Supreme Court: Drug Users are Victims and Focus Must Be on Breaking the Supply Chain  ||  Supreme Court: Non-Signatories May Join Arbitration When the Dispute Affects Their Rights  ||  Delhi HC: Homemaker’s Services Cannot Be Ignored in Compensation Due to Age  ||  Kerala High Court Directs Photos and Videos of Illegal Vehicle Modifications in Accident Reports  ||  Madras HC: Property Acquired by Catholic Priests Belongs to the Religious Society  ||  Delhi HC: Pre-Marital Disability Cannot Be Used to Avoid Maintenance to Wife and Child  ||  Allahabad HC: Religious Freedom Does Not Confer a Right to a Specific Plot for Cemetery  ||  Allahabad HC: Dissatisfaction With Police Probe Alone Cannot Prove Wilful Neglect under SC/ST Act  ||  Kerala HC: Teachers Cannot Face Criminal Action for Trivial Classroom Discipline Measures  ||  Supreme Court: Past Ad Hoc Service Counts for Pension, Not Seniority Against Direct Recruits    

SC: Voluminous Documents are No Excuse For Their Delayed Production under Commercial Courts Act - (10 Jul 2026)

CIVIL

SC ruled that the sheer quantity of documents cannot, by itself; justify filing evidence after the prescribed timeline under the Commercial Courts Act, 2015. The Court clarified that parties seeking to submit records beyond the deadline must establish valid and sufficient reasons for the delay.

Tags : EVIDENCE; COMMERCIAL COURTS; RECORDS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved