Supreme Court Outlines Principles Governing Exercise of Jurisdiction under Article 227  ||  Supreme Court Grants Anticipatory Bail to Pawan Khera in an FIR Filed by Assam Police  ||  SC Issues Guidelines on Summary Judgment in Commercial Suits under Order XIII-A CPC  ||  J&K&L High Court: Post-Conviction NDPS Bail Cannot Rest on Long Incarceration Alone  ||  Gauhati HC: Promotion Cannot be Withheld Merely Because Investigation is Pending Without Chargesheet  ||  Kar HC: Preventive Detention under Goonda Act Cannot Rest on Offences Committed During Juvenile Age  ||  Bombay HC: National Security Justifies Denial of Police Clearance Certificate  ||  Bombay HC: Comic Remarks Without Malicious Intent Not Religious Insult  ||  J&K&L High Court: Scandalous Allegations Against Judicial Officers in Pleadings Impermissible  ||  P&H HC: Writ Petition Against Private Trust's Contractual Employment Dismissed    

Supreme Court: Arbitration is Always Arbitrator Centric - (20 Jan 2025)

ARBITRATION

Supreme Court has opined that Arbitration is always Arbitrator centric and parties must make the right choice of arbitrator in order to ease several complexities that they may face in the dispute.

Tags : SUPREME COURT   ARBITRATION   ARBITRATOR CENTRIC  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved