Gujarat HC: Can’t Initiate Disciplinary Proceedings against Judicial Officer Merely for Wrong Order || Delhi HC: Punishment for a Crime Also Must Have its Limits || NCLAT: Secured Creditor Can’t Avoid Obligation towards Workmen dues when Security Interest Realised || P&H HC: SC’s Judgments Operate Retrospectively Unless Specifically Directed || Madras HC: IBBI Must Accept Proposal of CD Regarding Appointment of IRP || MP HC: Apart from Government & Local Bodies No One Authorized to Install Statues at Public Place || Delhi HC: Stigma of Indulging in Unfair Means Can Adversely Affect the Career of a Candidate || HP HC: State Lacks Authority to Transfer Police Officers Without Mandatory Recommendation || ECI to SC: Cannot Use Aadhaar Card as Proof of Citizenship || Pat HC: “Living in adultery” Denotes Continuous Course of Conduct & Not Isolated Acts of Immorality

International Cases

South Africa
A party who had been deprived of the use of his or her capital for a period of time has suffered a loss and did not need to establish special proof of his or her damages (Nedbank Limited vs. Houtbosplaas (Pty) Ltd and Another)(19.05.2022)
The appeal was about two companies, namely Houtbosplaas (Pty) Ltd (Houtbosplaas) and TBS Alpha Beleggings (Pty) Ltd (TBS Alpha) suing their erstwhile ....
Banking

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