Court News
Who Can Extend an Arbitrator’s Time? Supreme Court Says Only the Section 2(1)(e) “Court”, Not the High Court Under Section 11
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ElectricityClear topic ×
4 articles
Court News
Family Property Dispute Is No Reason to Cut Power: MP High Court Orders Connection for Occupier in 7 Days
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Court News
Captive Power Dispute: Supreme Court Lets Energy Watchdog Be Heard by JBVNL, but Says the Hearing Is Not a Trial
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Court News
Strict, Not Absolute: Supreme Court Sets the Liability Standard for Electrocution Claims Against Power Utilities
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