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SC: Arbitral Award Must Align with Parties' Agreement; Rejects Chinese Firm’s Appeal - (29 Sep 2025)

ARBITRATION

Supreme Court upheld the cancellation of a ?995 crore arbitral award to Chinese firm SEPCO, ruling that the tribunal erred by reinterpreting contract terms and violating Section 28(3) of the Arbitration and Conciliation Act, 1996, by deviating from agreed stipulations.

Tags : ARBITRAL AWARD   ARBITRATION AND CONCILIATION ACT   CONTRACT  

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