This volume of the Supreme Court Cases (SCC), Part 3 of Volume 4, embodies landmark cases decided by the Supreme Court on issues like the permissibility of award of interest, impleadment of party, mortgagor’s right of redemption, and more.
Arbitration and Conciliation Act, 1996 — Ss. 11(6) & 11(6-A) and S. 16: Existence of arbitration agreement between a member of a Consortium in their individual capacity and Purchaser, when the contract is between Consortium and Purchaser i.e. whether an individual member of the Consortium, in such a situation, is a veritable party to the arbitration agreement or not, by Arbitral Tribunal, determined, [A.P. Power Generation Corpn. Ltd. v. Tecpro Systems Ltd., (2026) 3 SCC 491]
Arbitration and Conciliation Act, 1996 — Ss. 31(7)(a) and (b) — Award of interest: Permissibility of award of interest/high rate of interest in arbitral awards, explained, [Sri Lakshmi Hotel (P) Ltd. v. Sriram City Union Finance Ltd., (2026) 3 SCC 600]
Civil Procedure Code, 1908 — Or. 1 R. 10 — Impleadment of party — When warranted: Principles governing impleadment of party, explained, [Nak Engg. Co. (P) Ltd. v. Tarun Keshrichand Shah, (2026) 3 SCC 631]
Registration Act, 1908 — Ss. 32(a), 32(c), 33(1)(a), 34(3), 35(2) and 69 — Power-of-attorney holder — Requirements of Ss. 32(c) and 33 of the Registration Act — Applicability: Ruling in Rajni Tandon, (2009) 14 SCC 782, that power-of-attorney holder can present sale deed for registration as “executants” without further authentication and therefore he/she need not fulfil requirements of Ss. 32(c) and 33, doubted, and matter referred to larger Bench, [G. Kalawathi Bai v. G. Shashikala, (2026) 3 SCC 623]
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — S. 13(8) (as amended by Act 44 of 2016 and coming into effect on 1-9-2016): Law clarified on mortgagor’s right of redemption under SARFAESI Act regime, [M. Rajendran v. KPK Oils & Protiens India (P) Ltd., (2026) 3 SCC 505]