Cal HC: Enterprise Contracting with Govt Recognised Concessionaire Can be Granted Benefit of S. 80IA  ||  SC: There Should be Reservation for Women in posts of Delhi High Court Bar Association  ||  SC: Relevant to Examine Whether Accused is Aware of Ingredients of Offence for Which He Is Convicted  ||  Supreme Court Asks IT Department, CBDT to Upgrade its Software  ||  Delhi HC Withdraws Rule Restricting Censure of Police Officers by Judicial Officers  ||  SC: Cases of Clean Acquittal of Accused May Give Rise to a Claim for Compensation  ||  Bom. HC: Division Bench Declares Amendment to IT Rules, 2021 as Unconstitutional  ||  Patna HC: Not Disclosing Reasons for Confiscating Goods is Violative of Article 14 of COI  ||  Allahabad High Court: Once a Special Act Holds the Field, Provisions of General Law Would Not Apply  ||  Gauhati High Court Upholds POCSO Conviction Even in Absence of Medical Evidence    

Delhi High Court: U/S 9 of Arbitration and Conciliation Act, 1996, Scope of Inquiry is Limited - (14 Jun 2024)

ARBITRATION

Delhi High Court has held that the scope of inquiry under Section 9 of Arbitration and Conciliation Act, 1996 is limited to prima facie examination of issues raised by parties. The issues of fact or law are not to be determined finally as they fall within the jurisdiction of the Arbitral Tribunal.

Tags :   DELHI HIGH COURT  S. 9 OF A&C ACT  SCOPE OF INQUIRY  PRIMA FACIE

Share :        

Disclaimer | Copyright 2024 - All Rights Reserved