10 Important Insolvency Law Judgments of 2023
by Vasanth Rajasekaran† and Harshvardhan Korada††
Cite as: 2024 SCC OnLine Blog Exp 1
indian courts
All’s (Not) Well that Ends Well: The Challenge in Enforcing Domestic Awards before Indian Courts
by Ila Kapoor† and Mrinali Komandur††
Cite as: 2023 SCC OnLine Blog Exp 42
Party Autonomy or Contracting out of Indian Courts — Analysis of PASL Wind Solutions (P) Ltd. v. GE Power Conversion (India)(P) Ltd.
by Lakshmi Subramaniam Iyer* and Aishwarya Dash**
The Doctrine of Merger
by Vilas Govindan Pavithran†
The principles of comity of nation demand the Indian Courts to respect the order of English Court including the interlocutory orders
Supreme Court: Dealing with the scope of Section 44A CPC in relation to the execution of decrees by a foreign court, the