Court News
Chhattisgarh High Court: Blacklisting Orders Must Meet Tests of Fairness, Proportionality, and Reasoned Decision-Making
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Government ContractsClear topic ×
6 articles
Court News
Supreme Court: No Automatic Interest on Delayed Payments in Government Contracts
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Court News
Delhi High Court Clears NHAI to Cancel Pune Firm’s Contract Over Delhi-Mumbai Expressway Delays
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Court News
Delhi High Court: Unilateral Arbitrator Appointment Invalid Without Express Written Waiver
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Court News
Supreme Court Restores ₹2 Crore Arbitral Award: Section 21 Arbitration Act Not a Jurisdiction Barrier
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Court News
Delhi High Court Slams IRCTC Over Arbitrator Panel Practice
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