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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.”
If a failure on the part of a resident Indian be the cause for a child being made available for inter-country adoption, that cannot possibly be viewed as constituting a valid or cogent ground to either doubt the validity of the adoption or question the integrity of the adoption process.
Supreme Court: In a special leave petition arising out of a judgment of the division bench of the Calcutta High
“For vitiating the proceedings, something more than a mere lack of authority has to be established.”
Supreme Court: The bench of RK Agarwal and AM Sapre, JJ dismissed the plea challenging appointment of senior Gujarat cadre IPS officer
Supreme Court: Considering the seriousness and urgency of the matter wherein it was alleged that attempts were made to bribe some Supreme
Supreme Court: Showing concern over the fate of the student who has been deprived of admission to the MBBS course, despite he