This well-researched work provides a detailed explanation of the basics of international commercial arbitration with a special focus on Indian perspective. The book serves as an introductory guide for beginners who wish to enter the field of international commercial arbitration as well as a handy reference work for practitioners.
Special Features:
- Includes the Arbitration and Conciliation Act, 1996 (the Indian Act) and the 1985 UNCITRAL Model Law on International Commercial Arbitration.
- Provides information on most recent developments in International Commercial Arbitration.
- Provides several case-laws and excerpts from prominent rulings of various jurisdictions.
- Provides relevant practical illustrations, examples, legislations and examples of clauses and sample forms.
- Provides comparisons and contrasts to different arbitral laws.
“This book would serve as an extremely useful introductory guide to those who are interested in International Commercial Arbitration.”
~ K.K. Venugopal
Attorney General for India
“The authors’ have researched deeply in bringing out this marvelous piece of academic work. The fact that the book incorporates the latest Indian and Foreign case laws is also a great feature. This book has very meticulously showed and discussed the legislative intent of the law. From a practitioner’s point, this book is a great start for any amateur to learn about this field.”
~ Satya Pal Jain
Addl. Solicitor General of India & Member, Law Commission of India
“This book fills in a detailed yet not too complex discourse on arbitration. Finally, the book also offers samples of core documents in arbitration and thus allows those new to the field of arbitration —students and practitioners alike —to quickly grasp the core concepts of arbitration. This makes the book fill an important gap in India and beyond and become a very useful first point of reference.”
~ Harald Sippel
Academic Director, Bali International Arbitration and Mediation Centre
“The book presents an in-depth analysis of various UN documents and legal instruments. It comes at a time when India is attempting to become an International Commercial Arbitration hub. The authors have succeeded in putting together the jurisprudence of domestic and international commercial arbitration under a crisp treatise. The book is heavy on authorities cited and has literature from around the world.”
~ Satya Prakash
Legal Editor, The Tribune
“The authors have meticulously incorporated the latest developments in the area of International Commercial Arbitration including up-to-date Indian and foreign case-law. The book shall act as an excellent insight in the field, at the same time, it makes available all the necessary information and specimens in a crisp compilation. The authors’ have made commendable efforts in bringing out this book.”
~ Dr. D.B. Singh
Ex-Secretary, Rajya Sabha
“A book on the theme of International Commercial Arbitration will definitely be a useful and powerful tool for practitioners and students alike, since this is one of the most sought after fields in legal practice. It also acts as a vital mechanism and tool for commercial players and stakeholders.”
~ Dr. Pushp Lamba
Associate Professor & Assistant Director, SDC, Lloyd Law College
Table Of Contents:
1. International Commercial Arbitration and Its Origin
2. Features of International Commercial Arbitration and Its Various Set-ups
3. Major Sources of Information on International Commercial Arbitration
4. Construction of International Commercial Arbitration Agreement and Its Constituents
5. International Commercial Arbitration Award
6. Structure, Framework and Procedure Under the Arbitration and Conciliation Act, 1996: The Indian Regime
7. Institutional Arbitration Centres and Institutions
8. Specimen Procedure Documents with Explanations
Appendices
1. Arbitration and Conciliation Act, 1996
2. UNCITRAL Model Law on International Commercial Arbitration, 1985
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Follow the link to get the details on the book and to buy your copy: International Commercial Arbitration: An Introduction
