Judgment Delivered
N.N. Mercantile Private Limited v. Indo Unique Flame Limited, Civil Appeal 3802-3803 of 2020
Judgment Delivered on: 25-04-2023
Coram: K.M. Joseph, Ajay Rastogi, Aniruddha Bose, Hrishikesh Roy and C.T. Ravikumar
Abridgement: It was an appeal against a full bench judgment challenging the non-admissibility of an unstamped arbitration agreement. The Bench in a 3:2 majority held that unstamped arbitration agreements are not valid in law. READ MORE…
Judgment Reserved
Cox and Kings Limited v. SAP India Private Limited, Arbitration Petition 38 of 2020
Judgment Reserved on: 12-04-2023.
Coram: Dr. Dhananjaya Y. Chandrachud, C.J., Hrishikesh Roy, Pamidighantam S. Narasimha, J.B. Pardiwala and Manoj Misra J.J.,
Abridgement: The Constitution Bench reserved the matter of Cox and Kings Limited v. SAP India Private Limited, pertaining to the issue of:
- Whether the Group of Companies Doctrine exists in Indian jurisprudence, independent of statutory provision?
- Whether the same can be read into Section 8 of the Arbitration and Conciliation Act, 1996 (‘Arbitration Act’)?
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Whether it should continue to be invoked on grounds of a single economic reality principle? 4. Whether it should be construed as a means of interpreting the implied intent or consent to arbitrate between the parties? READ MORE…
Matters Heard
Karmanya Singh Sareen v. Union of India SLP (C) 804 of 2017
Last Date of Hearing- 11-04-2023
Next Date of Hearing- August 2023
Coram: K.M. Joseph, Ajay Rastogi, Aniruddha Bose, Hrishikesh Roy, C.T. Ravikumar J.J.,
Abridgment– The Bench considered the submission made by the Attorney General for India, R. Venkataramani appearing on behalf of the Center, that the new Data Protection Bill was ready to be introduced in the Monsoon Session of the Parliament to be held in July 2023 which would address all the concerns raised by the petitioners, during the course of hearing of the matter pertaining to the latest privacy policy of WhatsApp. The Bench deferred the hearing till August 2023. READ MORE…
Supriyo v. Union of India, Writ Petition (Civil) 1011 of 2022
Coram: Dr. Dhananjaya Y. Chandrachud, C.J., Sanjay Kishan Kaul, S. Ravindra Bhatt, Hima Kohli and Pamidighantam S. Narasimha J.J.
Abridgement: This is a batch of petitions seeking legal recognition of same sex marriage under several Acts, including the Special Marriage Act, 1954, the Foreign Marriage Act, 1969 and the Hindu Marriage Act, 1955 and the same be made gender neutral. READ MORE…