Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

Cal. HC: Tribunal Can Exercise Power to Correct Computation Error Suo Moto u/s 33 of Arbitration Act - (20 Jan 2025)

ARBITRATION

Calcutta High Court has held that if no application is filed within 30 days then power to correct computation error under section 33 of Arbitration and Conciliation Act, 1996 can be exercised Suo Moto by Arbitral Tribunal.

Tags : CALCUTTA HIGH COURT   COMPUTATION ERROR   SUO MOTO  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved