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Madras HC: Arbitrator Can’t Pierce Corporate Veil to Bind Non-Signatory and Partly Sets Aside Award - (28 Nov 2025)

ARBITRATION

Madras High Court partially set aside an arbitral award, ruling that an arbitrator cannot pierce the corporate veil or treat a non-signatory as an alter ego to impose liability, while modifying the award to order repayment of a ?2.5-crore loan with interest.

Tags : ARBITRATOR   CORPORATE VEIL   AWARD  

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