In conversation with Dhritiman Roy on Dispute Resolution in the field of IPR
Interviewed by Sucharita Mishra
commercial disputes
The Group of Companies Doctrine in India – Antithetical to Free Consent?
by Kingshuk Banerjee† and Nidhi Kulkarni††
Cite as: 2023 SCC OnLine Blog Exp 32
‘Mediation can become a potent alternate dispute resolution device’; Supreme Court lists down the ways to make it possible
Supreme Court: In a case relating to pre-litigation mediation in commercial disputes, the bench of KM Joseph* and Hrishikesh Roy, JJ has
Pre-litigation mediation under Section 12A of the Commercial Courts Act, 2015 mandatory; any violation would lead to rejection of plaint: SC
Supreme Court: The bench of KM Joseph and Hrishikesh Roy, JJ has held that the statutory pre-litigation mediation under Section 12A of
Section 7(4)(C) of the Arbitration and Conciliation Act, 1996 : Acquiesence by Silence?
by M. Dhyan Chinnappa† and Rohan Tigadi††
Cabinet approves strengthening the mechanism for resolution of commercial disputes of Central Public Sector Enterprises
The Union Cabinet has has approved the strengthening of the mechanism for resolution of commercial disputes of Central Public Sector Enterprises (CPSEs)