Arbitration Archives - Page 26 of 34 - Supreme Court of India Judgements

April 9, 2026 10:47 pm

Arbitral Dispute—Mere allegation that no-claim certificates have been obtained under financial duress and coercion, without there being anything more to suggest that, does not lead to an arbitral dispute.

Jun 12, 2018 sclaw

(2018) AIR(SCW) 796 : (2018) AIR(SC) 796 : (2018) 1 ArbiLR 597 : (2018) 2 JT 212 : (2018) 1 LawHerald(SC) 358 : (2018) 2 Scale 354 SUPREME COURT OF INDIA DIVISION BENCH M/S…

Arbitration

Arbitration—Award—Execution can be filed anywhere in the country where such decree can be executed without obtaining transfer of decree.

Jun 6, 2018 sclaw

(2018) AIR(SCW) 965 : (2018) AIR(SC) 965 : (2018) 2 ArbiLR 1 : (2018) 1 ILR(Kerala) 657 : (2018) 3 JT 16 : (2018) 1 KerLJ 803 : (2018) 1 LawHerald(SC) 577 : (2018)…

Arbitration

Arbitration Agreement —A general reference to a standard form would be enough for incorporation of the arbitration clause.

May 28, 2018 sclaw

(2018) 182 AIC 1 : (2018) AIR(SCW) 349 : (2018) AIR(SC) 349 : (2018) AllSCR 346 : (2018) 1 ApexCourtJudgments(SC) 464 : (2018) 1 ArbiLR 1 : (2018) 1 CTC…

Arbitration

Arbitration—Interest on A ward—It is permissible to award interest in arbitral claims by the Tribunal,

May 14, 2018 sclaw

(2017) AIR(SCW) 5721 : (2018) 1 AIRBomR 542 : (2017) AIR(SC) 5721 : (2018) 1 ArbiLR 12 : (2018) 1 BCR 42 : (2017) 12 JT 603 : (2017) 4 LawHerald(SC) 3255 : (2018)…

Arbitration

Insolvency and Bankruptcy Code, 2016, S.14—Moratorium—Arbitral Dispute—Arbitration proceedings instituted after the imposition of moratorium under Section 14 of the Insolvency and Bankruptcy Code, 2016 is non est in law

May 4, 2018 sclaw

(2017) AIR(SCW) 5124 : (2017) AIR(SC) 5124 : (2018) 1 ICC 236 : (2017) 4 LawHerald(SC) 2590 SUPREME COURT OF INDIA DIVISION BENCH ALCHEMIST ASSET RECONSTRUTION COMPANY LTD. — Appellant Vs. M/S. HOTEL…

Arbitration

Arbitration—Objections—Award, which decides the issue of limitation is an interim award, which being an arbitral award, can be challenged separately and independently under S.34 of the Act.

Apr 24, 2018 sclaw

(2018) 1 ArbiLR 271 : (2018) 1 JT 433 : (2018) 1 LawHerald(SC) 216 : (2018) 1 RCR(Civil) 793 : (2018) 1 SCALE 442 SUPREME COURT OF INDIA DIVISION BENCH M/S INDIAN FARMERS FERTILIZER…

Arbitration

Arbitrator-Appointment of—Once the person who was required to arbitrate upon the disputes arisen under the terms and conditions of the contract becomes ineligible by operation of law, he would NOT be eligible- to nominate a person as an arbitrator.

Mar 7, 2018 sclaw

(2017) AIR(SCW) 3889 : (2017) AIR(SC) 3889 : (2017) AllSCR 1633 : (2017) 4 ArbiLR 268 : (2017) 7 JT 17 : (2017) 3 LawHerald 2284 : (2017) 2 LawHerald(SC) 1638 :…

Arbitration

Arbitration and Conciliation Act, 1996, S.37–Appealable Orders—Condonation of Delay-No appeal is provided against an order condoning the delay in filing the letter petition u/s 34 of the Act as such

Feb 21, 2018 sclaw

(2017) 175 AIC 73 : (2017) AIR(SCW) 2119 : (2017) AIR(SC) 2119 : (2017) 3 ALLMR 919 : (2017) 4 ALT 75 : (2017) 4 AndhLD 100 : (2017)…

Arbitration

Arbitrator—Appointment of—Chief Justice or the designated Judge is free to appoint an independent arbitrator, even though an arbitrator is specified in the agreement.

Jan 19, 2018 sclaw

(2017) 175 AIC 242 : (2017) AIR(SCW) 1628 : (2017) AIR(SC) 1628 : (2017) 6 ALLMR 425 : (2017) 3 ArbiLR 14 : (2017) 3 BBCJ 70 : (2017) 3…

Arbitration

Arbitration—Objections— No appeal is provided against an order condoning the delay in filing the petition u/s 34 of the Act as such—Hence, the remedy of Letters Patent Appeal against that decision is not available.

Jan 14, 2018 sclaw

(2017) 175 AIC 73 : (2017) AIR(SCW) 2119 : (2017) AIR(SC) 2119 : (2017) 3 ALLMR 919 : (2017) 4 ALT 75 : (2017) 4 AndhLD 100 : (2017) 3…

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Narcotics

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS Act) — Sections 20(b)(ii)(C), 25 and 29 — Conviction and Sentence — Separate punishments for offences under Section 20 as well as offences under Sections 25 and 29 are permissible, as these are distinct and independent offences, even if they arise from the same transaction.

Apr 9, 2026 sclaw

Labour Cases

Industrial Disputes Act, 1947 — Section 33C(2) — Maintainability of claim petition — Labour Court and High Court dismissed the appellant’s case on the technical ground of non-maintainability of the petition under Section 33C(2) of the ID Act, primarily because proceedings under this section are in the nature of execution proceedings — The issue of grant of pension was disputed by the respondent-Bank and therefore could not be held to be a pre-existing right — Dismissal of the case at the threshold by both the Labour Court and High Court was upheld.

Apr 9, 2026 sclaw

C P C

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10 — Impleadment of parties — Principles for impleadment — A necessary party is essential for effective order, while a proper party aids complete adjudication — In writ proceedings, a person directly affected by an interim order can be joined even if not an original party.

Apr 9, 2026 sclaw

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

Category: Arbitration

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