Tenders & Contracts Archives - Page 3 of 4 - Supreme Court of India Judgements

November 8, 2026 12:40 pm

Contract – Levy of penalty – without putting the contractor to notice, unilaterally, the State is not justified in levying the penalty while granting extension of time – High Court has rightly set aside the penalty levied while granting extension of time – Appeal dismissed

Mar 26, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH THE STATE OF ODISHA AND OTHERS — Appellant Vs. RADHESHYAM AGRAWAL — Respondent ( Before : M.R. Shah and B.V. Nagarathna, JJ. ) Civil…

Tenders & Contracts

HELD Refund of price of idustrial plot – cheque issued to him was returned and HSIDC had the benefit of those monies all these years. In these circumstances, HSIDC is directed to refund the sum of Rs. 1,66,425/- with interest at 6% p.a. from 18.09.1998 till date. The amounts shall be paid to the appellant, within six weeks

Mar 2, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH AMAN SEMI-CONDUCTORS (PVT.) LTD. — Appellant Vs. HARYANA STATE INDUSTRIAL DEVLOPMENT CORPORATION LTD. AND ANOTHER — Respondent ( Before : S. Ravindra Bhat and…

Tenders & Contracts

Contract – Loss of transportation charges – It would be extremely unfair and unjust, apart from being an arbitrary action in violation of Article 14 of the Constitution of India that IPCL is charged for loss of transportation charges when it is mandated to lay down its own pipelines and not to transport the gas through the HBJ pipeline

Feb 14, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH M/S. GAS AUTHORITY OF INDIA LIMITED — Appellant Vs. M/S. INDIAN PETROCHEMICALS CORP. LIMITED AND OTHERS — Respondent ( Before : Sanjay Kishan Kaul…

Tenders & Contracts

Contract – Irrigation restoration charges – Respondent agreed to pay Rs.1,00,000 per hectare for irrigation restoration charges in an agreement with the Appellant, and therefore cannot challenge the above said amount..

Jan 17, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH THE CHIEF ENGINEER, WATER RESOURCES DEPARTMENT AND OTHERS — Appellant Vs. RATTAN INDIA POWER LIMITED THROUGH ITS DIRECTOR AND OTHERS — Respondent ( Before…

Tenders & Contracts

Government Contract and Tender – Government contracts involve expenditure out of the public exchequer – Since they involve payment out of the public exchequer, the moneys expended must not be spent arbitrarily – State does not have absolute discretion while spending public money – All government actions including government contracts awarded by the State must be tested on the touchstone of Article 14

Jan 8, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH M/S INDIAN MEDICINES PHARMACEUTICALS CORPORATION LIMITED — Appellant Vs. KERALA AYURVEDIC CO OPERATIVE SOCIETY LIMITED AND OTHERS — Respondent ( Before : Dr. Dhananjaya…

Tenders & Contracts

Slump Sale Agreement – liability of the purchaser for the dues relating to activities and operations of the unit for the period anterior to 17.7.2010, could not therefore have been fastened on the appellant HELD that the liabilities for the transactions made prior to the sale agreement, are to be borne by the seller, U.P State Sugar Corporation .

Dec 20, 2022 sclaw

SUPREME COURT OF INDIA DIVISION BENCH WAVE INDUSTRIES PVT. LTD. — Appellant Vs. STATE OF U.P. AND OTHERS — Respondent ( Before : K.M. Joseph and Hrishikesh Roy, JJ. )…

Tenders & Contracts

HELD It is the duty of the Court, while interpreting the contract to decipher the true and correct meaning the parties intended and enforce the rights arising out of the contract – Officers administering the contract will not have any discretion whatsoever to admit or deny escalation after the conditions specified in a contract are satisfied.

Nov 27, 2022 sclaw

SUPREME COURT OF INDIA DIVISION BENCH THE STATE OF MADHYA PRADESH — Appellant Vs. M/S SEW CONSTRUCTION LIMITED AND OTHERS — Respondent ( Before : A.S. Bopanna and Pamidighantam Sri…

Tenders & Contracts

HELD as the responsibility of loading and unloading of foodgrains from railway wagons is absent in the present contract. For this reason, the Corporation in the present contract has chosen not to include the power to recover demurrages and as such the expression “charges” cannot be interpreted to include demurrages.

Nov 27, 2022 sclaw

SUPREME COURT OF INDIA DIVISION BENCH FOOD CORPORATION OF INDIA AND OTHERS — Appellant Vs. ABHIJIT PAUL — Respondent ( Before : A.S. Bopanna and Pamidighantam Sri Narasimha, JJ. )…

Tenders & Contracts

Courts cannot interfere with the terms of the tender prescribed by the Government because it feels that some other terms in the tender would have been fair, wiser or logical.

Oct 3, 2022 sclaw

SUPREME COURT OF INDIA DIVISON BENCH AIRPORT AUTHORITY OF INDIA — Appellant Vs. CENTRE FOR AVIATION POLICY, SAFETY & RESEARCH (CAPSR) AND OTHERS — Respondent ( Before : M.R. Shah…

Tenders & Contracts

HELD bank guarantee given by the respondent is a performance bank guarantee – licensee did not commence its operations – Tribunal correct i holding bank guarantee could not be invoked

May 8, 2022 sclaw

SUPREME COURT OF INDIA DIVISION BENCH UNION OF INDIA AND ANOTHER — Appellant Vs. MILLENIUM DELHI BROADCAST LLP ETC. — Respondent ( Before : L. Nageswara Rao and B. R.…

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Constitution

Contract – Levy of penalty – without putting the contractor to notice, unilaterally, the State is not justified in levying the penalty while granting extension of time – High Court has rightly set aside the penalty levied while granting extension of time – Appeal dismissed

Contract – Irrigation restoration charges – Respondent agreed to pay Rs.1,00,000 per hectare for irrigation restoration charges in an agreement with the Appellant, and therefore cannot challenge the above said amount..

Courts cannot interfere with the terms of the tender prescribed by the Government because it feels that some other terms in the tender would have been fair, wiser or logical.

HELD bank guarantee given by the respondent is a performance bank guarantee – licensee did not commence its operations – Tribunal correct i holding bank guarantee could not be invoked

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Supreme Court of India Judgements

Category: Tenders & Contracts

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