Bharat Rasiklal Ashra v. Gautam Rasiklal Ashra

Principal Commissioner of Income Tax, Delhi-10 vs. Rano Singh

The appeal is dismissed

Bench: HON'BLE DR. JUSTICE S.MURALIDHAR,HON'BLE MR. JUSTICE CHANDER SHEKHAR

…n the nature of dispute that has arisen and as mentioned in its order dated 23rd April, 2015. IN the latter order the Court has already extracted the passage from the decision of the Supreme Court in Bharat Rasiklal Ashra Vs. Gautam Rasiklal Ashra (2012) 2 SCC 144 where it was stated that the mere fact that the allegations of fraud, forgery, fabrication are likely to involve recording of evidence or involve some delay in disposal, “are not grounds for refusing to consider the existence of a valid arbitration agreement.” 14. However, there are limits to the extent to which a Court can undertake such e…

Principal Commissioner of Income Tax(Central)-1 vs. Shri Arvind Khanna

The appeal is dismissed

Bench: HON'BLE MR. JUSTICE S. RAVINDRA BHAT,HON'BLE MR. JUSTICE NAJMI WAZIRI

…n the nature of dispute that has arisen and as mentioned in its order dated 23rd April, 2015. IN the latter order the Court has already extracted the passage from the decision of the Supreme Court in Bharat Rasiklal Ashra Vs. Gautam Rasiklal Ashra (2012) 2 SCC 144 where it was stated that the mere fact that the allegations of fraud, forgery, fabrication are likely to involve recording of evidence or involve some delay in disposal, “are not grounds for refusing to consider the existence of a valid arbitration agreement.” 14. However, there are limits to the extent to which a Court can undertake such…

Commissioner of Income Tax-II vs. M/S Jay Pee Ventures Pvt. Ltd

Bench: HON'BLE MR. JUSTICE S. RAVINDRA BHAT,HON'BLE MR. JUSTICE R.V.EASWAR

…0/2015 and 211/2015. 13. During the course of the hearing today it was urged by Ms. Ekta Sikri, the learned counsel for the Petitioner, on the strength of the decision of the Supreme Court in Bharat Rasiklal Ashra v. Gautam Rasiklal Ashra (2012) 2 SCC 144 that this Court will have to given a definite opinion on whether the agreements in question containing the arbitration clause are valid. According to her, the report of the FSL confirming the genuineness of the signatures of Mr. Kukreja on the agreements is sufficient for this Court to proceed to uphold the validity of the agreement…

CIT vs. Sunbeam Auto Ltd

Bench: HON'BLE MR. JUSTICE SANJIV KHANNA,HON'BLE MR. JUSTICE R.V.EASWAR

…0/2015 and 211/2015. 13. During the course of the hearing today it was urged by Ms. Ekta Sikri, the learned counsel for the Petitioner, on the strength of the decision of the Supreme Court in Bharat Rasiklal Ashra v. Gautam Rasiklal Ashra (2012) 2 SCC 144 that this Court will have to given a definite opinion on whether the agreements in question containing the arbitration clause are valid. According to her, the report of the FSL confirming the genuineness of the signatures of Mr. Kukreja on the agreements is sufficient for this Court to proceed to uphold the validity of the agreement…