Kerala HC Refuses to Stay Circular Imposing Stricter Conditions for Driving Tests  ||  Delhi HC Directs Police Investigation Against Use of Oxytocin in Dairy Colonies  ||  All. HC Rejects PIL Seeking Release of Justice Rohini Commission Report on OBC Sub-Categorisation  ||  Orissa HC: Trespassers Must Accept Responsibility for Risk in Crossing Railway Tracks  ||  Cash-For-Jobs Scam: Calcutta High Court Denies Bail to Former WB Education Minister  ||  MP High Court: Unnatural Sex With Wife Not Rape as Absence of Woman's Consent Immaterial  ||  SC: Court Can Exempt Accused from Personal Appearance Before Grant of Bail  ||  2024 Elections: Supreme Court Directs Minimum 1/3rd Women's Reservation in Bar Association Posts  ||  Ori. HC: ‘Online RTI Portal’ Launched by Orissa High Court  ||  Del HC: In Delhi, Giving Monthly Pension of Rs.3000 to Building & Construction Workers is Very Small    

Delhi HC: Sufficiency of Stamp Duty on Agreement Cannot be Adjudicated u/s 11 of A&C Act - (14 Apr 2022)

ARBITRATION

Delhi High Court has observed that the Court can’t adjudicate on the issue whether the claims made by the petitioner are barred by limitation while dealing with a petition under Section 11 of the Arbitration and Conciliation Act, 1996 for referring the parties to arbitration.

Tags : DELHI HIGH COURT   SECTION 11 OF THE ARBITRATION AND CONCILIATION ACT   1996   ARBITRATION   LIMITATION  

Share :        

Disclaimer | Copyright 2024 - All Rights Reserved