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SC: Jurisdiction of High Court Hearing An Arbitration Appeal Is Distinct from First Appellate Court - (16 Nov 2021)

ARBITRATION

Supreme Court has observed that the jurisdiction in a first appeal arising out of a decree in a civil suit is distinct from the jurisdiction of the High Court under Section 37 of the Arbitration and Conciliation Act, 1996 arising from the disposal of a petition challenging an arbitral award.

Tags : SUPREME COURT   JURISDICTION OF HIGH COURT HEARING AN ARBITRATION APPEAL  

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