SC: Execution Petitions Must be Disposed of Within Six Months

Del HC: Evidence in Predicate Offence by Accused Who Becomes Approver Can’t be Used in PMLA Procee. || Del. HC: Order Passed in Favour of Indian Hotels Company Over Use of ‘Ginger’ Trademark || Supreme Court: Notice Issued to IBBI Over Ambiguity in Uploading NCLT Orders || SC: It is Up to the Arbitral Tribunal to Adjudicate Upon Construction of Terms of Contract || Supreme Court: Replication to WS Can be Filed by Election Petitioner if New Facts Not Introduced || Del. HC: Convict Can’t Seek Parole for Maint. Conjugal Relat. With Live-in Partner When Wife Present || Delhi High Court: Parties Must Not Ordinarily Resort to Transfer of Case to Another Court || Status Quo Ordered by SC on Felling of Trees in Ridge/Reserve Forest, Contempt Notice Issued || SC: Presiding Officers/Members of JJ Board Should Specifically Mention Names in Orders || Open Air Prisons Suggested by Supreme Court as Solution to Overcrowding of Prisons

SC: Execution Petitions Must be Disposed of Within Six Months - (21 Nov 2022)