Delhi High Court Permits Minor Rape Survivor to Terminate Pregnancy  ||  HP HC: Employees Having Good Political Relation and Influence are Hardly Sent to Hard/Tribal Area  ||  Delhi HC Stays Single Judge Rusling Asking Amazon to Pay ?339.25 Crore to 'Beverly Hills Polo Club'  ||  Gauhati HC: PIL Challenges Assam Government’s Push Back Policy  ||  Cal HC to State: Why Candidates Tainted with Scam being Given Opportunity to Reapply for Recruitment  ||  Telangana HC: Appointment of Arbitrator by One Party after Due Notice Cannot be Challenged  ||  BCI Issues Advisory Cautioning About Unauthorised LL.M Programmes  ||  Trademark Registry Approves M.S Dhoni’s Application to Officially Register ‘Captain Cool’ Trademark  ||  Delhi HC: Meta Directed to Remove Obscene Photos of Minor Girl  ||  Cal. HC: To Convict Person u/s 304B of IPC, Conclusive Proof of Cruelty before Death Required    

Del. HC: Arbitral Tribunal Awarding Damages for Loss of Profit is Illegal if it Contradicts Contract - (02 Aug 2024)

ARBITRATION

Delhi High Court has held that if the Arbitral Tribunal decides to award damages for loss of profit, such decision shall be vitiated by patent illegality if it is in contradiction with the express terms of the contract.

Tags : DELHI HIGH COURT   ARBITRAL TRIBUNAL   CONTRACT  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved