-Manupatra

Supreme Court: Non-Signatory That is Not a Veritable Party Cannot Invoke an Arbitration Clause || SC: Bail Can't be Cancelled For Police Non-Appearance Once Chargesheet is Filed and Trial is Attended || SC: New Arbitration Bill Fails To Provide a Statutory Appeal Against Tribunal Termination Orders || SC: Employees Who Resign or Retire After Five Years of Service Are Entitled to Receive Gratuity || SC: Employees Who Resign or Retire After Five Years of Service Are Entitled to Receive Gratuity || Supreme Court: Higher Courts Should Avoid Unnecessary Remand of Cases to Lower Courts || J&K&L HC: Under SARFAESI Act, Borrower's Right To Redeem a Secured Asset Ends With Auction Notice || Calcutta HC: Income Tax Returns Can Be Used to Assess Victim's Income; ?39 Lakh Compensation Granted || Delhi HC: Woman's Right to a Shared Household Does Not Allow Indefinite Occupation of In-Laws' Home || Delhi HC: Director Disputes in a Company Do Not Qualify as Genuine Hardship to Delay ITR Filing

Delhi HC: Pendency of Insolvency Petition Is Not Bar to Appointment of Arbitrator - (16 May 2022)