Contents |
Chapter I |
Introductory |
1.1 |
Reasons for taking up the subject |
2. |
Essence of the law of arbitration |
3. |
Delay and expense |
4. |
Approach |
5. |
Roman law |
6. |
Common law policy against ouster of jurisdiction |
7. |
History of control by courts |
8. |
U.S.A |
9. |
Institutional arbitration in the U.S.A |
10. |
Regulation |
11. |
Yajnavalkya and Narada |
12. |
Villages in India |
13. |
Dr. P.N. Sen's view |
14. |
The Regulations |
15. |
Regulations in Bengal and Madras |
16. |
Bombay Regulations |
17. |
Act of 1859 and later Acts |
18. |
Act of 1899 |
19. |
Act of 1899 and Code of 1908 |
20,21. |
Genesis |
22,23. |
Civil Justice Committee |
24. |
Act of 1940 |
25. |
Scheme |
26. |
Arbitration agreement |
27. |
Working of the agreement |
28. |
Award and its filling and confirmation |
29. |
Arbitration with intervention of court or in suit |
30. |
General provisions |
31. |
Acts of 1937 and 1961 |
32. |
Other provisions in Central enactments |
33. |
Local Acts |
34,35. |
Impacts of amendments limited |
Chapter 2 |
Definitions |
2.1. |
Arbitration agreement |
2. |
Validity of oral agreement |
3. |
Doubt as to position under section 47 |
4. |
History of section 47 |
5. |
Object of requirement of writin |
6. |
Recommendation to amend section 47 |
7. |
Section 2(a) and rules of Association enjoining arbitration by members |
8. |
Recommendation to insert an Explanation below section 2(a) |
9. |
Section 2(a) and arbitration at the option of party |
10. |
Signatures not necessary |
11. |
Whether fresh consent required |
12 to 14. |
Conflict of decisions |
15. |
Foreign Award Act, 1961 |
16. |
Contrast between 1961 Act and 1940 Act |
17. |
Later Supreme Court Judgment |
18. |
Position in other countries |
19. |
Position in other countries according to replies received by the Indian Council of Arbitration |
20. |
Amendment needed |
21. |
Recommendation to amend section 2(a) |
22. |
Sectio.- other clauses |
23,24. |
Frustration of the contract |
25. |
Privy Council Case |
26 to 29. |
English cases of 1953 and 1956 |
30. |
English law |
31,32. |
Provision in Administration of Justice Act, 1970 |
Chapter 3 |
Arbitration without Intervention of a Court |
3.1. |
Section |
2. |
Section 4 |
3. |
Associations |
4,5. |
Foreign court may be an arbitrator |
6. |
Section 5 |
7. |
Discretion how to be exercised |
8. |
Effect of revocation of authority-Recommendations |
9. |
Recommendation to rectify grammatical inaccuracy |
10. |
Recommendation |
11. |
Recommendation |
12. |
Provisions in case of insolvency |
13. |
Position under section 7 |
14. |
Comparison with English Act |
15,16. |
Difference between English and Indian Act |
17. |
Appointment by consent |
18. |
Section 8(1)(a) and three arbitrators |
19. |
Section 8(1)(b) |
20. |
Section 8(1)(b) and named arbitrators |
21. |
Judicial decisions under section 8 as to named arbitrators |
22. |
Cases under second Schedule |
23. |
Recent cases as to named arbitrator |
24. |
Interpretation of section 8(1)(b) |
25 to 28. |
No change and Section 8 |
29. |
Death of arbitrator appointed by court or incapacity etc |
30. |
Section 9 |
31,32. |
Section 10(1) and difference between arbitrators as to choice of umpire |
33. |
Section 10(3) |
34. |
Section 11 |
35. |
Power of the Court of remove arbitrators, umpires in certain circumstances |
36. |
Time limits |
37,38. |
Section 11(2) |
39. |
Section 11(4) and the aspect of notice |
40. |
Section 12 |
41. |
