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In this case the Supreme Court addressed the complexity of international arbitration involving
multiple, interconnected agreements. The case arose from disputes in contracts, some containing
arbitration clauses and others not,
...and involving different parties. The primary legal questions
concerned the scope of Section 45 of the Arbitration and Conciliation Act, 1996, and whether
disputes involving multiple agreements and parties could be referred to arbitration collectively
or in parts.
Bench
Applied Acts & Sections
No Acts & Articles mentioned in this case
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Legal Notes
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