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2,534 judgments in All Courts matching “Section 33 Arbitration Act” · page 97 of 127

High Courts21 Dec 1999

Rajasthan Rajya Sahakari Kraya-Vikray Sangh Ltd. Vs Gill and Co. Ltd.

Bombay High Court · (2000) 2 ALLMR 19 : (2000) 3 BomCR 103 : (2000) 2 BOMLR 332 : (2000) 3 MhLj 300

Arbitration Act, 1940 — Section 33Contract Act, 1872 — Section 69, 70

High Courts17 Dec 1999

Renu Narula Vs Pratap Chit and Trading (P) Limited and Others

Delhi High Court · (2000) 56 DRJ 111

Arbitration Act, 1940 — Section 30, 33Constitution of India, 1950 — Article 227Limitation Act, 1963 — Article 119, 5

High Courts16 Dec 1999

Kochar Construction Works Vs DDA and Another

Delhi High Court · (2000) 52 DRJ 755

Arbitration Act, 1940 — Section 30, 33

High Courts10 Dec 1999Partly Allowed

State of Rajasthan Vs Nav Bharat Construction Co.

Rajasthan High Court · AIR 2000 Raj 180

Arbitration Act, 1940 — Section 16(1), 29, 30, 33

High Courts02 Dec 1999

Naresh Kumar Jhangi Vs D.D.A. and Another

Delhi High Court · (2000) 2 AD 5 : (2000) 83 DLT 334 : (2000) 52 DRJ 343

Arbitration and Conciliation Act, 1996 — Section 30, 33

High Courts01 Dec 1999

Keval Krishna Balakram Hitkari and another Vs Anil Keval Hitkari and others

Bombay High Court · AIR 2000 Bom 108 : (2000) 3 ALLMR 168 : (2000) 2 BomCR 437

Arbitration Act, 1940 — Section 14, 2, 33Evidence Act, 1872 — Section 115Registration Act, 1908 — Section 17

High Courts01 Dec 1999Allowed

Daisy Trading Corpn. Vs Union of India (UOI)

Delhi High Court · (2000) 83 DLT 422 : (2000) 52 DRJ 476

Arbitration and Conciliation Act, 1996 — Section 30, 33

High Courts30 Nov 1999Dismissed

M.B. Gharpuray Engineers and Builders Vs State of M.P.

Madhya Pradesh High Court · (2000) 1 MPJR 566 : (2000) 2 MPLJ 210

Arbitration Act, 1940 — Section 14, 30, 33

High Courts29 Nov 1999

Oil and Natural Gas Corporation Limited Vs Sumitomo Heavy Industries Ltd.

Bombay High Court · (2000) 2 ALLMR 195 : (2000) 2 BomCR 501

Arbitration Act, 1940 — Section 33Income Tax Act, 1961 — Section 42, 43, 44

High Courts24 Nov 1999

D.T.M. Construction (P) Ltd. Vs West Bengal Housing Board

Calcutta High Court · (2000) 2 CALLT 474

Arbitration Act, 1940 — Section 30, 33

High Courts22 Nov 1999

Harbanslal Bhayana and Sons Vs U.O.I. and Another

Delhi High Court · (2000) 1 AD 972 : (2000) 52 DRJ 308

Arbitration Act, 1940 — Section 30, 33Arbitration and Conciliation Act, 1996 — Section 30, 33

High Courts19 Nov 1999

Faircot S.A. Vs Tata SSI Ltd.

Bombay High Court · (2000) 2 BomCR 429 : (2000) 1 BOMLR 525 : (2000) 2 MhLj 223

Arbitration Act, 1940 — Section 31(2), 32, 33, 5Evidence Act, 1872 — Section 115Foreign Awards (Recognition and Enforcement) Act, 1961 — Section 3, 6, 7

High Courts16 Nov 1999

Jagdish R. Vora and another Vs Asit C. Mehta and another

Bombay High Court · (2000) 2 ALLMR 403 : (2000) 2 BomCR 84 : (2000) 1 BOMLR 6 : (2000) 3 MhLj 451

Arbitration Act, 1940 — Section 12, 28, 33, 36, 37

High Courts15 Nov 1999

Harinder Anand Vs D.D.A.

Delhi High Court · (2000) 1 AD 917 : (2000) 83 DLT 391 : (2000) 52 DRJ 369 : (2000) 2 RCR(Civil) 640

Arbitration and Conciliation Act, 1996 — Section 30, 33

High Courts27 Oct 1999Allowed

Lukehwar and others Vs Dhebar Singh and others

Madhya Pradesh High Court · (2000) 3 MPLJ 135

Arbitration Act, 1940 — Section 32, 33Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16

High Courts25 Oct 1999

Hirubhai Himabhai Patel and Others Vs M/s. V.H. Patel and Co. and Others

Bombay High Court · AIR 2000 Bom 114 : (2000) 2 ALLMR 361 : (2000) 2 BomCR 47 : (2000) 1 BOMLR 883

Arbitration Act, 1940 — Section 30, 33

High Courts21 Oct 1999

Shri Atul Ramrao Kothare Vs Shri Upendra K. Majithia

Bombay High Court · (2000) 1 ALLMR 19 : (2000) 2 BomCR 45 : (2000) 2 BOMLR 380

Arbitration Act, 1940 — Section 30, 33Bombay High Court (Original Side) Rules, 1980 — Rule 787(5)Evidence Act, 1872 — Section 3, 8, 9

High Courts14 Oct 1999

Nutan K.V. Crimpers Vs Tilak Raj Kapoor M/s. M.H. Textiles, Surat and Other Vs Teraj Agencies Pvt. Ltd.

Delhi High Court · (1999) 6 AD 614 : (1999) 82 DLT 434 : (2000) 52 DRJ 19

Arbitration Act, 1940 — Section 14, 17, 20, 30, 33

High Courts14 Oct 1999Allowed

Hindustan Aeronautics Limited, Koraput Division Vs Shri B.N. Das, Das Electric Trading Co.

Orissa High Court · (2000) 1 OLR 102

Arbitration Act, 1940 — Section 30, 33Civil Procedure Code, 1908 (CPC) — Order 16 Rule 1, Order 16 Rule 1A

High Courts06 Oct 1999

Sankrod Co-operative L. and C. Society Ltd. Vs Haryana State

Punjab And Haryana At Chandigarh · (1999) 4 RCR(Civil) 575

Arbitration Act, 1940 — Section 2, 30, 33Constitution of India, 1950 — Article 229, 299Government of India Act, 1935 — Section 175