Allahabad HC: In Execution Proceedings, Challenge Cannot be Made to Arbitral Award u/s 47 of CPC

Supreme Court: Benefit of Section 436A CrPC Extends Even to Accused Under PMLA || Supreme Court: Can’t Order Confiscation of Vehicle Without Hearing its Registered Owner || Allahabad High Court: Taunting a Person for Giving Less Dowry Not a Penal Offence || All. HC: Collector Being Quasi-Judicial Authority Has No Statutory Power to Review/Recall Order || All HC: High Court Appointing Arbitrator has Power to Extend Arbitrator's Mandate u/s 29A of A&C Act || SC: Centre Recommended to Frame Comprehensive Sentencing Policy || Supreme Court: Court Which Granted Bail Can Cancel it if Serious Allegations Made || Supreme Court: SEZ Developers Must Apply for Recognition and be Scrutinized || SC: Comments to be Made Within Public View to Punish Person for Casteist Insults Under SC/ ST Act || P&H HC: Bail Petition Rejected of Travel Agent Accused of Defrauding a Man for Processing Visa

Allahabad HC: In Execution Proceedings, Challenge Cannot be Made to Arbitral Award u/s 47 of CPC - (18 Apr 2024)