Court News
Let the Arbitrator Decide: Supreme Court Says High Court Cannot Fence In the Tribunal on Railway ‘Excepted Matters’
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ArbitrationClear topic ×
62 articles
Court News
Guarantor Cannot Walk Out of Arbitration: Supreme Court Reads Loan Arbitration Clause Into Personal Guarantees
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Court News
Clean Slate Meets Arbitration: Supreme Court Lets Extinguished Claim Survive Only as a Set-Off
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Court News
“Or Otherwise” Means What It Says: Supreme Court Upholds Contract Clause Barring Pre-Award Interest
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Court News
Non-Signatories Whose Rights Are Affected Can Be Joined in Arbitration: Supreme Court on “Veritable Parties”
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Court News
Delhi or Goa? Supreme Court Uses the Exclusive Jurisdiction Clause to Find the Arbitral Seat
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Court News
Three Contracts, Two Arbitration Clauses: Supreme Court Refuses to Let the “Mother Agreement” Argument Block a Reference
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Court News
Can a Personal Guarantor Be Forced Into Arbitration? Supreme Court's 2026 Ruling Explained
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Court News
Supreme Court Clarifies Interim Relief for Award Debtors in Arbitration
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Court News
Supreme Court Clarifies Section 9 Interim Relief for Award Debtors
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Court News
Bombay High Court Clarifies Arbitral Authority in Digital Contract Disputes
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Court News
Arbitration in Corporate Mergers: ICICI Lombard's ₹77.67 Crore Award
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