Arbitration Archives - Page 31 of 34 - Supreme Court of India Judgements

Arbitrator—Appointment of—Not permissible to appoint an Arbitrator to adjudicate the disputes, in the absence of an arbitration agreement or mutual consent—Section 89 CPC has no application.

Apr 14, 2017 sclaw

2007(2) LAW HERALD (SC) 1633 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice H.K. Sema The Hon’ble Mr. Justice R.V. Raveendran Civil Appeal No. 4467 of…

Arbitration

Arbitration—Appointment—Contract stipulates formation of arbitration board—Order of appointment of retired Chief Justice of High Court as sole arbitrator, set aside.

Apr 14, 2017 sclaw

2007(2) LAW HERALD (SC) 1603 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Tarun Chatterjee The Hon’ble Mr. Justice P.K. Balasubramanyan Civil Appeal No. 1945 of…

Arbitration

Arbitrator–Award–A deliberate departure from contract amounts to not only manifest disregard of his authority or a misconduct on his part, but it may tantamount to a mala fide action.

Apr 13, 2017 sclaw

2007(2) LAW HERALD (SC) 1572 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Tarun Chatterjee The Hon’ble Mr. Justice D.K. Jain Civil Appeal No. 1874 of 2007…

Arbitration

Arbitrator–Jurisdiction of–An arbitrator derives his authority from the contract and if he acts in disregard of the contract, he acts without jurisdiction.

Apr 10, 2017 sclaw

2007(2) LAW HERALD (SC) 1360 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Tarun Chatterjee The Hon’ble Mr. Justice D.K. Jain Civil Appeal No. 1874 of…

Arbitration

Arbitration Act, 1940 – Section 14(2) – Deemed notice – Application for setting aside award – Counsel filing award at the instance of arbitrator, a third party and did not Act as representative of appellant – Filing of award cannot be construed as notice under Section 14(2) of the Act

Apr 9, 2017 sclaw

AIR 2007 SC 327 : (2006) 4 ARBLR 171 : (2006) 134 CompCas 712 : (2006) 10 JT 238 : (2006) 12 SCALE 211 : (2007) 2 SCC 382…

Arbitration

Arbitration and Conciliation Act, 1996 – Section 11 – Appointment of arbitrator – Dispute relating to delay in commencement of work

Apr 9, 2017 sclaw

AIR 2007 SC 285 : (2006) 4 ARBLR 236 : (2007) 1 CompLJ 126 : (2007) 3 CTC 412 : (2006) 12 SCALE 144 : (2006) 13 SCC 240…

Arbitration

Arbitrator—Appointment of—Limitation of 30 days–Cannot be invoked under sub-section (6) of Section 11 of the Act. Arbitrator—Appointment of—Other than nominated in agreement on ground that arbitrator may not be impartial or independent in taking decision—Request not maintainable.

Apr 9, 2017 sclaw

2007(2) LAW HERALD (SC) 1332 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice A.K. Mathur The Hon’ble Mr. Justice Tarun Chatterjee Civil Appeal No. 1783 of…

Arbitration

Award—When the Arbitrator had taken a plausible view on interpretation of contract, it is not open to the court to set aside the award on the ground that the Arbitrator had misconducted himself in the proceedings.

Apr 9, 2017 sclaw

2007(2) LAW HERALD (SC) 1171 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Dr. A.R. Lakshmanan The Hon’ble Mr. Justice Tarun Chatterjee Civil Appeal No. 1280…

Arbitration

Arbitration Act, 1940 – Sections 19 and 16 (3) – Supersession of reference – Effect of application – Mere filing of an application cannot affect award already made before that date and filing the application.

Apr 9, 2017 sclaw

AIR 1962 SC 671 : (1962) 1 SCR 784 SUPREME COURT OF INDIA B. SUBBARAMA NAIDU — Appellant Vs. B. SIDDAMMA NAIDU AND OTHERS — Respondent ( Before :…

Arbitration

Arbitration Act, 1940 – Section 34 – Stay of suit – Considerations for – Existence of dispute – Determination of – Dispute distinct from the contract in question – Stay of proceedings is not called for.

Apr 9, 2017 sclaw

AIR 1967 SC 688 : (1964) 2 SCR 599 SUPREME COURT OF INDIA UNION OF INDIA (UOI) — Appellant Vs. BIRLA COTTON SPINNING AND WEAVING MILLS LTD. — Respondent (…

Arbitrator—Appointment of—Not permissible to appoint an Arbitrator to adjudicate the disputes, in the absence of an arbitration agreement or mutual consent—Section 89 CPC has no application.

Arbitration—Appointment—Contract stipulates formation of arbitration board—Order of appointment of retired Chief Justice of High Court as sole arbitrator, set aside.

Arbitrator–Award–A deliberate departure from contract amounts to not only manifest disregard of his authority or a misconduct on his part, but it may tantamount to a mala fide action.

Arbitrator–Jurisdiction of–An arbitrator derives his authority from the contract and if he acts in disregard of the contract, he acts without jurisdiction.

Arbitration Act, 1940 – Section 14(2) – Deemed notice – Application for setting aside award – Counsel filing award at the instance of arbitrator, a third party and did not Act as representative of appellant – Filing of award cannot be construed as notice under Section 14(2) of the Act

Arbitration and Conciliation Act, 1996 – Section 11 – Appointment of arbitrator – Dispute relating to delay in commencement of work

Arbitrator—Appointment of—Limitation of 30 days–Cannot be invoked under sub-section (6) of Section 11 of the Act. Arbitrator—Appointment of—Other than nominated in agreement on ground that arbitrator may not be impartial or independent in taking decision—Request not maintainable.

Award—When the Arbitrator had taken a plausible view on interpretation of contract, it is not open to the court to set aside the award on the ground that the Arbitrator had misconducted himself in the proceedings.

Arbitration Act, 1940 – Sections 19 and 16 (3) – Supersession of reference – Effect of application – Mere filing of an application cannot affect award already made before that date and filing the application.

Arbitration Act, 1940 – Section 34 – Stay of suit – Considerations for – Existence of dispute – Determination of – Dispute distinct from the contract in question – Stay of proceedings is not called for.

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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.

Supreme Court of India Judgements

Category: Arbitration

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