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Supreme Court: Appellate Courts Have Limited Power to Modify Arbitral Awards - (30 Apr 2025)

ARBITRATION

Supreme Court by a 4:1 majority has held that Appellate Courts while exercising powers under Section 34 or 37 of the Arbitration and Conciliation Act, 1996 have limited authority to modify arbitral awards.

Tags : SUPREME COURT   APPELLATE COURTS   ARBITRAL AWARDS  

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