calcutta high court
Case BriefsHigh Courts

When substantial justice and technical considerations conflict, substantial justice should be preferred, and the right to be considered for appointment should not be defeated based on panel expiration.

India International Arbitration Centre 
Legislation UpdatesRules & Regulations

On 31-3-2023, the India International Arbitration Centre (‘Centre’) notified the India International Arbitration Centre (Criteria for Admission to the panel of arbitrators)

Case BriefsHigh Courts

Delhi High Court: Vibhu Bhakru, J., dismissed a petition by a practicing advocate who challenged a notification issued by Delhi Legal Services Authority