8th CARTAL Conference on International Arbitration [March 30 – 31, 2024]
The Centre for Advanced Research & Training in Arbitration Law (CARTAL) is pleased to announce the 8th edition of the CARTAL Conference
International arbitration
MNLU Mumbai | Online Distinguished Lecture on International Arbitration by Prof. Kaj Hober |08 December 2023 at 04:00 PM [Register Now]
ABOUT MAHARASHTRA NATIONAL LAW UNIVERSITY MUMBAI Maharashtra National Law University Mumbai has been established under the Maharashtra Act No. VI of 2014
MCIA to conduct Tribunal Secretary Training Program 2023 in Delhi and Mumbai
The Mumbai Centre for International Arbitration is going to conduct Tribunal Secretary Training Program 2023 at Mumbai and Delhi.
“If there is robust due process, there will be less paranoia” Justice Vibhu Bakhru at International Arbitration Dialogues
India International Arbitration Centre (‘IIAC’) organized an International Arbitration Dialogues on 22-08-2023 powered by Alvarez & Marsal and EBC and SCC Online
Linklaters 7th CARTAL Conference on International Arbitration, 2023
Centre for Advanced Research & Training in Arbitration Law (CARTAL) pleased to announce that Linklaters and CARTAL are organising the Linklaters 7th
Delhi Arbitration Weekend 2023 [Registrations Open]
Delhi International Arbitration Centre has commenced the online registration for the first edition of its flagship event – Delhi Arbitration Weekend 2023.
NLU Delhi and DIAC | Online Diploma Course in Law and Practice in Arbitration [Register by 15 January 2023]
The National Law University Delhi and the Delhi International Arbitration Centre (an adjunct of the Delhi High Court) are conducting
IAMC organising conference on the topic “Changing Facets of Arbitration Law”[December 18, 2022]
The International Arbitration & Mediation Centre, Hyderabad in association with Disputandum and Goel & Associates is organizing a conference on the topic
Professor Jeffrey Waincymer to deliver lecture on International Arbitration | 17 December 2022 at 12:00 PM IST | Online [Register Now]
About MNLU Mumbai Maharashtra National Law University (MNLU) Mumbai is a premier law university established in 2015 in the economic capital of
The Growing Need for Data Protection in International Arbitration
by Tariq Khan†
Cite as: 2022 SCC OnLine Blog Exp 76
Delhi High Court set aside arbitral award as it suffers from patent illegalities, and fraud and conflicts with the Public Policy of India
Delhi High Court: In a petition filed under Section 34 of the Arbitration and Conciliation Act, 1996 (‘the Act’) for
USLLS’ Lecture Series | Lecture IV: Higher Education Abroad & Careers in International Arbitration by Ms. Umika Sharma (Secretary, SIAC & NUS Graduate Scholar) (July 3, 2022)
The Internship & Placement Cell of the University School of Law and Legal Studies, Guru Gobind Singh Indraprastha University, Delhi is organizing
The Subtle Art of Interfering: Amazon-Future Retail “Anti-Arbitration” Injunction Saga
by Shashank Garg* and Aakanksha Kaul**
‘General phraseology of a contract cannot constitute agreement to apply statutory amendments retrospectively’; SC holds contractual clauses cannot run contrary to legislative intent
Supreme Court: The Division Bench of Sanjay Kishan Kaul and M.M. Sundresh, JJ., held that a generally worded clause of a contract
International Arbitration vis-à-vis Climate Change: Initiatives by Arbitration Sector to Curb Global Warming
By Nikhil Parakh* and Sejal Makkad**
Where one party habitually resides in a foreign country, arbitration becomes an international commercial arbitration even when the business is being carried through an office in India: SC
Supreme Court: The Division Bench of R.F. Nariman* and B.R. Gavai, JJ., addressed an important case regarding nature of arbitration under Arbitration
The Need to Address Potential Insolvency Issues at the Stage of Contract Negotiation
by Ishaan Madaan* & Prakhar Chauhan**
How to decide the “seat” of arbitration when only “venue” specified in the Agreement? Larger Bench to decide
Supreme Court: The Bench of RK Agrawal and AM Sapre, JJ has referred the question as to determination of the “seat” and