(1) The Arbitration and Conciliation (Third) Ordinance, 1996 (Ord. 27 of 1996) is hereby repealed.
(2) Notwithstanding such repeal, any order, rule, notification or scheme made or anything done or any action taken in pursuance of any provision of the said Ordinance shall be deemed to have been made, done or taken under the corresponding provisions of this Act.
Tuesday, 21, Apr, 2026
- "यह कैसी जांच है, 7 साल से बच्ची ढूंढ नहीं पाए; हाईकोर्ट ने हेमंत सरकार को दी ‘सीबीआई’ वाली चेतावनी"
- 'गोकशी सिर्फ सामान्य कानून व्यवस्था का उल्लंघन नहीं...', NSA मामले में हाईकोर्ट ने खारिज कर दी याचिका
- उमर खालिद को सुप्रीम कोर्ट से झटका, रिव्यू पिटीशन की मांग खारिज की
- उन्नाव की पीड़िता को हाईकोर्ट से झटका,सेंगर की सजा बढ़ाने की मांग खारिज
- "आपराधिक केस में नौकरी गई तो क्या बरी हो जाने से वापस मिल जाएगी? हाई कोर्ट ने साफ की स्थिति"
- "When Politicians' kids can join Politics, why can't Judges' kids become advocates": J. Swarana Kanta trashes Kejriwal's recusal plea
- HC expounds: Treating Prior payments as Permanent Alimony does not itself, extinguish a subsisting maintenance order under Section 125 of CrPC
- हाईकोर्ट ने हाईटेंशन लाइन से प्रभावित किसानों को मुआवजा देने का दिया आदेश
- पासपोर्ट विवाद में घिरे पवन खेड़ा, अग्रिम जमानत की मांग लेकर पहुंचे हाई कोर्ट
- JOB POST: Research Associate at NLU Delhi for ICSSR-funded Research Project [Contractual; 6 Months; Salary Upto Rs. 47k]: Apply by April 30
- Call for Blogs by Lexi [No Charges]: Submission on Rolling Basis!
- National Weekly Seminar Series on Law titled Foundations & Frontiers by Aditya College of Law, Bangalore [Online; May 2 – 23; Every Sat; Free]: Register Now!
- Virtual Legal Internship Opportunity by Imperial Institute of Legal Studies (IILS) [May 2026]: Apply Now!
- हाईकोर्ट पहुंचा BBMB अस्पताल तलवाड़ा का मुद्दा; केंद्र-राज्य सरकारों से मांगा जबाव
- CJI सूर्यकांत का बंगाल में 'हंटर': हाईकोर्ट से आज ही मांगी रिपोर्ट, क्या लाखों लोग नहीं दे पाएंगे वोट?
