Bombay HC: Can’t Refuse Referral of Dispute to Arbitration on Basis of Allegations of Fraud Simplicit - (21 Apr 2025)
ARBITRATION
Bombay High Court has held that merely on the basis of allegations of fraud simpliciter, dispute cannot be refused referral to arbitration under Section 8 of the Arbitration and Conciliation Act, 1996.
Tags : BOMBAY HIGH COURT FRAUD SIMPLICITER ARBITRATION
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