Supreme Court Urged Railways to Drop the Term Second-Class Passengers  ||  Supreme Court: Employers Cannot Deny Compassionate Appointments Through Delays  ||  Supreme Court Explains How Testimony of a Dead Witness Can be Used Against an Absconding Accused  ||  SC Recommended Amending IBC to Ensure Fair Repayment Protection for MSME Operational Creditors  ||  Supreme Court: High Courts Cannot Reappreciate Evidence in Certiorari Jurisdiction  ||  SC: Railways are Not Liable Unless Owner-Risk Goods Were Counted or Weighed  ||  SC: Courts and Prosecutors Must Expedite Trials For Jailed Accused  ||  Supreme Court Clarifies that Swear Words and Vulgar Expletives Alone do Not Constitute Obscenity  ||  Supreme Court: Nominated Town Panchayat Members Have No Voting Rights in Council Polls  ||  Delhi High Court Declines Interim Relief to Sonam Wangchuk, Upholds His Hospitalization    

Delhi High Court: Time Limit Enhanced Under Section 29A Applicable to Pending Proceedings - (05 Feb 2020)

ARBITRATION

Delhi High Court has held that the time limit for completion of arbitration proceedings, enhanced by amending Section 29A (1) of the Arbitration and Conciliation Act 1996 through the 2019 amendment applies to arbitrations pending as on the date of the amendment.

Tags : DELHI HIGH COURT   TIME LIMIT APPLICABLE TO PENDING CASES  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved