international commercial arbitration

enforcement of arbitral awards
Experts CornerVasanth Rajasekaran

by Vasant Rajasekaran* and Harshvardhan Korada**
Cite as: 2024 SCC OnLine Blog Exp 26

Unilateral Appointment of Arbitrator
Op EdsOP. ED.

by Shantanu Lakhotia† and Anuraag Mitra††

Aquity Solutions Inc.
Law Firms NewsNews

Shardul Amarchand Mangaldas & Co. advised Inventurus Knowledge Solutions Limited on its offshore financing to acquire Aquity Solutions Inc. including issuance of

delhi high court
Case BriefsHigh Courts

“It needs no re-articulation that one of the cardinal principles of arbitration is, that since arbitration is a remedy that is founded on consent of parties, the agreed procedure for appointment of an arbitrator must be scrupulously followed. However, the same is not done in the present case.”

SAM Announces Expansion
Law Firms NewsNews

As our Firm continues to grow and evolve, we are pleased to announce the expansion of the Management Board to nine members,

R.K. Tankha Memorial
Law School NewsMoot Court Announcements

The Moot Court Association of National Law Institute University, Bhopal (‘NLIU-Bhopal’) is delighted to announce the Ninth edition of our flagship event

Important Arbitration Judgments
Experts CornerVasanth Rajasekaran

by Vasanth Rajasekaran* and Harshvardhan Korada**
Cite as: 2023 SCC OnLine Blog Exp 89

general corporate and dispute resolution
Law Firms NewsNews

Shardul Amarchand Mangaldas & Co. has onboarded Sarika Raichur and Shruti Khanijow as partners in the General Corporate and Dispute Resolution —

shardul amarchand mangaldas
Law Firms NewsNews

05 September 2023 | New Delhi: Shardul Amarchand Mangaldas advised Morgan Stanley on the acquisition of a significant majority stake in Clearmedi

sam announces equity and general partners promotions
Law Firms NewsNews

Shardul Amarchand Mangaldas & Co. has announced promotions to Equity and general Partnership. The firm has promoted 8 to Equity Partnership and 18

delhi high court
Case BriefsHigh Courts

Delhi High Court observed that in the present case, the natural resource viz. natural gas was neither ‘bought’ nor ‘sold’ as between Reliance and the Ministry; thus, the public trust doctrine was not contravened.

stamping of arbitration agreements
Op EdsOP. ED.

by Swarnendu Chatterjee† and Megha Saha††
Cite as: 2023 SCC OnLine Blog Exp 41

Op EdsOP. ED.

by Prashant Tripathi† and Sanjeev Singh††

Madras High Court
Case BriefsHigh Courts

Madras High Court held that the petitioners are not entitled to join respondents 3 to 5 as parties to arbitral proceedings, as they do not qualify as “alter egos” of the first respondent or as successors-in-interest.

Op EdsOP. ED.

by Shivaprakash M. Nagarale†

Op EdsOP. ED.

by Simran Pahwa† and Yasha Goyal††

Karnataka High Court
Case BriefsHigh Courts

Karnataka High Court: A Division bench of Ritu Raj Awasthi, CJ., and Suraj Govindaraj, J. issued notice to the respondent and listed

Case BriefsSupreme Court

Supreme Court: While addressing the issue related to jurisdiction of Court under Section 11(6) of the A&C Act, the 3-judge Bench comprising

Op EdsOP. ED.

by Mikhail Behl*

Op EdsOP. ED.

by Hiroo Advani† and Manav Nagpal††