Supreme Court: Registered Sale Deed Carries Strong Presumption of Genuineness  ||  SC: Registry Cannot Intrude Into Judiciary’s Exclusive Domain By Questioning Why a Party is Impleaded  ||  Calcutta HC: Third-Party Suits in a Deity’s Name are Allowed Only When The Sebait Loses Authority  ||  Madras HC: Encroachment on a Public Street Cannot be Allowed Even If It Has a Religious Character  ||  Karnataka HC: Bike Taxi Business Protected under Article 19(1)(G); State Can Regulate But Not Ban  ||  Allahabad HC: Not Specifying Arrest Grounds in Memo is Dereliction; Erring Cops Must be Suspended  ||  Del. HC Stresses Mandatory Legal Assistance to Preserve Fairness and Integrity of Criminal Trials  ||  Supreme Court: Delhi High Court Ruling upheld on Taekwondo National Sports Federation Recognition  ||  SC: Blockchain-Based Digitisation of Land Records Necessary to Reduce Property Document Litigation  ||  Supreme Court to NCLT : Limit Power to Decide Intellectual Property Title Disputes under IBC    

Delhi HC: Membership of Arbitral Institution Not a Pre-Requisite For Invoking Arbitration - (26 Mar 2024)

ARBITRATION

Delhi High Court has held that the membership of an arbitral institution cannot be insisted upon as a pre-requisite for invoking arbitration.

Tags : DELHI HIGH COURT   ARBITRAL INSTITUTION  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved