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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4 articles
Court News
Same Clause, Same Result: Supreme Court Binds Non-Signatory Shareholder to Arbitration as a Veritable Party
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Court News
Not a Signatory, Still a Party: Supreme Court Brings IIM Jammu Into Its Campus Construction Arbitration
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Court News
Can a Personal Guarantor Be Forced Into Arbitration? Supreme Court's 2026 Ruling Explained
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