Court News
Supreme Court Narrows Scope of Section 33 Arbitration Act: Only Clerical Corrections Allowed
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Alternative Dispute ResolutionClear topic ×
6 articles
Court News
Supreme Court Clarifies: Only Civil Courts Can Extend Arbitration Timelines Under Section 29A
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Court News
Supreme Court Flags AI-Fabricated Evidence in Matrimonial Cases, Urges Mediation to Save Judicial Time
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Court News
Govt Introduces New Framework to Keep Inter-Ministry Commercial Disputes Out of Courts
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Court News
Delhi High Court: Unilateral Arbitrator Appointment Invalid Without Express Written Waiver
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Court News
Supreme Court Mandates Pre-Litigation Mediation: Patil Automation vs Rakheja Engineers Case Redefines Commercial Disputes in India
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