RGNUL 1st Annual National Seminar on Alternative Dispute Resolution in India [Submit Abstract by April 5]
About RGNUL, Punjab Rajiv Gandhi National University of Law (RGNUL), Punjab, was established by the State Legislature of Punjab by passing the
Negotiation
5th RGNUL Sports & Entertainment Law Mediation Competition, 2023 [Register by March 12]
ABOUT RGNUL Rajiv Gandhi National University of Law (RGNUL), Punjab, was established by the State Legislature of Punjab by passing the Rajiv
3rd National Mediation-Arbitration Competition [3-5 March, 2023]
About CHRIST (Deemed to be University) School of Law, CHRIST (Deemed to be University) (SLCU), Bangalore, is a part of CHRIST (Deemed
Multi-Tier Dispute Resolution Clause
by Ashish Kumar†
Del HC | Does non-payment of stamp duty on a commercial contract invalidates arbitration agreement? Explained
Delhi High Court: Sanjeev Narula, J., decides a matter covering various aspects of the arbitration agreement. Instant petition under Section 11 of
Indian Mediation Week 2019 : Delhi Summit
Welcome to the Delhi Summit of the Indian Mediation Week 2019! The event is taking place at the Constitutional Club of India
NLSIU win the IBA-VIAC CDRC VIENNA Mediation and Negotiation Competition 2018
Reported by Apurva Singh