SC: Arbitration Award Which Ignores Vital Evidence in Arriving Decision Can be Set Aside - (29 Jul 2021)

ARBITRATION

Supreme Court has observed that an arbitration award which ignores vital evidence in arriving at its decision or rewrites a contract is liable to be set aside under Section 34 of the Arbitration and Conciliation Act, 1996 on the ground of patent illegality. The Court has observed that a finding based on no evidence at all or an award which ignores vital evidence in arriving at its decision would be perverse.

Tags : SUPREME COURT   ARBITRATION AWARD  

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