Delhi High Court Criticizes DDA for Gross Negligence in Construction of Apartments || Del. HC: 24 Seven Files Suit for Trademark Violation against Godfrey Phillips || NCLAT: RP Can Withdraw Application u/s 12A of IBC Before it is Heard or Allowed || NCLAT: Submission of Status Report in Cr. Proceeding Won’t Have Bearing While Deciding App u/s 7 IBC || Cal. HC: Statutory Framework under CGST Act Provides Mechanisms to Address Assessee’s Concerns || Delhi HC Issues Notice on Plea by Yuvraj Singh Foundation Seeking Registration under FCRA || Cal. HC Quashes Cruelty Proceedings against Brother-In-Law of Woman after 18 Years of Marriage || SC Explains Conditions to Invoke Section 53-A of the Transfer of Property Act, 1882 || NCLT: IBC Doesn’t Have Provision to Issue Multiple Demand Notices before Filing Petition u/s 9 || J&K HC: Can Set Aside an Award Passed by Ineligible Arbitrator

International Cases

South Africa
Clauses in which the annexures were mentioned had to be read not in isolation, but as part of the whole agreement (G Phadziri & Sons (Pty) Ltd vs Do Light Transport (Pty) Ltd and Another)(20.02.2023)
The issue in the appeal was whether an agreement concluded between the appellant, the first respondent and the second respondent was: (a) void for vag....
Contract

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