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SC Strikes Down Law Allowing Kerala to Annul Arbitration Clause and Arbitration Awards - (05 May 2022)

CONSTITUTION

Supreme Court has struck down the Kerala Revocation of Arbitration Clauses and Reopening of Awards Act, 1998, saying it was “unconstitutional” as it violated the doctrine of separation of powers by encroaching into the judicial powers of courts.

Tags : SUPREME COURT   SEPARATION OF POWERS   UNCONSTITUTIONAL   ARBITRAL AWARDS   ARBITRATION CLAUSE  

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