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Delhi HC: Petition Under Article 227 Based on Violation of Legal Provisions Can't Be Allowed - (08 Apr 2022)

ARBITRATION

Delhi High Court has ruled that a petition under Article 227 of the Constitution of India, 1949 cannot be allowed against an order passed under Section 16(3) of the Arbitration and Conciliation Act, 1996 that the Tribunal had exceeded its jurisdiction, by violating the applicable legal provisions.

Tags :   DELHI HIGH COURT  SECTION 16(3)  ARBITRATION AND CONCILIATION ACT  1996  ARTICLE 227  CONSTITUTION  TRIBUNAL  JURISDICTION

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