NCLAT: Corporate Debtor’s Guarantor Liability Unchanged Despite Internal Adjustments Among Creditors  ||  NCLAT: Plea under IBC Section 7 Can't Be Restored After Corporate Debtor Pays Principal & Interest  ||  Delhi HC: Wife Can Be Denied Maintenance If She Fails To Submit Latest Salary Slips  ||  Kerala HC: Income of Parent Who Abandoned Family Shouldn’t Count For EWS Reservation Eligibility  ||  Gujarat HC: Writ Courts Interfering in Arbitral Procedure Orders Defies A&C Act’s Purpose  ||  Delhi HC: Plaintiff Doesn’t Have Vested Right to File Rejoinder under CPC  ||  J&K&L HC: Name Change Is Fundamental Right; Boards Must Consider Legal Documents, Not Reject Request  ||  SC: Administrative Delays by State Agencies Must Not Be Condoned  ||  Sc: When Sale Deed Is Void, Possession Suit Follows 12-Year Limitation under Article 65, Not Art 59  ||  SC: Preliminary Inquiry Report Can’t Stop Court from Directing FIR Registration    

Supreme Court Stays Key Provisions of Waqf Amendment Act - (15 Sep 2025)

TRUSTS AND SOCIETIES

Supreme Court has stayed few sections of Waqf (Amendment) Act, including provisions providing arbitrary powers to Collectors. The Court observed that Collectors can't decide citizens' rights as same violate separation of powers. The provisions are stayed until constitutional challenge is resolved.

Tags : WAQF AMENDMENT ACT   ARBITRARY POWERS   COLLECTORS  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved