SC Slams Akola Cops For Dereliction, Orders Formation of SIT With Hindu and Muslim Officers  ||  Delhi HC Rules Employed Wife Deserves Maintenance Matching Marital Standard of Living  ||  Delhi HC Restrains Unauthorized Use of Abhishek Bachchan’s Name, Image, & Voice  ||  J&K&L HC: Custody Can't Favor Either Parent Solely Based On Gender; Constitution Forbids Bias  ||  Kerala HC Rejects Anticipatory Bail to IT Firm Owner in Sexual Harassment Case Citing Probe Anomalies  ||  SC Criticizes Punjab National Bank for Settling With Borrower Post-Auction of Secured Property  ||  Delhi HC: GST Officials Need Lawyer’s Consent or Presence to Access Their Computer Devices  ||  Kerala HC Paves Way for Global Ayyappa Sangamam, Directs Steps to Uphold Sabarimala's Sanctity  ||  Delhi HC: No Certification for Films That Mock Religions or Incite Hate in a Secular Society  ||  Bombay HC: Missing a Few Hearings Isn't Enough to Dismiss a Case for Non-Prosecution    

Cal. HC: Same Issue through Different Appeals Can’t be Raised by LLP & its Partners under A&C Act - (23 Jul 2024)

ARBITRATION

Calcutta High Court has held that separate appeals cannot be filed over the same issue under Section 37 of the Arbitration and Conciliation Act, 1996 by an LLP and its partners, by citing principle of 'separate legal entity'.

Tags : CALCUTTA HIGH COURT   DIFFERENT APPEALS   SEPARATE LEGAL ENTITY  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved