Arbitration Act, 1940 – Section 30 – Challenge to award – Procedure – Objections to award not filed – Challenge by way of writ petition is not maintainable.
AIR 1981 SC 479 : (1980) 4 SCC 556 : (1980) 12 UJ 988 SUPREME COURT OF INDIA SMT. RUKMANIBAI GUPTA — Appellant Vs. COLLECTOR JABALPUR AND OTHERS — Respondent…
Arbitration Act, 1940 – Sections 30 and 33 – Error of law – Specific reference to arbitrator – Effect of – Scope of arbitration clause referred to arbitrator
AIR 1984 SC 1072 : (1984) 2 CompLJ 1 : (1984) 1 SCALE 411 : (1984) 2 SCC 680 : (1984) 3 SCR 118 SUPREME COURT OF INDIA TARAPORE AND…
Arbitration Act, 1940 – Sections 30 and 33 – Arbitration award – Interference by Court – Scope of –
AIR 1987 SC 81 : (1987) 1 ARBLR 29 : (1986) JT 818 : (1986) 2 SCALE 756 : (1986) 1 SCC 506 Supp : (1987) 1 UJ 247 SUPREME…
Limitation Act, 1963 – Article 58 – Words and phrases – “Cause of action first arisen” – The cause of action shall be taken to arise not from the date of original adverse order but on the date when the order of the higher authority where a statutory remedy
AIR 1990 SC 10 : (1989) 43 ELT 790 : (1989) 59 FLR 631 : (1989) 3 JT 530 : (1989) 2 SCALE 510 : (1989) 4 SCC 582…
Auction sale of immovable property–Confirmation of–Only because the sale was confirmed within a period of 30 days from the date of acceptance of bid, the same by itself, was not decisive to set aside the sale after 8 years. Auction sale–Deposit of amount–Term ‘immediately’– Required to be construed as meaning with all reasonable speed, considering the circumstances of the case.
2007(1) LAW HERALD (SC) 631 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice S.B. Sinha The Hon’ble Mr. Justice Markandey Katju Civil Appeal No. 6129 of 2000…
Service Law–Creation or sanction of post is essentially an executive function.
2007(1) LAW HERALD (SC) 629 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice S.B. Sinha The Hon’ble Mr. Justice Markandey Katju Civil Appeal No. 4349 of 2006…
Arbitration–Term ‘dispute’–Must be given its general meaning under the 1996. Arbitration–Where there exists an arbitration agreement, the Court is under obligation to refer the parties to arbitration in terms of the arbitration agreement.
2007(1) LAW HERALD (SC) 625 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice S.B. Sinha The Hon’ble Mr. Justice Markandey Katju Civil Appeal No. 326 of 2007…
Mortgage Property—Redemption of—Failure to produce receipt in earlier proceedings—Cannot be considered at execution stage.
2007(1) LAW HERALD (SC) 623 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice S.B. Sinha The Hon’ble Mr. Justice Markandey Katju Civil Appeal No. 325 of 2007…
Acquisition of Land–Declaration under Section 6 made after expiry of one year from the date of publication of the notification under Section 4(1) of the Act, would be void and of no effect. Temporary Injunction–Stay Order–Vacation of–There is no warrant for the proposition, that unless an order of stay passed once, even for the limited period is vacated by an express order or otherwise; the same would continue to operate.
2007(1) LAW HERALD (SC) 619 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice S.B. Sinha The Hon’ble Mr. Justice Markandey Katju Civil Appeal No. 324 of 2007…
Partition–Appellants purchased property from other co-sharer; entitled to be impleaded as necessary party. Decree–Partition–Preliminary decree passed in the absence of necessary party cannot stand.
2007(1) LAW HERALD (SC) 617 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Dr. A.R. Lakshmanan The Hon’ble Mr. Justice V.S. Sirpurkar Civil Appeal No. 262 of…