High Courts30 Apr 1999Allowed
Steel Authority of India Ltd. Vs Ramkrishna Kulwantrai
Calcutta High Court · AIR 1999 Cal 295 : (1999) 3 ARBLR 612 : (2000) 1 RCR(Civil) 337 : (2000) 2 RCR(Civil) 331
Arbitration Act, 1940 — Section 32, 33
JUDGMENT DATABASE
Search 2,534 Indian judgments.
2,534 judgments in All Courts matching “Section 33 Arbitration Act” · page 99 of 127
High Courts28 Apr 1999
Bommisetty Prasada Rao, and others Vs SAS Mines and Minerals Ltd., Hyderabad and another
Andhra Pradesh High Court · (1999) 3 ALD 358 : (1999) 3 ALT 521 : (1999) 98 CompCas 48
Andhra Pradesh (Telangana Area) Civil Courts Act, 1954 — Section 3, 5Andhra Pradesh Civil Courts Act, 1972 — Section 32, 33, 34Andhra State Act, 1953 — Section 30
High Courts21 Apr 1999
R.K. Goel Abhay Kumar Jain and another Vs Union of India
Delhi High Court · (1999) 3 AD 712 : (1999) 79 DLT 277 : (1999) 50 DRJ 637
Arbitration Act, 1940 — Section 30, 33
High Courts13 Apr 1999Allowed
R.K. Sood Vs Dr. Y.S. Parmar University of Horticulture and Forestry
High Court Of Himachal Pradesh · (2000) 1 ShimLC 127
Arbitration Act, 1940 — Section 29, 30, 33Civil Procedure Code, 1908 (CPC) — Section 34
High Courts12 Apr 1999
NEPC Micon Limited Vs Magma Leasing Limited and Another
Calcutta High Court · (1999) 2 CALLT 347
Arbitration and Conciliation Act, 1996 — Section 9Civil Procedure Code, 1908 (CPC) — Order 20 Rule 4(2), Order 39 Rule 3, Order 41 Rule 33, Order 49 Rule 3(5), 129
Supreme Court30 Mar 1999dismissed
Grid Corporation of Orissa Ltd. and Another Vs Balasore Technical School
Supreme Court Of India · AIR 1999 SC 2262 : (1999) AIRSCW 2303 : (2000) 89 CLT 5 : (1999) 2 JT 480 : (1999) 122 PLR 286 : (1999) 2 SCALE 327 : (2000) 9 SCC 552 : (1999) 3 Supreme 317
Arbitration Act, 1940 — Section 30, 33, 39Electricity Act, 1910 — Section 24Orissa Electricity Duty Act, 1961 — Section 3, 49
High Courts25 Mar 1999Allowed
Union of India Vs Singh Verma and Others
Calcutta High Court · (1999) 3 CALLT 354
Arbitration Act, 1940 — Section 20, 30, 33Contract Act, 1872 — Section 23
High Courts16 Mar 1999
Niranjan Builders Vs Union of India (UOI)
Delhi High Court · (1999) 78 DLT 679 : (1999) 49 DRJ 737
Arbitration Act, 1940 — Section 30, 33
Supreme Court11 Mar 1999Dismissed
Jayesh Engineering Works Vs New India Assurance Co. Ltd.
Supreme Court Of India · (2000) 10 SCC 184 : (2000) SCC(L&S) 380
Arbitration Act, 1940 — Section 33
High Courts05 Feb 1999
The Stock Exchange, Mumbai Vs Vinay Bubna and others
Bombay High Court · AIR 1999 Bom 266 : (1999) 3 ALLMR 442 : (1999) 2 BomCR 597 : (2001) 103 CompCas 584 : (1999) 3 MhLj 810
Arbitration Act, 1940 — Section 11, 12, 20, 28, 36Arbitration and Conciliation Act, 1996 — Section 10, 2(4), 33, 40, 41Bombay Cotton Contracts Act, 1932 — Section 4, 5, 6
High Courts05 Feb 1999
Satellite Cables (P) Ltd. Vs Union of India and Others
Delhi High Court · (1999) 1 AD 850 : (1999) 77 DLT 735
Arbitration Act, 1940 — Section 30, 33
Supreme Court05 Feb 1999Allowed
M.K. Shah Engineers and Contractors etc. Vs State of M.P.
Supreme Court Of India · (1999) 1 MPJR 205
Arbitration Act, 1940 — Section 16, 20, 3, 30, 33Civil Procedure Code, 1908 (CPC) — Section 34
Supreme Court05 Feb 1999Disposed Of
M/s. M.K. Shah Engineers and Contractors Vs State of Madhya Pradesh
Supreme Court Of India · AIR 1999 SC 950 : (1999) AIRSCW 519 : (1999) AIRSCW 4883 : (1999) 1 ARBLR 646 : (1999) 2 JLJ 57 : (1999) 1 JT 315 : (2000) 1 LW 28 : (1999) 2 MLJ 19 : (1999) 1 SCALE 272 : (1999) 2 SCC 594 : (1999) 1 SCR 419 : (1999) 1 Supreme 344 : (1999) 3 Supreme 343 :
Arbitration Act, 1940 — Section 16, 20, 30, 33Civil Procedure Code, 1908 (CPC) — Section 34
High Courts04 Feb 1999
Bidhan Chandra Krishin Viswa Vidyalaya Vs The Association Design Planning Group Private Ltd. and Another
Calcutta High Court · (2000) 1 CALLT 495
Arbitration Act, 1940 — Section 30, 33
High Courts03 Feb 1999
M/s. Kothari and Co. Vs Union of India and others
Bombay High Court · (1999) 4 BomCR 402
Arbitration Act, 1940 — Section 16, 17, 33Arbitration and Conciliation Act, 1996 — Section 21, 30, 34(3), 85Civil Procedure Code, 1908 (CPC) — Section 114
High Courts01 Feb 1999
Sukumar Chand Jain Vs Delhi Development Authority and Others
Delhi High Court · (1999) 78 DLT 117
Arbitration Act, 1940 — Section 30, 33
Supreme Court29 Jan 1999Allowed
M/s Ganges Waterproof Works (P) Ltd. Vs Union of India
Supreme Court Of India · AIR 1999 SC 1102 : (1999) AIRSCW 752 : (1999) 1 ARBLR 363 : (1999) 1 JT 191 : (1999) 1 SCALE 193 : (1999) 4 SCC 33 : (1999) 1 Supreme 222 : (1999) 1 UJ 392
Arbitration Act, 1940 — Section 14, 17, 30, 33
High Courts14 Jan 1999
Central Warehousing Corpn. Vs Star Builders and Decorators and Another
Delhi High Court · (1999) 48 DRJ 445 : (1999) 121 PLR 70
Arbitration Act, 1940 — Section 20, 30, 33
High Courts18 Dec 1998Partly Allowed
Union of India (UOI) and Others Vs Rattan Singh Gehlot and Another
Rajasthan High Court · AIR 1999 Raj 117
Arbitration Act, 1940 — Section 30, 33
High Courts17 Dec 1998
Executive Engineer, Upper Painganga Project Vs M.V. Panse and others
Bombay High Court · AIR 1999 Bom 254 : (1999) 2 ALLMR 366 : (1999) 4 BomCR 822
Arbitration Act, 1940 — Section 33, 8Civil Procedure Code, 1908 (CPC) — Section 115