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Arbitration may be defined as “the process by which a dispute or difference between two or more parties as to their mutual legal rights and liabiliti
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By:
Mr. Dharam Jumani |
11/08/2006
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ARBITRATION
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Arbitration was designed to provide a cheaper and more efficient alternative to litigation. One must only look at the definition of arbitration to un
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By:
Mr. Bhargav Hasurkar |
07/14/2005
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ARBITRATION
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Supreme Court recently determined in N. Radhakrishnan v Maestro Engineers and Others that alleging fraud in a dispute will affect a party's ability t
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By:
Miss Kriti Tannan |
12/04/2009
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Arbitration
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A useful ready reckoner on section 43B, indicating what is considered to be paid, cases to which section is applicable and cases to which it is not a
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By:
B.R. Dalal* |
11/28/2008
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Arbitration
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Introduction
There is an old Chinese curse "may you live in interesting times". From a legal point of view, we cannot think of a time in the recen
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By:
Mr. Sameer Chaudhary Rajat Jariwal |
02/16/2004
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ARBITRATION
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The Arbitration and Conciliation Act of 19961 marked an epoch in the struggle to find an alternative to the traditional adversarial system of litigat
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By:
Mr. Abhinav Chandrachud |
04/02/2009
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Arbitration
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Unlike the suits and trial cases, Alternative Dispute Resolution (ADR) includes processes that are out of court proceedings. Due to fact that pendenc
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By:
Mr. Anoop Kumar |
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Arbitration
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In the last century, there has been a major change in the international trading regime. Beginning from a closed and restricted trading system, it tra
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By:
Mr. Ashwini Chawla |
09/06/2004
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ARBITRATION
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When will mankind be convinced and agree to settle their difficulties by arbitration?
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By:
Vikrant Shetty |
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Arbitration
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There is considerable dissonance between the text of the Arbitration and Conciliation Act, 1996 and the judicial decisions interpreting it. This disc
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By:
Badrinath Srinivasan |
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Arbitration
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