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India, for long, has been striving to adapt to arbitration as the new form of dispute resolution.
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Author:
Kajal Singh and Nikunj Maheshwari
Year: 2021
/Month: 5
| Subject:
Limitation Law | Date: 14 May 2021
| Category: (Academic Journals)
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When one thinks about the doctrine of severability in arbitration and its application by different c....
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Author:
Atharv Gupta
Year: 2021
/Month: 5
| Subject:
Arbitration | Date: 14 May 2021
| Category: (Academic Journals)
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The recent introduction of the Insolvency and Bankruptcy (Amendment) Ordinance, 2020, [“IBC Ordinanc....
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Author:
Athith Pradeep
Year: 2021
/Month: 5
| Subject:
Insolvency | Date: 14 May 2021
| Category: (Academic Journals)
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The recent dispute involving Amazon.com Inc. and Reliance Retail Venture Limited (“RRVL”) has again ....
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Author:
Tasha Bluewin Josephi
Year: 2021
/Month: 5
| Subject:
Arbitration | Date: 14 May 2021
| Category: (Academic Journals)
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The Insolvency and Bankruptcy Code, 2016 [“Code”] is one of the most dynamic legislations that has b....
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Author:
Vishesh Jain
Year: 2021
/Month: 5
| Subject:
Insolvency | Date: 14 May 2021
| Category: (Academic Journals)
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An insurance contract is signed between the parties in order to secure the interests of the insured ....
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Author:
Ayushi Shukla and Akshat Shukla
Year: 2021
/Month: 5
| Subject:
Arbitration | Date: 14 May 2021
| Category: (Academic Journals)
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The sudden promulgation of the Arbitration and Conciliation (Amendment) Ordinance, 2020 has raised many questions. The prime objective behind passing this ordinance was to provide an opportunity to pa....
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Author:
Anjali Patel and Divyali
Year: 2021
/Month: 5
| Subject:
Arbitration | Date: 14 May 2021
| Category: (Academic Journals)
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The M/s Centrotrade Minerals and Metals Inc. (‘Centrotrade’) won the long-fought battle for enforcement of a foreign award under a two-tier arbitration clause. While in 2017, the Supreme Court (‘SC’ o....
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Author:
Shivika and Alankrita Singh
Year: 2021
/Month: 5
| Subject:
Arbitration | Date: 14 May 2021
| Category: (Academic Journals)
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Guerrilla tactics are the methods used by the parties or their counsels to delay, obstruct or sabota....
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Author:
Chitransh Vijayvergia
Year: 2021
/Month: 5
| Subject:
Arbitration | Date: 14 May 2021
| Category: (Academic Journals)
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Recently, the RBI rejected the resolution plan of UV Asset Reconstruction Company (‘UVARC’) for the ....
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Author:
Sara Jain
Year: 2021
/Month: 5
| Subject:
Banking | Date: 14 May 2021
| Category: (Academic Journals)
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