SC: POCSO Guilt Presumption Not Absolute, Acquits Accused  ||  Supreme Court: Promotion Cannot Be Claimed as a Vested Right under Repealed Rules  ||  Supreme Court: Promotion Cannot Be Claimed as a Vested Right under Repealed Rules  ||  SC: Unexplained 5-Day Sample Custody Gap Breached S.52A, Acquits 2 after 20 Years  ||  P&H High Court: Illegal Search Alone Does Not Justify Quashing of Complaint under PNDT Act  ||  Bom HC: Creating WhatsApp Group Without Employer's Permission Not Ground for Compulsory Retirement  ||  Madras HC: Lack of Son’s Moral Support Alone Cannot Sustain Father’s Maintenance Claim under CrPC  ||  Kerala HC: University Professor doesn't Occupy 'Public Office', Quo Warranto Not Maintainable  ||  Bombay HC Allows Cutting of 1,237 Mangroves for Connector Bridge in Mumbai’s Western Suburbs  ||  Calcutta HC Orders Return of 3-Year-Old to Adoptive Couple, he wasn't Abandoned    

Del. HC: Arbitral Award Upheld against IRCTC in Issue Over Reimbursement For Catering Services - (14 Feb 2025)

ARBITRATION

Delhi High Court while noting Court’s limited scope of interference in arbitral award under Section 34 and 37 of the Arbitration and Conciliation Act, 1996, has upheld arbitral award granted against IRCTC over reimbursement for catering services.

Tags : DELHI HIGH COURT   IRCTC   CATERING SERVICES  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved