Search Results for: extension of limitation

Arbitration Law Roundup November
Legal RoundUpTopic-wise Roundup

Top arbitration cases on unilateral appointment, seat of arbitration, limitation period, scope of judicial scrutiny and more.

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Justice R.S. Pathak
OP. ED.Tributes and Obituaries

by V. Sudhish Pai*

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Justice BR Gavai
Know thy Judge

Recapitulating the career trajectory of eminent Judge of the Supreme Court of India, Justice B.R Gavai, who is in line to become only the second Chief Justice of India belonging to Scheduled Caste category after Justice K.G. Balakrishnan.

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arbitrator appointment
Case BriefsSupreme Court

“While applying the principles of Order 23 Rule 1 of CPC to applications under Section 11(6) of the Arbitration and Conciliation Act, 1996, it must be kept in mind that it will act as a bar to only those applications which are filed subsequent to the withdrawal of a previous Section 11(6) application filed on the basis of the same cause of action.”

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Telangana High Court
Case BriefsHigh Courts

The doors of justice cannot selectively be shut to a few and not to others, particularly where the life and liberty of the accused is at stake.

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Doli Incapax Doctrine in India
Op EdsOP. ED.

by Arjun V. Harihar*

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Law School NewsLive Blogging

Hidayatullah National Law University (HNLU), Raipur, in partnership with the National Human Rights Commission (NHRC), is all set to host the HNLU-NHRC

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M.K. Nambyar Memorial
Law School NewsOthers

We are delighted to announce the First M.K. Nambyar Memorial Essay Competition, under the aegis of the M.K. Nambyar SAARC Law Centre

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Law School NewsLive Blogging

National Law University, Delhi in collaboration with Herbert Smith Freehills LLP is all set to organise the 9th edition of the INC.

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2024 SCC Vol. 7 Part 2
Cases ReportedSCC Weekly

Arbitration and Conciliation Act, 1996 — S. 34(3): Limitation period under S. 34(3) for filing petition challenging arbitral award is considered

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High Court weekly Round Up
High Court Round UpLegal RoundUp

A quick legal roundup to cover important stories from all High Courts this week.

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Judgments on PMLA
Experts CornerSiddharth R Gupta

by Siddharth R. Gupta†

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Condonation of Delay under BNSS
Case BriefsHigh Courts

The Court was of the view that the petition and the accompanying application seeking an extension of time were filed and registered in the registry of this Court when CrPC, 1973 was in force, hence, the matter would fall under the scope of Section 531(2)(a) and this petition should be adjudicated through the provisions of CrPC, 1973.

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Delhi High Court
Case BriefsHigh Courts

Section 29A of the Arbitration and Conciliation Act, 1996, empowers Courts to extend mandate of arbitral tribunals beyond the specified limitation.

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High Court June weekly Roundup
High Court Round UpLegal RoundUp

A quick legal roundup to cover important stories from all High Courts this week.

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High Court weekly Roundup
High Court Round UpLegal RoundUp

A quick legal roundup to cover important stories from all High Courts this week.

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Meghalaya High Court
Case BriefsHigh Courts

“The lady supervisors had served temporarily in the service for over fourteen years and with long years of service and experience, they had a legitimate expectation to be regularized or given an opportunity to secure their positions.”

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High Court weekly Roundup
High Court Round UpLegal RoundUp

A quick legal roundup to cover important stories from all High Courts this week.

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DMRC v. DAMEPL
Experts CornerVasanth Rajasekaran

by Vasanth Rajasekaran† and Harshvardhan Korada††

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Madhya Pradesh High Court
Case BriefsHigh Courts

Madhya Pradesh High Court rejected the petitioner’s argument for voiding the contract under Section 56 of the Contract Act, 1872, and found the failure to lift scrap was attributable to the petitioner.

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