Cal HC: Penalty Amount on Higher Value than Invoice Value Can’t be Computed by GST Dep. w/o Evidence  ||  All. HC: Candidates with Criminal Background Will Pose Severe Threat to Democracy if Elected  ||  All. HC: It’s an Obligation of Bank Officials to Fully Co-operate in Criminal Investigations  ||  SC: Prima Facie Case Made Out from Allegations in Complaint Sufficient to Summon Accused  ||  Supreme Court Explains: Debt Becoming Financial & Operational Debt  ||  P&H HC: Model Code of Conduct Can’t Stand in Way of Execution of Judicial Order  ||  Chh. HC: Can’t Build Matrimonial Home With Bricks & Stones, Love & Respect Between Spouses Required  ||  Ker. HC: Fitting of Sensors in Buses Used as Stage Carriages Can’t be Insisted by Registration Author  ||  Kar. HC: Can’t Consider Party’s Declaration, Promise of Policies as Corrupt Practise under RP Act  ||  Bom. HC: Public Sector Banks Not Empowered to Issue Look Out Circulars Against Loan Defaulters    

Delhi HC: Rules of Arbitral Institution Do Not Determine Place of Arbitration - (06 Apr 2022)

ARBITRATION

Delhi High Court has observed that the arbitral institution’s rules would not determine the place of the arbitration and only the Courts at the place of arbitration proceedings will have the jurisdiction to consider an application for the appointment of an arbitrator.

Tags : DELHI HIGH COURT   ARBITRATION   ARBITRATION PROCEEDINGS   APPOINTMENT OF AN ARBITRATOR  

Share :        

Disclaimer | Copyright 2024 - All Rights Reserved