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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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