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Calcutta HC: Unreasoned Arbitral Awards are Opposed to Public Policy Under Section 34 of A&C Act - (21 Jan 2020)

ARBITRATION

Calcutta High Court has set aside an arbitral award that was found to be bereft of proper reasoning and application of mind. The Court has held that an award that is not based on reasons would amount to being an award that is opposed to public policy within the meaning of the relevant expression in Section 34 of the Arbitration and Conciliation Act, 1996 (A&C Act).

Tags : CALCUTTA HIGH COURT UNREASONED ARBITRAL AWARD  

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