Del. HC: Can Treat Offence Committed Overseas as Predicate Offence If Crime Proceeds Travel to India  ||  SC: View that Delay Beyond 120 Days In Appeal u/s 37 Can’t Be Condoned, May Require Reconsideration  ||  SC: Provisions Prohibiting Pvt. Entities from License for Working on Nuclear Energy, Not Arbitrary  ||  SC: Head of Department to be Liable on Department’s Failure to Comply With NGT Order  ||  Cabinet Accepts Recommendations Made by High Level Committee on ‘One Nation, One Election’  ||  SC: Centre Made Party to Interpret the Word ‘Person’ Under Consumer Protection Act  ||  SC: Travesty of Justice if Convict is Unable to Get Benefit of Bail for Inability to Furnish Surety  ||  MP High Court: Children Prolonging Proceedings at Cost of Father, Cannot be Allowed  ||  SC: Wikipedia to Remove Name of Victim in RG Kar Medical College Hospital Rape-Murder Case  ||  SC: No Demolition Except for Unauthorised Construction to Take Place Without Permission of the Court    

SC: In Complaint u/s 29 of ID Act Specific Averment Regarding Settlement to be Made - (31 Jul 2024)

LABOUR & INDUSTRIAL

Supreme Court has held that in the complaint alleging commission of offence punishable under section 29 of ID Act, 1947, there has to be a specific averment regarding settlement or award, which is binding on the accused under the ID Act, 1947, which has been breached.

Tags :   SUPREME COURT  S. 29 ID ACT  SPECIFIC AVERMENT

Share :        

Disclaimer | Copyright 2024 - All Rights Reserved