News Cal. HC: Award Passed by Unilaterally Appointed Arbitrator is Null (13.04.2023)Calcutta High Court has observed that a unilaterally appointed award does not carry the privilege of existence in the eyes of the law and is regarded ....SC: Can’t Claim Default Bail When First Time Extension Not Challenged, Second Passed in his Presence (13.04.2023)Supreme Court has held that when two time extensions are granted by Court, second extension granted in the presence of accused, which are not challeng....SC: Can’t Claim Deduction U/S 80IB IT Act on Amount Received from DEPB and Duty Drawback Claims (13.04.2023)Supreme Court has held that profit from Duty Entitlement Pass Book Scheme (DEPB) and the Duty Drawback claims cannot be said to be an income “derived ....Del. HC: Can’t Cancel Appointment Offer Merely for Involvement in FIR Without Considering Reasoning (12.04.2023)Delhi High Court has held that appointment offer can’t be denied based on generalization merely on the basis of registration of FIR without considerin....SC: Govt. Can’t Create Posts & Absorb Those in Service in the Absence of Sanctioned Posts (12.04.2023)Supreme Court has observed that government can’t be compelled to create post and absorb people who are continuing in service of the State, in the abse....SC: To Claim Exclusion of Period When Court Remain Closed, S.34 Appln. Must be Filed Within 90 Days (12.04.2023)Supreme Court has observe that exclusion of period during which Court was closed from computation of limitation is available only when application und....SC: Pronouncing Operative Portion Without Preparing Entire Judgment (11.04.2023)Supreme Court while upholding the dismissal of civil judge on account of misconduct, observed that charges which revolve around gross negligence and c....Cal. HC: Constructive Criticism of State is a Necessary & Essential Right of Any Citizen (11.04.2023)Calcutta High Court while ordering State to restore the security protection of a retired IGP, has observed that Constructive criticism of the State is....Delhi HC Upholds Validity of Notifications Banning Manufacture & Sale of Chewing Tobacco Products (11.04.2023)Delhi High Court while upholding notification of State banning manufacture & sale of chewing tobacco products and observed that though scheduled produ....SC: Limited Scrutiny by Court Under S.11 of A&C Act is Necessary And Compelling (11.04.2023)Supreme Court has held that under Section 11(6) of the Arbitration and Conciliation Act, 1996, Court’s are not expected to act mechanically and observ....Ker HC: Purposeful Attempts to Show That Convict is Not Well-Behaved & Deny Parole is Illegal (10.04.2023)Kerala High Court has observed that purposeful attempt by jail authorities made to create an impression that a convict is not a well-behaved person in....Cal. HC: Facilitation Council Can Arbitrate Claims After Supplier’s Registration Under MSMED Act (10.04.2023)Calcutta High Court has held that Facilitation Council would have exclusive jurisdiction to decide on reference, and to refer the same for arbitration....SC: CIT can Revise Erroneous Order by Assessing Officer Causing Prejudice to Revenue (10.04.2023)Supreme Court has held that Commissioner of Income Tax (CIT) can while exercising his power of revision under Section 263 of Income-Tax Act, 1961, rev.... Next Page 1 10 10