NCLAT: Resolution Plan Approved by Committee of Creditors is Binding on All Stakeholders || NCLAT: In Case of Personal Guarantor, Date of Default Depends on Contract of Guarantee’s Terms || Cal. HC: Cannot Label Regulatory Measures Under GST Act as Violative of Fundamental Right to Trade || Cal. HC: Cannot Label Regulatory Measures Under GST Act as Violative of Fundamental Right to Trade || Gau HC: Genuineness of Credit Recd by Assessee from Share Appli. Money is a Question of Fact Not Law || SC: For Central Excise Tariff Act, Coconut Oil in Small Quantities Classifiable as ‘Edible Oil’ || SC: Court Ordering Re-Investigation Against Acquitted Accused Violates Principle of Double Jeopardy || SC Urges Parliament to Secure Right of Survivorship of Tribal Women || SC: NCR States to Form Teams to Monitor Compliance of GRAP Measures || SC: Beneficial Laws for Women are Not Means to Chastise, Threaten the Husband

International Cases

South Africa
State is liable for any delictual or contractual damage or loss caused as a result of any act or omission in connection with any school activity conducted by a public school (The Member of the Executive Council, Education, North West Province vs. Izak Boshoff Foster & Others)(13.02.2023)
The Appellant, the MEC of Education, North West, was found liable in terms of Section 60 of the South African Schools Act, 1998 for damages suffered b....
Civil

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