Mad. HC: Can Attach Properties Purchased Prior to Offence if Criminal Activity Held Outside Country || Ker. HC: The Term ‘Dumb’ Now Considered as Ethically and Technically Inaccurate || SC: If Construction of Building Essential for Carrying Supplying Services, it Can be Held as a Plant || SC Sets Aside Judgements Holding that TOLA Won’t Extend Time for Issuing Notices for Re-Assessment || Supreme Court Strikes Down Khalsa University (Repeal) Act, 2017 || SC: Criminal Cases Having Civil Character Should be Quashed When Parties Resolved Disputes || SC: Tendency to Treat Members of Denotified Tribes as Habitual to Crime Reinforces a Stereotype || Raj. HC: Protecting Children's Right is Not Just a Legal Obligation, It's a Moral Imperative || Cal. HC: 90 Day Timeline for Completion of Arbitral Proceedings Under MSME Act is Directory || All. HC: Application u/s 34 Can’t be Dismissed for Non-Filing of Certified Copy if Explanation Given

International Cases

South Africa
To avoid multiplicity of proceedings and unnecessary expense, Court will in general order the joinder of parties (Lottostar (Pty) Ltd. and Others vs.Ithuba Holdings (Pty) Ltd. And Others)(05.09.2023)
The issue raised in present case is whether it was open to present Court to enter into the merits and make an order on appeal, absent the joinder of c....
Civil

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