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Calcutta High Court: Court Cannot Re-appreciate Evidence Under Guise of Patent Illegality - (09 Sep 2024)

LAW OF EVIDENCE

Calcutta High Court has held that evidence cannot be re-appreciated by the Court under the guise of patent illegality as per the proviso to Section 34 (2-A) of the Arbitration and Conciliation Act, 1996.

Tags : CALCUTTA HIGH COURT   EVIDENCE   S. 34(2-A) OF A&C ACT  

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