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Supreme Court: Non-Signatory Can Be Bound By an Agreement if Involved in Performing the Contract - (07 Aug 2026)

ARBITRATION

SC held that a non-signatory's involvement in performing the underlying contract is a relevant factor in deciding whether they are bound by an arbitration agreement. It set aside the Delhi High Court's ruling that excluded Respondent No. 1 from arbitration solely because he was not a signatory.

Tags : CONTRACT; ARBITRATION; NON- SIGNATORY  

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