VERMA CONSTRUCTION CO. Vs. U.O.I

Referred Judgements :-

<RC>1997(3) W.L.C. 164 : 1998(1) R.A.J. 18</RC> RAJASTHAN HIGH COURT <JGN>SHIV KUMAR SHARMA</JGN> <AT>S.B.C. REVISION NOS. 275/96,790/95,1322/95.</AT> 10.04.1997 10.4.1997 VERMA CONSTRUCTION CO. U.O.I VERSUS <ADV></ADV> <SI> <ACT>ARBITRATION ACT</ACT><S>S.8</S><S>S.20</S><S>S.28</S> <ACT>LIMITATION ACT,1963</ACT><S>ART.137</S> <ACT>ARBITRATION ACT [REFERRED TO]
MAJOR INDER SINGH REKHI V. D.D.A. [REFERRED TO]
K.V. GEORGE V. SECRETARY [REFERRED TO]
M/S. ALLIED AGENCIES V. U.O.I. [REFERRED TO]
S. RAJAN V. STATE OF KERALA [REFERRED TO]
STATE OF GUJRAT V. SHETH CONSTRUCTION CO. [REFERRED TO]
BHUPENDRA SINGH BRINDRA V. UOI [REFERRED TO]
GOVT. OF ANDHRA PRADESH V. K. MASTAN RAO [REFERRED TO]
VIRJI V. UOI [REFERRED TO]
UNION OF INDIA VS. L K AHLUJA AND CO [REFERRED TO]
UNION OF INDIA VS. PRABHAT KUMAR AND BROS [REFERRED TO]
STATE OF WEST BENGAL VS. NATIONAL BUILDERS [REFERRED TO]
UNION OF INDIA VS. MOMIN CONSTRUCTION COMPANY [REFERRED TO]
SHAH CONSTRUCTION COMPANY LIMITED VS. MUNICIPAL CORPORATION OF DELHI [REFERRED TO]
DELHI DEVELOPMENT AUTHORITY VS. ALKARAM [REFERRED TO]
KALICHARAN AND CO VS. STATE OF UTTAR PRADESH [REFERRED TO]
BARANAGORE JUTE FACTORY CO LTD VS. HULASCHAND RUPCHAND [REFERRED TO]
SETH KERORIMALL VS. UNION OF INDIA [REFERRED TO]
VIJAY SINGH AMAR SINGH and CO VS. HINDUSTAN ZINC LTD [REFERRED TO]
RE ARBITRATION: PRIYABRATA BOSE VS. PHANI BHUSAN GHOSE [REFERRED TO]