Supreme Court: Non-Signatory Can Be Bound By an Agreement if Involved in Performing the Contract || Supreme Court: 'Washed-Off Theory' Inapplicable in Assessing Employee Retention Suitability || SC Directs States/UTs to Grant Ex-Servicemen Quota to Cadets Disabled 40% or More in Training || Delhi High Court Quashed Cases over Allegations of Excess Lead Content in Maggi Noodles || Madras High Court: Advocates Cannot Hinder Police From Producing Arrested Lawyers Before a Court || Allahabad HC Awarded Rs. 4.75 Lakh Compensation Over Illegal Vehicle Confiscation in a Beef Case || Allahabad High Court: Strong Suspicion, Not Proof of Guilt, is Sufficient to Frame Charges || Delhi HC: Prior Sanction Not Required Where Cognizance Preceded 2018 PC Act Amendment || Bombay High Court: The Notion of a "Perfect Victim" in Rape Cases is a Myth || Allahabad High Court: Prior Agreement With Inquiry Report Doesn't Vitiate Disciplinary Proceedings

International Cases

Australia
An action in tort accrues when loss is actually suffered (Taret Pty Ltd. Vs. My Law Firm Pty Ltd.)(12.08.2022)
Present is the third Defendant's application to strike out the plaintiffs' claim against it on the basis that the action is statute barred. The Plaint....
Civil

Page 1