SC Issues Direction to Centre and State for Effective Implementation of DV Act  ||  SC Frames Uniform Pattern for Pay in District and State Consumer Commissions Across All States& UTs  ||  Kerala High Court: Patient’s Death Due to Mere Error of Judgment Doesn’t Create Criminal Liability  ||  SC: LDCE Quota for Promotion as District Judges to be Increased from 10% to 25%  ||  SC Grants Bail to 65 Years Old Accused in Cheating and Forgery Case  ||  SC Clarifies its Order Staying Release of In-Service Women Officers of the Indian Army  ||  SC to Settle Conflicting Views Regarding Interpretation of Order XXI Rule 97 of CPC  ||  SC: JJ Act, 2015 Confers No Power Upon Juvenile Justice Board (JJB) to Review its Own Orders  ||  NCLAT: IRP Has Authority to Take Possession of Assets Owned by Corporate Debtor  ||  NCLAT: NCLT Can Direct Forwarding a Copy of its Order to Relevant Statutory Authorities    

All. HC: Scheme of A&C Act Put no Limitation for Application of Doctrine of Severability to an Award - (25 Sep 2023)

ARBITRATION

Allahabad High Court has held that scheme of the Arbitration and Conciliation Act, 1996 does not put any limitation on power of the court to apply the doctrine of severability to an arbitral award while considering the objections under Section 34 of the Act.

Tags : ALLAHABAD HIGH COURT   DOCTRINE OF SEVERABILITY   ARBITRAL AWARD  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved