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“The expression ‘public policy’ is of wider amplitude and hence, where award passed by arbitral tribunal is against the terms of contract or against law of land for time being in force, such an award is against public policy of India and is liable to be set aside under Section 34 of Arbitration and Conciliation Act, 1996.”
Delhi High Court: On finding no ground for interference in the arbitral award, Anup Jairam Bhambhani, J., upheld the decision of Single
Supreme Court: The Division Bench comprising of Rohinton Fali Nariman* and B.R. Gavai, JJ., addressed the issue of overstepping of review jurisdiction
Supreme Court: The bench of MM Shantanagoudar* and Vineet Saran, JJ has lucidly explained the law governing consent decree and has held
Ministry of External Affairs issues statement with regard to China’s discussion in UNSC on Jammu and Kashmir: “We have noted that China
Madhya Pradesh High Court: This petition was filed before a 2-Judge Bench comprising of S.C. Sharma and Virender Singh, JJ., against a
Madhya Pradesh High Court: A review petition was filed before a Single Judge Bench of Sujoy Paul, J., to review an order
Hyderabad High Court: A Single Judge Bench comprising of Gudiseva Shyam Prasad, J. dismissed a writ petition at the admission stage on
Madhya Pradesh High Court: This appeal was filed under Section 2(1) of Madhya Pradesh Uchcha Nyayalaya (Khand Nyay Peeth Ko Appeal) Adhiniyam,
Allahabad High Court: A Single Judge Bench comprising of Kaushal Jayendra Thaker, J., partly allowed the writ petition where petitioner prayed for
Uttaranchal High Court: A Single Judge Bench comprising of Manoj K. Tiwari, J., dismissed a writ petition as premature holding that there
Calcutta High Court: Biswanath Somadder, J. speaking for the Court comprising of himself and Arindam Mukherjee, J. dismissed an appeal challenging the
Gauhati High Court: The appellant company invited tenders for transportation of gas cylinders to which the respondent company replied and was accepted
Allahabad High Court: A Single Judge Bench comprising of Amit Sthalekar, J. ordered the petitioner (wife of a retired government servant) to
Karnataka High Court: A Single Judge Bench comprising of Ravi Malimath, J., decided a criminal appeal filed by the State under Section
Supreme Court: In the controversy relating to bids invited by the Nagpur Metro Rail Corporation Limited for the design and construction of