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Bom. HC: While Enforcing Foreign Awards, Courts Cannot Go into Merits - (29 Nov 2024)

CRIMINAL

Bombay High Court has held that while enforcing foreign awards under Section 48 of the Arbitration and Conciliation Act, 1996 Courts cannot go into the merits of the case as jurisdiction of enforcement court under this section is very limited.

Tags : BOMBAY HIGH COURT   FOREIGN AWARDS   ENFORCEMENT COURT  

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