Judgement

Companies dealing with hazardous substance must forthwith pay compensation for deaths & injuries to victims as per WCA, 1923 wherever applicable or the principle of restitution wherever applicable (Aryavart Foundation through its President and Ors. Vs. Yashyashvi Rasayan Pvt. Ltd. & Ors.)(National Green Tribunal) (03.02.2021)
Matter arises out of an incident occurred in Bharuch district of Gujarat. The respondent factory is the manufacturer of several hazardous chemicals, i....
MANU/GT/0025/2021
Environment
Right to life includes the right to live with dignity. (Mx Sumana Pramanik @ Suman Pramanik Vs. Union of India and Ors.)(High Court of Calcutta) (02.02.2021)
In the present case, CSIR–UGC NET has not provided reservation to transgender community. There was no reason for there being no reservation, age relax....
MANU/WB/0060/2021
Constitution
Separate prosecution for offence under Customs Act for smuggling of gold and offence under Section 16 of UAPA maintainable (Mohammed Aslam Vs. Union Of India)(High Court of Rajasthan) (01.02.2021)
The petitioners have filed this petition under Section 483 of Criminal Procedure Code, 1973 (Cr.P.C.) for quashing of FIR filed under Section 16 of Un....
MANU/RH/0009/2021
Criminal
Despite the stipulation of absolute performance casted upon the licensee, lockdown shall be treated as a force majeure event for performance of obligation under the contract. (R.Narayanan Vs. The Government of Tamil Nadu and Ors.)(High Court of Madras) (05.02.2021)
Petitioner a successful bidder and licensee of one of the shops of the respondent had paid one year advance license fee to the respondent. Following t....
MANU/TN/0330/2021
Contract
Collusive or sham transactions with a corporate debtor will not amount to "financial debt" within the meaning of the Insolvency and Bankruptcy Code 2016(IBC) (Phoenix Arc Private Limited vs . Spade Financial Services Limited and Ors.)(Supreme Court) (01.02.2021)
CIRP has been initiated against the Corporate Debtor on an application filed by an Operational Creditor under section 9 of Insolvency and Bankruptcy C....
MANU/SC/0045/2021
Criminal
If a statute provides for a thing to be done in a particular manner then the same has to be done in that manner alone and in no other manner (OPTO Circuit India Ltd. Vs. Axis Bank & Ors.)(Supreme Court) (03.02.2021)
The present appeal has been filed by Appellant raising the issue relating to the freezing of their bank account under Section 17 of the Prevention of ....
MANU/SC/0049/2021
Criminal