Gemini Bay Transcription Pvt. Ltd. Vs Integrated Sales Service Ltd. & Anr
.... abibullah Coastal Power Co. (Pte) Ltd., 2010 SGHC 62] , the Singapore High Court, after setting out the legislative policy of the Model Law that the “public policy” exception is to be narrowly viewed and that an arbitral award that shocks the conscience alone would be set aside, went on to hold: ...
Supreme Court Of India
State Trading Corporation of India Ltd. Vs Tradigrian S.A. and Another
.... ent case, there is no such petition seeking enforcement of the foreign Awards, the invalidity of which is sought in the present petition. It may be observed that the foreign Awards in the present case are New York Convention Awards in terms of Section 44(a) of the Act. Chapter I Part II of the Act i ...
Delhi High Court
Rashmi Mehra and others Vs Eac Trading Ltd. and others
.... y or the Court which is seized of the matter to pass a reasoned order as the same is subject to appeal to the appellate Court u/s 50(1)(a) of the Act and further appeal to this Court under sub-section (2) of the said section. 31. It would be convenient to consider Mr. Sen''s contentions qua the p ...
Bombay High Court
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