NCLAT: Resolution Professional Can’t Admit Claims Based On Uninvoked Guarantee  ||  NCLAT: Upon Approval of Resolution Plan, Claims not Included in RP Stand Extinguished  ||  All. HC: Police Must Ensure that Movement of Lawyers to Court is Unhindered  ||  Mad. HC: Can’t Bar Court from Entertaining more than One Application u/s 29A of A&C Act  ||  Kar. HC: Can Quash Cr. Proceedings on Basis of Witness Statements only in Rare Cases  ||  Kar. HC: Can’t Transfer Probe to CBI Merely because Accused is Sitting CM  ||  Bom. HC Issues Contempt Notice against Woman Circulating Objectionable Comments against SC & HC  ||  Del. HC Upholds Validity of Section 132 of the Companies Act, 2013  ||  Mad. HC: Provision Preventing Arrest of Women is Directory not Mandatory  ||  Del. HC: Bald Allegations against IO Insufficient for Transferring Probe to Another Agency    

SC: Can’t Entertain SLP Against NCDRC's Order Passed in Exercise of its Appellate Jurisdiction - (27 Jul 2023)

CONSUMER

Supreme Court has held that a party can approach the Apex Court under Article 136 of Constitution only if the order was passed by NCDRC was in exercise of its original jurisdiction and not when the commission passed order in exercise of its appellate or revisional jurisdiction.

Tags : SUPREME COURT   NCDRC   APPELLATE JURISDICTION   ARTICLE 136  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved