14. In Oil and Natural Gas Corporation Ltd. v. Western Geco International Ltd.

9 SCC 263Reported decision2014#18397 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2016 to 2025.

Judgments citing 14. In Oil and Natural Gas Corporation Ltd. v. Western Geco International Ltd.

Pr. Commissioner of Income Tax, Central-1, Delhi vs. Smt. Sangeeta Sawhney

ITA/73/2024HC Delhi13 May 2025

Bench: HON'BLE MR. JUSTICE VIBHU BAKHRU,HON'BLE MR. JUSTICE TEJAS KARIA

Section 29ASection 34

…tral award [See Ssangyong Engg. & Construction Co. Ltd. v. NHAI, (2019) 15 SCC 131]. Perversity as a ground of challenge 69. Perversity as a ground for setting aside an arbitral award was recognised in ONGC Ltd. v. Western Geco International Ltd., (2014) 9 SCC 263. Therein it was observed that an arbitral decision must not be perverse or so irrational that no reasonable person would have arrived at the same. It was observed that if an award is perverse, it would be against the public policy of India. Digitally Signed By:NEERU Signing Date:04.04.2026 12:18:42 Signature Not Verified O.M.P. (COMM) 73/20…

Principal Commissioner of Income Tax 5 Kolkata vs. Premier Tie Up Pvt Ltd

ITAT/81/2022HC Calcutta26 Sept 2022

Bench: HON'BLE JUSTICE T. S. SIVAGNANAM,HON'BLE JUSTICE SUPRATIM BHATTACHARYA

For Respondent: Mr. Dhruba Ghosh, Adv
Section 34Section 36(1)Section 36(2)

…r the Act. The judgment inONGCLtd.v.Saw Pipes Ltd.[ONGC Ltd.v.Saw Pipes Ltd., (2003) 5 SCC 705] has been expressly done away with. So has the judgment inONGCLtd.v.WesternGeco International Ltd.[ONGC Ltd.v.WesternGeco International Ltd., (2014) 9 SCC 263 : (2014) 5 SCC (Civ) 12] Both Sections 34 and 48 have been brought back to the position of law contained inRenusagar Power Co. Ltd.v.General Electric Co.[Renusagar Power Co. Ltd.v.General Electric Co., 1994 Supp (1) SCC 644] where “public policy” will now include 46 only two of the three things set out therein viz. “fundamental policy of I…

Shri H Munireddy vs. The Advocate General

WP/18157/2013HC Karnataka18 Sept 2019

Bench: The Hon'Ble Mr. Justice B.Veerappa Writ Petition No.18157/2013 (Gm-Res)

…to go into the contempt proceedings even without the consent of the Advocate General as the case may be.” 35. The Hon’ble Supreme Court in the case of Oil and Natural Gas Corporation Limited Vs. Western GECO International Limited reported in (2014) 9 SCC 263 while considering the public interest at para No.38 has held as under; “38. Equally important and indeed fundamental to the policy of Indian Law is the principle that a court and so also a quasi-judicial authority must, while determining the rights and obligations of parties before it, do so in accordance with the principles of natural just…

Pr Commissioner of Income Tax-Delhi -2 vs. Bausch and Lomb Eye Care India Pvt Ltd

Accordingly, the petitions are dismissed and the amount awarded is

ITA/295/2016HC Delhi06 May 2016

Bench: HON'BLE DR. JUSTICE S.MURALIDHAR,HON'BLE MR. JUSTICE VIBHU BAKHRU

Section 34

…l mind would not be held to be invalid on this score. Once it is found that the arbitrators approach is not arbitrary or capricious, then he is the last word on facts.” 14. In Oil and Natural Gas Corporation Ltd. v. Western Geco International Ltd: (2014) 9 SCC 263, the Supreme Court held as under: “No less important is the principle now recognised as a salutary juristic fundamental in administrative law that a decision which is perverse or so irrational that no reasonable person would have arrived at the same will not be sustained in a Court of law. Perversity or irrationality of decisions is tested on…

Pr. Commissioner of Income Tax (Central-2) vs. Satkar Roadlines Pvt. Ltd. (Now Known As Aden Marketing Pvt. Ltd.)

Accordingly, the petitions are dismissed and the amount awarded is

ITA/62/2016HC Delhi12 Jan 2016

Bench: HON'BLE DR. JUSTICE S.MURALIDHAR,HON'BLE MR. JUSTICE VIBHU BAKHRU

Section 34

…l mind would not be held to be invalid on this score. Once it is found that the arbitrators approach is not arbitrary or capricious, then he is the last word on facts.” 14. In Oil and Natural Gas Corporation Ltd. v. Western Geco International Ltd: (2014) 9 SCC 263, the Supreme Court held as under: “No less important is the principle now recognised as a salutary juristic fundamental in administrative law that a decision which is perverse or so irrational that no reasonable person would have arrived at the same will not be sustained in a Court of law. Perversity or irrationality of decisions is tested on…

14. In Oil and Natural Gas Corporation Ltd. v. Western Geco International Ltd. (9 SCC 263) — Cited in 5 Judgments | BharatTax