ASF Buildtech Private Limited Vs Shapoorji Pallonji And Company Private Limited
.... nd extent of judicial scrutiny of the courts which was required at the referral stage under Section 11 of the Act, 1996, before the subject matter could be referred to arbitration and an arbitral tribunal be constituted. 48. In Konkan Railway Corpn. Ltd. v. Rani Construction (P) Ltd ., (20 ...
Supreme Court Of India
Tahal Consulting Engineers India Pvt. Ltd. Vs Promax Power Ltd
.... d by the Respondents is admittedly due to the Claimant, this amount need not await the determination of the other disputes. Accordingly, the Claimant is entitled to an interim award in the sum of Rs 13,14,69,178.08 for the value of rakes as admittedly assessed by the Respondents and payable by t ...
Delhi High Court
Manish Aggarwal & Anr Vs Rci Industries And Technologies Ltd
.... decision taken by an arbitrator under section 17, is found in the following precedents : Dinesh Gupta & Ors vs. Anand Gupta & Ors: 2020 SCC Online Del 2099 : “64. There can be no gainsaying the proposition, therefore, that, while exercising any kind of jurisdiction, over arbi ...
Delhi High Court
NTPC Ltd Vs Tecpro Systems Ltd
.... ent orders under Section 17(1) of the A&C Act. 17. TSL’s application under Section 17 of the A&C Act indicates that TSL relies on sub clauses (a) & (b) of Section 17(1)(ii) of the A&C Act which are set out in its application. And, on the strength of the averments made in the ...
Delhi High Court
Sanjay Arora & Anr Vs Rajan Chadha & Ors
.... dvanced by Mr. Mehta appears, at first blush, to be almost axiomatic. It appears incongruous that, in the absence of a substantive challenge (in the form of a Section 23 Statement of Claim), an application for interlocutory relief would lie. Possibly for this reason, the Bombay High Court, speak ...
Delhi High Court
Supertech Limited Vs B.E. Billimoria And Co. Ltd. & Anr.
.... ant extract of the said Minutes (as altered by Supertech) is set out below:- “ Point No.2: Mr. DLK pointed out that inspite of repeated assuarance M/s Supertech has still not deposited the Govt. dues like Labour Cess, TDS, VAT etc. (amounting to more than Rs.10 Crore + penalties + interest ...
Delhi High Court
Akshay Aluminium Alloys Pvt. Ltd Vs Prrsaar Commodities (P) Ltd.
.... ing before this Court, PCPL would reimburse any excess amount realised by it to AAAPL. 10. Mr. Rupesh Kumar, learned counsel appearing for AAAPL, has assailed the impugned award on the following grounds. First, he contended that the award ought to be set aside as the Arbitral Tribunal had n ...
Delhi High Court
Edelweiss Asset Reconstruction Company Limited, Acting In Its Capacity As Trustee Of The Earc Trusts Sc-338,343,366 And 389 Vs GTL Infrastructure Limited And Anr
.... ty Tenants Protection (Amendment) Act, 1994 (hereinafter referred to as “1994 Amendment Act”). The constitutional validity of this Act was also challenged in a batch of writ petitions filed in the High Court. Before the High Court, reliance was placed by the State of Tamil Nadu, on the earlier d ...
Delhi High Court
Sona Corporation India Pvt. Ltd Vs Ngram Micro India Pvt. Ltd. & Anr
.... ribunal had negated all the grounds on which the application for recall of the order was filed and having held that the appellant was not guilty of contempt could not have modified the order. Argument is also raised on different yardsticks adopted by the Tribunal while dealing with similar appli ...
Delhi High Court
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