Delhi HC: SARFAESI Act Can’t be Invoked for Arbitration When Financial Institution is Borrower

Del. HC: If Accused Discharged/Acquitted under PMLA, Properties Attached Shall be Released || Bom. HC: For Issuing Reopening Notice After Three Years, Sanctioning Authority has to be PCCIT || Del. HC: Delhi Govt. to Frame Policy for Compensation to Victims of Chinese Manjha || Del HC: Stay on Delhi Govt’s Circular Asking Private Unaided Schools to Get Sanction Before Fee Hike || SC: Stamp Duty Can be Imposed by State on Insurance Policies Executed Within State || SC: IO to Make Clear & Complete Entries in Chargesheet, Role Played by Each Accused to be Mentioned || Madras High Court: Guidelines Issued to Eradicate Manual Scavenging || Ker. HC: Payment of Interest Can’t be Reviewed or Added While Enforcing Foreign Award || Del. HC: ED Cannot Invoke Section 50 of PMLA Against Citizens Who Aren’t Suspects || SC: Without Examining Lawfulness of 'Minutes of Order' Filed by Advocates, Orders Cannot be Passed

Delhi HC: SARFAESI Act Can’t be Invoked for Arbitration When Financial Institution is Borrower - (08 Nov 2022)