NHAI v. ITD Cementation India Ltd.

14 SCC 21Reported decision2015#19082 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 348,631 Indian tax judgments — from 2016 to 2023.

Judgments citing NHAI v. ITD Cementation India Ltd.

M/s. Kausalya Shelters Private Limited vs. Deputy Commissioner of Income Tax

ITTA/274/2022HC Telangana02 Feb 2023

Bench: N.TUKARAMJI,UJJAL BHUYAN

Pro Commissioner of Income Tax (Central - 2) vs. Tanvir Collections Pvt. Ltd

ITA/264/2018HC Delhi28 Feb 2018

Bench: HON'BLE MR. JUSTICE S. RAVINDRA BHAT,HON'BLE MR. JUSTICE A. K. CHAWLA

Section 34

…Page 13 interpreting the provisions of the agreement. If he does so, the decision of the umpire has to be accepted as final and binding.” 13. In National Highways Authority of India v. ITD Cementation India Ltd., (2015) 14 SCC 21, the Supreme Court reiterated the limits of jurisdiction of a Court exercising power under Section 34 of the Act in the following words:- “25. It is thus well settled that construction of the terms of a contract is primarily for an arbitrator to decide. He is entitled to take the view which he holds to be the correct one after considering t…

Pr. Commissioner of Income Tax- 11 vs. Shri Inder Pal Singh Wadhawan

ITA/220/2017HC Delhi05 May 2017

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

Section 106Section 34

…le considering the appellant’s objection under Section 34 of the Arbitration & Conciliation Act, 1996 being OMP No. 37/2008 culminating in the impugned order dated 2nd March, 2017. 21. Placing reliance on the pronouncement of the Supreme Court in (2015) 14 SCC 21 NHAI v. ITD Cementation India Ltd., the learned Single Judge laid down the principles of law regarding scope of interference by the court in objections to the Arbitral Award under Section 34 of the Arbitration & Conciliation Act. The Supreme Court of India has laid down the applicable principles thus : “25. It is thus well settled that const…

Commissioner of Income Tax-II vs. M/s.Kalyani Wines

In the result, I find this appeal bereft of merit and accordingly,

ITTA/6/2010HC Telangana14 Mar 2016

Bench: Hon’Ble Mr. Justice Robin Phukan

Section 11Section 37

…or on evidence which does not measure up in quality to a trained legal mind would not be held to be invalid on this score. 9.2. Similar is the view taken by this Court in NHAI v. ITD Cementation India Ltd. [NHAI v. ITD Cementation India Ltd., (2015) 14 SCC 21 (para 25) and SAIL v. Gupta Brother Steel Tubes Ltd. [SAIL v. Gupta Brother Steel Tubes Ltd., (2009) 10 SCC 63 para 29]‛ (emphasis supplied) 20. In Dyna Technologies [Dyna Technologies (P) Ltd. v. Crompton Greaves Ltd., (2019) 20 SCC 1], the view taken above has been reiterated in the following words: ‚25. Moreover, umpteen numb…