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J&K HC: Dispute Involving Elements of Criminality Not Automatically Excluded from Arbitration - (18 Jul 2024)

ARBITRATION

Jammu and Kashmir High Court has held that a dispute that is predominantly civil in nature but has certain elements of criminality, shall not automatically be prohibited from being referred to arbitration.

Tags : J&K HIGH COURT   ELEMENTS OF CRIMINALITY   ARBITRATION  

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