1
NCLAT: Existence of Financial Debt Essential for Initiating Proceedings under Section 7 of IBC  ||  J&K HC: Denying Benefits of Reservation in Promotion in UT of J&K is against Concept of Equality  ||  Delhi HC: Can Grant Arbitral Award on the Basis of Evidentiary Admissions  ||  Ker. HC: Sexual Offences Against Children and Women are on the Increase  ||  Gujarat High Court, Constitutional Validity, State Government  ||  Guj. HC: State to Take Stand on Challenge to Gujarat Local Authorities Laws (Amendment) Act 2023  ||  J&K HC: Can’t Maintain Suit for Damages for Wrongful Dismissal Unless Termination Declared Wrongful  ||  Cal HC: To Prove Fraud in Arbitral Award, Important to Demonstrate Unethical Behaviour of Arbitrator  ||  J&K HC: Failure of Trial Court to Frame Issue of Maintainability Doesn’t Limit Powers of Appellate Co  ||  SC Discharges Persons Accused of Not Providing Safety Equipment to their Employees    

Notifications & Circulars

Page 1


Disclaimer | Copyright 2025 - All Rights Reserved