News

SC Modifies Guidelines Relating to Conferment of Senior Advocate Designations (12.05.2023)
Supreme Court has modified guidelines regulating the conferment of designation of Senior Advocates as laid down in Indira Jaising v. Supreme Court of ....
HP HC: Depiction of Property as Agricultural Land Doesn’t Exclude it from Purview of SARFAESI Act (12.05.2023)
Himachal Pradesh High Court has held that merely because revenue records shows secured properties as agricultural land, it is not sufficient to attrac....
Del. HC to Collector of Stamps: Adjudicated Stamp Duty Should be Communicated Within 30 Days (12.05.2023)
Delhi High Court has directed collector of Stamps to adjudicate payable stamp duty and communicate the same to respective parties within 30 days and s....
SC: Arbitral Award Suffers from Patent Illegality if Illegality is Apparent on the Face of it (11.05.2023)
Supreme Court has held that an arbitral award could be said to be suffering from “patent illegality” only if it is an illegality apparent on the face ....
SC: Delhi Govt. has Control Over Services Excluding Public Order/Police/Land (11.05.2023)
Supreme Court constitution bench has held that Delhi Government ought to have legislative and executive power subject to exclusion of subjects which a....
Calcutta HC: Insurance Can’t be Claimed Under ‘Accident’ When Mosquito Bite Leads to Death (11.05.2023)
Calcutta High Court while observing that insurance cannot be claimed when death is caused by mosquito bite has held that definition of accidental deat....
Kerala High Court: If Doctors Can't Be Protected, Shut Down All Hospitals (11.05.2023)
Kerala High Court while slamming State & police over doctor’s murder by patient that came for check up, stated that if doctors can't be protected, shu....
SC: 2015 Arbitration Amendment Not Applicable If Arbitration Notice was Issued Prior to Amendment (11.05.2023)
Supreme Court has held that in cases where notice invoking arbitration is issued prior to 2015 Amendment Act and application under Section 11 for appo....
SC: Employee can’t be Denied Pension Citing Wrongful Deductions Made Towards CPF Scheme (11.05.2023)
Supreme Court has held that merely because there were some wrong deductions from salary and aggrieved was treated as member of the CPF Scheme, the sam....
SC: Can’t Freeze Company’s Bank Account for Investigation Against Unrelated Party (10.05.2023)
Supreme Court while setting aside a freezing order imposed on a Foreign Institutional Investor company, has held that when appellant company is in no ....
SC: Limitation Period for Filing Appeal to NCLAT Doesn’t Include Date of Order/Pronouncement/Time (10.05.2023)
Supreme Court has held that the date of pronouncement of order and time taken by tribunal to provide certified copy of order must be excluded while co....
Del HC: It Would Discourage Litigants if Court Fees Not Refunded for Unadjudicated Lis (09.05.2023)
Delhi High Court has observed that a litigant will be discouraged to seek justice when refused to get refund of court fee in an unajdudicated lis and ....
Jharkhand HC: S. 202 CrPC is Mandatory Even if Government is the Complainant (08.05.2023)
Jharkhand High Court while observing that there is no exception to Section 202 CrPC even if government is complainant, has held that magistrate is req....
Ker HC: State Disability Commissioner Can’t Adjudicate Upon Service Matters (08.05.2023)
Kerala High Court while observing that State Disability Commissioner has power only to advise and make recommendations to appropriate authorities, has....
SC Gives Split Verdict on Jurisdiction of Settlement Commission w.r.t Goods U/S 123 Customs Act (08.05.2023)
Supreme Court division bench comprising Justices Krishna Murari and Sanjay Karol has delivered a split verdict in respect to issue if jurisdiction of ....
SC: Principle of Commercial Wisdom Doesn’t Validate CoC’s Decision Taken in Contravention of Law (08.05.2023)
Supreme Court has held that the principle of Commercial wisdom cannot be used to validate the decision of Committee of Creditors (CoC) which was taken....
SC: Police Chief Can’t Order Further Investigation Without Magistrate/Higher Court’s Permission (08.05.2023)
Supreme Court while observing that order from District Police Chief is not same as an order issued by concerned Magistrate, has held that power to ord....