Commercial Courts Act Archives - Supreme Court of India Judgements

May 18, 2025 4:06 pm

Section 12A of the Commercial Courts Act, 2015 is mandatory; non-compliance necessitates plaint rejection for suits filed post 20.08.2022, while pre-existing suits without urgent relief may be referred to mediation.

May 18, 2025 sclaw

2025 INSC 696 SUPREME COURT OF INDIA DIVISION BENCH M/S DHANBAD FUELS PRIVATE LIMITED Vs. UNION OF INDIA AND ANOTHER ( Before : J.B. Pardiwala and R. Mahadevan, JJ. )…

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Arbitration

A dispute resolution clause lacking clear intent to arbitrate, an independent adjudicator, and an adversarial process is not a valid arbitration agreement under Indian law.

May 18, 2025 sclaw

Constitution

Valid State legislation under List II prevails over Central legislation under List I; MPID Act overrides SARFAESI/RDB Act for attached properties. MPID Act prevails over IBC for properties attached pre-moratorium.

May 18, 2025 sclaw

Commercial Courts Act

Section 12A of the Commercial Courts Act, 2015 is mandatory; non-compliance necessitates plaint rejection for suits filed post 20.08.2022, while pre-existing suits without urgent relief may be referred to mediation.

May 18, 2025 sclaw

Electricity Act

CERC’s Section 79(1) regulatory powers allow addressing consequences of delay not covered by Section 178 regulations or contracts; such orders are appealable under Section 111, not typically High Court writ. Dismissal of writ petitions by High Court despite alternative remedy is warranted when set exceptions are not met.

May 18, 2025 sclaw

Category: Commercial Courts Act

Section 12A of the Commercial Courts Act, 2015 is mandatory; non-compliance necessitates plaint rejection for suits filed post 20.08.2022, while pre-existing suits without urgent relief may be referred to mediation.

You missed

A dispute resolution clause lacking clear intent to arbitrate, an independent adjudicator, and an adversarial process is not a valid arbitration agreement under Indian law.

Valid State legislation under List II prevails over Central legislation under List I; MPID Act overrides SARFAESI/RDB Act for attached properties. MPID Act prevails over IBC for properties attached pre-moratorium.

Section 12A of the Commercial Courts Act, 2015 is mandatory; non-compliance necessitates plaint rejection for suits filed post 20.08.2022, while pre-existing suits without urgent relief may be referred to mediation.