NCLAT: Can Seek Eviction of Tenant from Corporate Debtor's Property under Tenancy Law || NCLAT: For Calculating Limitation Period, Period from 15.3.2020 to 28.2.2022 shall stand excluded || NCLAT: Adjudicating Authority Can’t Decide Workers' Claims for Layoff Period Dues under ID Act || NCLAT: While Dismissing Appeal for Non-Prosecu., Adj. Authority Can’t Direct Dismissal on Merits Too || NCLAT: Claims Subsequent to Cut-off Date to be Dealt as Per RP by Adjudicating Authority || NCLAT Upholds Canara Bank’s Claims for Loans Advanced to CD on behalf of Homebuyers || Allahabad HC Stays Criminal Proceedings on Ground of Inordinate Delay Caused by State || Ker. HC Declares Rule 12(9) of the Kerala Paddy Land and Wetland Rules as Ultra Vires || Del. HC: Support to Terrorist Organisation through Money or Networking is Prohibited under UAPA || HP HC: Mentioning of Wong Provision Not Fatal to Application

International Cases

South Africa
Remote-controlled devices for recreational angling prohibited under the Marine Act. (Gannet Works (Pty) Ltd and Others v Middleton Sue NO and Another)(16.07.2024)
The Appellants, business entities dealing in angling equipment like bait-carrying drones, sought a declaratory order from the Gauteng Division of the ....
Marine Laws

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