Supreme Court: Marking a Document as an Exhibit Does Not Prove its Contents  ||  Supreme Court: Unpaid Consideration Alone Does Not Invalidate a Sale Deed  ||  Bombay HC: Questioning Other Varsities' Degrees Could Cause 'Anarchy and Chaos' in Education System  ||  Allahabad High Court: Regularization Claim Survives Employee’s Death Through Legal Heirs  ||  Allahabad HC: Advocates Failing AIBE Within 2 Years of Provisional Enrolment Can’t Continue Practice  ||  Bombay High Court Directs BCI to Scrutinise and Clear Pending Law College Affiliation Approvals  ||  J&K HC: Circulating WhatsApp Message on Local COVID Cases Does Not Attract Section 505 IPC  ||  Supreme Court: Non-Signatory Can Be Bound By an Agreement if Involved in Performing the Contract  ||  Supreme Court: 'Washed-Off Theory' Inapplicable in Assessing Employee Retention Suitability  ||  SC Directs States/UTs to Grant Ex-Servicemen Quota to Cadets Disabled 40% or More in Training    

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 2026 - All Rights Reserved