AIR 1996 SUPREME COURT 11 ::1994 AIR SCW 3344 ::1995 (1) Arbi LR 193 ::(1995) 1 ComLJ 40 ::(1995) 1 ArbiLR 193 ::1994 (6) SCC 651 ::1996 (1) BankCLR 1 ::1994 (4) JT 632 ::(1994) 4 JT 532 (SC)

Supreme Court Of India

(From: Delhi)*

Hon'ble Judge(s): M. N. Venkatachaliah, M. M. Punchhi, S. Mohan , JJJ

(A) Constitution of India , Art.29— Tender - It is an offer - Valid tender - Requirements of. Tender - Requirements of. Contract Act (9 of 1872) , S.2(d)— A tender is an offer. It is something which invites and is communicated to notify acceptance. Broadly stated, the following are the requisites of a valid tender: 1. It must be unconditional. 2. Must be made at the proper place. 3. Must conform to the terms of obligation. 4. Must be made at the proper time. 5. Must be made in the proper form. 6. The person by whom the tender is made must be able and willing to perform his obligations. 7. There must be reasonable opportunity for inspection. 8. Tender must be made to the proper person. 9. It must be of full amount.(Para 84) (B) Constitution of India , Art.299, Art.14, Art.226— Judicial review - Principles of - Applicability to contractual powers exercised by government bodies - Tenders - Acceptance or refusal - Interference by courts - Factors to be considered. Administrative law - Administrative action - Judicial review. Contract Act (9 of 1872) , S.9— The principles of judicial r....