Arbitration Appellate Tribunals and Section 34: Balancing Speed, Finality, and Certainty Rohit Patel 12 hours ago Click to share on Facebook (Opens in new window) Facebook Click to share on X (Opens in new window) X Click to share on LinkedIn (Opens in new window) LinkedIn Click to share on WhatsApp (Opens in new window) WhatsApp Click to share on Telegram (Opens in new window) Telegram More Click to print (Opens in new window) Print Click to email a link to a friend (Opens in new window) Email Click to share on Reddit (Opens in new window) Reddit Change of ‘venue’ different from change of ‘seat’ of Arbitration; exercise of jurisdiction under Section 34 A&C Act declined for ‘seat’ being at London: Del HCDateOctober 20, 2018In relation toCase BriefsMP HC | Dismissal of application under S. 34 of Arbitration and Conciliation Act of 1996 on ground of limitation will come within the purview of refusing to set aside an arbitration awardDateJanuary 5, 2022In relation toCase BriefsSection 34 of the Arbitration and Conciliation Act, 1996: Whether Courts have the Power to Modify or Vary Arbitral AwardsDateSeptember 24, 2021In relation toOp Eds
