Bombay High Court Awards Rs. 5 Lakh for Illegal Arrest, Orders Action Against Police, Magistrate  ||  Bombay High Court Sets Aside FIR Against Pune College Staff Over Murud Beach Tragedy  ||  Bombay High Court Proposes Forfeiting Rehab Homes of Slum Dwellers Dumping Garbage on Roads  ||  J&K&L High Court Sets Aside Rs. 10K Cost on Senior Advocate, Says Heated Exchanges are Common  ||  Gujarat HC Quashes Cruelty FIR Against Mother-in-Law as Complainant’s Earlier Marriage Subsisted  ||  Supreme Court Stays Kerala FIR Probe Against Ex-CM Pinarayi Vijayan, Kin for 10 Days  ||  Supreme Court: Courts Can Intervene When Free and Fair Elections are Tainted by Illegal Means  ||  Delhi HC: CJP Leaders Saurav Das, Ashutosh Ranka Withdraw Plea Against Judicial Custody  ||  Bombay HC Fines Junior Advocate Rs. 25K, Clerk Rs. 10K for Unauthorised Court Video Recording  ||  Bombay HC Expresses Concern as Mumbai Surpasses Delhi in Pollution Levels    

Chhattisgarh HC: MSME Facilitation Council can Also Administer Arbitration - (18 Apr 2022)

ARBITRATION

Chhattisgarh High Court has held that the bar under section 80 of the Arbitration and Conciliation Act, 1996 which prevents the conciliator acting as the arbitrator does not apply to Ministry of Micro, small & Medium Enterprises Facilitation Council.

Tags : CHHATTISGARH HIGH COURT   SECTION 80 OF THE ARBITRATION AND CONCILIATION ACT   1996   MINISTRY OF MICRO   SMALL & MEDIUM ENTERPRISES  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved