2018 (5) ADR 195

Delhi High Court

Hon'ble Judge(s): Navin Chawla , J

(A) Arbitration and Conciliation Act (26 of 1881) , S.34— Award - Interpretation of terms of contract - Is within domain of Arbitral Tribunal - High Court cannot set aside award only on ground that another interpretation may be possible. AIR 2015 SC 620, Rel. on. (Para 23) (B) Arbitration and Conciliation Act (26 of 1881) , S.34— Award - Assessment of tax - Plea that same is within exclusive domain of Income Tax authorities and beyond jurisdiction of Arbitral Tribunal - Rejected. (Para 10 20) (C) Arbitration and Conciliation Act (26 of 1881) , S.34— Award - Common Wealth Games - Tender for games planning - Petitioner and foreign firm formed consortium - Consortium was provided facility of 'permanent establishment' in India for its operation - Said finding arrived at by Arbitral Tribunal after discussing provision of agreement in detail - No interference. (Para 17) .....