Notwithstanding anything contained elsewhere in this Part or in any other law for the time being in force, where with respect to an arbitration agreement any application under this Part has been made in a Court, that Court alone shall have jurisdiction over the arbitral proceedings and all 23 subsequent applications arising out of that agreement and the arbitral proceedings shall be made in that Court and in no other Court.
Tuesday, 21, Apr, 2026
- Why did you get Married if you can't Maintain your Wife, HC DB to Husband
- झारखंड में बच्चों को चढ़ाया था HIV संक्रमित खून, हाई कोर्ट के हस्तक्षेप के बाद हुई आरोपी की गिरफ्तारी"
- UK Government mulls to introduce legal ban on smartphones in schools in England
- पंजाब सरकार पर जुर्माना: सजा के बाद भी सेवा में तैनात कर्मचारियों पर हाईकोर्ट सख्त, तीन हफ्ते का आखिरी मौका
- Know Why this HC quashed all criminal proceedings against bus driver accused of hitting Judge's car
- "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
