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Indian ArbitrationClear topic ×

2 articles

Supreme Court Clarifies Section 21: Arbitration Begins with Notice, But Failure to Issue Not Fatal

Court News

Supreme Court Clarifies Section 21: Arbitration Begins with Notice, But Failure to Issue Not Fatal

21 Jan 2026Read article ↗

Delhi High Court Quashes Arbitral Award: Repayment to TIFAC Not Linked to Technology Commercialisation

Court News

Delhi High Court Quashes Arbitral Award: Repayment to TIFAC Not Linked to Technology Commercialisation

31 Dec 2025Read article ↗