“…..the issue arose was whether the purchase of flats for the purpose of providing accommodation to nurses employed by the trust’s hospital qualifies as a ‘purchase of services for a commercial purpose’? HELD NO by SC “The provision of hostel facilities to nurses so as to facilitate better medical care is a positive duty enjoined upon the hospital so as to maintain the beneficial effects of the curative care efforts undertaken by it. “
Hospitals Have Duty To Provide Hostel Facilities To Nurses: SC Summarizes Principles To Determine ‘Commercial Purpose’ [Read Judgment] BY: ASHOK KINI15 Nov 2019 3:43 PM “The provision of hostel facilities…
Essar Steel Insolvency: Supreme Court sets aside NCLAT order, ArcelorMittal resolution plan to continue
Essar Steel Insolvency: Supreme Court sets aside NCLAT order, ArcelorMittal resolution plan to continue Shruti Mahajan November 15 2019 The Supreme Court today set aside the order of the NCLAT in the Essar insolvency case…
Decoding the Tribunal Judgment
Decoding the Tribunal Judgment Bar & Bench November 15 2019 FacebookTwitterWhatsAppShare0 Rahul Unnikrishnan The recent decision of the Supreme Court in Rojer Mathew v. South Indian Bank Ltd. dealt with two classes of writ petitions:…
Rafale Verdict Will Not Stop CBI From Taking Lawful Action On Petitioners’ Complaint : Justice K M Joseph
Rafale Verdict Will Not Stop CBI From Taking Lawful Action On Petitioners’ Complaint : Justice K M Joseph [Read Judgment] Petitioners have otherwise made out a case. Justice K M…
SC Dismisses Rafale Review Petitions – “We do not consider the submissions for the registration of FIR to be fair.”
SC Dismisses Rafale Review Petitions [Read Judgment] BY: LIVELAW NEWS NETWORK14 Nov 2019 11:00 AM The Supreme Court on Thursday dismissed the review petitions filed against the December 14, 2018…
[Sabarimala] Courts Should Tread Cautiously While Dealing With Religious Issues: 7-judge Bench to decide on larger issues including Essential Religious Practices Test
[Sabarimala] Courts Should Tread Cautiously While Dealing With Religious Issues: Read The Issues Referred To Larger Bench [Read Judgment] BY: ASHOK KINI14 Nov 2019 1:23 PM While referring the Sabarimala…
Arbitration and Conciliation Act, 1996 – Sections 11 and 11(6) – Appointment of arbitrator – Settlement of the claim – Insurer’s objection about maintainability of the application on the ground that the respondent had signed the discharge voucher and accepted the amount offered, thus, signifying accord and satisfaction, which in turn meant that there was no arbitrable dispute, was rejected
SUPREME COURT OF INDIA DIVISION BENCH THE ORIENTAL INSURANCE CO. LTD. AND ANOTHER — Appellant Vs. DICITEX FURNISHING LTD. — Respondent ( Before : Arun Mishra and S. Ravindra Bhat,…
Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-Offenders, Dangerous Persons, Video Pirates, Sand Smugglers and Persons Engaged in Black-Marketing of Essential Commodities Act, 1981 – Sections 3(1), 3(2) and 13 – Detention – Delegation of powers to the District Magistrate or the Commissioner of Police to detain a person – Once the order of detention is confirmed by the State Government, maximum period for which a detenu shall be detained cannot exceed 12 months from the date of detention.
SUPREME COURT OF INDIA DIVISION BENCH STATE OF MAHARASHTRA AND OTHERS — Appellant Vs. BALU S/O WAMAN PATOLE — Respondent ( Before : Indira Banerjee and M. R. Shah, JJ.…
Chief Justice of India “public authority” under RTI Act : RTI Applicable To Office Of CJISupreme Court
RTI Applicable To Office Of CJI; SC Upholds Delhi HC Judgment BY: LIVELAW NEWS NETWORK13 Nov 2019 2:33 PM Transparency does not undermine judicial independence.Judicial independence and accountability go hand…
Tribunals: Supreme Court refers passage of Finance Act as Money Bill to larger bench, strikes down Rules framed under Section 184
[Breaking] Tribunals: Supreme Court refers passage of Finance Act as Money Bill to larger bench, strikes down Rules framed under Section 184 Murali Krishnan November 13 2019 The Supreme Court today struck down the Rules framed…