Delhi High Court Criticizes DDA for Gross Negligence in Construction of Apartments || Del. HC: 24 Seven Files Suit for Trademark Violation against Godfrey Phillips || NCLAT: RP Can Withdraw Application u/s 12A of IBC Before it is Heard or Allowed || NCLAT: Submission of Status Report in Cr. Proceeding Won’t Have Bearing While Deciding App u/s 7 IBC || Cal. HC: Statutory Framework under CGST Act Provides Mechanisms to Address Assessee’s Concerns || Delhi HC Issues Notice on Plea by Yuvraj Singh Foundation Seeking Registration under FCRA || Cal. HC Quashes Cruelty Proceedings against Brother-In-Law of Woman after 18 Years of Marriage || SC Explains Conditions to Invoke Section 53-A of the Transfer of Property Act, 1882 || NCLT: IBC Doesn’t Have Provision to Issue Multiple Demand Notices before Filing Petition u/s 9 || J&K HC: Can Set Aside an Award Passed by Ineligible Arbitrator

International Cases

Australia
Leave to appeal must not be granted unless the court is satisfied that, the ground has a reasonable prospect of succeeding (Niaz Ahmed Alivs. Shawn Vieceli)(08.08.2023)
Appellant was convicted of reckless driving, contrary to Section 60A(2) of the Road Traffic Act, 1974. He was fined $1,400, ordered to pay costs in th....
Motor Vehicles

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