Landmark Judgements
Courts Can (Sparingly) Modify Arbitral Awards: Constitution Bench Settles the Section 34 Debate, 4:1
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17 articles
Court News
EV Three-Wheeler Exclusivity Dispute: Supreme Court Appoints Justice R.V. Raveendran as Sole Arbitrator
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Landmark Judgements
The Creditors' Call Stays the Creditors' Call: Narrow Review of Resolution Plans Reconfirmed
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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
“The Fire Doesn't Seem Accidental”: Supreme Court Upholds Insurer's Rejection of a Rs 7.31 Crore Fire Claim
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Court News
Where the Arbitrator Sat Isn't Where the Seat Is: Supreme Court Restores Mahanadi Coalfields' Challenge to a 2021 Award
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Court News
Supreme Court Bars Criminalization of Commercial Disputes in Landmark Ruling
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Court News
Supreme Court: Authorised Signatory Liable as Drawer in Cheque Bounce Cases
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Court News
India’s Legal Outsourcing Boom
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Court News
Cross‑Border Insolvency and Arbitration: India’s Missing Link
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Court News
Cross-Border Business Disputes: India–U.S. Expansion Challenges
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Court News
Legal Heirs Must Use Section 34, Not Article 227 in Arbitration Case
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