Bombay HC: Clarifies Procedure for Executing Foreign Decrees  ||  Supreme Court: Bureaucratic Delay No Excuse  ||  Supreme Court Grants Full Disability Pension Arrears to Veterans  ||  Delhi HC: Workman Cannot Claim Section 17(B) of the ID Act Wages after Reaching Superannuation Age  ||  Allahabad HC: Caste by Birth Remains Unchanged Despite Conversion or Inter-Caste Marriage  ||  Delhi High Court: Tweeting Corruption Allegations Against Employer Can Constitute Misconduct  ||  Delhi High Court: State Gratuity Authorities Lack Jurisdiction over Multi-State Establishments  ||  Kerala High Court: Arrest Grounds Need Not Mention Contraband Quantity When No Seizure is Made  ||  SC: Silence During Investigation Does Not Ipso Facto Mean Non-Cooperation to Deny Bail  ||  Supreme Court: High Courts Cannot Re-Examine Answer Keys Even in Judicial Service Exams    

Bombay HC: Application of Hudson's Formula for Computation of Loss is Not Unreasonable - (12 Dec 2022)

ARBITRATION

Bombay High Court has held that Hudson's formula is widely accepted in construction contracts for computing losses and therefore the application of the same is not unreasonable.

Tags : BOMBAY HIGH COURT   HUDSON'S FORMULA   CONSTRUCTION CONTRACTS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved