2019 | Page 124 of 193

National Consumer Disputes Redressal Commission

Case Briefs Tribunals/Commissions/Regulatory Bodies

NCDRC | Inordinate delay by builder in delivery of flats’ possession amounts to deficiency of service – allottee granted complete refund along with compensation

National Consumer Disputes Redressal Commission: Justice V.K. Jain (Presiding Member), allowed a consumer complaint seeking a refund of money paid to book

Case Briefs High Courts

Del HC | “Rogue websites” ordered to be blocked; “dynamic injunction” issued against “hydra headed websites” for curbing piracy

Delhi High Court: In what may probably go down as the first of its kind decision in India on the subject of anti-piracy

Case Briefs Supreme Court

Non maintenance of record not just a clerical error but the spring board for commission of offence of foeticide

Supreme Court: Refusing to strike down Section 23 of the Pre-conception and Pre-natal Diagnostic Techniques (Prohibition of Sex Selection) Act, 1994, the

Conference/Seminars/Lectures Law School News

NLS-Trilegal International Arbitration Conference

The Moot Court Society at National Law School of India University, Bangalore is organizing the second edition of the NLS-Trilegal International Arbitration

Hot Off The Press News

News Update | Tengku Maimun Tuan Mat becomes the first female Chief Justice of Malaysia

As reported by media, Tengku Maimun Tuan Mat appointed as the first female Chief Justice of Malaysia. Malaysian King, on the advice of

Case Briefs Tribunals/Commissions/Regulatory Bodies

TDSAT | Disconnection notices upheld against Reliance Communications in case of wrongful routing of calls

Telecom Disputes Settlement & Appellate Tribunal (TDSAT): This matter was brought before Justice S.K. Singh (Chairperson) and A.K. Bhargava (Member). Facts of

Case Briefs Tribunals/Commissions/Regulatory Bodies

CESTAT | Clandestine removal sustainable in respect of duplicate invoices maintained by the assessee

Customs, Excise and Service Tax Appellate Tribunal (CESTAT): This appeal was filed by Revenue before a Coram of Madhu Mohan Damodhar (Technical

Case Briefs Supreme Court

Courts can’t do interpretive rewriting of the advertisement thereby changing the conditions of eligibility

Supreme Court: Stating that the essential qualifications for appointment to a post are for the employer to decide, the bench of Arun

Case Briefs Supreme Court

Commissioner under Hindu Religious and Charitable Endowments Act is not a Court

Supreme Court: The bench of Ashok Bhushan and KM Joseph, JJ decided some important questions dealing with the Hindu Religious and Charitable

Case Briefs High Courts

Jhar HC | Responsibility of Railways administration after termination of transit, under Railways Act, 1989: Compensation for damage of goods granted

Jharkhand High Court: The Bench of Sanjay Kumar Dwivedi, J. allowed an appeal and set aside the order passed by Tribunal for

Case Briefs High Courts

Bom HC | Arbitrator to strictly follow the contractual terms while determining rights and liabilities of parties, any deviation not permissible

Bombay High Court: S.C. Gupte, J. while setting aside an arbitral award for patent illegality, observed that “any forum, which adjudicates upon the rights

Case Briefs Tribunals/Commissions/Regulatory Bodies

Chh AAR | Amount payable by supplier but incurred by service recipient, is includible in value of supply of goods or services

Authority for Advance Ruling, Chhattisgarh: The Members comprising of Kalpana Tiwari, Joint Commissioner of State Tax and Rajesh Kumar Singh, Additional Commissioner

Case Briefs High Courts

Ker HC | Land grant executed under Travancore Waste Land Rules does not give grantee the right to cut ‘royal trees’

Kerala High Court: The Bench of A. Muhamed Mustaque, J. allowed a civil writ petition granting a private company the right to

Case Briefs High Courts

Chh HC | Juvenile’s bail application maintainable only under S. 12 of JJ Act; Ss. 437 or 439 CrPC not applicable

Chhattisgarh High Court: A Bench of Prashant Kumar Mishra, Acting C.J. and Vimla Singh Kapoor, J. has held that “the grant of

Case Briefs Tribunals/Commissions/Regulatory Bodies

PMLA Appellate Tribunal | No extension of time for investigation when time period mentioned in the Act

Appellate Tribunal for Prevention of Money Laundering: The Coram comprising of Manmohan Singh, J. (Chairperson) and G.C. Mishra (Member) allowed the appeal