Supreme Court: Multiple Cases Alone Cannot Justify an Externment Order  ||  Supreme Court: Certiorari Can Quash a Tribunal Decision That is Grossly Perverse  ||  Supreme Court: Informant’s Consent is Not Required to Quash a Case Settled With the Victim  ||  Madras High Court: False Posts Against a Minister are Not an Offence Without Intent to Cause Alarm  ||  Delhi High Court: Police Cannot Pick and Choose Among Accused Persons for Arrest  ||  J&K High Court: Bar Associations are Not ‘State’ under Article 12 and are Outside Writ Jurisdiction  ||  Calcutta High Court: Third Parties Can Challenge Inaction Against Unauthorised Construction  ||  Madras High Court: Being an Advocate Does Not Mean a Person Cannot Commit an Offence  ||  Delhi High Court: Husband Cannot Reopen Settled Marital Disputes to Avoid Maintenance Liability  ||  Calcutta High Court: State Cannot Deny CRMI Seats to Foreign Medical Graduates Citing Stipend Costs    

Supreme Court: Post-Award Property Purchasers Cannot Resist Execution of an Arbitral Award - (16 Feb 2026)

ARBITRATION

Supreme Court of India reaffirmed that a transferee who purchases property from a judgment-debtor during the pendency of proceedings has no locus standi to resist or object to the execution of a decree passed in favour of the judgment-creditor.

Tags : POST-AWARD   PROPERTY PURCHASERS   ARBITRAL AWARD  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved