AIR 2010 SUPREME COURT 488 ::2009 AIR SCW 7041 ::(2009) 2 WLC(SC)CVL 660 ::(2009) 4 ArbiLR 1 ::(2010) 2 CivLJ 10 ::2009 (10) SCC 103 ::(2009) 4 RecCivR 900 ::(2009) 12 Scale 668 ::(2009) 4 CurCC 266 ::(2010) 2 All WC 1315 ::(2010) 2 Mad LW 982 ::(2009) 8 Mad LJ 441 ::(2010) 1 JCR 37 (SC)

Supreme Court Of India

(From : Andhra Pradesh)*

Hon'ble Judge(s): Tarun Chatterjee, R. M. Lodha , JJ

(A) Arbitration and Conciliation Act (26 of 1996) , S.7— Arbitration clause - Contract coming to end by its termination due to breach - Arbitration clause does not get perished nor rendered inoperative - Rather it survives for resolution of disputes arising "in respect of or "with regard to" or "under" the contract. Civil Revn. Petn. No. 551 of 2007, D/-30-4-2007 (A.P.), Reversed. (Para 23 24) (B) Arbitration and Conciliation Act (26 of 1996) , S.8— Reference to arbitration - Powers of Court - Prerequisite conditions u/S.8, satisfied - No option is left to Court and Court has to refer parties to arbitration. Civil Revn. Petn. No. 551 of 2007, D/-30-4-2007 (A.P.), Reversed. (Para 25) .....