Controversy as to case of single arbitrator |
42. |
Recommendation to amend section 12(1) |
43. |
Section 12(2) |
44. |
Section 12(3) |
Chapter 4 |
Powers of the Arbitrator |
4.1. |
Power to administer oath |
2. |
Section 13(a) |
3. |
Power to proceed ex part |
4. |
Section 13(b) |
5,6,7. |
Section 13(b) and two kinds of special cases |
8. |
English law |
9. |
Statement of case |
10. |
English case as to "special case" |
11. |
Recommendation of Civil Justice Committee |
12. |
Sections 13(b), (c), (d) & (e) |
13. |
Section 13 |
14. |
History of the law in England |
15. |
History of the law in India |
16. |
Four stages relevant to the award of interest |
17. |
Law applicable to each stage |
18. |
First period |
19. |
Second period |
20. |
High Court decision |
21,22. |
Position under the Act |
23. |
Supreme Court judgment of 1967 |
24 to 27. |
Present position |
28. |
Position summed up |
29. |
Recommendation to insert new section |
30. |
Recommendation to insert new section as section 13A |
31. |
Section 14 |
32 to 35. |
Appeal |
36. |
Section 14(1) and registered awards |
37. |
Fees |
38. |
Section 14(2)-The requirement of filing |
39,40,41. |
Section 14(2) and case of death of arbitrator-Proposed section 14(2A) |
42,43. |
Recommendation as to section 14 to cover cases of death of the arbitrator without filing the award and similar situatio |
44. |
Suggestion not accepted |
45. |
Burden on the arbitrator |
46. |
Laymen as arbitrators |
47. |
Likelihood of awards being challenged |
48. |
Nature of reasons |
49,50. |
Voluntary character and the consideration of speed |
Chapter 5 |
Proceedings in the Court on an Award |
5.1. |
Sections 15 to 17 and Scheme |
2. |
Section 15 |
3,4. |
History and position in England |
5. |
Section 16 and grounds for remitting the award |
6. |
Scope of section 16 |
7,8. |
History (1899 Act and Code of Civil Procedure) |
9. |
Present section narrower than English law |
10. |
Remission on other grounds not permissible |
11. |
Question of amendment considered change in the law |
12. |
Cases of mistake |
13. |
Recommendation to amplify section 16 |
14. |
Section 16 and partial remission |
15. |
Obscurity as to the position of the first award |
16. |
Remission to new arbitrator |
17. |
Scope for improvement |
18. |
Position in England |
19. |
Recommendation as to section 16 |
20. |
Section 30 |
21,22. |
Section 17 |
23 to 25. |
Conflict of views and its solution |
Chapter 6 |
Arbitration with Intervention of The Court |
6.1. |
Section 20 |
2. |
Section 20 Recommendation |
3. |
Sections 20(3) and 20(4) and section 20(5) |
Chapter 7 |
Arbitration in Suits |
7.1. |
Section 21 |
2. |
Section 21 and Appellate Court |
3. |
Recommendation as to section 21 |
4. |
Section 22 |
5. |
Section 23 |
6. |
Recommendation to amend |
7. |
Section 25 |
Chapter 8 |
Provisions Applicable to all Arbitrations |
8.1. |
Section 26 |
2. |
Section 27 |
3. |
Amendment recommended |
4. |
Section 29 |
5. |
Section 30 |
6. |
Section 30(c) |
7. |
Position under the Code of 1908 |
8,9. |
Conflict under 1940 Act |
10. |
Privy Council view and the altered structure of the 1940 Act |
11. |
Importance of the question |
12. |
Recommendation as to section 30 |
13,14. |
Arbitrator not to be compelled to disclose the reasons for the award |
15. |
Recommendation to insert section 30A |
16. |
Sections 31, 32 and Schem |
17. |
Civil Justice Committee |
18. |
It was in view of these delaying tactics that the Civil Justice Committee felt, that what seemed to be most require |
