Supreme Court: Award Valid Even If Passed After Mandate Expiry When Court Extends Time || Jharkhand HC: Regular Bail Plea During Interim Bail is Not Maintainable under Section 483 BNSS || Cal HC: Theft Claims and Public Humiliation Alone Don’t Amount To Abetment of Suicide U/S 306 IPC || Delhi High Court: Elective Surgery Does Not Bar Grant of Interim Bail on Medical Grounds || Delhi HC: Consensual Romance With Minor Nearing 18 May be Considered For Bail in POCSO Case || Delhi HC: Not Named In FIR Doesn’t Matter If Financial Links Show Active Role in NDPS Offence || Chhattisgarh HC: Rape is an Affront to Womanhood and a Brutal Violation of The Right To Life || Supreme Court: Single Insolvency Petition Maintainable Against Linked Corporate Entities || Supreme Court: Disputes are Not Arbitrable When the Arbitration Agreement is Alleged to be Forged || Supreme Court: Temple Trust Does Not Qualify as an ‘Industry’ under the Industrial Disputes Act

International Cases

South Africa
Gambling tax is payable in respect of freeplay credits (The Western Cape Gambling Board & Another vs. Sunwest International & Another)(04.09.2023)
The Board, together with Sun International Subsidiaries Grand west and Golden Valley casinos approached the Western Cape High Court for resolution of ....
Civil

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