Supreme Court: Arbitration Clause Applies When Earlier Agreement is Imported “Body and Soul” - (15 May 2026)
ARBITRATION
Supreme Court held that when a later contract fully incorporates the terms of an earlier agreement containing an arbitration clause, arbitration can be invoked even if the later agreement does not separately mention the clause or expressly state an intention to refer disputes to arbitration.
Tags : ARBITRATION CLAUSE; AGREEMENT;
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