Expand

O P Jindal Global University

trademarkclick

Conciliation

Supreme Court, oil Painting.png

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

27 Apr, 2026

Bombay High Court.png

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

CJI Surya Kant .png

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

02 Mar, 2026

Supreme Court, oil Painting.png

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

Bombay High Court.png

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

09 Feb, 2026

Supreme Court OIL.png

Arbitration cannot be forced when Agreement itself is under Cloud of Forgery, says SC

03 Feb, 2026

Supreme Court OIL.png

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

Arbitration pic.jpg

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

10 Jan, 2026

allahabad high court .jpg

HC without Original Civil Jurisdiction can't invoke S.29A Arbitration Act, Read Order

05 Jan, 2026

Allahabad Lucknow High Court(insta).png

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

30 Dec, 2025

Delhi high court.jpg

HC reaffirms: Arbitrator Must Not alter Repayment Framework agreed by parties, R...

27 Dec, 2025

Calcutta High Court.jpg

No forced Arbitration from a Dead Lease, says High Court

26 Dec, 2025

Top Court.png

Arbitration and Conciliation | SC clarifies: Section 11 Courts only check existence, Tribunal handles capacity and maintainability issues

18 Dec, 2025

supreme court.jpg

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

26 Nov, 2025

Bombay High Court.jpg

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

19 Nov, 2025

Bombay High Court.jpg

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

14 Nov, 2025

HC Explains: Impact of Corporate irregularities on... ...

13 Nov, 2025

Section 34 application closure by commercial court... ...

25 Sep, 2025

Apex Court: It would not be proper to defer execut... ...

18 Sep, 2025

Calcutta High Court: Optional Arbitration clause w... ...

07 Aug, 2025

Venue mentioned in Arbitration Clause deemed as se... ...

04 Aug, 2025

“Civil suits cannot override final Arbitral Awards... ...

31 Jul, 2025

HC: Parties filing Section 9 Arbitration Applicati... ...

30 Jul, 2025

'No party is entitled to rely on sealed cover mate... ...

28 Jul, 2025

‘Missed evidence cannot stand’: HC upholds setting... ...

28 Jul, 2025

Arbitration Contract

A Clause employing the word 'Mediation' can be construed as an 'Arbitration Clause', rules HC [Read Judgment]

21 Nov, 2022

Arbitration and Conciliation.jpg

SC: Permanent Lok Adalats can adjudicate disputes on Merits but not before offering Conciliation Hearings, Read Judgment

23 May, 2022

Conciliation platform Taradhi issues 90K conciliation deeds for 250K clients

28 Jan, 2022

Highways Ministry forms panel to examine court orders

28 Jan, 2022

Maha-Rera’s conciliation forum settles 351 cases of home-buying disputes

28 Jan, 2022

Arbitration

Exercise Of Writ Jurisdiction During Arbitration Proceedings – Gujarat High Court Reaffirms Judicial Non-Interference Under The Arbitration And Conciliation Act, 1996

02 Aug, 2020

EEOC pilots more structured conciliation process

24 Jun, 2020

1200px-National_Highways_Authority_of_India_logo.svg.png

NHAI expedites claims settlement through Conciliation; ₹13,349 cr claims settled for ₹3,743 Cr
24 Jun, 2020

Prison Chaplains.png

Federal Prison Chaplains apply for Conciliation in First-Contract Negotiations
24 Jun, 2020

Labour Laws.jpg

Short cuts and quick fixes in Labour Laws at the cost of Welfare & Conciliation won’t work
24 Jun, 2020

Ministry of Petroleum and Natural Gas, pic by: Tribhuvan Darbari

Govt forms 'Expert Panel' to resolve oil, gas disputes, No Advocate or consultant to take part in conciliation
04 Jan, 2020

RERA

This State RERA bets on Conciliation Panel to resolve Builder-Buyer Disputes
27 Dec, 2019

national-commission-for-women-ncw_625x300_1527525227168.jpg

Know why National Commission for Women sought removal of 'Conciliation' from Sexual Harrassment Law
27 Dec, 2019

Sexual Assault.JPG

Remove 'conciliation' from sexual-harassment law, suggests NCW
21 Sep, 2019

Real Estate

Conciliation between home-buyer and developer yield better results: Alternate Dispute Redressal System receives 552 conciliation request
10 Sep, 2019

Maharashtra Real Estate Regulatory Authority, pic by: wordpress.com

MahaRERA planning to have conciliation forum benches in every District
10 Sep, 2019

Justice U U Lalit & Justice Abhay Manohar Sapre

SC: 'Principle of Confidentiality' not applicable to matters concerning Custody or Guardianship issues in 'Best Interest of the Child'. Read Judgment.
16 Feb, 2019

«
1
»

start up India

About us Events Awards Workshops Contact us Grievance Cell Disclaimer Hyperlinking Policy Privacy Policy Advertise Media Partner Legal FAQs