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
Court cannot release an offender on a supervision order unless satisfied, on the balance of probabilities, that the offender will substantially comply with the standard conditions of the order (The State of Western Australia vs. Latimer)(28.08.2023)
Present is a contravention hearing under the High Risk Serious Offenders Act, 2020 (HRSO Act) in respect of the Respondent, Edward Latimer. As at the ....
Criminal

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