Explained| Can arbitrator grant pendente lite interest if contract expressly bars payment of interest?
Supreme Court: The bench of SA Nazeer* and Krishna Murari, JJ has held that if the contract contains a specific clause which
payment of interest
SC explains law on payment of interest on ‘Differential excise duty’ under Section 11AB of Central Excise Act, 1944
Supreme Court: Deciding the question whether interest is payable on the differential excise duty with retrospective effect that become payable on the
SAT | Appellant told to approach SEBI for the payment of interest on the amount withheld for 13 years
Securities Appellate Tribunal, Mumbai: The Bench Tarun Agarwala, Presiding Officer and Dr C.K.G. Nair, Member disposed of the appeal with a direction
Failure to pay interest, not deficiency in services where interest to Institutions was prohibited under the scheme
National Consumer Disputes Redressal Commission (NCDRC): “Since prayer of interest under the scheme to institutions was prohibited, failure to pay interest to the