Monday, 13, 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
Search Now
Monday, 13, May, 2024
Bare Acts
Central Acts
State Acts
Hindi Acts
Case Analysis
Supreme Court
High Courts
Tribunal Courts
Latest News
Corporate Law News
Human Rights News
Intellectual Property News
International News
International Opportunities
Interviews
Law Firm News
Marriage and Divorce News
Tourism News
Petroleum News
Blog
ADR
Arbitration
Conciliation
Lok Adalat
Mediation
Latest Caselaw
Supreme Court
Delhi High Court
Allahabad High Court
Andhra High Court
Bombay High Court
Chattisgarh High Court
Calcutta High Court
Gauhati High Court
Gujarat High Court
Himachal Pradesh High Court
Jammu & Kashmir High Court
Jharkhand High Court
Karnataka High Court
Kerala High Court
Madras High Court
Madhya Pradesh High Court
Meghalaya High Court
Manipur High Court
Orissa High Court
Patna High Court
Punjab & Haryana High Court
Rajasthan High Court
Sikkim High Court
Tripura High Court
Telangana High Court
Uttarakhand High Court
Library
Library
Legal Documents
Legal Forms for Advocates
Legal Dictionary
SC Collegium Resolutions
Law Commission of India Reports
NCRB Reports
Justice Verma Committee Report, 2013
Justice BN Srikrishna Report on Institutionalisation of Arbitration
Legal Maxims
Web Links Directory
Legal FAQs
Circulars & Notices
RBI Circulars
RBI Notices
SEBI Circulars
SEBI Notices
MCA Circulars
MCA Notices
Campus Buzz
Call for Papers
Conferences & Seminars
Courses & Workshops
Debate Competitions
Essay Competitions
Fellowships
Fests, MUNs and Other Competitions
International Opportunities
Internships
Jobs
Moot Court Competitions
Scholarships
Legal Education
Law School Entrance Exams
Law Schools and Colleges in India
Overseas Law Schools
Careers in Law
Judiciary
Supreme Court of India
High Courts
Judicial Service Exams
The Bar
Bar Councils
Bar Associations
हिंदी न्यूज़
Did you Know?
Articles
Guest Post
Contact us
Join Our Newsletter Now!
Bare Acts
Central Acts
State Acts
Hindi Acts
Latest News
Latest News
Articles
Corporate Law News
Human Rights News
Intellectual Property News
Did you Know?
International News
हिंदी न्यूज़
Law Firm News
Marriage and Divorce News
Tourism News
World of Petroleum & Natural Gas
Case Analysis
Supreme Court
High Courts
Tribunal Courts
Cheque Bounce News
Interviews
Legal Services News
Petroleum News
हिंदी न्यूज़
Articles
Latest Caselaw
Supreme Court Judgments
Supreme Court
High Court Judgments
Delhi High Court
Allahabad High Court
Bombay High Court
Calcutta High Court
Madras High Court
Punjab & Haryana High Court
Andhra High Court
Chattisgarh High Court
Gauhati High Court
Gujarat High Court
Himachal Pradesh High Court
Jammu & Kashmir High Court
Jharkhand High Court
Karnataka High Court
Kerala High Court
Madhya Pradesh High Court
Meghalaya High Court
Manipur High Court
Orissa High Court
Patna High Court
Rajasthan High Court
Sikkim High Court
Tripura High Court
Telangana High Court
Uttarakhand High Court
ADR
Arbitration
Conciliation
Lok Adalat
Mediation
Campus Buzz
Campus Buzz
Call for Papers
Conferences & Seminars
Courses & Workshops
Debate Competitions
Essay Competitions
Fellowships
Fests, MUNs and Other Competitions
International Opportunities
Internships
Jobs
Moot Court Competitions
Scholarships
Library
Library
Legal Documents
Legal Forms for Advocates
Legal Dictionary
SC Collegium Resolutions
Law Commission of India Reports
NCRB Reports
Justice Verma Committee Report, 2013
Justice BN Srikrishna Report on Institutionalisation of Arbitration
Legal Maxims
Web Links Directory
Legal Education
Law School Entrance Exams
Law Schools and Colleges in India
Overseas Law Schools
Careers in Law
More
Tags
Legal FAQs
Circulars & Notices
RBI Circulars
RBI Notices
SEBI Circulars
SEBI Notices
MCA Circulars
MCA Notices
Judiciary
Supreme Court of India
SC Collegium Resolutions
Supreme Court Calendar 2023
Supreme Court Bar Association
Supreme Court Advocate-On-Record
High Courts
All High Courts Calendar
High Courts Portals
Judicial Service Exams
Judicial Exam Notice Board
Judicial Services Exam Question Papers
The Bar
Bar Councils
Bar Associations
Guest Post
×
Expand
Home
ADR
Arbitration
Arbitration
HC Reiterates: Parties are entitled to exclude jurisdiction of other courts when more than one court has jurisdiction over a matter, Read Judgment
28 Apr, 2024
[S. 8 of the Arbitration and Conciliation Act] HC Opines: Its the duty of parties to the Agreement to refer any of their disputes to Arbitrator, Read Judgment
22 Apr, 2024
Big relief to DMRC as Supreme Court sets aside arbitral award favouring Anil Ambani’s Reliance Infrastructure
10 Apr, 2024
HC to Examine: Whether Google Ad terms restrict Advertisers from Arbitration in India?
