Court News
Possession Due in 2017, Arbitration Sought in 2026: Delhi High Court Says Buyers’ Delay-Compensation Claim Is Ex Facie Time-Barred
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62 articles
Court News
Never Signed the Credit Card Form? Bombay High Court Says Card Use Can Still Bind You to Arbitration, Appoints Arbitrator for Kotak’s Claims
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Court News
Plot Buyer Won in Consumer Forum, Developer Gets Arbitration Only for Its Own Claims: Calcutta High Court Draws the Line
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Court News
Two Fibre-Optic Contracts, Two Arbitrators? Supreme Court Says the Arbitrator Already Hearing the First Dispute Should Decide the Second Too
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Court News
NHAI Valued Converted Residential Land as ‘Dry Land’: Karnataka High Court Upholds Higher Compensation for NH-169 Widening Near Mangaluru
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Court News
Arbitration Pending? Police Can Still Investigate: Karnataka High Court Refuses to Quash Cheating FIR Against MyFitness Promoters in Mensa Brands Deal
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Court News
Pay 10% Before You Can Arbitrate? Supreme Court Doubts S.K. Jain, Seeks Larger Bench on Contractor Pre-Deposit Clauses
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Landmark Judgements
Courts Can (Sparingly) Modify Arbitral Awards: Constitution Bench Settles the Section 34 Debate, 4:1
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Court News
Award Holder Waited Too Long: MP High Court Says 12-Year Clock to Execute an Arbitral Award Starts When It Becomes Enforceable, Rejects 2026 Execution of a 2000 Award
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Court News
Non-Signatory Wants Out of Arbitration? Wait for the Award: Supreme Court Restricts High Court Interference Under Article 227 With Section 16 Rulings
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Court News
Thane Development Deal: Supreme Court Upholds Setting Aside of Specific Performance Award, but Orders Landowners to Refund Developer With 9% Interest
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Court News
No Pre-Reference Interest Where the Contract Bars Interest on ‘Any Delay’ in Payment: Supreme Court Sets Aside Interest Award in NEEPCO Power Project Dispute (NEEPCO v. Astra Construction)
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