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Delhi High Court Lays Down Registry Directions for Dealing with Insufficiently Stamped Arbitral Award - (03 Sep 2026)

ARBITRATION

Delhi High Court held that an insufficiently stamped arbitral award must be impounded under the Indian Stamp Act, and belated payment of the stamp-duty deficit cannot cure the defect. It also ruled that the enforcing court cannot waive or reduce the statutory penalty.

Tags : ARBITRAL AWARDS; INDIAN STAMP ACT; DIRECTIONS  

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