LexROGER SHASHOUA & OTHERS versus MUKESH SHARMA & OTHERS
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A B [2017] 7 S.C.R. 442 ROGER SHASHOUA & OTHERS v. MUKESH SHARMA & OTHERS (Civil Appeal Nos. 2841-2843 of 2017) JULY 04, 2017 [DIPAK MISRA AND R. BANUMATHI, JJ.I Arbitration and Conciliation Act, 1996 - s.34 - Applicability of Part I or II - Plea of appellant that the Commercial court in C London, interpreting the clauses in the agreement has determined that the courts in London have jurisdiction - The analysis made therein has been appreciated in BALCO and Ei1erco11 and the Supreme Court has approved the principle set forth in the said case - Once the Supreme Court has accepted the principle, the principle governs as it holds the field and it becomes a binding precedent - D Clause 14 of the shareholders agreement (SHA) refers to arbitration - Clause 14.1 lays down that the arbitration proceedings shall be in accordance with the Rules of Conciliation and Arbitration of the ICC - There is distinction between the venue and the seat - But when a Court finds that there is prescription for venue and something E F G H else, it has to be adjudged on the facts of each case to determine the juridical seat- The agreement in question having been interpreted in a particular manner by the English courts and the said interpretation having gained acceptance by the Supreme Court, the inescapable conclusion is that the courts in India have. no jurisdiction. Bharat Aluminium Co. v. Kaiser Aluminium Technical Services Inc. (BALCO) [2012) 12 SCR 327 : (2012) 9 SCC 552; Enercon (India) Ltd. v. Enercon GmbH [20141 2 SCR 855 : (2014) 5 SCC 1; Reliance Industries Limited and another v. Union of India [20141 6 SCR 456 : (2014) 7 SCC 603 - relied on. National Thermal Power Corporation v. Singer Company (19921 3 SCR 106: (1992) 3 SCC 551; Bhatia International v. Bulk Trading S.A. and another [200212 SCR 411: (2002) 4 SCC 105; Venture Global Engineering v. Satyam Computer Services Ltd. [2008) 442 ROGER SHASHOUA& OTHERS v. MUKESH SHARMA& OTHERS 1 SCR 501 : (2008) 4 SCC 190; lndtel Technical Services (P) Ltd. v. W.S. Atkins Rail Ltd. [2008) 12 SCR 673 : (2008) 10 SCC 308; Citation lnfowares Limited v. Equinox Corporation [2009) 6 SCR 737 : (2009) 7 SCC 220; Videocon Industries Limited v. Union of India and another [2011) 8 SCR 569: (2011) 6 SCC 161; Dozco India Private Limited v. Doosan lnfracore Company Limited [2010) 12 SCR 259 : (2011) 6 SCC 179; Sumitomo Heavy Industries Ltd. v. ONGC Ltd. [1997) 6 Suppl. SCR 186: (1998) 1 sec 305; Yograj Infrastructure Limited v. Ssang Yong Engineering and Construction Company Limited [20111 14 SCR 301 : (2011) 9 SCC 735; Sundeep Kumar Bafna v. State of Maharashtra and another [20141 4 SCR 486 : (2014) 16 SCC 623; Fibre Boards Private Limited, Bangalore v. Commissioner of Income Tax, Bangalore [2015) 8 SCR 906 : (2015) 10 SCC 333; Union of India v. Raghubir Singh [19891 3 SCR 316: (1989) 2 SCC 754; Chandra Prakash v. State of U.P. [2002) 2 SCR 913 : (2002) 4 SCC 234; State of Orissa v. M.A. Tulloch and Co. [19641 4 SCR 461 : AIR 1964 SC 1284; Raya/a Corporation (P) Ltd. v. Director of Enforcement [1970) 1 SCR 639: (1969) 2 SCC 412; State of U.P. v. Synthetics and Chemicals Ltd. (1991) 4 SCC 139; Synthetics and Chemicals Ltd. and others v. State of U.P. and others [19891 1 Suppl. SCR 623 : (1990) 1 SCC 109; Vikas Yadav v. State of Uttar Pradesh and others [2016) 8 SCR 872 : (2016) 9 SCC 541; Regional Manager v. Pawan Kumar Dubey [1976[ Suppl. SCR 67 : (1976) 3 SCC 344; Director of Settlements, A.P. and others v. M.R. Apparao and another [2002) 2 SCR 661 : (2002) 4 SCC 638; Commissioner of Income Tax v. Sun Engineering Works (P) Ltd. [1992) 1 Suppl. SCR 732 : (1992) 4 sec 363; Ambica Quarry Works v. State of Gujarat and others [1987) 1 SCR 562 : (1987) 1 SCC 213; State of Assam v. Barak Upatyaka D. U. Karmachari Sanstha (2009) 5 SCC 694; Kapila Hingorani (l)v. State of Bihar, [2003] 1 Suppl. SCR 175: (2003) 6 SCC 1; Kapila Hingorani 443 A B c D E F G H 444 A B c D E F G H SUPREME COURT REPORTS [2017] 7 S.C.R. (II) v. State of Bihar [2005) 1 SCR 456 : (2005) 2 SCC 262; Kanwar Singh Saini v. High Court of Delhi [2011) 15 SCR 972 : (2012) 4 SCC 307; Jagmittar Sain Bhagat v. Director, Health Services, Haryana [20131 8 SCR 77 : (2013) 10 SCC 136; Zuari Cement Ltd. v. Regional Director, Employees' State Insurance Corporation (2015) 6 SCR 474 : (2015) 7 SCC 690; United Commercial Bank Ltd. v. Workmen 1951 AI
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