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The Arbitration And Conciliation Act, 1996

Latest Uploaded Cases

arbitration petition, limitation act, arbitral award, section 34, cause of...

Shyam Narayan and Bros. Vs. P N....

Bombay High Court 23-Mar-2026

Arbitration and Conciliation Act 1996, Section 34, Section 37, Arbitral...

Ultra Tech Cement Limited Vs. Mintech Global...

Calcutta High Court 16-Mar-2026

Arbitration, Section 37, Section 34, Arbitral Award, Patent Illegality, Contractual...

ITD-ITD CEM Joint Venture Vs. Kolkata Metro...

Calcutta High Court 12-Mar-2026

Arbitration Act, Section 34, Section 37, commission, ONGC projects, arbitral...

M/s Synergy Consultants Vs. M/s T.d. Williamson...

Delhi High Court 10-Mar-2026

Arbitration Petition, Section 11(6), High Court of Jammu & Kashmir...

M/S Ace Consultants Vs. J&K Projects Construction...

Jammu & Kashmir High Court 06-Mar-2026

Madras High Court, 2026:MHC:938, OSA.No. 301 of 2020, OPG Power...

OPG Power Generation Pvt. Ltd. Vs. Shree...

Madras High Court 06-Mar-2026

Delhi Development Authority (DDA), Arbitration and Conciliation Act, Section 37...

Delhi Development Authority Vs. Kalwa

Delhi High Court 27-Feb-2026

State of Goa, Rep. By Executive Engineer,...

Bombay High Court 27-Feb-2026

Union Of India & Ors. Vs. Larsen...

Supreme Court Of India 27-Feb-2026

M/S. Jpr Projects Vs. Axis Bank

Andhra Pradesh High Court 27-Feb-2026

Delhi High Court, Khurana Educational Society, Shashi Bala, Arbitration and...

Khurana Educational Society (Regd.) Versus Smt. Shashi...

Delhi High Court 26-Feb-2026

commercial law, contract law

M/S.Sree Ramajayam Service Station Vs M/S.Bharat Petroleum...

Madras High Court 20-Feb-2026

Section 37, Appealable orders