M.P. Rajya Tilhan Utpadak Sahakari Sangh Maryadit, Pachama, District Sehore And Others Vs M/S. Modi Transport Service
.... panch/ commissioner would submit the report to the court after conducting an audit of the accounts. The application cannot be read as an application moved on a prior agreement or consensus for reference to arbitration. 19. In view of the aforesaid discussion, we cannot read the application ...
Supreme Court Of India
Ssipl Lifestyle Private Limited Vs Vama Apparels (India) Private Limited & Anr
.... ts. It may be added that by virtue of the amendment incorporated by the Commercial Courts, Commercial Division and Commercial Appellate Division of High Courts Act, 2015, the maximum period for cases involving “commercial dispute” would be one hundred and twenty (120) days of the date of service ...
Delhi High Court
State Of Orissa & Another Vs Dandasi Sahoo
.... unsel for the opposite party that for limited scope with the Arbitration Tribunal to adjudicate only the matter involving the reference, there was no scope for entertaining the counter claim at the instance of the appellants. 5. It is at this stage, considering the submissions made and the ...
Orrisa High Court
A Suo Moto Vs State Of Chhattisgarh
.... shall exercise the same powers as the District Judge (Section 7 of the Act, 1958). It is further apparent on a reading of Section 8 of the Act, 1958 that an Additional Judge to the Court of District Judge, Civil Judge Class I or Civil Judge Class II may be appointed to the said Courts and such A ...
Chhattisgarh High Court
Modtech Furniture Private Ltd. Vs Ncube Planning Design Private Limited & Anr
.... ise, it has been held by the Supreme Court in M.M.T.C. Limited Vs. Sterlite Industries (India) Ltd. (1996) 6 SCC 716 that the validity of arbitration agreement does not depend on the number of arbitrators specified therein and merely because the contract provides for arbitration of even number ...
Delhi High Court
Shyam Kishore Prasad and Others Vs Shiv Mahto and Others
.... other part of the decree whereby it has been refused to partition, the self acquired property of the defendants. Now, therefore, the only dispute remained between the parties is whether the properties standing in the name of the defendants are self acquired property or it is the joint family proper ...
Patna High Court
Sai Wardha Power Ltd. and Others Vs Goyal Dhatu Udyog Pvt. Ltd.
.... se approach and it must not be allowed to be thwarted by a narrow, pedantic and legalistic interpretation." 19. ... 20. ... 21.... 22. It is clear that for construing an arbitration agreement, the intention of the parties must be looked into. The materials on record which have been discu ...
Bombay High Court (Nagpur Bench)
Indian Rare Earths Ltd. Vs Unique Builders Ltd.
.... 997) 2 SCR 132 : (1997) AIRSCW 1491 : (1997) 3 Supreme 365 ; V.G. George Vs. Indian Rare Earths Ltd. and Another, AIR 1999 SC 1409 : (1999) 2 ARBLR 47 : (1999) 2 JT 629 : (1999) 2 SCALE 482 : (1999) 3 SCC 762 : (1999) 2 SCR 531 : (1999) 2 UJ 1133 : (1999) AIRSCW 1090 : (1999) 4 Supreme 12 ; and ...
Supreme Court of India
M.K. Saha Vs Rashtriya Pariyojana Nirman Nigam
.... Mahajan Vs. Hukumchand Mills Ltd., Indore, AIR 1967 SC 1030 : (1967) 1 SCR 105 , Bungo Steel Furniture Pvt. Ltd. Vs. Union of India (UOI), AIR 1967 SC 378 : (1967) 1 SCR 633 and N. Chellappan Vs. Secretary, Kerala State Electricity Board and Another, AIR 1975 SC 230 : AIR 1974 SC 230 : (1975 ...
Chhattisgarh High Court
State of West Bengal Vs Associated Contractors
.... ring or even post arbitration. It has also the power to entertain a challenge to the award that may ultimately be made. The framers of the statute must certainly be taken to have been conscious of the definition of ''court'' in the Act. It is easily possible to contemplate that they did not want the ...
Supreme Court of India
Get In Touch With Us
We are here to help. Want to learn more about our services? Please get in touch, we'd love to hear from you!
