LIVE: THE 3RD CARTAL CONFERENCE ON INTERNATIONAL ARBITRATION
The theme for the 3rd CARTAL Conference is “Winds of Change: Securing Harmony in Arbitral Practice” and is being held on 29th
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Enforceability of arbitral awards and how India can be made an arbitration hub
by Surya Teja S.S. Nalla* and Vikas Bhuvana Muralidharan**
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Sedition and the Right to Freedom of Speech and Expression
by Ananya Kuthiala*
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2017 SCC Vol. 9 November 7, 2017 Part 3
Service Law — Termination of service — Judicial review/Interference by court/Validity — Acquiescence: Challenge to order of termination dt. 9-4-1984 after accepting
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New Horizon in the New Arbitration Age: A case for Case Management in Arbitration under the Arbitration and Conciliation Act, 1996
By Roshan Dalvi*, Retired Judge, Bombay High Court
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2017 SCC Vol. 2 February 21, 2017 Part 2
Advocates — Senior Advocates: Matter regarding challenge to process of designating lawyer as Senior Advocate was heard by Supreme Court and reserved
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2016 SCC Vol. 1 January 21, 2016 Part 3
Building and Other Construction Workers’ Welfare Cess Act, 1996 — S. 3 — Cess on construction works: Cess on construction works could
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2015 SCC Vol. 9 October 21, 2015 Part 1
Arbitration 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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