An Edge of the Institution Over Ad hoc Arbitration
by Justice Hemant Gupta (Retd.)*
Cite as: 2024 SCC OnLine Blog Exp 28
Commercial arbitration
Bombay High Court refuses to interfere with arbitration award for consolidated claims
Concluding that the principal contention raised by the petitioner regarding consolidation of claims arising out of nine separate contracts is devoid of substance, the Bombay High Court dismissed the petition refusing to interfere with the arbitral award.
The Milestone Achievement of Amazon in Reinstating the Status Quo of Party Autonomy in Domestic and International Commercial Arbitrations
by Swarnendu Chatterjee*and Sneha Rath**
International Arbitration vis-à-vis Climate Change: Initiatives by Arbitration Sector to Curb Global Warming
By Nikhil Parakh* and Sejal Makkad**
India and interim measures in international commercial arbitration: Impressions from bitter experience
by Ratan K. Singh* and Gracious Timothy Dunna**
Search & Seizure action carried out by Income tax Department in a case of a leading Advocate
The Income Tax Department has carried out a search and seizure action on 14-10-2020 in the case of a leading advocate practicing
Saving Arbitration from Arbitration Costs: The Case of Arbitrators’ Fees
by Anhad S. Miglani & Shaurya Punj*
ILS Pune | Workshop on “ADR Methods with Focus on Commercial Arbitration and Mediation”
Reported by Saranya Mishra