Arbitration & Conciliation Act, 1996 for appointment of a sole arbitrator – Courts had very limited jurisdiction under Section 11(6) of the Act. Courts are to take a ‘prima facie’ view, as explained therein, on issues relating to existence of the arbitration agreement. Usually, issues of arbitrability/validity are matters to be adjudicated upon by arbitrators. The only narrow exception carved out was that Courts could adjudicate to ‘cut the deadwood’. Ultimately the Court held that the watch word for the Courts is ‘when in doubt, do refer’.
SUPREME COURT OF INDIA FULL BENCH INTERCONTINENTAL HOTELS GROUP (INDIA) PRIVATE LIMITED AND ANOTHER — Appellant Vs. WATERLINE HOTELS PRIVATE LIMITED — Respondent ( Before : N.V. Ramana, CJI, Surya…
Compensation sought by the appellants cannot be granted as Section 12-B of MRTP Act empowers the Commission to grant compensation only when any loss or damage is caused to a consumer as a result of a monopolistic, restrictive or unfair trade practice – Appellants have failed to prove unfair trade practice on the part of the respondent, they are not entitled to any compensation.
UPREME COURT OF INDIA FULL BENCH B.B. PATEL AND OTHERS — Appellant Vs. DLF UNIVERSAL LIMITED — Respondent ( Before : L. Nageswara Rao, B.R. Gavai and B.V. Nagarathna, JJ.…
Recalling of order – When order was passed in the peculiar facts and circumstances of the case, the same is not required to be recalled.
SUPREME COURT OF INDIA DIVISION BENCH DHARMESH S. JAIN AND ANOTHER — Appellant Vs. URBAN INFRASTRUCTURE REAL ESTATE FUND — Respondent ( Before : M.R. Shah and Sanjiv Khanna, JJ.…
Reservation – No mandamus can be issued by the Court directing the State Government to provide for reservation – No writ of mandamus can be issued directing the State to collect quantifiable data to justify their action not to provide for reservation – If the under-representation of Scheduled Casts and Scheduled Tribes in public services is brought to the notice of the Court, no mandamus can be issued by the Court to the State Government to provide for reservation
SUPREME COURT OF INDIA DIVISION BENCH THE STATE OF PUNJAB — Appellant Vs. ANSHIKA GOYAL AND OTHERS — Respondent ( Before : M.R. Shah and B.V. Nagarathna, JJ. ) Civil…
Murder – Cancellation of bail – Accused is a history sheeter and is having a criminal antecedent and is involved in the double murder of having killed the father and brother of the informant – High Court releasing the accused on bail is absolutely unsustainable and the same cannot stand – Appeal allowed.
SUPREME COURT OF INDIA DIVISION BENCH SUNIL KUMAR — Appellant Vs. THE STATE OF BIHAR AND ANOTHER — Respondent ( Before : M.R. Shah and Sanjiv Khanna, JJ. ) Criminal…
Cancellation of bail – High Court has released respective accused on bail mechanically and on applying the wrong facts which even as per the accused were not their cases – Appeal allowed.
SUPREME COURT OF INDIA DIVISION BENCH MANNO LAL JAISWAL — Appellant Vs. THE STATE OF UTTAR PRADESH AND ANOTHER — Respondent ( Before : M.R. Shah and Sanjiv Khanna, JJ.…
(CrPC) – Sections 372 and 378(4) – Appeal against order of acquittal – Victim has not to pray for grant of special leave to appeal, as the victim has a statutory right of appeal under Section 372 proviso and the proviso to Section 372 does not stipulate any condition of obtaining special leave to appeal like subsection (4) of Section 378 Cr.P.C. in the case of a complainant and in a case where an order of acquittal is passed in any case instituted upon complaint – Right provided to the victim to prefer an appeal against the order of acquittal is an absolute right
SUPREME COURT OF INDIA DIVISION BENCH JOSEPH STEPHEN AND OTHERS — Appellant Vs. SANTHANASAMY AND OTHERS — Respondent ( Before : M.R. Shah and Sanjiv Khanna, JJ. ) Criminal Appeal…
Transfer of Property Act, 1882 – Sections 122 and 123 – Contract Act, 1872 – Section 16(3) – Gift deed – Ordinarily, no one is expected to sign or execute a document without knowing its contents, but if it is pleaded that the party executing the document did not know the contents thereof then it may, in certain circumstances, be necessary for the party seeking to prove the document to place material before the court to satisfy it that the party who executed the document had the knowledge of its contents
SUPREME COURT OF INDIA DIVISION BENCH KESHAV AND OTHERS — Appellant Vs. GIAN CHAND AND ANOTHER — Respondent ( Before : M.R. Shah and Sanjiv Khanna, JJ. ) Civil Appeal…
HELD – looking to the grievous injuries suffered by the claimant and permanent partial disability and prolonged hospitalisation and the operations performed for right subfrontal craniotomy and evacuation of basifrontal contusion [03.10.2011]; repair of right ear [03.10.2011]; closed unreamed tibial interlock nailing [03.10.2011]; and Tracheostomy [05.10.2011], we are of the opinion that Rs. 50,000/- awarded towards loss of amenities, joy and Rs. 50,000/- awarded towards pain/sufferings respectively can be said to be on the lower side. In the facts and circumstances of the case, we are of the opinion that under the aforesaid heads, namely, loss of amenities, joy and towards pain/sufferings respectively, if a further sum of Rs.2,00,000/- [over and above Rs.1,00,000/- (Rs. 50,000/- on each count)] is awarded.
SUPREME COURT OF INDIA DIVISION BENCH SHIVDHAR KUMAR VASHIYA — Appellant Vs. RANJEET SINGH AND OTHERS — Respondent ( Before : M.R. Shah and Sanjiv Khanna, JJ. ) Civil Appeal…
Gujarat Sales Tax Act, 1969 – Sections 45 and 49(2) – Exemption notification should be strictly construed and given meaning according to legislative intendment – Statutory provisions providing for exemption have to be interpreted in the light of the words employed in them and there cannot be any addition or subtraction from the statutory provisions – Respondent was not entitled to the exemption from payment of purchase tax on the ground that it did not fulfill the eligibility criteria/conditions and there was a breach of declaration in Form.
SUPREME COURT OF INDIA DIVISION BENCH STATE OF GUJARAT — Appellant Vs. ARCELOR MITTAL NIPPON STEEL INDIA LIMITED — Respondent ( Before : M.R. Shah and Sanjiv Khanna, JJ. )…