Cal HC: Writ is Maintainable against Award by Statutory Arbitrator Violating of Principles of Natural

Del. HC Directs Dept. to Remove Demands From ITBA Portal as it Fails to Comply with ITAT's Order || Cal. HC: To Prevent Arbitral Awards from Becoming Meaningless They Should be Made Real || Raj HC: Cognizance Can be Taken by Sessions Court Against Accused Who Haven’t Yet Been Chargesheeted || SC: In Absence of Special Court for UAPA Cases, Sessions Court Will Have Jurisdiction to Try them || Del HC: Delhi Govt. Directed to Implement Immediate Measures to Optimize Med. Resources in Hospitals || Mad. HC: Can’t Absolve Assessee of Responsibility as Registered Person to Monitor GST Portal || Del HC: Invoking Penalty Proc. Based on NFAC’s Own Failure to Lodge Claim Can’t be Sustained by them || Del HC: Delhi Govt. Directed to Implement Immediate Measures to Optimize Med. Resources in Hospitals || Supreme Court: Strict Penalties Required for Official Misconduct During Elections || SC: Employee Getting Terminated Without Disciplinary Enquiry Violates Principles of Natural Justice

Cal HC: Writ is Maintainable against Award by Statutory Arbitrator Violating of Principles of Natural - (12 Sep 2022)