Delhi HC: Hymen Rupture is Not Required to Prove Penetrative Sexual Assault under the POCSO Act  ||  Delhi HC: Organised Crime Groups Exploit Juveniles, Misuse Juvenile Justice Laws for Serious Crimes  ||  Patna HC Directs Smooth Lok Adalat For Traffic Challan Settlement, Ensuring Access to Justice  ||  Supreme Court Holds Revenue Records Alone Do Not Confer Title Over Land Ownership  ||  SC: Disciplinary Authority Cannot Punish Employee Without Fresh Show-Cause Notice on New Charges  ||  Supreme Court: No Separate Plea is Needed to Cancel Agreement to Sell For Buyer’s Default  ||  Supreme Court Directs District Collectors to Strictly Implement Solid Waste Management Rules 2026  ||  Bombay HC: Courts Cannot Mandate Mediation under Mediation Act 2023 Without Mutual Consent  ||  Kerala HC: Embassy NOC Not Required For Indian-Foreigner Marriage under Special Marriage Act  ||  MP High Court: Penalty May Stand if Misconduct is Proven, Even if Inquiry is Vitiated    

SC: It is Up to the Arbitral Tribunal to Adjudicate Upon Construction of Terms of Contract - (10 May 2024)

ARBITRATION

SC has held that it is for Arbitral Tribunal to adjudicate upon construction of terms of a contract. If Arbitral Tribunal takes a particular view on interpretation of the contract, Court under Section 34 of Arbitration and Conciliation Act, 1996 does not sit in appeal over findings of arbitrator.

Tags :   SUPREME COURT  TERMS OF CONTRACT  ARBITRAL TRIBUNAL  SECTION 34 OF A&C ACT

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved