Aman Mittal @APPELLANT@Hash Bharat Petroleum Corporation Ltd.Throu, G.M. And Another

Allahabad High Court (Lucknow Bench) 28 Sep 2018 Arbitration Application No. 61 Of 2017 (2018) 09 AHC CK 0032
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Arbitration Application No. 61 Of 2017

Hon'ble Bench

Abdul Moin, J

Final Decision

Dismissed

Acts Referred
  • High Court (Amalgamation) Order, 1948 - Article 14
  • Constitution Of India, 1950 - Article 226
  • Arbitration and Conciliation Act, 1996 - Section 11, 11(6)
  • Arbitration Act, 1940 - Section 41

Judgement Text

Translate:
Madhya Pradesh High Court
Rajesh Shivhare Vs State Of Madhya Pradesh And Others
22 Jan 2026
Madhya Pradesh High Court
Dharmendra Kansana Vs State Of Madhya Pradesh
22 Jan 2026
From The Blog
Madras High Court to Hear School’s Plea Against State Objection to RSS Camp on Campus
Feb
07
2026

Court News

Madras High Court to Hear School’s Plea Against State Objection to RSS Camp on Campus
Read More
Delhi High Court Quashes Ban on Medical Students’ Inter-College Migration, Calls Rule Arbitrary
Feb
07
2026

Court News

Delhi High Court Quashes Ban on Medical Students’ Inter-College Migration, Calls Rule Arbitrary
Read More
Quick Actions
Download PDF Open PDF in New Tab
Case Metadata
  • Ck Citation: (2018) 09 AHC CK 0032
  • Coram: Abdul Moin, J
  • Bench: Single Bench
  • Result: Dismissed
Referenced Acts & Sections
  • High Court (Amalgamation) Order, 1948 - Article 14
  • Constitution Of India, 1950 - Article 226
  • Arbitration and Conciliation Act, 1996 - Section 11, 11(6)
  • Arbitration Act, 1940 - Section 41
Stay Updated

Subscribe for weekly highlights on judgements, legal insights, and workflow tips.