NCLAT: Cannot Withhold Income Tax Refund Received by Bank During CIRP In CD's Account || All. HC: With S. 111 of BNS Covering 'Organised Crime' It Appears Gangsters Act has become Redundant || P&H HC: Cannot Allow Changes in Admission Form after Submission || Bom. HC: Findings in Criminal Proceedings Cannot Be Relied Upon While Adjudicating Civil Proceedings || P&H HC Directs Jail Authorities to Decide Parole Applications within Four Months || Allahabad HC: Merely Supporting Pakistan Will Not Prima Facie Attract Section 152 of BNS || HP HC Upholds Wife’s Claim of Adverse Possession after Husband’s Death || Patna HC: Maintenance may be Allowed in Disputed Marriages if Relationship Was Socially Accepted || Karnataka HC: State to Respond in 3 Weeks regarding Mandatory Teaching of Kannada || Delhi HC: Husband Unhappy in Marriage is No Proof of Abetment of Suicide

International Cases

South Africa
Unless there has been some improper conduct on part of arbitrator, a bona fide mistake either of law or fact made by arbitrator does not constitute misconduct or a gross irregularity (Beukes vs. Ten Four Consulting and Others)(17.06.2021)
The Appellant and the first and second Respondents (the respondents) concluded a restraint of trade agreement in 2008. In May 2017, the Respondents co....
Arbitration

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