Supreme Court: Rape Conviction Possible Without S.376 Charge if POCSO Case Fails on Age Proof  ||  SC: Mere Long Possession Can't Establish Adverse Possession; Hostile Intent is Required  ||  Supreme Court Finds Gaps in FSSAI’s Proposed Warning Labels for Foods High in Fat, Sugar and Salt  ||  Supreme Court Quashes ITS Officer's 'Deadwood' Retirement, Orders Rs. 15 Lakh Payment  ||  Uttarakhand HC: District Magistrate to Establish Public Helpline within 24 Hrs amid Water Pollution  ||  Allahabad HC: Custodial Violence and Molestation Are Crimes, Not Police Duty  ||  Gujarat High Court: Bombay Public Trust Registration is Covered by Section 43 of the Waqf Act  ||  J&K&L HC: Advocates not Above Law, No Immunity from Lawful Police Inquiry  ||  Gauhati HC: Talaq-e-Hasan Valid, Requires Registration under Assam Marriage Act  ||  NCLAT: NCLT President Empowered to Transfer Cases from One Bench to Another    

SC: Owner/Employer of Project Who Authored the Tender Documents is the Best Person to Interpret it - (25 Aug 2023)

CIVIL

Supreme Court has held that the owner or employer of a project, who authored the tender documents, is the best person to understand and appreciate its requirements and interpret them and Courts must defer to this understanding unless there is mala fide or perversity in understanding or appreciation.

Tags : SUPREME COURT   TENDER DOCUMENTS   EMPLOYER  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved