Supreme Court Urged Railways to Drop the Term Second-Class Passengers  ||  Supreme Court: Employers Cannot Deny Compassionate Appointments Through Delays  ||  Supreme Court Explains How Testimony of a Dead Witness Can be Used Against an Absconding Accused  ||  SC Recommended Amending IBC to Ensure Fair Repayment Protection for MSME Operational Creditors  ||  Supreme Court: High Courts Cannot Reappreciate Evidence in Certiorari Jurisdiction  ||  SC: Railways are Not Liable Unless Owner-Risk Goods Were Counted or Weighed  ||  SC: Courts and Prosecutors Must Expedite Trials For Jailed Accused  ||  Supreme Court Clarifies that Swear Words and Vulgar Expletives Alone do Not Constitute Obscenity  ||  Supreme Court: Nominated Town Panchayat Members Have No Voting Rights in Council Polls  ||  Delhi High Court Declines Interim Relief to Sonam Wangchuk, Upholds His Hospitalization    

Delhi HC: Failure to Frame Counter Claim Despite Pleadings is Patently Illegal - (20 Aug 2025)

ARBITRATION

Delhi High Court has held that once a counter claim with basis and computation is pleaded in the Reply, refusal to frame it as an issue renders the arbitral award patently illegal, violating fundamental policy of Indian law.

Tags : DELHI HIGH COURT   ARBITRATION AND CONCILIATION ACT   ARBITRAL AWARD  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved