Supreme Court of India Judgements

47080 Judgements hosted as on 07/04/2026 - Search (FREE), Subscribe, Read & Download

Category: Arbitration

Arbitration

Appointment of arbitrator – Appellant’s own default in sleeping over his right for 14 years will not constitute a case of ‘undue hardship’ justifying extension of time under Section 43(3) of the 1996 Act or show ‘sufficient cause’ for condonation of delay under Section 5 of the Limitation Act . Held High Court’s observation that the entire dispute seems concocted so as to pursue a monetary claim against the respondents approved.

Sep 8, 2019 sclaw

SUPREME COURT OF INDIA FULL BENCH M/S GEO MILLER & CO. PVT. LTD. — Appellant Vs. CHAIRMAN, RAJASTHAN VIDYUT UTPADAN NIGAM LTD. — Respondent ( Before : N.V. Ramana, Mohan…

Arbitration

Doctrine of Incorporation by reference-Arbitration agreement- -Application for appointment of arbitrator rejected on ground that Sale orders did not contain an arbitration clause-Sale orders specifically state that they would be governed by guidelines, circulars; arbitration clause in 2007 Scheme-Arbitration clause contained in the 2007 Scheme, would stand incorporated by reference in each of the sale orders- Clause 7 in the sale orders falls under the ‘single contract case’ where the arbitration clause is contained in a standard form document i.e. the 2007 Scheme, to which there is a reference in the individuals sale orders issued by the Company-Impugned order rejecting application set aside-Arbitrator appointed

Jun 9, 2019 sclaw

2019(2) Law Herald (SC) 1333 : 2019 LawHerald.Org 927 : (2019) AIR(SC) 1015 : (2019) 2 ArbiLR 69 : (2019) 4 SCALE 406 IN THE SUPREME COURT OF INDIA Before…

Arbitration

Arbitrator–Appointment of –Former Chief Justice of India resigned as arbitrator stating that issues involved in arbitration were similar to issues involved in earlier award passed by him–New arbitration a retired Judge of High Court appointed as arbitrator–Petitioner alleged that since former CJI was appointed to arbitrate, this time also former CJI ought to have been appointed–Objection of petitioner cannot be sustained.

Apr 14, 2019 sclaw

2009(1) LAW HERALD (SC) 626 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Tarun Chatterjee Arbitration Petition No. 7 of 2006 Balli Petrochemicals Limited. v. National Aluminium…

You missed

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