Arbitrator—Appointment of—Once petition under Section 11(6) is filed before the Court, seeking appointment of an arbitrator, the power to appoint an arbitrator in terms of arbitration clause of the agreement ceases.
2007(4) LAW HERALD (SC) 2870 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice H.K. Sema The Hon’ble Mr. Justice Lokeshwar Singh Panta Civil Appeal No. 3692…
Common Intention–A common intention may be developed on the spot, but such common intention must be shared with others.
2007(4) LAW HERALD (SC) 2865 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice S.B. Sinha The Hon’ble Mr. Justice Markandey Katju Criminal Appeal No. 734 of…
Award of interest
(1998) 101 ELT 569 : (1997) 10 SCC 536 SUPREME COURT OF INDIA JINDAL PAPER AND PLASTICS AND ANOTHER — Appellant Vs. UNION OF INDIA (UOI) AND ANOTHER —…
Customs Act, 1962 – Section – 28, 28(1), 28(1)(b) – Exemption notification
(1997) 68 ECR 36 : (1996) 87 ELT 589 : (1997) 10 SCC 538 SUPREME COURT OF INDIA COLLECTOR OF CUSTOMS, CALCUTTA — Appellant Vs. TIN PLATE CO. OF…
Civil Procedure Code, 1908 (CPC) – Section 100 – Second appeal – Fact finding that property in question was wakf property – Concurrent finding of Courts below cannot be interfered with in a routine and casual manner by substituting subjective satisfaction –
(1999) 5 JT 573 : (1999) 4 SCALE 645 : (1999) 6 SCC 343 SUPREME COURT OF INDIA KARNATAKA BOARD OF WAKF — Appellant Vs. ANJUMAN-E-ISMAIL MADRIS-UN-NISWAN — Respondent…
Constitution of India, 1950 – Articles 14 and 16 – Recruitment – Ad hoc service – Claim that ad hoc service should be reckoned towards length of service for fixing seniority – Held that it is not that in each case ad hoc service followed by regular service must be counted towards seniority
AIR 2000 SC 2704 : (2000) 5 JT 601 : (2000) 4 SCALE 590 : (2000) 4 SCC 476 : (2000) AIRSCW 2881 : (2000) 4 Supreme 710 SUPREME…
Hindu Adoptions And Maintenance Act, 1956 – Section 23 – Interim maintenance – Appeal against the order – Normally no appeal against order fixing interim maintenance be entertained – But, grant of Rs. 700/- per month by High Court, extremely on lower side – Considering the financial position of husband, Rs. 1,500/- per month granted as interim maintenance
(2004) 3 CTC 399 : (2004) 1 DMC 652 : (2004) 4 SCALE 822 : (2004) 9 SCC 617 : (2004) AIRSCW 3042 : (2004) 3 Supreme 422 SUPREME…
After hearing the learned Counsel for the parties and perusing the impugned order, court find that the Division Bench has committed gross error in overlooking the contents of the order of the learned Single Judge in which the finding has been recorded that the employer has committed contempt by not paying full dues of the workmen under the award
(2005) 7 SCC 40 SUPREME COURT OF INDIA MODI TELEFIBRES LTD. AND OTHERS — Appellant Vs. SUJIT KUMAR CHOUDHARY AND OTHERS — Respondent ( Before : D.M. Dharmadhikari, J;…
Constitution of India, 1950 – Article – 142 – Bihar Agricultural Produce Markets Act, 1960 – Section – 4-B – Liability to pay market fee – Whether the sugar factories engaged in purchasing sugarcane and selling sugar and sugar molasses are liable to pay market fee under the provisions of the Bihar Agricultural Produce Markets Act, 1960
(2006) 1 SCC 509 SUPREME COURT OF INDIA HARINAGAR SUGAR MILLS LTD. AND ANOTHER — Appellant Vs. STATE OF BIHAR AND OTHERS — Respondent ( Before : Ashok Bhan,…
Whether an application under Section 416 of the Act could at all be maintained by a person in whose favour there was only an agreement for sale and who had not acquired the title – Writ petition filed in the High Court was not confined to raising dispute between private parties. There was essentially an element of public interest involved as serious questions alleging violations of building laws and the town planning were raised – Appeal allowed.
(2005) 12 SCC 317 SUPREME COURT OF INDIA DEBASHIS ROY AND ANOTHER — Appellant Vs. CALCUTTA MUNICIPAL CORPORATION AND OTHERS — Respondent ( Before : R.C. Lahoti, C.J.; H.K.…