Court News
Two Fibre-Optic Contracts, Two Arbitrators? Supreme Court Says the Arbitrator Already Hearing the First Dispute Should Decide the Second Too
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23 articles
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
Failed Tea Estate Deal Is a Contract Dispute, Not Cheating: Supreme Court Quashes Case Against CEO
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Court News
Supreme Court Clarifies Non-Payment of Commercial Dues Not Criminal
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Court News
Supreme Court Protects Princeton Trademark: Telangana Colleges Must Disclaim US Links
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Court News
SC Tests Limits of Arbitration Clauses in Partnership Deeds
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Court News
Indian businesspeople should know about cross-border business dispute laws before doing business in other countries.
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Court News
Unsuccessful Parties Can Seek Interim Relief in Arbitration Case
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Court News
Ensure No Liability Means Immediate Payment, rules SC in landmark judgement on Contract Laws
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Story
Letter of Intent and Arbitration: Supreme Court Clarifies
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Court News
Supreme Court Restores Contempt Proceedings in Hero Cycles Trademark Dispute Against Hero Ecotech
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Court News
Supreme Court Clarifies Section 29A: Arbitrator Substitution Not Automatic After Mandate Ends
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