Court News
Unsuccessful Parties Can Seek Interim Relief in Arbitration Case
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Arbitration and Conciliation Act 1996Clear topic ×
10 articles
Court News
Supreme Court: Arbitrator Can Decide Genuineness of Arbitration Agreement as Preliminary Issue
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Court News
Kerala High Court Clarifies Arbitration Law: No Automatic Remand After Award Set Aside
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Court News
Dharma Productions Moves Bombay HC Over Wrongful Termination of Punjabi Film Pact
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Court News
Supreme Court Clarifies Section 29A: Arbitrator Substitution Not Automatic After Mandate Ends
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Court News
Supreme Court Clarifies: Only Civil Courts Can Extend Arbitration Timelines Under Section 29A
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Court News
Supreme Court Reaffirms: Arbitral Awards Cannot Be Overturned for Alternative Contract Interpretations
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Court News
Allahabad High Court Clarifies Law on Enforcement of Arbitral Awards in International Commercial Arbitration
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Court News
Delhi High Court: RERA Relief Does Not Bar Arbitration Protection
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Court News
India’s Courts and Anti-Arbitration Injunctions: How Landmark Judgments Are Shaping Arbitration Law
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