Supreme Court: Non-Signatory That is Not a Veritable Party Cannot Invoke an Arbitration Clause  ||  SC: Bail Can't be Cancelled For Police Non-Appearance Once Chargesheet is Filed and Trial is Attended  ||  SC: New Arbitration Bill Fails To Provide a Statutory Appeal Against Tribunal Termination Orders  ||  SC: Employees Who Resign or Retire After Five Years of Service Are Entitled to Receive Gratuity  ||  SC: Employees Who Resign or Retire After Five Years of Service Are Entitled to Receive Gratuity  ||  Supreme Court: Higher Courts Should Avoid Unnecessary Remand of Cases to Lower Courts  ||  J&K&L HC: Under SARFAESI Act, Borrower's Right To Redeem a Secured Asset Ends With Auction Notice  ||  Calcutta HC: Income Tax Returns Can Be Used to Assess Victim's Income; ?39 Lakh Compensation Granted  ||  Delhi HC: Woman's Right to a Shared Household Does Not Allow Indefinite Occupation of In-Laws' Home  ||  Delhi HC: Director Disputes in a Company Do Not Qualify as Genuine Hardship to Delay ITR Filing    

Supreme Court Outlines Essential Components of Valid Legal Notice - (02 Jun 2025)

CIVIL

Supreme Court while outlining the essential components of a valid legal notice, has held that if a communication sent to the noticee effectively conveys the details of the default, potential consequences, and the sender's intent, it will qualify as a legal notice.

Tags : SUPREME COURT   ESSENTIAL COMPONENTS   VALID LEGAL NOTICE  

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