya Pradesh High Court · (2001) 1 MPHT 476 : (2001) 1 MPLJ 638

Arbitration Act, 1940 — Section 14(2), 17, 30, 33Civil Procedure Code, 1908 (CPC) — Section 115Limitation Act, 1963 — Article 119

Read judgment

High Courts19 Jul 2000Allowed

Government of Kerala Vs Satheesh Chandran

High Court Of Kerala · (2001) 2 ILR (Ker) 390

Arbitration Act, 1940 — Section 16, 30, 33, 37, 37(3)

Read judgment

High Courts12 Jul 2000Dismissed

Punjab Tourism Corporation Ltd. Vs Parkash Chand Goyal

Punjab And Haryana At Chandigarh · (2000) 3 RCR(Civil) 661

Arbitration Act, 1940 — Section 33

Read judgment

High Courts06 Jul 2000

M/s. Enkay Construction Company Vs The Vice Chairman, DDA and Another

Delhi High Court · (2000) 3 ARBLR 8 : (2000) 86 DLT 748 : (2000) 54 DRJ 824

Arbitration Act, 1940 — Section 14(2), 17, 29, 33Limitation (Amendment) Act, 1940 — Section 4, 5

Read judgment

High Courts26 May 2000

Shapoorji Pallonji and Company Pvt. Ltd. Vs Housing and Urban Devp. Corpn. Ltd.

Delhi High Court · (2000) 4 RCR(Civil) 541

Arbitration Act, 1940 — Section 30, 33

Read judgment

High Courts17 May 2000Dismissed

Shivalik Const. Co. Vs Punjab State and Others

Punjab And Haryana At Chandigarh · (2001) 2 CivCC 377 : (2000) 126 PLR 738 : (2000) 3 RCR(Civil) 355

Arbitration Act, 1940 — Section 30, 33

Read judgment

High Courts08 May 2000Allowed

Mahesh Kumar Jagatramka Vs Suresh Kumar Jagatramka and others

Madhya Pradesh High Court · (2001) 2 MPHT 116

Arbitration Act, 1940 — Section 34Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1, Order 33 Rule 2, Order 7 Rule 11, 10, 115

Read judgment

High Courts05 May 2000

State of Goa Vs M/s. Heera Constructions

Bombay High Court · AIR 2001 Bom 45 : (2000) 4 BomCR 574

Arbitration Act, 1940 — Section 30, 33Arbitration and Conciliation Act, 1996 — Section 14, 17, 4, 85Civil Procedure Code, 1908 (CPC) — Section 151

Read judgment

High Courts03 May 2000Dismissed

Additional Chief Engineer/Director Construction and Others Vs S.P. Chopra and Co. and Others

Punjab And Haryana At Chandigarh · (2001) 1 CivCC 548 : (2000) 126 PLR 84 : (2000) 3 RCR(Civil) 76

Arbitration Act, 1940 — Section 14, 15, 30, 33Civil Procedure Code, 1908 (CPC) — Section 115

Read judgment

High Courts10 Apr 2000

Union of India (S.E. Rly) Vs Dulal Chandra Mondal

Calcutta High Court · (2000) 3 CALLT 405 : (2000) 2 CHN 335

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

Read judgment