Cases ReportedSCC Weekly

Arbitration and Conciliation Act, 1996 — S. 36 — Enforcement/Execution of arbitration award — Speed/Expedition: Necessity of speed/expedition in enforcement/execution of arbitration

Hot Off The PressNews

Supreme Court Bar Association shocked to note that amendment to Order VI Rule 1 of the Supreme Court Rules 2013, has been

Case BriefsSupreme Court

“It is difficult to accept the prayer of the petitioner that the expression ‘Chief Justice’ appearing in the Supreme Court Rules, 2013