Sunday, 12, May, 2024
Kerala Court directs CBI to reinvestigate Jesna Missing Case
Supreme Court to hear Hemant Soren’s plea against arrest in ED Case on May 13th
The Courts Today By LatestLaws.com| 11.05.2024 |
Shardul Amarchand Mangaldas elevates outstanding talent to Equity Partner, Strengthening Leadership Team
Lok Sabha Election 2024: Plea in Supreme Court questions EC’s delay in release of poll turnout data
LatestLaws.com Partner Event: INBA's 13th Annual International Conference- '75th Constitution Day' and 10th Annual Awards 'Voice of Legal Fraternity', 26th Nov 2024
High Court seeks Advocates opinion on Court relocation, says ‘environment first’
हाईकोर्ट: विश्वविद्यालयों में छात्रों के सुधार और पुनर्वास की गाइडलाइन लागू करवाए सरकार
Terror case: Delhi HC grants bail to alleged Indian Mujahideen operative
Cash Transfers in Andhra Pradesh stopped by High Court until 4th Phase Voting
TET: हाईकोर्ट की फटकार, 15 दिनों में रिक्त पदों की जानकारी दें शिक्षा व जनजातीय कार्य विभाग
Don't make it a prestige issue: SC asks Centre to clear bills of Lawyers representing Delhi Govt
अवैध निर्माण होने ही क्यों देते हो... हाईकोर्ट ने MCD से पूछा- आपके अधिकारी करते क्या हैं?
Amritpal’s nomination filing process facilitated in Assam jail: State Govt to Punjab & Haryana HC
Activist Narendra Dabholkar Murder Case: Pune Court convicts two, acquits three after 10 years
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Sunday, 12, May, 2024
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Deliberate defiance of pre-litigation mediation process by parties can lead to i...
HC Reiterates: Parties are entitled to exclude jurisdiction of other courts when...
[S. 8 of the Arbitration and Conciliation Act] HC...
Big relief to DMRC as Supreme Court sets aside arb...
HC to Examine: Whether Google Ad terms restrict Ad...
Centre moves Delhi HC challenging foreign Arbitration Award to Vedanta Ltd.
1.13 Crores of Cases settled in the 1st National Lok Adalat of 2024
HC Reiterates: A finding based on no evidence at all or an award that ignores vital evidence is perverse and liable to be set aside on the grounds of patent illegality, Read Judgement
HC Opines: Writ Petition before High Court under Article 226 of Constitution of India not a remedy for execution of Arbitration Award, Read Judgment
HC to Party: You provided the wrong Address, how can you play Victim of Non-Service, Read Order
Arbitral Award can be overturned on the basis of factual discrepancies only if they go to the root of the matter, opines HC, Read Judgement
Expert Committee submits Final Report on Arbitration Law functioning and reforms to Law Ministry
Even if No Objection is filed by JD, Court shall not Execute an Award passed by Unilaterally Appointed Arbitrator, Read HC DB Order
[Arbitration Act] HC Clarifies: Consent of Parties is only contemplated under Sec 29A (3) and not under 29A(4), Read Judgement
Permanent Lok Adalat has no jurisdiction in dispute over mobile tower installation as not a public utility service, expounds HC, Read Order
Parties to Arbitration Agreement must clearly state their intention to Arbitrate: HC dismisses petition seeking appointment of Arbitrator, Read Judgment
Byjus, BCCI Dispute over Sponsorship Rights heads to Arbitration
LatestLaws.com Partner Event: 1st ICFAI Virtual National Mediation Competition, 2024 (9th - 10th February)
Supreme Court agrees: Awards Passed by Unilaterally Appointed Arbitrators are Non-Executable, Read Order
High Court rejects section 14 Limitation Act benefits, citing lack of diligent prosecution; dismisses section 34 petition under A&C Act for non-prosecution, Read Judgment
HC: Technical deficiencies do not render filing u/s 34 Arbitration Act non-est, Read Judgment
Breaking| 7-Judge Bench of Supreme Court rules: Arbitration clauses in unstamped agreements are enforceable
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SC determines the validity of group of companies doctrine in Indian arbitration jurisprudence: Analysis of the constitution bench judgment
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Non-Signatory to Arbitration Agreement can be made party to dispute: SC Constitution Bench upholds 'Group of Companies' Doctrine
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Subverting Justice: HC imposes ₹5 lakh fine on Restaurant Owner who appealed Arbitration
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HC opines: Upon agreement to constitute an Arbitral Tribunal, parties cannot resist arbitration citing non-fulfilment of pre-arbitral steps, Read Judgment
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HC: Decree Holder cannot seek claim not quantified in an award due to parties' failure to furnish proof under garb of an Execution Petition, Read Judgment
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HC Opines: Pendency of Arbitration Proceedings wouldn't affect proceedings under Section 138 of NI Act, Read Judgment
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HC denies foreign entity unconditional stay on arbitral award after due process; interference allowed only on limited grounds u/s 34, Read Judgment
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[Arbitration and Conciliation Act] HC: Arbitral Tribunal’s refusal to decide question of Claimant’s entitlement to interest amounts to a decision open u/S. 34, Read Judgement
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[Arbitration and Conciliation Act] HC Reiterates: Arbitrators do not have the power to unilaterally issue orders determining their fees u/S 11(4), Read Judgment
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HC opines: S. 29A of Arbitration Act is about ensuring parties and arbitral tribunal do not contribute to an inordinate long arbitration process, Read Judgment
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LatestLaws.com and IDRC Partner Event: MediateGuru presents InnovateResolve 2023: Advancing Dispute Resolution in a Changing World (25th November 2023, Delhi), Register Now!
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Balancing Confidentiality and Transparency in Commercial and Investment Arbitration
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High Court rules court cannot reinterpret the contract between the parties under Section 34 if the finding of the arbitrator is well-reasoned, Read Judgment
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High Court reiterates that the unilateral appointment of an arbitrator renders the award null, Read Judgment
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HC affirms the power of the court to extend the mandate of the arbitrator even when the application is made after the fixed deadline for award issuance, Read Judgment
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High Court Rules: Party cannot be allowed to take advantage of poor drafting of an Arbitration Clause, Read Order
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HC: Proceedings under Section 37 of the Arbitration Act are more limited in scope than under Section 34, Read Judgment
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Matrix of Laws applicable in International Arbitration: Explained
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