Landmark Judgements
Courts Can (Sparingly) Modify Arbitral Awards: Constitution Bench Settles the Section 34 Debate, 4:1
Read article ↗
THE COURTKUTCHEHRY BLOG
Legal insights, case analysis and research craft.
News, analysis and practical writing for Indian legal professionals.
Section 34Clear topic ×
4 articles
Court News
Legal Heirs Must Use Section 34, Not Article 227 in Arbitration Case
Read article ↗
Court News
Declaratory Decrees Stand Firm, Even Without Execution, rules Supreme Court
Read article ↗
Court News
Kerala High Court Clarifies Arbitration Law: No Automatic Remand After Award Set Aside
Read article ↗