SC: 2015 Arbitration Amendment Not Applicable If Arbitration Notice was Issued Prior to Amendment

NCLAT: Can File App. u/s 7 of IBC when Entire Liability Not Discharged after Selling Pledged Shares || NCLAT: Recovery Proceedings before DRT doesn’t Prohibit Financial Creditors from Filing App. u/s 7 || Ker. HC: Women Face Discrimination at Multiple Level Due to their Inter- Sectionality || Del. HC: Amounts Received by ERC under Filing Fee, Tariff Fee Not Exigible to Tax || Ker. HC: Equity, Justice, Convenience Govern the Question Whether Joint Trial is Required or Not || Ker. HC: Equity, Justice, Convenience Govern the Question Whether Joint Trial is Required or Not || Delhi HC: Benchmark of Rs. 50 Lakh Income to be Met at Initiation of Reassessment Proceedings || MP HC: No Prohibition on Issuance of Passport without Father’s Consent || Del. HC: Samsung India Electronics is Not Samsung Korea’s Permanent Establishment in India || Guj. HC: Machines Used for Welding in Residential Society is Nuisance

SC: 2015 Arbitration Amendment Not Applicable If Arbitration Notice was Issued Prior to Amendment - (11 May 2023)