19. |
Object of sections 31-33 |
20. |
Section 31 |
21. |
Section 31(1) and jurisdiction over a part of subject-matter |
22. |
Section 31(4) and meaning of "in any reference" |
23. |
Correct position |
24. |
Section 32 |
25. |
Section 32 and validity of substantive agreement |
26. |
Section 32 and use of award as a defence |
27. |
Judgment of Supreme Court |
28. |
Recommendation to prohibit defence |
29. |
Section 32 and challenge on award in defence |
30. |
Recommendation as to section 32 |
31. |
Section 33 |
32. |
Section 33 and denial of factual existence of agreement by alleged party |
33. |
Various alternatives |
34. |
Conflict of decision as to the scope of expression "existence" and recommendation to amend section 33 |
35,36. |
Section 34 |
37. |
Expression "Judicial authority" |
38. |
Section 34 and foreign awards |
39. |
The expression "step in the proceedings" |
40. |
Recommendation to amend section 34 |
41. |
Amendment as to suits brought under summary procedure |
42. |
Effect of legal proceedings on arbitration |
43. |
Report of Civil Justice Committee |
44. |
Section difficulty caused by the words "whole of the subject-matter" and "all parties" |
45 to 47. |
Section 36 |
48. |
Limitation |
49. |
General principle as to limitation |
50. |
Scope as to infructuous arbitrati.- effect on suits |
51. |
Effect on fresh arbitration |
52. |
Whether arbitration a civil proceedi.- case law on section 14 |
53. |
Comment in Bombay case |
54. |
No guidance available in Notes on clauses |
55. |
Case law |
56,57. |
Present position not satisfactor |
58. |
Recommendation as to section 37 |
59. |
Recommendation |
Chapter 9 |
Appeal |
9.1. |
Section 39 |
2,3. |
No change required in section 39(1) |
Chapter 10 |
Miscellaneous |
10.1,2. |
Scope of the Chapter |
3. |
Section 41 |
4. |
Section 42 |
5. |
Recommendation as to section 42, clause (a) |
6 to 10. |
Section 43 |
11. |
Section .- operation of |
12. |
Section 47 |
13. |
Recommendation as to section 47 |
14,15. |
Section 47, Arbitration Act and Order 23, rule 3 |
Chapter 11 |
Procedural Provisions: the First Schedule |
11.1. |
First Schedule, paragraph 1 |
2. |
First Schedule, paragraph 2 |
3. |
Re-hearing of evidence by the umpire |
4. |
Recommendation |
5. |
First Schedule, paragraph 3 |
6. |
Effect of failure to make award in time |
7,8. |
Importance of paragraph 3 |
9. |
Two alternatives |
10. |
Merits of the first alternative |
11. |
Merits of the second alternative |
12. |
Recommendation to increase the time limit in paragraph three to six months |
13 to 16. |
Reasons for the recommendation as to time limit |
17. |
First Schedule, paragraph 3, "entering on the reference" |
18. |
English law |
19. |
Case law on paragraph 3 |
20. |
Various tests |
21. |
Supreme Court case as to notice |
22. |
Provision in Electricity (Supply) Act, 1948 |
23. |
Amendments to be made in paragraph 3 |
24 |
Recommendation as to paragraph 3 |
25,26,27. |
Paragraph 4,5 |
28,29. |
Recommendation to revise paragraph |
30. |
Recommendation to revise paragraph 6 |
31. |
First Schedule paragrap |
32,33. |
Recommendation to insert an Explanation below paragraph 7 |
Chapter 12 |
Power of the Court: The Second Schedule |
|
Power of the Court |
Chapter 13 |
Summary of Recommendations |
Appendix |
Copy of The Letter Received from the Secretary, Department of Legal Affairs |
|
Copy of The Letter Received from the Secretary, Department of Legal Affairs |