Arbitration Archives - Page 23 of 33 - Supreme Court of India Judgements

February 20, 2026 1:24 am

Arbitral award–Looking at the charitable cause for establishing a college dispute with construction company solved by ordering lump sum amount without going on merits of claims and counter claims.

Dec 27, 2018 sclaw

2009(1) LAW HERALD (SC) 37 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Lokeshwar Singh Panta The Hon’ble Mr. Justice Aftab Alam Civil Appeal No. 7012 of…

Arbitration

Arbitration Agreement –Contract–Valid contract–In the absence of signed agreement between the parties, it would be possible to infer from various documents duly approved and signed by the parties in the form of exchange of e-mails, letter, telex, telegrams and other means of tele-communication.

Dec 25, 2018 sclaw

2010(2) LAW HERALD (SC) 805 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice P. Sathasivam Arbitration Petition No. 10 of 2009 Trimex International FZE Ltd. Dubai v.…

Arbitration

Arbitration Agreement—Need not to be signed in all circumstances to make it valid

Dec 23, 2018 sclaw

2018(4) Law Herald (SC) 3003 : 2018 LawHerald.org 1776 IN THE SUPREME COURT OF INDIA Before Hon’ble Mr. Justice Rohinton Pali Nariman Hon’ble Mr. Justice Navin Sinha Civil Appeal Nos.…

Arbitration

Arbitration—Place of Arbitration—The word ‘determination’requires a positive act to be done— The sittings at various places are relatable to venue—It cannot be equated with the seat of arbitration or place of arbitration which has a different connotation.

Dec 23, 2018 sclaw

2018(4) Law Herald (SC) 2961 : 2018 LawHerald.org 1769 IN THE SUPREME COURT OF INDIA Before Hon’ble Mr. Chief Justice DipakMisra Hon’ble Mr. Justice A.M. Khanwilkar Hon’ble Mr. Justice…

Arbitration

Arbitration & Conciliation Act, 1996, S.34—Award-Objections-Court while deciding a section 34 petition has no jurisdiction to remand the matter to the Arbitrator for a fresh decision.

Dec 20, 2018 sclaw

2018(4) Law Herald (SC) 2913 : 2018 LawHerald.Org 1748 IN THE SUPREME COURT OF INDIA Before Hon’ble Mr. Justice Rohinton Fall Nariman Hon’ble Mr. Justice Navin Sinha Civil Appeal No.…

Arbitration

Interest–The expression ‘appeal’ used in Section 7 of the Interest Act includes an application to set aside the arbitral award filed under Section 34 of the Arbitration Act, 1996.

Dec 1, 2018 sclaw

2010(1) LAW HERALD (SC) 596 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Tarun Chatterjee The Hon’ble Mr. Justice V.S. Sirpurkar Civil Appeal No. 10 of 2010…

Arbitration

Arbitration–Award–Lack of detailed reasons cannot be claimed as an infirmity and the Award can only be accepted

Nov 22, 2018 sclaw

2010(1) LAW HERALD (SC) 466 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Chief Justice K.G. Balakrishnan The Hon’ble Mr. Justice J.M. Panchal The Hon’ble Mr. Justice B.S.…

Arbitration

Award–High Court while examining objections to the well reasoned award under Section 30 of the Act, 1940, cannot re-appreciate the evidence led by parties before arbitrator to substitute its own opinion.

Nov 22, 2018 sclaw

2010(1) LAW HERALD (SC) 436 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Tarun Chatterjee The Hon’ble Mr. Justice Surinder Singh Nijjar Civil Appeal No. 8019 of…

Arbitration

Arbitration–Award–Court not to upheld or set aside the unreasoned award by giving its own reasons–Matter should be remitted back to arbitral tribunal to pass a reasoned award.

Nov 16, 2018 sclaw

2010(1) LAW HERALD (SC) 331 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Tarun Chatterjee The Hon’ble Mr. Justice R.M. Lodha Civil Appeal No. 3089 of 2006…

Arbitration

Arbitration–If one party demands appointment of an arbitrator and the other party does not appoint any Arbitrator within thirty days of such demand, the right to appointment at the instance of one of the parties does not get automatically forfeited

Nov 11, 2018 sclaw

2010(1) LAW HERALD (SC) 133 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Tarun Chatterjee The Hon’ble Mr. Justice Aftab Alam Civil Appeal No. 8230 of 2009…

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C P C

Civil Procedure Code, 1908 — Order 7 Rule 11 — Rejection of plaint — Abuse of process — Family arrangement (KBPP) and Conciliation Award — Allegations of undue influence, coercion, misrepresentation, and fabrication — Grounds for challenge were distinct for KBPP and Award — Lower courts erred in rejecting plaint by treating documents as one Conciliation Award and dismissing allegations of fraud due to admitted execution of KBPP — Allegations of coercion need not be limited to life threat and can arise from subservience — Rejection of plaint was erroneous as prima facie cause of action disclosed, suit not vexatious or abuse of process.

Feb 10, 2026 sclaw

Bail Granted

Bharatiya Nyaya Sanhita, 2023 — Section 108, 80, 103, 85 — Dowry Prohibition Act, 1961 — Sections 3, 4 — Offences — Abetment to suicide, Dowry death, Murder — Allegations of extra-marital relationship, demand of money/dowry — Deceased died of poisoning/injection — Autopsy findings — Prosecution case not strong at bail stage.

Feb 1, 2026 sclaw

Labour Cases

Industrial Disputes Act, 1947 — Section 33(1) — Requirement for employer to seek permission before altering service conditions or stopping work of workmen during pendency of dispute — Failure to do so constitutes a breach of the Act.

Feb 1, 2026 sclaw

Labour Cases

Industrial Disputes Act, 1947 — Sections 10(1), 12 — Reference of industrial dispute — Apprehended dispute — Appropriate Government’s power to refer — The appropriate Government has the power to refer an industrial dispute for adjudication if it is of the opinion that such dispute exists or is apprehended. The initiation of conciliation proceedings under Section 12 does not statutorily require a prior demand notice to the employer as a pre-condition to approaching the Conciliation Officer. The management’s argument that a prior demand notice is essential, based on certain previous judgments, fails as it ignores the provision for referring an apprehended dispute, which can be invoked to prevent industrial unrest

Feb 1, 2026 sclaw

Category: Arbitration

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