Bombay HC: Tax Invoices Having Reference to Arbitration, Does not Constitute Arbitration Agreement - (13 Apr 2022)
ARBITRATION
Bombay High Court has held that acceptance of tax invoices by the opposite party, comprising a reference to arbitration, doesn’t lead to the presumption that an arbitration agreement exists between the parties.
Tags : BOMBAY HIGH COURT TAX INVOICES ARBITRATION ARBITRATION AGREEMENT
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