Judgments

2,534 judgments in All Courts matching “Section 33 Arbitration Act” · page 98 of 127

High Courts05 Oct 1999

Antyakula Eswara Rao Vs Gudla Kumaraswamy and others

Andhra Pradesh High Court · (1999) 6 ALD 740 : (1999) 6 ALT 644

Arbitration Act, 1940 — Section 14(2), 30, 31(2), 32, 33Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Limitation Act, 1963 — Article 158

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High Courts29 Sept 1999

Karam Singh Lall Vs Union of India

Punjab And Haryana At Chandigarh · (2000) 125 PLR 507 : (1999) 4 RCR(Civil) 531

Arbitration Act, 1940 — Section 30, 33

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Supreme Court20 Sept 1999Allowed

Rajasthan State Mines and Minerals Limited Vs Eastern Engineering Enterprises and Another

Supreme Court Of India · AIR 1999 SC 3627 : (1999) AIRSCW 3644 : (1999) 3 ARBLR 350 : (1999) 7 JT 379 : (2000) 2 LW 729 : (1999) 6 SCALE 92 : (1999) 9 SCC 283 : (1999) 2 SCR 710 Supp : (1999) 8 Supreme 295 : (1999) 2 UJ 1579

Arbitration Act, 1940 — Section 30, 33

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High Courts09 Sept 1999

Mahesh Kantilal Shah and Others Vs Shishir Chhotalal Shah and Others

Bombay High Court · AIR 2000 Bom 157 : (1999) 4 ALLMR 584 : (2000) 1 BomCR 442 : (2000) 2 BOMLR 220 : (2000) 2 MhLj 136

Arbitration and Conciliation Act, 1996 — Section 33Evidence Act, 1872 — Section 115Partnership Act, 1932 — Section 48

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High Courts08 Sept 1999

Executive Engineer Vs Ram Niwas Bansal

Punjab And Haryana At Chandigarh · (2000) 125 PLR 173 : (1999) 4 RCR(Civil) 472 : (1999) 4 RCR(Civil) 474

Arbitration Act, 1940 — Section 30, 33

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Supreme Court27 Aug 1999Dismissed

State of Jammu & Kashmir and Another Vs Dev Dutt Pandit Dev Dutt Pandit Vs State of Jammu & Kashmir and Others

Supreme Court Of India · AIR 1999 SC 3196 : (1999) AIRSCW 3160 : (1999) 6 JT 283 : (2000) 1 MLJ 28 : (1999) 5 SCALE 241 : (1999) 7 SCC 339 : (1999) 2 SCR 1 Supp : (1999) 7 Supreme 524

Arbitration Act, 1940 — Section 20, 30, 33Civil Procedure Code, 1908 (CPC) — Section 34, 34(1)Interest Act, 1978 — Section 2, 5

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High Courts18 Aug 1999

M/s. Sydney Apparels Vs M/s. Alagan and Co.

Madras High Court · (1999) 08 MAD CK 0115

Arbitration Act, 1940 — Section 30, 30(c), 32, 33Arbitration and Conciliation Act, 1996 — Section 16, 34

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High Courts11 Aug 1999

Oil and Natural Gas Commission Vs McDermott International Inc.

Bombay High Court · (2000) 1 BomCR 369 : (2000) 3 MhLj 747

Arbitration Act, 1940 — Section 3, 30, 33, 41Arbitration and Conciliation Act, 1996 — Section 17Bombay High Court (Original Side) Rules, 1980 — Rule 787(5)

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High Courts06 Aug 1999

Steel Authority of India Vs Engineering Construction Services

Calcutta High Court · (2000) 1 CALLT 442

Arbitration Act, 1940 — Section 21, 23, 30, 33, 34

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High Courts06 Aug 1999

Swaran Arora and Another Vs Sh. Shyam Lal Jain and Others

Delhi High Court · (1999) 5 AD 755 : AIR 1999 Delhi 343 : (2000) 84 DLT 363 : (1999) 50 DRJ 767

Arbitration Act, 1940 — Section 11, 33

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High Courts03 Aug 1999

Padmavathi Constructions Vs Andhra Pradesh Industrial Infrastructure Corporation Ltd. and others

Andhra Pradesh High Court · (1999) 5 ALD 609

Arbitration Act, 1940 — Section 2, 30, 33, 42Arbitration and Conciliation Act, 1996 — Section 13Arbitration and Conciliation Ordinance, 1996 — Section 1(3), 11, 34, 42, 8

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High Courts02 Aug 1999

HMG Engineering Pvt. Ltd. Vs Union Bank of India and others

Bombay High Court · (1999) 4 ALLMR 653 : (2000) 1 BomCR 221 : (1999) 3 MhLj 670

Arbitration Act, 1940 — Section 20 , 33Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 20Defence Service of Engineers (Recruitment and Conditions of Service) Rules, 1991 — Rule 3

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High Courts27 Jul 1999

Equipment and Conductors (P) Ltd. Vs Union of India (UOI) and Others

Delhi High Court · (2000) 52 DRJ 266

Arbitration Act, 1940 — Section 30, 33

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High Courts19 Jul 1999

V.K. Dewan and Co. Vs Municipal Corporation of Delhi and Another

Delhi High Court · (1999) 5 AD 671 : (1999) 81 DLT 299 : (2000) 1 RCR(Civil) 103

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

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High Courts07 Jul 1999

H.P. Tourism Development Corporation Vs National Insurance Company Ltd.

High Court Of Himachal Pradesh · (2000) 1 ShimLC 37

All India Fire Tariff Rules — Rule 10Arbitration Act, 1940 — Section 21, 30, 33, 34Interest Act, 1978 — Section 3

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High Courts01 Jul 1999

C.B. Tanwar and Co. Vs Delhi Development Authority

Delhi High Court · (1999) 50 DRJ 652

Arbitration Act, 1940 — Section 30, 33

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High Courts26 May 1999

Joginder Kumar Gandhi Vs D.D.A. and Another

Delhi High Court · (1999) 80 DLT 217 : (1999) 50 DRJ 427

Arbitration Act, 1940 — Section 30, 33

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Supreme Court11 May 1999Dismissed

Olympus Superstructures Pvt. Ltd. Vs Meena Vijay Khetan and Others

Supreme Court Of India · AIR 1999 SC 2102 : (1999) AIRSCW 1831 : (1999) 4 ALT 1 : (1999) 2 ARBLR 695 : (1999) 3 JT 514 : (1999) 3 LW 31 : (1999) 3 LW 1 : (1999) 3 SCALE 587 : (1999) 5 SCC 651 : (1999) 3 SCR 490 : (1999) 5 Supreme 338 : (1999) 2 UJ 997

Arbitration Act, 1940 — Section 30, 33Arbitration and Conciliation Act, 1996 — Section 11, 16, 28, 30, 33English Arbitration Act, 1950 — Section 15

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High Courts07 May 1999

The Punjab Paint Colour and Varnish Works Vs Union of India (UOI) and Others

Delhi High Court · (1999) 79 DLT 529 : (1999) 49 DRJ 609

Arbitration Act, 1940 — Section 30, 33

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High Courts01 May 1999

Vakil Chand Bindal Vs Delhi Development Authority

Delhi High Court · (1999) 4 AD 316 : (1999) 79 DLT 673 : (1999) 50 DRJ 9

Arbitration Act, 1940 — Section 30, 33

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