Supreme Court: State Cannot Acquire Temple Property Through Gift Deed  ||  Supreme Court: HC Registry Should Exclude Court Vacations When Listing Cases After Fixed Days  ||  Supreme Court Flags Stark Non-Compliance With Directions on CAPF Cadre Review  ||  Supreme Court: Internet Access and Use is a Fundamental Right, Including for Children  ||  Supreme Court: Letters Patent Bench Cannot Interfere Merely Over Errors of Fact or Law  ||  Supreme Court: Voters May File Complaints Against Candidates over False Affidavits under RP Act  ||  Madras HC: Using Children in Campaign is Inappropriate but Does Not Invalidate Election  ||  Allahabad HC: Section 69 BNS Cannot Be Invoked by Transgender Woman in False Marriage Promise Case  ||  Delhi High Court Permits Britannia’s ‘No Added Sugar, Maida or Palm Oil’ Claim on Biscuit Packs  ||  Calcutta High Court Bars Deportation of Alleged Bangladeshi Woman until CAA Application is Decided    

MP HC: Section 5 of Limitation Act Applies to Arbitration Reference Under National Highways Act - (04 Jul 2022)

LIMITATION

MP High Court has held that Section 5 of Limitation Act is applicable to reference to arbitration under National Highways Act, therefore limitation period for filing appeal against decision of competent authority (CA) before arbitrator is 3 years from date of expiry of 90 days from decision of CA.

Tags : MADHYA PRADESH HIGH COURT   LIMITATION   COMPETENT AUTHORITY  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved