NCLAT: 'Adjudicating Authority' Is Not A 'Court of Law' And 'CCIRP' Is Not Synonymous To litigation

Ker. HC: Assessment Order Quashed on Finding that Assessee Not Provided Effective Hearing || Bom. HC: All Necessary Measures to be Taken to Prevent Law & Order Breach During Ram Navami Rally || Del. HC: False Accusation of Child Abuse More Painful than Rigours of Trial and Imprisonment || Supreme Court: Actual Statement Made by Person in the Court is Evidence Before Court || Bombay HC: Court Setting Aside Magistrate's Order for Police Investi. Won’t Lead to Quashing of FIR || SC: Evidence by Power of Attorney Holders Can Only be Given of Facts Within Their Personal Knowledge || Delhi High Court: Compensation Can be Awarded on Guesswork When it is Difficult to Prove Loss || Madhya Pradesh HC: If Efficacious Remedy Available Before Arbitrator Writ Will Not be Maintainable || Allahabad High Court: Can’t Decide Jurisdiction of DRTs Solely on the Basis of Location of Asset || Delhi High Court: Fundamental to an Individual’s Identity to be Identified by One’s Name

NCLAT: 'Adjudicating Authority' Is Not A 'Court of Law' And 'CCIRP' Is Not Synonymous To litigation - (07 Jan 2022)