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Karnataka HC: Challenge to Award in International Commercial Arbitration Can be Made Before HC - (25 Feb 2022)

ARBITRATION

Karnataka High Court has ordered that in view of Section 2(e)(ii) of the Arbitration and Conciliation Act, 1996 a challenge to an award in an International Commercial Arbitration can be made before the High Court of Karnataka.

Tags : KARNATAKA HIGH COURT   CHALLENGE TO AWARD   INTERNATIONAL COMMERCIAL ARBITRATION  

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