0 06 Nov, 2023
Listen in mins | Read in 132:00 mins

EN

HI

LOMBARDI ENGINEERING LIMITED Vs. UTTARAKHAND JAL VIDYUT NIGAM LIMITED

Supreme Court Of India Arbitration Petition /43/2022

Link copied!

Case Background

A contractual dispute arose over arbitration terms. It wasn challenged under Section 11(6) of the Arbitration Act, it reached the Supreme Court of India for resolution.

Bench

Applied Acts & Sections

Article 12 – The Constitution of India 1950
Article 14 – The Constitution of India 1950
Article 16 – The Constitution of India 1950
Section 2 – The Arbitration And Conciliation Act, 1996
Section 6 – The Arbitration And Conciliation Act, 1996
Section 8 – The Arbitration And Conciliation Act, 1996
Section 11 – The Arbitration And Conciliation Act, 1996
Section 12 – The Arbitration And Conciliation Act, 1996
Section 14 – The Arbitration And Conciliation Act, 1996
Section 31A – The Arbitration And Conciliation Act, 1996
Section 34 – The Arbitration And Conciliation Act, 1996

Reference cases

M/S B and T Ag Vs. Ministry of Defence

02:00 mins | 0 | 18 May, 2023

Indian Oil Corporation Limited Vs. Ncc Limited

01:59 mins | 0 | 20 Jul, 2022

Pravin Electricals Pvt. Ltd. Vs. Galaxy Infra and Engineering Pvt....

LOMBARDI ENGINEERING LIMITED Vs. UTTARAKHAND JAL VIDYUT NIGAM LIMITED

Case Background

Bench

Applied Acts & Sections

Reference cases

M/S B and T Ag Vs. Ministry of Defence

Indian Oil Corporation Limited Vs. Ncc Limited

Pravin Electricals Pvt. Ltd. Vs. Galaxy Infra and Engineering Pvt....

Bharat Sanchar Nigam Ltd. & Anr. Vs. M/S Nortel Networks...

Secunderabad Cantonment Board Vs. M/S B. Ramachandraiah & Sons

Sanjiv Prakash Vs. Seema Kukreja and Ors.

M/S Icomm Tele Ltd. Vs. Punjab State Water Supply &...

Vidya Drolia & Ors. Vs. Durga Trading Corporation

Perkins Eastman Architects Dpc & Anr.C (India) Ltd. Vs. Hscc...

State of West Bengal & Ors. Vs. Associated Contractors

S.K. Jain. Vs. State of Haryana and Anr.

M/S. DURO FELGUERA, S.A. Vs. M/S. GANGAVARAM PORT LIMITED

Legal Notes