Arbitration Archives - Page 24 of 34 - Supreme Court of India Judgements

April 9, 2026 7:28 pm

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…

Arbitration

Arbitration—Limitation for challenging award under S.34 of the Act cannot be extended with aid of S. 17 of Limitation Act.

Nov 7, 2018 sclaw

2018(3) Law Herald (SC) 2395 : 2018 LawHerald.Org 1597 IN THE SUPREME COURT OF INDIA Before Hon’ble Mr. Justice N. V. Ramana Hon’ble Mr. Justice S. Abdul Nazeer Civil Appeal…

Arbitration

Arbitration—Award—Agreement between parties not to claim interest on security depositor any amounts payable to the contractor under the contract does not debar the arbitrator from granting interest pendente lite

Nov 5, 2018 sclaw

2018(3) Law Herald (SC) 1801 :2018 LawHerald.Org 1253 IN THE SUPREME COURT OF INDIA Before Hon’ble Mr. Justice S.A. Bobde Hon’ble Mr. Justice L. Nageswara Rao Civil Appeal Nos. 5964-5965…

Arbitration

Arbitration—Objection—Limitation period mentioned in S.34(3) would start running only from date of disposal of application under S.33

Oct 14, 2018 sclaw

2018(3) Law Herald (SC) 2079 : 2018 LawHerald.Org 1435 IN THE SUPREME COURT OF INDIA Before Hon’ble Mr. Justice Rohinton Fall Nariman Hon’ble Ms. Justice Indu Malhotra Petition(s) for Special…

Arbitration

Arbitration—Reference to umpire—Umpire has to hear the matter de novo.

Oct 9, 2018 sclaw

2018(3) Law Herald (SC) 2045 : 2018 LawHerald.Org 1428 IN THE SUPREME COURT OF INDIA Before Hon’ble Mr. Justice R.K. Agrawal Hon’ble Mrs. Justice R. Banumathi Civil Appeal No. 3776…

Arbitration Consumer

Consumer—Written Statement—Period of filing within 45 days and not beyond that—Judgment of J,J. Merchant and New India Assurance case distinguished and period held to be directory– Arbitration—Objections—Prior Notice—Provision of 5.34(5) of the Act held to be directory/ and not mandatory

Oct 2, 2018 sclaw

2038(3) Law Herald (SC) 1965 : 2018 LawHerald.Org 1411 IN THE SUPREME COURT OF INDIA Before Hon’ble Mr. Justice R. F. Nariman Hon’ble Mr. Justice Indu Malhotra Civil Appeal No.…

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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

Category: Arbitration

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