(1.) THIS Full Bench has been constituted to consider the following questions of law: 1. Is an award on reference to arbitration without the intervention of a Court made subsequent to the coming into force of the Indian Arbitration Act, 3940, deciding questions of title to the immoveable property worth one hundred rupees and upwards compulsorily registrable?
(2.) CAN such award, if not registered, be enforced so as to enable the Court to pronounce judgment according to it under Section 17 of the Indian Arbitration Act, 1940? and
(3.) SO far as the first point is concerned, it has to be seen whether an award, without the intervention of the Court, made subsequent to the coming into force of the Indian Arbitration Act, 1940 deciding questions of title to immovable property worth one hundred rupees and upwards is compulsorily registrable. We have, therefore, to consider the provisions of Section 17 of the Registration Act, which falls under Part III "Of Registrable Documents", the relevant portions of which are contained in Section 17 (1) (b), which reads thus :
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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