SC: CIRP Need Not Be Set Aside Solely for Fraudulent Filing of Section 9 Plea  ||  Supreme Court: Compromise Decree Passed Without Impleading Necessary Party is Void  ||  SC: Cheque Dishonour Notice Valid if Sent to Drawer’s Address and Received by Family  ||  J&K&L HC: Minority During Attestation Cannot Justify Decades-Long Delay in Challenging Mutation  ||  Bombay HC: WhatsApp Circulation of Objectionable Photos Can Attract SC/ST Act  ||  J&K&L HC: Cardiac Arrest From Stress of Long-Distance Driving is Compensable  ||  Delhi HC: Accused Cannot Delay Trial and Then Rely on Delay to Seek Bail  ||  Calcutta HC: Insurer Must Compensate Child’s Accidental Death Despite Driver’s Fake Licence  ||  Bombay HC Tells X to Take Down Defamatory Post Targeting Serum Institute, CEO Adar Poonawalla  ||  Delhi High Court Restores Arbitral Award in DMRC’s Favour Passed by Employee-Arbitrator    

SC: Quasi-Judicial Authorities Cannot Exercise Review Powers Unless Expressly Granted By Statute - (09 Feb 2026)

CIVIL

Supreme Court ruled that quasi-judicial authorities cannot exercise review powers without statutory authorization, setting aside a Calcutta High Court judgment and holding that vesting disputed land in favour of the respondent on a minister’s instructions was impermissible.

Tags : QUASI-JUDICIAL AUTHORITIES   REVIEW POWERS   STATUTE  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved