Court News
Interim Relief for Road Accident Victims: Supreme Court Tells Centre to Gazette the Section 164A Scheme, Asks About Uninsured Vehicles
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18 articles
Court News
EV Three-Wheeler Exclusivity Dispute: Supreme Court Appoints Justice R.V. Raveendran as Sole Arbitrator
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Court News
Can a High Court Hand Its Section 37 Appeal to the Arbitrator? Supreme Court Says No, Even by Consent
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Court News
Lost the Arbitration, Still Got Protection: Supreme Court Upholds Rs 3.5 Crore Deposit in Favour of an Award Debtor
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Court News
Supreme Court Clarifies Interim Relief for Award Debtors in Arbitration
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Court News
Supreme Court Clarifies Section 9 Interim Relief for Award Debtors
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Court News
Supreme Court Expands Interim Relief in Arbitration for All Parties
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Court News
Bombay High Court Upholds Party Autonomy in Arbitration Ruling
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Court News
Bridging the Decree Gap: Interim Relief and Enforcement of Foreign Arbitral Awards in India
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Court News
Unsuccessful Parties Can Seek Interim Relief in Arbitration Case
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Court News
Supreme Court: High Courts Cannot Direct Police to Follow Section 41A CrPC While Declining FIR Quash
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Court News
Bombay High Court Grants Interim Relief to Mad Over Donuts Parent in GST Classification Dispute
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