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The Official Law Report Fortnightly ISSN: 3048-4839 (Online)
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SUMITOMO CORPORATION vs. CDC FINANCIAL SERVICES (MAURITIUS) LTD. & ORS.

SCR Citation: [2008] 3 S.C.R. 309
Year/Volume: 2008/ Volume 3
Date of Judgment: 22 February 2008
Petitioner: SUMITOMO CORPORATION
Disposal Nature: Appeal Dismissed
Neutral Citation: 2008 INSC 245
Judgment Delivered by: Hon'ble Mr. Justice P. Sathasivam
Respondent: CDC FINANCIAL SERVICES (MAURITIUS) LTD. & ORS.
Case Type: CIVIL APPEAL /1496/2008
Order/Judgment: Judgment
1. Headnote

Companies Act, 1956 - ss.10(1)(a), 10F - Appeal - Territorial jurisdiction - Order of Company Law Board refusing to refer the parties to arbitration u/s. 45 of the Arbitration Act -· Appeal against - Held: Shall lie to the High Court within jurisdiction of which the Registered Office of the company in issue is situated - Arbitration and Conciliation Act, 1996 -ss.50,45.

2. Case referred
3. Act
  • Companies Act, 1956 (1 of 1956)
  • Arbitration and Conciliation Act, 1996 (26 of 1996)
4. Keyword
  • Companies Act
  • 1956 - ss.10(1)(a)
  • 10F
  • Arbitration and Conciliation Act
  • 1996 - ss.50
  • 45 Arbitration and Conciliation Act
  • 1996 - ss.50
  • 45.Arbitration and Conciliation Act
  • 1996 - ss.50
  • 45. Arbitration and Conciliation Act
  • 1996- S. 50
  • S.45
5. Equivalent citation
    Citation(s) 2008 AIR 1594 = 2008 (4) SCC 91 = 2008 (4) Suppl. SCC 91 = 2008 (3) JT 32 = 2008 (3) Suppl. JT 32 = 2008 (3) SCALE 92