Citation Codes Equivalent Citations citation codes Case Number EX.P. 99/2015 Disposition allowed Attorney(S) Mr. Nakul Dewan with Mr. Moazzam Khan, Ms. Shweta Sahu, Mr. Brijesh Kumar, and Mr. Kartik Prasad, Advs. Mr. Arjun Singh Bhati, Adv. Judges Rajiv Shakdher, J. Acts ARBITRATION AND CONCILIATION AMENDMENT ACT 2015 SECTION 94 EVIDENCE ACT Order XIV Rule 2 of the Code of Civil Procedure, 1908, Rule 5 of SIAC Rules Section 48 of the 1996 Act. 33. Section 44(b) Rule 17.5 of the SIAC Rules, International Trade Law (in short "UNCITRAL"). Section 3 of the IA Act provisions of Article V(1)(d) of the New York Convention and Section 48(1)(d) Rule 5 of the SIAC Rules 31.5 Sub-rule (2) Article 12 of Schedule-I of the Stamp Act. provisions of Section 9 of the IA Act. provisions of sub-rule (2), provisions of Rule 25.1 of SIAC Rules, 2010 (in short 'SIAC Rules') Section 48 of the 1996 Act. Section 48(1)(d) of the 1996 Act. (1) and (2) of Section 48(2)(b) of the 1996 Act provisions of Section 48(2)(b) of the 1996 Act. Rule 17.51of the SIAC Rules, 20.01.2012. 1 SIAC Rules 1 7.5: 11 the Indian Stamp Act, 1899 (in short 'the Stamp Act'). provisions of Section 48(1)(d) of the 1996 Act. 16.5 Sub-rule (1) of Rule 2 of Order XIV International Arbitration Act (Chapter 143 A) (in short the IA Act"). provisions of Article V(1)(d) Rule 25.1 of the SIAC Rules provisions of Section 48(1)(b) and 48(2)(b) of the 1996 Act. provisions of Section 8(2) of the IA Act Sub- section (3) of Section 10 of the IA Act See more information ... Smart Summary Please sign up to generate summary. JUDGMENT Glencore International Ag Decree Holder v. Indian Potash Limited And Another Judgement Debtor.