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2,534 judgments in All Courts matching “Section 33 Arbitration Act” · page 96 of 127

High Courts04 Apr 2000

Union of India Vs M/s. R.K. Goel and Associates

Bombay High Court · (2000) 3 BomCR 666 : (2000) 3 MhLj 616

Arbitration Act, 1940 — Section 23, 24, 31(3), 33Arbitration and Conciliation Act, 1996 — Section 21, 85(2)Limitation Act, 1963 — Section 14

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Supreme Court04 Apr 2000Dismissed

Wellington Associates Ltd. Vs Mr. Kirit Mehta

Supreme Court Of India · AIR 2000 SC 1379 : (2000) AIRSCW 1165 : (2000) 3 ALLMR 671 : (2000) 3 ALT 2 : (2000) 4 JT 135 : (2001) 2 LW 81 : (2000) 3 MLJ 1 : (2000) 3 SCALE 23 : (2000) 4 SCC 272 : (2000) 3 Supreme 80 : (2000) 2 UJ 1094

Arbitration Act, 1940 — Section 33, 34Arbitration and Conciliation Act, 1996 — Section 11, 16, 2(b)

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High Courts27 Mar 2000

P. Sadananda Reddy Vs C. Venkata Ratnam and others

Andhra Pradesh High Court · (2000) 3 ALD 385 : (2000) 3 ALT 229

Arbitration Act, 1940 — Section 14, 29, 30, 33Registration Act, 1908 — Section 17, 49Transfer of Property Act, 1882 — Section 53

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Supreme Court27 Mar 2000Dismissed

Khaleel Ahmed Dakhani Vs The Hatti Gold Mines Co. Ltd.

Supreme Court Of India · AIR 2000 SC 1926 : (2000) AIRSCW 1570 : (2000) 3 JT 492 : (2000) 2 SCALE 555 : (2000) 3 SCC 755 : (2000) 2 SCR 575 : (2000) 2 Supreme 549 : (2000) 1 UJ 786

Arbitration and Conciliation Act, 1996 — Section 11, 33, 34, 36, 75Civil Procedure Code, 1908 (CPC) — Section 148A, 2, 20, 9

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High Courts27 Mar 2000Allowed

Agrawal Krishi Sewa Kendra Vs Hindustan Fertilizer Corporation Ltd.

Madhya Pradesh High Court · (2001) 5 MPHT 192 : (2001) 1 MPLJ 174

Arbitration Act, 1940 — Section 16, 17, 30, 33

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High Courts24 Mar 2000

M/s. J.N. Textiles Vs M/s. Bon Chance and Another

Delhi High Court · (2000) 4 AD 860 : (2000) 3 ARBLR 490

Arbitration Act, 1940 — Section 33

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High Courts23 Mar 2000

M/s. Graphic Interiors Vs The Commander Works Engineer and others

Bombay High Court · AIR 2000 Bom 303 : (2000) 3 ALLMR 18 : (2000) 4 BomCR 237 : (2000) 2 BOMLR 58

Arbitration Act, 1940 — Section 33Civil Procedure Code, 1908 (CPC) — Order 14 Rule 7, Order 20 Rule 5

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High Courts14 Mar 2000

Sanjay Paper and Chemical Industries Ltd. Vs Union of India and Another

Delhi High Court · (2000) 85 DLT 790 : (2000) 54 DRJ 27 : (2000) 126 PLR 1 : (2000) 4 RCR(Civil) 615

Arbitration Act, 1940 — Section 32, 33

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High Courts13 Mar 2000

Pradeep Anand Vs I.T.C. Ltd. and Others

Delhi High Court · (2000) 3 AD 965

Arbitration Act, 1940 — Section 14, 17, 30, 33Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2

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High Courts07 Mar 2000Allowed

Lakme Ltd. Vs Plethic Pharmaceuticals Ltd. and Others

Madhya Pradesh High Court · (2001) 1 JLJ 387 : (2000) 3 MPHT 249 : (2000) 2 MPLJ 35

Arbitration Act, 1940 — Section 33Arbitration and Conciliation Act, 1996 — Section 33, 34, 34(2), 34(3)Civil Procedure Code, 1908 (CPC) — Section 115

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High Courts03 Mar 2000

Simplex Concrete Piles (India) Ltd. Vs National Projects Construction Corpn. Ltd.

Delhi High Court · (2000) 5 AD 86 : (2000) 53 DRJ 580

Arbitration Act, 1940 — Section 30, 33

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High Courts22 Feb 2000

Kalyan Chand Goel and Co. and Another Vs D.D.A. and Another

Delhi High Court · (2000) 2 AD 745 : (2000) 3 ARBLR 546

Arbitration Act, 1940 — Section 30, 33

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High Courts19 Feb 2000

National Project Construction Corporation Ltd. Vs Aroma Universal

Calcutta High Court · (2001) 2 CALLT 195 : (2001) 2 CHN 149

Arbitration Act, 1940 — Section 11, 12, 30, 33, 5Limitation Act, 1963 — Section 3

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High Courts09 Feb 2000

H.C. Builders Vs Union of India

Delhi High Court · (2000) 2 AD 765 : (2000) 84 DLT 222 : (2000) 53 DRJ 370

Arbitration Act, 1940 — Section 30, 33

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High Courts02 Feb 2000Dismissed

J. Qumairjee and Co. Vs IIIrd Additional District Judge, Dehradun and others

Allahabad High Court · AIR 2000 All 286 : (2000) 1 AWC 850

Arbitration Act, 1940 — Section 30, 33, 39(1), 39(2)Arbitration and Conciliation Act, 1996 — Section 37(3)Constitution of India, 1950 — Article 132, 133, 134, 134A, 135

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High Courts29 Jan 2000

Abdul Aziz Moherbaksh and another Vs Mahanagar Telephone Nigam Ltd. and others

Bombay High Court · AIR 2000 Bom 260 : (2000) 2 ALLMR 23 : (2000) 3 BomCR 164 : (2000) 2 BOMLR 496 : (2000) 3 CivCC 54 : (2000) 3 MhLj 120

Arbitration Act, 1940 — Section 33, 34Telegraph Act, 1885 — Section 7

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High Courts24 Jan 2000

Gupta Pvt.Loan Committee Vs Perfection House

Jammu And Kashmir High Court · (2001) KashLJ 178

Jammu and Kashmir Arbitration and Conciliation Act, 2002 — Section 14, 17, 20, 30, 33

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High Courts10 Jan 2000

West Bengal State Electricity Board Vs Bengal Traders

Calcutta High Court · (2000) 2 CALLT 89

Arbitration Act, 1940 — Section 33

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High Courts09 Jan 2000

Bibhuti Bhusan Kundagrami Vs Durgapur Notified Area Authority and Another

Calcutta High Court · 105 CWN 469

Arbitration Act, 1940 — Section 11, 28, 30, 33, 5Bengal, North- Western Provinces, Agra and Assam Civil Courts Act, 1887 — Section 13, 13(1), 13(2)

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High Courts22 Dec 1999

State of A.P. and another Vs Kapa Babu Rao

Andhra Pradesh High Court · (2000) 2 ALD 80 : (2000) 5 ALT 674 : (2000) 2 APLJ 217

Arbitration Act, 1940 — Section 3, 30, 33, 41, 45Civil Procedure Code, 1908 (CPC) — Section 34

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