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SC: Modifying an Award u/s 34 and 37 Impermissible under the Arbitration and Conciliation Act, 1996 - (08 Jan 2024)

ARBITRATION

Supreme Court has held that interference with an order u/s 37 Arbitration and Conciliation Act, 1996 can’t travel beyond restrictions laid down u/s 34 which means that the court can’t undertake an independent assessment of the merits of award.

Tags : SUPREME COURT   ARBITRATION AND CONCILIATION   INDEPENDENT ASSESSMENT  

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