Arbitration Questions of law – Whether the Group of Companies Doctrine should be read into Section 8 of the Act or whether it can exist in Indian jurisprudence independent of any statutory provision? – Issues referred to larger bench. May 15, 2022 sclaw This content is restricted to site members. If you are an existing user, please log in. New users may register below.Existing Users Log InUsername or EmailPassword Remember Me Forgot password? Click here to resetNew User? Click here to register Related Posts Arbitration Appointment of Arbitrator – Absence of Written Agreement – Absence of any written contract containing the arbitration agreement, section 11(6) of the Act, 1996 shall not be applicable May 15, 2022 sclaw Arbitration Appointment of Arbitrator – Absence of Written Agreement – HELD the parties themselves agreed on a procedure for appointment of the arbitrator and appointed and nominated an arbitrator by mutual consent – Therefore, the application under section 11(6) of the Act, 1996 was not maintainable at all. May 9, 2022 sclaw
