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Del. HC: Arbitral Tribunal Awarding Damages for Loss of Profit is Illegal if it Contradicts Contract - (02 Aug 2024)

ARBITRATION

Delhi High Court has held that if the Arbitral Tribunal decides to award damages for loss of profit, such decision shall be vitiated by patent illegality if it is in contradiction with the express terms of the contract.

Tags : DELHI HIGH COURT   ARBITRAL TRIBUNAL   CONTRACT  

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