Kerala High Court
LEGAL SUBJECT
Arbitration and Mediation
Judgment analyses where this is the main or secondary subject.Latest analyses
30 ARTICLES
Karnataka High Court
Karnataka HC Appoints Sole Arbitrator For BEML Employees’ Society’s Fresh Arbitration Against Builder After Earlier Award Was Set Aside
The petitioner Society and respondent developer entered into an agreement in 2002, followed by a Modified Agreement dated 4 June 2009 containing an arbitration clause.2 MIN READ↗
Karnataka High Court
Karnataka HC Appoints Sole Arbitrator For Owners’ ₹4.18-Crore Property Sale Dispute With Real Estate Firm
The petitioners claimed ownership of the schedule property and entered into an Agreement to Sell with respondent No. 1 on 21 June 2024 for a consideration of ₹4,18,00,000.2 MIN READ↗
Karnataka High Court
Karnataka HC Appoints Common Sole Arbitrator For Four Landowners’ JDA Disputes Despite Three-Arbitrator Clauses
The petitioners, each owners of separate properties, entered into separate Joint Development Agreements (JDAs) with the respondent on 30 July 2015. Each JDA contained an identically worded arbitration clause providing...2 MIN READ↗
Karnataka High Court
Karnataka HC Appoints Arbitrator In Dispute Over Construction Dues And Flat Allotment Under 2020 Agreement
The petitioner sought appointment of a sole arbitrator under Section 11(6) of the Arbitration and Conciliation Act, 1996, relying on Clause 7 of an Agreement-cum-Memorandum of Understanding dated 12 September 2020 wit...2 MIN READ↗
Jammu and Kashmir High Court
Jammu, Not Delhi, Is Seat Of CPWD Contract Arbitration; J&K HC Replaces Arbitrator After 12-Month Mandate Expires
The respondent raised a dispute under a construction contract and invoked Clause 25 of the CPWD General Conditions of Contract, 2014. The Additional Director General (Jammu), CPWD, appointed Sh. Atul Kumar Garg as sol...3 MIN READ↗
Delhi High Court
Delhi HC Sends MSME Logistics Supplier’s Dispute Over Unpaid Bills To DIAC Arbitration After Facilitation Council Stalls
The petitioner, claiming to be a micro enterprise registered under the Micro, Small and Medium Enterprises Development Act, 2006 (“MSMED Act”), provided logistics services to the respondent under agreements referring...3 MIN READ↗
Rajasthan High Court
Rajasthan HC Upholds Setting Aside ₹653-Crore Award To Parcel Licensee Who Never Carried A Parcel, As It Had No Proof Of Loss
RSRTC accepted Bhagwati Enterprises’ bid to act as sole licensee for carrying parcels on its buses and issued a work order stating a licence period from 21 March 2005 to 20 March 2008.3 MIN READ↗
Delhi High Court
After Mediation Fails, Delhi HC Appoints Sole Arbitrator In SREX Power-ASF Dispute And Sends ASF’s Interim-Relief Plea To Tribunal
Srex Power India Private Limited (“SPIPL”) sought appointment of a sole arbitrator under Sections 11(5) and 11(6) of the Arbitration and Conciliation Act, 1996, concerning disputes under a work contract dated 1 March...2 MIN READ↗
Karnataka High Court
Karnataka HC Appoints Sole Arbitrator In Amazon-MA Enterprises Dispute Despite Three-Member Tribunal Clause
The parties entered into Master Service Agreement-I dated 1 April 2019 and Master Service Agreement-II dated 1 April 2020, both containing an arbitration clause providing for a three-member tribunal: one arbitrator no...2 MIN READ↗
Karnataka High Court
Karnataka HC Sends TableSpace-GemsCap Fee Dispute To Arbitration, Says Settlement Talks Aren’t A Mandatory Precondition
The parties entered into a Service Agreement dated 11 November 2022, under which the petitioner agreed to provide premises and related services for a monthly fee.2 MIN READ↗
Gujarat High Court
HDFC Bank’s Arbitration Bid Fails After Predecessor Filed Written Statement And Plaintiff Evidence Ended: Gujarat HC
The plaintiffs brought Special Civil Suit No. 781 of 2001 against Centurion Bank of Punjab, with whom they had an agreement containing an arbitration clause.2 MIN READ↗
Delhi High Court
Delhi HC Upholds ₹17.47-Lakh Award Against BHEL, Finding No Proof Its Transport Contractor Subcontracted the Work
Bharat Heavy Electricals Ltd. (BHEL) engaged Sarr Freight Corporation to handle and transport boiler components from Sone Nagar Railway Siding to the Nabinagar project site under a Letter of Intent dated 11 September...2 MIN READ↗
Delhi High Court
UP Power Utility’s Refiled Substation-Award Challenge Still Time-Barred After Wrong-Court Time Excluded, Delhi HC Holds
The appellant challenged arbitral awards arising from turnkey sub-station works.3 MIN READ↗
Delhi High Court
AAI Caused Rajahmundry Airport Wall Delay, But Delhi HC Sets Aside Rs 64.6 Lakh In Escalation, Diesel And Trolley Claims
AAI engaged Vidya Infrabuilt Pvt. Ltd. to construct operational and property boundary walls at Rajahmundry Airport, with completion stipulated for 6 November 2017.3 MIN READ↗
