Judgement Delay beyond 15 days cannot be condoned in any manner (Anish Lawrence vs. Renahan Vamakesan)(NATIONAL COMPANY LAW APPELLATE TRIBUNAL) (01.11.2023)Present appeal is filed along with an application seeking condonation of delay of 15 days in filing of the appeal. The impugned order was passed on 23.... MANU/NL/0901/2023InsolvencyCourts do not sit as an Appellate Authority over the decisions taken by the experts (Abba Consultants Private Limited vs. Insolvency And Bankruptcy Board)(High Court of Delhi) (03.11.2023)The Petitioner has approached present Court seeking a writ of mandamus directing the Respondent No.1 herein ('the Board') to take action against Respo.... MANU/DE/7417/2023InsolvencyRegistrar of Companies can restore the name of the Company in its Register, if it is just and equitable (Sanjay Goel and Ors. Vs. The Registrar of Company and Ors.)(NATIONAL COMPANY LAW APPELLATE TRIBUNAL) (30.10.2023)The present appeal has been filed by Sanjay Goel and Sachin Goel, the Shareholders and directors of Chazer Footcare private limited ("Company") under .... MANU/NC/5273/2023Company Principles of Section 20 of CPC do not apply to the arbitration proceedings (Vasudev Garg and Ors. Vs. Embassy Commercial Projects (Whitefield) Private Limited and Ors.)(High Court of Delhi) (31.10.2023)Present petition is filed by the Petitioner under Section 9 of the Arbitration and Conciliation Act, 1996 seeking interim relief from this Court to re.... MANU/DE/7309/2023ArbitrationA candidate has to comply with all the conditions/eligibility criteria as per the advertisement (Sudhir Singh vs. State Of U.P.)(Supreme Court) (30.10.2023)Present appeal arises out of the Judgment and Order passed by the High Court by which their claims for recruitment on the posts of Village Development.... MANU/SC/1190/2023ServiceUnless licence is demonstrably invalid, burden is upon insurer to prove failure on part of vehicle owner (Iffco Tokyo General Insurance Co. Ltd. Vs. Geeta Devi And Ors.)(Supreme Court) (30.10.2023)IFFCO Tokio General Insurance Co. Ltd. seeks to assail the order of the Delhi High Court thereby, the High Court reversed the Award dated 6th July, 20.... MANU/SC/1194/2023Motor VehiclesA co-ordinate Bench cannot comment upon the discretion exercised or judgment rendered by another co-ordinate Bench of the same strength (Sanjay Kumar Agarwal and Ors. Vs. State Tax Officer (1) and Ors.)(Supreme Court) (31.10.2023)Present batch of five Review Petitions seeks to review the common judgment and Order passed by present Court. The question raised in present matter is.... MANU/SC/1198/2023Insolvency