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2 articles

‘Not Pressed’ Does Not Mean Given Up: Allahabad High Court Sets Aside 2007 Accident Award Against UPSRTC, Says Tribunal Must Decide Whether the Bus Insurer Is Liable

Court News

‘Not Pressed’ Does Not Mean Given Up: Allahabad High Court Sets Aside 2007 Accident Award Against UPSRTC, Says Tribunal Must Decide Whether the Bus Insurer Is Liable

2 Nov 2026Read article ↗

Who Can Extend an Arbitrator’s Time? Supreme Court Says Only the Section 2(1)(e) “Court”, Not the High Court Under Section 11

Court News

Who Can Extend an Arbitrator’s Time? Supreme Court Says Only the Section 2(1)(e) “Court”, Not the High Court Under Section 11

29 Oct 2026Read article ↗