Delhi High Court
Delhi HC Sets Aside ₹4 Crore Plant-Engineering Compensation, Finding No Basis for Arbitrator’s Estimate
The parties’ agreement concerned engineering, supply of OSBL equipment and allied services for a bromine plant, for a total contract value of ₹53 crore. The petitioner paid a ₹5.30 crore advance against a performance...2 MIN READ↗
Delhi High Court
Delhi HC Refuses Arbitration Over Builder’s Undelivered Unit, Says Monthly Compensation Clause Didn’t Save Buyers’ Time-Barred Claims
The Petitioners sought appointment of a sole arbitrator under Section 11(6) of the Arbitration and Conciliation Act, 1996, in disputes arising from an Agreement to Sell dated 7 April 2014 for a commercial unit.3 MIN READ↗
Delhi High Court
Delhi HC Sends Contractor’s MCD Payment Dispute To Mediation, Names Sole Arbitrator If Settlement Fails
The petitioner was awarded civil construction work under a Work Order dated 14 October 2021. He claimed that amounts remained outstanding despite completion of the work and passing of the final bill on 9 October 2023;...2 MIN READ↗
Delhi High Court
Delhi HC Upholds Dismissal Of Power Distributor’s MSME Award Challenge: Even Excluding Wrong-Court Proceedings, The 120-Day Limit Expired
The appellant awarded the respondent a turnkey contract for construction of a sub-station and associated lines. Disputes were referred under Section 18 of the Micro, Small and Medium Enterprises Development Act, 2006,...2 MIN READ↗
Delhi High Court
Delhi HC Upholds ₹145.214-Crore Award To Highway Concessionaire, Upholding Finding NHAI Caused 1,021-Day Delay By Failing To Provide Land
NHAI awarded Atlanta a BOT concession to widen approximately 40.8 km of the Nagpur–Kondhali section of NH-6.3 MIN READ↗
Delhi High Court
₹71.25-Crore Gold Refinery Fee Dispute: Delhi HC Sets Aside Part Of Award After Tribunal Failed To Decide MMTC’s Good-Faith Challenge
MMTC and PAMP entered into a Share Purchase and Shareholders Agreement (SPSHA) to establish MPIPL as a gold and silver refinery.2 MIN READ↗
Delhi High Court
Paper Seller Can Resume Award Execution Against Buyer, As Delhi HC Says Non-Membership Alone Doesn’t Make Association-Appointed Arbitrator Ineligible
The Appellant, a paper wholesaler, sought to enforce an arbitral award for an outstanding commercial debt.3 MIN READ↗
Delhi High Court
Hotel Developer To Get FDR Interest On ₹9.3-Crore PBG DDA Was Not Entitled To Encash, Delhi HC Upholds
DDA allotted JDPL a plot for a hotel and obtained a performance bank guarantee (PBG) of ₹9.30 crore.3 MIN READ↗
Himachal Pradesh High Court
Himachal Pradesh HC Rejects Landowners’ Bid to Extend Highway Compensation Arbitration After Unexplained 3-Year Delay
The applicants sought enhanced compensation for land acquired for the Solan–Shimla section of a National Highway.2 MIN READ↗
Karnataka High Court
Developer Loses ₹2.31 Crore Compensation As Karnataka HC Upholds Set-Aside: Costs Of Unapproved Layout Work Didn’t Prove Landowners Benefited
The parties entered into development agreements for residential layouts. The agreements placed responsibility for obtaining statutory approvals and carrying out development on the developer. After the landowners termi...3 MIN READ↗
Manipur High Court
Manipur HC Turns Widow’s Settlement With State Into Court Decree, Notes Mediation Act Section 27 Is Not Yet In Force
The State and its entities appealed under Section 96 of the Code of Civil Procedure, 1908.2 MIN READ↗
Delhi High Court
Delhi HC Upholds Restraint on New Third-Party Rights Over 50% of Mall’s Saleable Area Pending Arbitration, Amid Promoter’s Disputed Claim
The respondent invoked arbitration under an MOU with Appellant Nos. 1 and 2 and sought interim protection under Section 9 of the Arbitration and Conciliation Act, 1996, seeking to restrain the appellants from creating...3 MIN READ↗
Delhi High Court
Delhi HC Appoints Sole Arbitrator In Jeeves–Streambox Dispute After Respondent Fails To Appear Despite Service
Jeeves Consumer Services Private Limited filed a petition seeking appointment of an arbitrator in a dispute with Streambox Media Private Limited.2 MIN READ↗
Delhi High Court
Delhi HC Appoints Sole Arbitrator In Radico Khaitan Invoice Dispute, Citing Clause Deeming Acceptance Of Arbitration Terms Upon Taking Goods
Radico Khaitan Limited filed a petition under Section 11 of the Arbitration and Conciliation Act, 1996, seeking resolution of disputes with Glare Glass Traders and others.2 MIN READ↗
Delhi High Court
Delhi HC Upholds Interim Bar On Unity Bank’s Warrant-Linked Capital-Hike Agenda Without Resilient’s Consent
Unity, Resilient and Centrum were parties to a Shareholders’ Agreement (SHA). Clauses 6.11(d) and 8 required prior written consent from Resilient and Centrum before a “Reserved Matter” could be taken up by Unity’s Boa...3 MIN READ↗No articles match these filters.