Supreme Court of India Judgements

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Category: Arbitration

Arbitration

A deeper consideration of whether an arbitration agreement exists between the parties must be left to an Arbitrator who is to examine the documentary evidence produced before him in detail after witnesses are cross-examined on the same – This Court set aside the impugned judgment of the Delhi High Court in so far as it conclusively finds that there is an Arbitration Agreement between the parties

Mar 14, 2021 sclaw

SUPREME COURT OF INDIA FULL BENCH PRAVIN ELECTRICALS PRIVATE LIMITED — Appellant Vs. GALAXY INFRA AND ENGINEERING PRIVATE LIMITED — Respondent ( Before : R.F. Nariman, B.R. Gavai and Hrishikesh…

Arbitration

A & C Act – S 2(1)(f) would show that whatever be the transaction between the parties, if it happens to be entered into between persons, at least one of whom is either a foreign national, or habitually resident in, any country other than India; or by a body corporate which is incorporated in any country other than India; or by the Government of a foreign country, the arbitration becomes an international commercial arbitration- This being the case, it is clear that the Delhi High Court had no jurisdiction to appoint an arbitrator

Mar 7, 2021 sclaw

SUPREME COURT OF INDIA DIVISION BENCH AMWAY INDIA ENTERPRISES PRIVATE LIMITED — Appellant Vs. RAVINDRANATH RAO SINDHIA AND ANOTHER — Respondent ( Before : R.F. Nariman and B.R. Gavai, JJ.…

Arbitration

Presence of an arbitration clause within a contract between a state instrumentality and a private party has not acted as an absolute bar to availing remedies under Article 226 – If the state instrumentality violates its constitutional mandate under Article 14 to act fairly and reasonably, relief under the plenary powers of the Article 226 of the Constitution would lie.

Feb 24, 2021 sclaw

SUPREME COURT OF INDIA DIVISION BENCH UNITECH LIMITED AND OTHERS — Appellant Vs. TELANGANA STATE INDUSTRIAL INFRASTRUCTURE CORPORATION (TSIIC) AND OTHERS — Respondent ( Before : Dr. Dhananjaya Y. Chandrachud…

Arbitration

Arbitration and Conciliation Act, 1996 – Section 12 – Time limit for arbitral award – Appointment of the Sole Arbitrator is subject to the declarations made under Section 12 of the Arbitration and Conciliation Act, 1996 (as amended) Parties are directed to approach the Indian Council of Arbitration within a period of 2 weeks to fix the date of the arbitral proceedings.

Feb 21, 2021 sclaw

SUPREME COURT OF INDIA DIVISION BENCH NATIONAL HIGHWAYS AUTHORITY OF INDIA — Appellant Vs. M/S. PROGRESSIVE CONSTRUCTION LIMITED — Respondent ( Before : Indu Malhotra and Ajay Rastogi, JJ. )…

Arbitration

Arb and C Act, 1996 – Ss 11 & 11(6) – Appointment – if the petitioner has any grievance with regard to the manner in which the Arbitrator has been appointed and has entered reference, the contentions could be urged before the Arbitrator by way of objection or in such other proceedings – A petition under Section 11(6) seeking appointment of the Arbitrator in this situation, is not sustainable.

Feb 7, 2021 sclaw

1/3 SUPREME COURT OF INDIA FULL BENCH EUROBEARINGS INDIA PRIVATE. LIMITED — Appellant Vs. EUROBEARINGS R.I. — Respondent ( Before : S.A Bobde, CJI, A.S. Bopanna and V. Ramasubramanian, JJ.…

Arbitration

Non-payment of stamp duty on commercial contract – Since the arbitration agreement is an independent agreement between the parties, and is not chargeable to payment of stamp duty, the non-payment of stamp duty on the commercial contract, would not invalidate the arbitration clause

Jan 17, 2021 sclaw

SUPREME COURT OF INDIA FULL BENCH M/S. N.N. GLOBAL MERCANTILE PRIVATE LIMITED — Appellant Vs. M/S. INDO UNIQUE FLAME LIMITED AND OTHERS — Respondent ( Before : Dr. Dhananjaya Y.…

Arbitration

Arbitration and Conciliation Act, 1996 – Section 34 – HELD – this is a case where the inferences drawn are a non-sequitur to the plain and simple words of the e-mails/communications read in evidence, which were before the Tribunal and which do not support the inferences drawn. In this view of the matter, clearly the approach of the majority of arbitrators is arbitrary and capricious; and therefore cannot pass judicial muster. (See : Associate Builders v. DDA, (2015) 3 SCC 49)

Dec 20, 2020 sclaw

SUPREME COURT OF INDIA DIVISION BENCH ANGLO AMERICAN METALLURGICAL COAL PTY LIMITED — Appellant Vs. MMTC LIMITED — Respondent ( Before : Rohinton Fali Nariman and K.M. Joseph, JJ. )…

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Acquittal

Criminal Procedure Code, 1973 (CrPC) — Section 374 — Appeal against dismissal of criminal appeal by High Court — Conviction under Section 302 IPC and Section 27 Arms Act — Prosecution case based entirely on circumstantial evidence — No eyewitnesses — Reliability of prosecution witnesses critically examined — Admission by key witness regarding darkness and identification by voice only, materially undermining credibility — Evidence found insufficient to meet standard of proof in criminal law and exclude reasonable hypotheses of innocence — Conviction set aside and appellant acquitted.

Apr 7, 2026 sclaw
I P C

Penal Code, 1860 (IPC) — Section 294(b) — Conviction for uttering obscene words — Held, mere use of the word “bastard” is not sufficient to constitute obscenity, especially in heated conversations during the modern era — Conviction under Section 294(b) IPC is not sustainable and is liable to be set aside.

Apr 7, 2026 sclaw
Cr P C

Criminal Procedure Code, 1973 (CrPC) — Section 482 — Quashing of criminal proceedings — Medical negligence — Consent for surgery — Allegation of interpolation in consent form for Orchidectomy — Medical Board’s opinion that Orchidectomy was an appropriate procedure in cases of undescended testicle and that consent should have been obtained — No evidence of interpolation in consent form (different ink or handwriting) — Consent form indicated both Orchidopexy and Orchidectomy as options. Held, continuance of criminal proceedings would be an abuse of process of court and liable to be quashed. Appeals allowed, impugned High Court judgment set aside, and proceedings quashed

Apr 7, 2026 sclaw
Constitution

Extraordinary Jurisdiction of Supreme Court (Article 136) — Equitable relief — Not granted to litigants whose conduct is callous, lackadaisical, and in clear violation of applicable rules and regulations — Commercial decisions of State Government not substituted by court.

Apr 7, 2026 sclaw