Court News
‘A Deposit Is Not Synonymous With Payment’: Supreme Court Says Interest on an Arbitral Award Keeps Running on Money Deposited Only to Get a Stay
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62 articles
Court News
Who Can Extend an Arbitrator’s Time? Supreme Court Says Only the Section 2(1)(e) “Court”, Not the High Court Under Section 11
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Court News
Award of 2002, Still Not Realised: Supreme Court Refuses to Play Execution Court, Asks Law Commission to Study How Arbitral Awards Are Enforced
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Court News
Can One Side Pick the Only Judge? Perkins Eastman v. HSCC and the End of One-Sided Sole Arbitrator Appointments
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Court News
EV Three-Wheeler Exclusivity Dispute: Supreme Court Appoints Justice R.V. Raveendran as Sole Arbitrator
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Court News
Can a High Court Hand Its Section 37 Appeal to the Arbitrator? Supreme Court Says No, Even by Consent
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Court News
Even a Rejected Correction Plea Stops the Clock: Supreme Court on Section 34(3) Limitation
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Court News
Same Clause, Same Result: Supreme Court Binds Non-Signatory Shareholder to Arbitration as a Veritable Party
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Court News
Not a Signatory, Still a Party: Supreme Court Brings IIM Jammu Into Its Campus Construction Arbitration
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Court News
Chose RERA First? Supreme Court Says Buyers Cannot Then Run to Arbitration for the Same Relief
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Court News
Accounts Frozen by a Contested Tribunal: Supreme Court Sets Aside Section 17 Orders and Appoints a New Arbitrator
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Court News
Lost the Arbitration, Still Got Protection: Supreme Court Upholds Rs 3.5 Crore Deposit in Favour of an Award Debtor
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