Judgement Issuance of Demand Notice under Section 8(1) of IBC is not a mere formality but a mandatory provision (Shubham Jain vs Gagan Ferrotech Ltd. & Anr)(NATIONAL COMPANY LAW APPELLATE TRIBUNAL) (29.01.2021)The present Appeal has been filed against the impugned order passed by Adjudicating Authority (National Company Law Tribunal), New Delhi admitting Com....MANU/NL/0025/2021InsolvencyMultiple matrimonial/penal proceedings launched by daughter-in- law against Assessee's entire family is a sufficient reason beyond assessee’s control and sufficient to condone the delay (M/S. Jay Gee Overseas P. Ltd., vs. Deputy Commissioner of Income Tax, New Delhi)(Income Tax Appellate Tribunal) (29.01.2021)Appellant by filing the present appeal sought to set aside the impugned order passed by the Commissioner of Income-tax (Appeals), Delhi qua the assess....MANU/ID/0066/2021LimitationPlaintiff, being the dominus litis, has a right to choose the person against whom he wish to litigate and cannot be compelled to implead a stranger as party to the suit (Swami Rupendra Prakash Disciple Swami Hansprakash Vs. Vijay Kumar Malik and Ors.)(High Court of Uttarakhand) (25.01.2021)Present writ petition has been filed for issue of a writ, order or direction in the nature of certiorari quashing the impugned order passed by the Add....MANU/UC/0028/2021PropertyParties may waive the applicability of Section 12(5) of A&C Act by way of an express agreement in writing after the disputes have arisen (Score Information Technologies Limited vs. Gr Infra Projects Limited)(High Court of Delhi) (28.01.2021)The Petitioner has filed the present petition under Sections 14 and 15 of the Arbitration and Conciliation Act, 1996 ('A&C Act'), seeking that the man....MANU/DE/0142/2021ArbitrationMaintenance is to be awarded from the date on which the application is made before the concerned Court (Deepabao Vs. Madan and Ors.)(High Court of Bombay) (25.01.2021)Inherent power under section 482 of the Code of Criminal Procedure, 1973 (CrPC) is invoked to challenge the judgment rendered by the Additional Sessio....MANU/MH/0068/2021CriminalOnce possession is taken by the State, land vests absolutely with State and title of the landowner ceases (Assam Industrial Development Corporation Ltd. Vs. Gillapukri Tea Company Limited and Ors.)(Supreme Court) (28.01.2021)Assam Industrial Development Corporation Limited has filed present appeals challenging the judgment and order whereby the Division Bench of the High C....MANU/SC/0039/2021Labour and Industrial