Lacuna Left By Legislature Cannot Be Filled By Judicial Interpretation: “It is not for the Courts to remedy the defect in the Statute.”
Lacuna Left By Legislature Cannot Be Filled By Judicial Interpretation: SC “It is not for the Courts to remedy the defect in the Statute.” The Supreme Court has observed that…
Section 164 CrPC: Presence Of Advocate Not Mandatory When Confession Of Accused Before Magistrate Is Not Recorded By Audio-Video Means
Section 164 CrPC: Presence Of Advocate Not Mandatory When Confession Of Accused Before Magistrate Is Not Recorded By Audio-Video Means : SC [Read Judgment] The Supreme Court has observed that…
Interim Mandatory Injunctions Can Be Granted After Giving Opportunity Of Hearing To Opposite Side
Interim Mandatory Injunctions Can Be Granted After Giving Opportunity Of Hearing To Opposite Side: SC BY: ASHOK KINI8 Nov 2019 5:12 PM The Supreme Court has observed that, the Civil…
Read Judgment – Breaking: Ayodhya Verdict- Key Observations In SC Judgment
Breaking: Ayodhya Verdict- Key Observations In SC Judgment [Read Judgment] BY: ASHOK KINI9 Nov 2019 12:16 PM The Five judge bench of the Supreme Court has pronounced the judgment in…
SC Sets Aside NCLAT Order Which Held That Dissenting Financial Creditor Should Not Be Discriminated HELD “Having regard to these factors and circumstances, it is held that the NCLAT’s order and directions were not justified. They are hereby set aside; the order of the NCLT is hereby restored”,
SC Sets Aside NCLAT Order Which Held That Dissenting Financial Creditor Should Not Be Discriminated The Supreme Court on Friday set aside an order passed by the National Company Law Appellate…
HCs Have Power To Dispense With Disciplinary Proceedings For Dismissing Judicial Officers By Recording Reasons — The Supreme Court has observed that the High Courts have power to dispense with the disciplinary proceedings by invoking clause (b) of the second proviso to Article 311(2) of the Constitution of India, by recording reasons,
HCs Have Power To Dispense With Disciplinary Proceedings For Dismissing Judicial Officers By Recording Reasons: SC The Supreme Court has observed that the High Courts have power to dispense…
Complaint U/s 138 NI Act Maintainable Against Dishonour Of Cheque Issued Pursuant To Lok Adalat Award HELD “Every award of the Lok Adalat is, as held in deemed to be decree of a civil court and executable as a legally enforceable debt. “
Complaint U/s 138 NI Act Maintainable Against Dishonour Of Cheque Issued Pursuant To Lok Adalat Award: BY: ASHOK KINI7 Nov 2019 5:00 PM “Every award of the Lok Adalat is,…
SC Allows To Complete Corporate Insolvency Resolution Process Of Jaypee Infratech Within 90 days
SC Allows To Complete Corporate Insolvency Resolution Process Of Jaypee Infratech Within 90 days The Supreme Court has allowed to complete CIRP concerning Jaypee Infratech Ltd. within a period of…
Pass An Order Which We Can Understand, SC ‘Requests’ Bombay HC HELD “We could not decipher what has been decided by the High Court.”
Pass An Order Which We Can Understand, SC ‘Requests’ Bombay HC [Read Order] “We could not decipher what has been decided by the High Court.” Pass an order which we…
SC Dismisses Review Petition Against Judgment In Second Judges Case That Introduced Collegium System
SC Dismisses Review Petition Against Judgment In Second Judges Case That Introduced Collegium System 6 Nov 2019 5:44 PM “We are satisfied that no case for review of the impugned…