Section 87 of the Arbitration and Conciliation Act, 1996 struck down. Here’s why
Supreme Court: The 3-judge bench of RF Nariman, Surya Kant and V. Ramasubramanian, JJ has held that Section 87 of the Arbitration
Section 26
2002 Amendment to Section 26 of SEBI Act is retrospective in nature; All offences committed before 29.10.2002 will stand vested in the new forum
Supreme Court: In the case where it was argued that for offences allegedly committed under Section 26(2) of the Securities and Exchange