Arbitration and Conciliation Act, 1996 — Ss. 11(14) & Expln. thereto [as they stood prior to the 2019 Amendment Act], 31(8), 31-A, 38 and 39 — Arbitrators’ fees — Determination of: Party autonomy is paramount in arbitrations. Unilateral fixation of fee by arbitrator/Arbitral Tribunal i.e. issuance of a binding order fixing fee by arbitrator is impermissible. Law clarified on determination of Arbitrators’ fees, [ONGC Ltd. v. Afcons Gunanusa JV, (2024) 4 SCC 481]
Penal Code, 1860 — S. 306 r/w S. 107 and Ss. 342 & 365 — Abetment of suicide: Law summarised on necessity of establishing mens rea to abet the suicide, [M. Vijayakumar v. State of T.N., (2024) 4 SCC 633]
