SC: Proceedings under Section 34 of Arbitration Act, 1996 not Sustainable Against Foreign Award - (30 Nov 2020)
ARBITRATION
Supreme Court has noted that the proceedings under Section 34 of the Arbitration and Conciliation Act, 1996 is not maintainable to challenge a foreign award since the Arbitration Act, 1996 has accepted the territoriality principle which has been adopted in the UNCITRAL Model Law.
Tags : SC ARBITRATION
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