Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

SC:Sec 14 of Limitation Act Applicable if Sec 34 Petition under Arbitration Act Filed was Within Time - (04 Oct 2019)

LIMITATION

Supreme Court has ruled Section 14 of Limitation Act, 1963 would be applicable to the proceedings under Section 34 of Arbitration and Conciliation Act, 1996 if the petition filed under Section 34 at the first instance was within time.

Tags : SC   LIMITATION  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved