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Arbitration

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No Bar on Unsuccessful Party to file S.9 Arbitration Act Application Post Passing of Award, Rules SC

27 Apr, 2026

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Pending Arbitrations do Not End with Death of a Party, Rules SC

22 Apr, 2026

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‘Award is not a Decree of Civil Court’: Case Summary of Apex Court’s Sundaram Finance decision on Execution of Awards

21 Apr, 2026

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Hurry! Last Date, Register Now! LatestLaws.com and IDRC's Lexidem Training Course on 'Excellence in Arbitration Practice in India' (Saturday 25th April,2026, Online)

11 Apr, 2026

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India's 'Against Public Policy' Ground not applicable on Foreign Arbitral Award, Rules SC

02 Apr, 2026

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A Claimant who once Abandons Arbitral Proceedings can't Restart them, Rules SC

02 Apr, 2026

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Have a Hearing? Do it at Indian Dispute Resolution Centre's Arbitration Hearing Rooms in New Delhi, Book your next Arbitration Hearing now!

23 Mar, 2026

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Arbitration & Conciliation | HC clarifies scope of Section 9 Interim Relief: Foreign Award becomes Decree only after Court’s Positive Affirmation, Read judgment

12 Mar, 2026

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CJI Surya Kant: India must ask why Global Arbitration still prefers Foreign Shores

02 Mar, 2026

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Beneficiary of post award Property Sale has no Right to Object to Execution of Arbitral Award: Apex Court

14 Feb, 2026

Delhi High Court

High Court rules Arbitral Awards can’t be set aside for Short Reasoning

10 Feb, 2026

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Arbitral Awards are binding, Criminal Cases don’t excuse non payment, says HC

09 Feb, 2026

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Arbitration cannot be forced when Agreement itself is under Cloud of Forgery, sa...

03 Feb, 2026

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HC agrees to consider an AI Analysed Arbitral Record, Read Text

02 Feb, 2026

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SC Explains: Arbitral Award should not be Faulted just because Contract can be read differently, Read Judgment

15 Jan, 2026

Delhi High Court

Arbitration and Conciliation Act | HC says expired timelines don’t mandate Arbitrator substitution when Award is Awaited

13 Jan, 2026

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HC rules Vehicle Loan Damages not subject to Arbitration, notes claims stand Separate from Original Contract

10 Jan, 2026

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Arbitral proceedings Commence On receipt Of Arbitration Notice, not on Court Appointment says SC, Read Judgement

08 Jan, 2026

Right of Party to Challenge Arbitrator’s Eligibili... ...

06 Jan, 2026

HC without Original Civil Jurisdiction can't invok... ...

05 Jan, 2026

Arbitration and Conciliation | S. 36 Applications... ...

30 Dec, 2025

HC reaffirms: Arbitrator Must Not alter Repayment... ...

27 Dec, 2025

No forced Arbitration from a Dead Lease, says High... ...

26 Dec, 2025

Arbitration and Conciliation | SC clarifies: Secti... ...

18 Dec, 2025

HC: No Right to Seek Review of Order passed under... ...

15 Dec, 2025

SC Explains: S.29A Automatically Terminates Mandat... ...

11 Dec, 2025

HC holds: Escalation Award unjustified where Arbit... ...

04 Dec, 2025

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SC clarifies: Courts cannot grant Unconditional Stay of Arbitral Award without strong exceptional grounds

26 Nov, 2025

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SC: Loan interest dispute not a public policy ground to cancel Arbitral Award

19 Nov, 2025

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HC declares: Arbitrators cannot unilaterally fix Fees, Tribunal’s inaction leads to mandate Termination

19 Nov, 2025

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HC: Once Tribunal granted Simple Interest in Award, Claim can't seek Compound interest, Read Judgment

18 Nov, 2025

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HC calls out: ‘Supplemental document cannot override Principal Contract’, orders mandatory reference to Arbitration

14 Nov, 2025

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HC Explains: Impact of Corporate irregularities on Arbitration proceedings, Read Judgment

13 Nov, 2025

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HC Explains: Scope of Orders passed by Emergency Arbitration Tribunal of DIAC, Read Judgment

03 Nov, 2025

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HC Explains: Applicability of Arbitration in a Tenancy with a PSU, Read Order
24 Oct, 2025

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Indian Dispute Resolution Centre (IDRC) presents 4th Arbitration In India Conclave 2025 (India International Centre, New Delhi), Friday, 31st October, 2025, Register Now!
09 Oct, 2025

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Section 34 application closure by commercial court not mere procedural step, amounts to refusal of arbitral award: HC
25 Sep, 2025

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Apex Court: It would not be proper to defer execution merely because appeal under Section 37 is pending
18 Sep, 2025

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HC Explains: Limited scope of Writ Courts under Article 226 and 227 in Arbitral Proceedings, Read Judgment
15 Sep, 2025

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Calcutta High Court: Optional Arbitration clause without clear intent not enforceable under Section 7 of Arbitration Act
07 Aug, 2025

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Venue mentioned in Arbitration Clause deemed as seat in absence of contrary intention: Allahabad High Court
04 Aug, 2025

Delhi High Court

“Civil suits cannot override final Arbitral Awards”: HC flags abuse of process in ₹1,000 Cr MMTC fraud claim
31 Jul, 2025

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HC: Parties filing Section 9 Arbitration Applications after Delay not to be Granted Relief, Read Order
30 Jul, 2025

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'No party is entitled to rely on sealed cover material': HC demands transparency in Arbitration involving Oberoi Realty
28 Jul, 2025

Bombay High Court

‘Missed evidence cannot stand’: HC upholds setting aside of part of Gammon’s ₹15 Cr Arbitral award
28 Jul, 2025

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Calcutta HC: No time limit prescribed for Courts to extend Arbitrator's mandate under section 29A(4), multiple extensions permissible if sufficient cause shown
28 Jul, 2025

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