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The author argues that arbitration in India has been plagued by many of the same troubles as litigation. Arbitration proceedings are often time consu
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By:
Aditya Sondhi |
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Arbitration
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Criticizing the controversial Supreme Court ruling that the power of the court to appoint an arbitrator is a judicial power, the author believes that
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By:
Mr. O.p. Malhotra |
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Arbitration
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In this case note, the authors examine the scope and extent of the power to grant an interim injunction conferred on Indian courts under section 9 of
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By:
Divya Anne Jeswant |
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Arbitration
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This paper discusses the role and importance of cultural factors in any dispute resolution process. Focusing on mediation, it first examines the effe
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By:
Mr. Harold Abramson |
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Miscellaneous
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Under the traditional model of criminal adjudication, an impartial adjudicator, after a formal adversarial trial, determines guilt and imposes a pena
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By:
Sonam Kathuria |
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Criminal
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This paper discusses the role of mediation as a mechanism for alternate dispute settlement. Highlighting the failure of other systems, the author poi
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By:
Mr. Sriram Panchu |
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Arbitration
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In this paper, the author examines the true meaning of the term "public policy" under the Arbitration and Conciliation Act, 1996, for the purpose of
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By:
Mr. O.p. Malhotra |
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Arbitration
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