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SC: Perversity in Award Due to Non-Consideration of Vital Evidence is Sufficient for Interference - (12 Nov 2024)

ARBITRATION

SC has observed that if there is a perversity in the award insofar as non-consideration of vital evidence is concerned, the same tantamounts to violation of fundamental policy of Indian Law as well as gives rise to a patent illegality, which is a sufficient ground for interference u/s 34 of A&C Act.

Tags : SUPREME COURT   VITAL EVIDENCE   FUNDAMENTAL POLICY  

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