Court News
Rajasthan HC Slams Arbitral Tribunal Over ₹14.5 Crore Fee and Delay
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Section 29AClear topic ×
6 articles
Court News
Promoters Get a Second Chance: IBC’s New Lease of Life
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Court News
Supreme Court Clarifies Section 29A: Arbitrator Substitution Not Automatic After Mandate Ends
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Court News
Supreme Court Clarifies: Only Civil Courts Can Extend Arbitration Timelines Under Section 29A
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Court News
Supreme Court Clarifies: Arbitrator Cannot Continue After Mandate Expires, Substitution Mandatory Under Arbitration Act
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Court News
Bombay High Court Rules Arbitrators Lose Mandate If Proceedings Are Suspended Over Fee Disputes
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