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Legal insights, case analysis and research craft.

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Section 12(5)Clear topic ×

3 articles

Can One Side Pick the Only Judge? Perkins Eastman v. HSCC and the End of One-Sided Sole Arbitrator Appointments

Court News

Can One Side Pick the Only Judge? Perkins Eastman v. HSCC and the End of One-Sided Sole Arbitrator Appointments

28 Oct 2026Read article ↗

Delhi High Court: Unilateral Arbitrator Appointment Invalid Without Express Written Waiver

Court News

Delhi High Court: Unilateral Arbitrator Appointment Invalid Without Express Written Waiver

17 Jan 2026Read article ↗

Supreme Court Quashes Arbitration Award: Unilateral Arbitrator Appointments Declared Void Ab Initio

Court News

Supreme Court Quashes Arbitration Award: Unilateral Arbitrator Appointments Declared Void Ab Initio

8 Jan 2026Read article ↗