Court News
Supreme Court Clarifies Section 21: Arbitration Begins with Notice, But Failure to Issue Not Fatal
Read article ↗
THE COURTKUTCHEHRY BLOG
Legal insights, case analysis and research craft.
News, analysis and practical writing for Indian legal professionals.
Arbitration Act 1996Clear topic ×
21 articles
Court News
Supreme Court Restores ₹2 Crore Arbitral Award: Section 21 Arbitration Act Not a Jurisdiction Barrier
Read article ↗
Court News
Online Dispute Resolution Clauses Gain Legal Recognition in India
Read article ↗
Court News
Delhi High Court Rules: Civil Suit Cannot Nullify Arbitral Award
Read article ↗
Court News
Delhi High Court Upholds Stay on ICC Arbitration in Oman-India Border Security Dispute, Dismisses MSA Global’s Appeal
Read article ↗
Court News
Online Dispute Resolution Clauses Gain Legal Recognition in India
Read article ↗
Court News
Supreme Court Clarifies: Arbitrator Cannot Continue After Mandate Expires, Substitution Mandatory Under Arbitration Act
Read article ↗
Court News
Supreme Court Rules No Review or Appeal Allowed Against Arbitrator Appointment Orders
Read article ↗
Court News
Bombay High Court Rules Arbitrators Lose Mandate If Proceedings Are Suspended Over Fee Disputes
Read article ↗