SC Expresses Inclination to Direct CBI Inquiry into Illegal and Unauthorized Construction  ||  NCLAT: Can’t Categorize Security Deposit Without Intention of Commercial Effect of Borrowing, as FD  ||  NCLAT: Non-Registration of Charge not Sine Qua Non for Creditor to be Treated as ‘Secured Creditor’  ||  NCLAT: If No Lease Deed is Shown by 3rd Party, Machinery Hypothecated by CD Remains Its Asset  ||  NCLAT: Even if No Reply is Given to Demand Notice, CD Not Barred from Contesting App. u/s 9  ||  NCLAT: Can’t Change Related Party Status Estb. through Agreement by Sending Notice against Terms  ||  Bom. HC: Long Incarceration Can Lead to Post-Incarceration Syndrome Including Depression, Anxiety  ||  Delhi HC: Plea Filed in Delhi High Court Over Renaming India as Bharat  ||  Utt. HC: State Not Prohibiting Live-in-Relationships, Only Requires Registration  ||  Del. HC: Customs Dept. to Inform Parties about Disposal of Confiscated Property Via Mail & on Mobile    

NCDRC: One-Sided Clauses in an Agreement Constitutes Unfair Trade Practice - (31 Mar 2023)

CONSUMER

Delhi High Court has clarified that Salaries and other Operation & Maintenance (O&M) expenses to be borne by Delhi DMRC will not be attached in case of its failure to pay dues to Reliance Infra under the 2017 arbitral award.

Tags : DELHI HIGH COURT   DMRC   RELIANCE INFRA  

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