arbitration clause
Case BriefsSupreme Court

Supreme Court said that when there is a reference in the second contract to the terms and conditions of the first contract, the arbitration clause would not ipso facto be applicable to the second contract unless there is a specific mention/reference thereto.

delhi high court
Case BriefsHigh Courts

“As per Clause 31.16 of Letter of Intent between parties, place of arbitration was Faridabad (Haryana), which will be chosen as the seat, since seat has not been separately named and there are no other contrary indicia to show that place of arbitration is not intended to be seat of arbitration.”

calcutta high court
Case BriefsHigh Courts

Calcutta High Court observed that the petitioner admitted the mistake of changing the business structure without obtaining prior approval.

Case BriefsSupreme Court

Supreme Court: A Division Bench of Sanjay Kishan Kaul and Hemant Gupta, JJ. reiterated that a Letter of Intent merely indicates a

Case BriefsHigh Courts

Allahabad High Court: The Division Bench of Prakash Kesarwani and Dr Yogendra Kumar Srivastava, JJ., reiterated the settled position that in normal

Case BriefsTribunals/Commissions/Regulatory Bodies

National Company Law Appellate Tribunal (NCLAT): The Bench of Justice Bansi Lal Bhat (Acting Chairperson) and Justice Anant Bijay Sing (Judicial Member) and

Case BriefsHigh Courts

Jammu and Kashmir High Court: Ali Mohammad Magrey, J. allowed the writ petition and directed the respondents to indemnify the petitioner. The

Case BriefsHigh Courts

Gujarat High Court: Biren Vaishnav J., allowed the petition to grant necessary clearance within the stipulated time for quarry lease under Mines

NewsTreaties/Conventions/International Agreements

The Ministry of Environment, Forests and Climate Change today signed a letter of Intent establishing the India-Norway Marine Pollution Initiative together with