Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

SC: Show Cause Notice Must Clearly Mention Intention to Blacklist Noticee - (17 Nov 2020)

CIVIL

Supreme Court has observed that a show cause notice, to constitute the valid basis of a blacklisting order, must spell out clearly, or its contents be such that it can be clearly inferred there from, and that there is intention on the part of the issuer of the notice to blacklist the noticee.

Tags : SUPREME COURT   BLACKLISTING OF NOTICEE  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved