Supreme Court of India
Digital Supreme Court Reports
The Official Law Report
Fortnightly
ISSN: 3048-4839 (Online)
Home
-
+
Full Text
Print
Go Back
M/S. SHAKTI BHOG FOODS LIMITED
vs.
KOLA SHIPPING LIMITED
SCR Citation:
[2008] 13 S.C.R. 925
Year/Volume:
2008/ Volume 13
Date of Judgment:
23 September 2008
Petitioner:
M/S. SHAKTI BHOG FOODS LIMITED
Disposal Nature:
Appeal Dismissed
Neutral Citation:
2008 INSC 1081
Judgment Delivered by:
Hon'ble Mr. Justice Tarun Chatterjee
Respondent:
KOLA SHIPPING LIMITED
Case Type:
CIVIL APPEAL /5796/2008
Order/Judgment:
Judgment
1. Headnote
N/A
2. Case referred
3. Act
No Data Found!!!!!
4. Keyword
Arbitration and Conciliation Act
1996 - ss. 45 and 7
5. Equivalent citation
Citation(s)
2009 AIR 12 =
2009 (2) SCC 134 =
2009 (2) Suppl. SCC 134 =
2008 (10) JT 694 =
2008 (10) Suppl. JT 694 =
2008 (12) SCALE 822