Enforceability of arbitral awards and how India can be made an arbitration hub
by Surya Teja S.S. Nalla* and Vikas Bhuvana Muralidharan**
Continue readingby Surya Teja S.S. Nalla* and Vikas Bhuvana Muralidharan**
Continue readingby Ananya Kuthiala*
Continue readingService Law — Termination of service — Judicial review/Interference by court/Validity — Acquiescence: Challenge to order of termination dt. 9-4-1984 after accepting
Continue readingBy Roshan Dalvi*, Retired Judge, Bombay High Court
Continue readingAdvocates — Senior Advocates: Matter regarding challenge to process of designating lawyer as Senior Advocate was heard by Supreme Court and reserved
Continue readingBuilding and Other Construction Workers’ Welfare Cess Act, 1996 — S. 3 — Cess on construction works: Cess on construction works could
Continue readingArbitration and Conciliation Act, 1996 — Ss. 2(2), (1)(f), Pt. I or Pt. II — International commercial arbitration: As arbitration agreement entered
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