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Delhi High Court: Scope of Interference with International Commercial Arbitration is Limited - (20 Jan 2020)

ARBITRATION

Delhi High Court has dismissed a German manufacturer's claim for damages against Bharat Heavy Electricals Limited, India. The Court observed that the scope of interference for International Commercial Arbitration, in India, after the amendment of Section 34 of the Arbitration and Conciliation Act, 1996 has been narrowed down and even patent illegality is no longer a ground available to challenge International Commercial Award passed in India.

Tags : DELHI HIGH COURT   INTERNATIONAL COMMERCIAL ARBITRATION  

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