Main Search
Forums
Advanced Search
Disclaimer
Section 12(1) in The Arbitration And Conciliation Act, 1996 [
"Section 12"
] [
"Complete Act"
]
Citedby 6 docs - [
View All
]
M/S. Yashwitha Constructions (P) ... vs M/S. Simplex Concrete Piles India ... on 1 May, 2008
Mr. Hasmukhlal H. Doshi & Another vs Mr. Justice M.L. Pendse & Others on 17 April, 2000
Roopa Engineering Corporation vs General Manger, Telecom on 19 December, 2005
Rishi Electricals (P) Ltd. vs H.P. State Electricity Board on 25 May, 2006
Satish Chander Gupta And Sons vs Union Of India (Uoi) And Ors. on 4 September, 2002
Loading...
Central Government Act
(1) When a person is approached in connection with his possible appointment as an arbitrator, he shall disclose in writing any circumstances likely to give rise to justifiable doubts as to his independence or impartiality.