Court News
Supreme Court Narrows Scope of Section 33 Arbitration Act: Only Clerical Corrections Allowed
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25 articles
Court News
Rajasthan HC Slams Arbitral Tribunal Over ₹14.5 Crore Fee and Delay
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Court News
Arbitration Clauses: The Backbone of India–U.S. Trade Contracts
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Court News
Divergent Paths: How India, U.S., and EU Courts Apply the New York Convention
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Court News
Global Arbitration Meets Domestic Courts: How Judgments Align with International Law
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Court News
Landmark Supreme Court Judgments on Cross-Border Contractual Disputes
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Court News
Unsuccessful Parties Can Seek Interim Relief in Arbitration Case
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Court News
Supreme Court’s Landmark Arbitration Judgments Strengthen Global Outlook
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Court News
High Court Oversteps in Arbitration involving a foreign company
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Story
Supreme Court Clarifies Arbitration Clauses
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Court News
Law Does Not Favour the Indolent
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Court News
Supreme Court Bars Re-litigation of Foreign Arbitral Awards in India: Doctrine of Transnational Issue Estoppel Explained
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