Raj. HC: Impermissible for Mag. & ASJ to Take Cognizance Against Same Accused for Diff. Offences

NCLAT: Post-Submission, CoC Can’t Remit Approved Resolution Plan || NCLAT: Time Extension for Payment of Sale Consid. Beyond 90 Days Can Only be Done by Adj. Authority || NCLAT: Can’t Consider Allottee Financial Creditor When Allotted Unit Cancelled at their Request || NCLAT: Can’t Admit Application u/s 9 of IBC When Debt is Discharged after Receipt of Demand Notice || NCLAT: Delivering Demand Notice to Last Known Address to be Deemed Valid || Ori. HC: It is the Duty of the Court to Decide or Deal with Grievance of Litigants || Delhi High Court: Well Educated Wife Must Not Remain Idle Only for Gaining Maintenance || Delhi HC: Clause of Exclusive Jurisdiction to Prevail if it Expressly Covers Arbitration Proceedings || J&K HC: Section 37 of NDPS Act Comes Into Play When Bail is Being Considered on Merit || Ori. HC: Although Limitation Act is Not Strictly Applicable to a Writ Petition, But the Principles Ap

Raj. HC: Impermissible for Mag. & ASJ to Take Cognizance Against Same Accused for Diff. Offences - (25 Apr 2024)