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Delhi HC: Civil Courts Can Block Foreign Arbitration if it’s Oppressive - (01 Aug 2025)

ARBITRATION

Delhi High Court held that civil courts are not barred from granting anti-arbitration injunctions even in foreign-seated arbitrations, if the proceedings are found to be vexatious or oppressive. The decision balances arbitration freedom with equity.

Tags : FOREIGN ARBITRATION   ANTI-ARBITRATION INJUNCTION   VEXATIOUS LITIGATION   DELHI HC  

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