Legal insights, case analysis and research craft.

Key Wills Judgement

Chiranjilal Shrilal Goenka (Deceased) through LRs v. Jasjit Singh & Others: Supreme Court Declares Arbitration on Will Void

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Supreme Court Bars Belated Jurisdictional Challenges in Arbitration

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Supreme Court Clarifies Interest Payment in Arbitral Awards

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Supreme Court Declares Confusing Arbitration Clauses as Professional Misconduct by Law Firms

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Supreme Court Clarifies Section 29A: Arbitrator Substitution Not Automatic After Mandate Ends

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Delhi High Court Upholds Arbitral Award in Semiconductor Supply Dispute, Dismisses Section 34 Challenge

Supreme Court: Pre-2015 Section 11 Arbitration Orders Are Final, Cannot Be Reopened Under Section 34

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Supreme Court Clarifies Section 21: Arbitration Begins with Notice, But Failure to Issue Not Fatal

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Delhi High Court: Unilateral Arbitrator Appointment Invalid Without Express Written Waiver

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Online Dispute Resolution Clauses Gain Legal Recognition in India

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Delhi High Court Upholds Stay on ICC Arbitration in Oman-India Border Security Dispute, Dismisses MSA Global’s Appeal

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Online Dispute Resolution Clauses Gain Legal Recognition in India