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    

SC Continues Hearing on Whether Courts Have Power to Modify Arbitral Award - (19 Feb 2025)

ARBITRATION

Supreme Court’s Constitution Bench while hearing the matter whether courts have power to modify arbitral award under Section 34 and 37 of the Arbitration and Conciliation Act, 1996, has noted that giving rigid interpretation to the sections may end up overlooking the Act’s practical purpose.

Tags : SUPREME COURT   ARBITRAL AWARD   CONSTITUTION BENCH  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved