Supreme Court: Arbitral Awards Cannot be Set Aside For Mere Legal Errors or Misreading of Evidence - (19 Dec 2025)
ARBITRATION
SC overturned the Chhattisgarh High Court’s judgment, holding that it exceeded its limited jurisdiction under Sec 37 of the Arbitration and Conciliation Act, 1996 by acting like an appellate court, reappreciating evidence, and replacing the arbitral tribunal’s findings with its own interpretation.
Tags : ARBITRATION AND CONCILIATION ACT ARBITRAL AWARDS EVIDENCE
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