NALSAR ADR Review: Call for Papers
The ICADR and NALSAR University of Law, Hyderabad have planned to bring out the second issue of the Journal titled 'NALSAR ADR Review' in July, 2015.
In the recent years, a number of Judgments have been rendered by the Supreme Court of India which have created an Arbitration friendly atmosphere and ensured an environment that is conducive to Arbitration proceedings in India.
The Arbitration Law in India has undergone a drastic change after the landmark Judgment of the Supreme Court of India in Bharat Aluminium Co Vs. Kaiser Aluminium Technical Services Inc. (2012) 9 SCC 552, which held that Part-I of the Arbitration and Conciliation Act, 1996 applies to arbitrations (domestic as well as international) that have their juridical or legal seat within the territory of India and not to those arbitrations where the seat of arbitration is outside India.
It is worthwhile to note the pro-arbitration approach adopted by the Indian Judiciary from the judgments rendered in the following cases:
- Sumitomo Heavy Industries Vs. Oil & Natural Gas Commission of India, (2010) 11 SCC 296
- Dozco India P. Ltd. Vs. Doosan Infracore Ltd., (2011) 6 SCC 179
- Denel(Proprietary Limited) Vs.. Bharat Electronics Ltd., (2012) 2 SCC 759
- Shri Lal Mahal Vs. Progetto Gano SPA, (2014) 2 SCC 433
- Enercon(India) Ltd. & Ors. Vs. Enercon Gmbh and Anr., (2014) 5 SCC 1
- World Sport Group (Mauritius) Ltd. Vs. MSM Satellite (Singapore) Pte. Ltd., 2014(1) ARB. LR 197 (SC)
- N. Radhakrishnan Vs. Maestro Engineers & Ors., (2010) 1 SCC 72
- Reliance Industries and Anr. Vs. Union of India, (2014) 7 SCC 603
Call for Papers:
The ICADR and NALSAR University of Law, Hyderabad would like to publish articles in the aforesaid Journal to highlight the recent changes and developments in the law of arbitration in India for the benefit of its readers.
Articles are invited for submission to the Secretary, ICADR, Regional Centre, Hyderabad for consideration of the Editorial Committee of the Journal on ADR. The Articles may be typed in MS Word Format and sent by e-mail to icadr.hyd@nic.in.
A hard copy of the Article may also be sent to the following address:
The Secretary
International Centre for Alternative Dispute Resolution (ICADR)
10th Floor, Gaganvihar Building,
Opp. Gandhi Bhavan, M.J. Road
Nampally, Hyderabad - 500001
Phone: 040-24745165, 040-24731514
We shall inform the authors of the Articles about the decision of the Editorial Committee of the Journal on their contributions within 6 weeks of submission of the Article.
Contact:
International Centre for Alternative Dispute Resolution (ICADR)
10th Floor, Gaganvihar Building,
Opp. Gandhi Bhavan, M.J. Road
Nampally, Hyderabad-500001
Email: icadr.hyd@nic.in
Website: icadr.ap.nic.in
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