30 Mar, 2024
Centre moves Delhi HC challenging foreign Arbitration Award to Vedanta Ltd.
16 Mar, 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
05 Mar, 2024
HC Opines: Writ Petition before High Court under Article 226 of Constitution of India not a remedy for execution of Arbitration Award, Read Judgment
03 Mar, 2024
HC to Party: You provided the wrong Address, how can you play Victim of Non-Service, Read Order
27 Feb, 2024
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
27 Feb, 2024
Expert Committee submits Final Report on Arbitration Law functioning and reforms to Law Ministry
25 Feb, 2024
Even if No Objection is filed by JD, Court shall not Execute an Award passed by Unilaterally Appointed Arbitrator, Read HC DB Order
20 Feb, 2024
[Arbitration Act] HC Clarifies: Consent of Parties is only contemplated under Se...
13 Feb, 2024
Parties to Arbitration Agreement must clearly state their intention to Arbitrate...
01 Feb, 2024
Byjus, BCCI Dispute over Sponsorship Rights heads to Arbitration
18 Jan, 2024
Supreme Court agrees: Awards Passed by Unilaterally Appointed Arbitrators are Non-Executable, Read Order
23 Dec, 2023
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
19 Dec, 2023
HC: Technical deficiencies do not render filing u/s 34 Arbitration Act non-est, Read Judgment
14 Dec, 2023
Breaking| 7-Judge Bench of Supreme Court rules: Arbitration clauses in unstamped agreements are enforceable
13 Dec, 2023
SC determines the validity of group of companies d... ...
07 Dec, 2023
Non-Signatory to Arbitration Agreement can be made... ...
06 Dec, 2023
Subverting Justice: HC imposes ₹5 lakh fine on Res... ...
05 Dec, 2023
HC opines: Upon agreement to constitute an Arbitra... ...
04 Dec, 2023
HC: Decree Holder cannot seek claim not quantified... ...
30 Nov, 2023
HC Opines: Pendency of Arbitration Proceedings wou... ...
30 Nov, 2023
HC denies foreign entity unconditional stay on arb... ...
29 Nov, 2023
[Arbitration and Conciliation Act] HC: Arbitral Tr... ...
28 Nov, 2023
[Arbitration and Conciliation Act] HC Reiterates:... ...
28 Nov, 2023
LatestLaws.com and IDRC Partner Event: MediateGuru presents InnovateResolve 2023: Advancing Dispute Resolution in a Changing World (25th November 2023, Delhi), Register Now!
21 Nov, 2023
Balancing Confidentiality and Transparency in Commercial and Investment Arbitration
20 Nov, 2023
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
15 Nov, 2023
High Court reiterates that the unilateral appointment of an arbitrator renders the award null, Read Judgment
15 Nov, 2023
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
09 Nov, 2023
High Court Rules: Party cannot be allowed to take advantage of poor drafting of an Arbitration Clause, Read Order
09 Nov, 2023
HC: Proceedings under Section 37 of the Arbitration Act are more limited in scope than under Section 34, Read Judgment
07 Nov, 2023
Matrix of Laws applicable in International Arbitration: Explained
06 Nov, 2023
Arbitral Award: Tata Motors awarded ₹766 crore compensation for investment in Singur plant in West Bengal
30 Oct, 2023
India to develop 'Global Online Dispute Resolution Platform' to resolve cross-border B2C e-commerce disputes
29 Oct, 2023
SC answers: Does the Consumer Protection Act prevail over arbitration agreements in consumer disputes?
18 Oct, 2023
Justice SK Kaul: Indian Judiciary Is Arbitration Friendly and believes minimal intervention
06 Oct, 2023
LatestLaws.com and IDRC Partner Event: MCIA's India ADR Week 2023 (9-14th October 2023 Delhi, Mumbai, Bengaluru), Register Now!
05 Oct, 2023
High Court reiterates the arbitral tribunal is the final adjudicating authority in respect of the disputes between the parties under Section 34, Read Judgment
29 Sep, 2023
High Court affirms unrestricted power to courts for applying Doctrine of Severability u/s 34 of Arbitration Act
27 Sep, 2023
HC Enunciates: Section 14 of the limitation act can apply to section 34 applications under the Arbitration Act if the requirements are fulfilled, Read Judgment
26 Sep, 2023
Are Unstamped Arbitration Agreements valid in Law? SC seven-judge bench to re-consider
26 Sep, 2023
Consider allowing Foreign Lawyers to take up occasional cases without registration: Samuel Townend KC urges BCI
25 Sep, 2023
Philippines to take China to International Court of Arbitration in South China Sea Dispute
22 Sep, 2023
«
1
2
3
4
5
6
7
8
...
15
16
»
LatestLaws.com presents: Lexidem Offline Internship Program, 2024
LatestLaws.com presents 'Lexidem Online Internship, 2024', Apply Now!
LatestLaws Guest Court Correspondent
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
About us
Events
Awards
Workshops
Contact us
Grievance Cell
Disclaimer
Hyperlinking Policy
Privacy Policy
Advertise
Media Partner
Legal FAQs