Del. HC: Assessing Officer to Decide Whether Case is Fit for Issuance of Notice u/s 148 of IT Act || Delhi HC: Under Arbitration Act, Date of Receipt of Corrected Award Would be Taken as Disposal Date || MP HC: Punishment of Termination of Employee for Single Clerical Mistake ‘Excessive’ || Ker. HC: Can Extend Principle of Res Ipsa Loquitur to Criminal Cases Only for Assessment of Evidence || P&H HC: While Adju. Pre-Arrest Bail Plea Manner in Which Accused is Arraigned in FIR is Important || P&H HC: While Adju. Pre-Arrest Bail Plea Manner in Which Accused is Arraigned in FIR is Important || Guj. HC: Can’t Use Nylon Threads, Cotton Threads With Glass Coating for Flying Kites || Tel. HC: Parent Who is Lawful Guardian Taking Child from Custody of Other Parent is Not Kidnapping || Mad. HC: Surplus Funds of Temple Cannot be used to Construct Shopping Complexes || Del. HC: For Filing Additional WS After, Comm. Court Act Doesn't Prevent Appl. of Order 8 Rule 9 CPC

International Cases

Australia
When a corporate trustee enters into external administration, the company's right of indemnity and accompanying equitable lien over the assets of the trust survives the appointment (Kumberley Stuart Wallmann and Gregory Paul Quin in their capacity as joint and several liquidators of Goldeagle Nominees Pty Ltd.)(18.01.2023)
The Plaintiffs, Kimberley Stuart Wallman and Gregory Paul Quin (collectively, the Liquidators) are the liquidators of Goldeagle Nominees Pty Ltd (Gold....
Trusts and Societies

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