This volume of the Supreme Court Cases (SCC), Part 4 of Volume 2, embodies landmark cases decided by the Supreme Court on international commercial arbitration, limited scope of interference under Section 37, registration of FIR, and more.
Arbitration and Conciliation Act, 1996 — S. 11(6) — International commercial arbitration: Law regarding and principles for determination of governing law of arbitration, summarised, [Disortho S.A.S. v. Meril Life Sciences (P) Ltd., (2026) 2 SCC 599]
Arbitration and Conciliation Act, 1996 — S. 37 — Limited scope/power of interference under: Scope/exercisability of power of interference under S. 37, A&C Act, for setting aside arbitral award is limited. Modification of contract by Tribunal is not permissible, [Sepco Electric Power Construction Corpn. v. GMR Kamalanga Energy Ltd., (2026) 2 SCC 542]
Criminal Procedure Code, 1973 — S. 156(3) — Registration of FIR and investigation: Similarities and changes brought by BNSS relating to direction for registration of FIR and investigation, by Magistrate, stated, [Om Prakash Ambadkar v. State of Maharashtra, (2026) 2 SCC 622]
