Bringing you the Best Analytical Legal News
Gujarat High Court: The Bench of A.P. Thaker, J., allowed the petition filed under Section 482 of the Criminal Procedure Code for
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Arbitration and Conciliation Act, 1996 — Ss. 34 and 37 — Arbitrability of dispute: Limited grounds on which arbitral award may be
Continue readingSecurities and Exchange Board of India (SEBI): The Board comprising of Madhabi Puri Buch (Whole Time Member) passed the direction to the
Continue readingDelhi High Court: Dealing with the scope and ambit of the Seeds Act, 1966, Vibhu Bakhru, J held that the Seeds Act
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Bhumesh Verma, Managing Partner and Abhisar Vidyarthi, Student Researcher, Corp Comm Legal
Cite as: (2019) PL (CL) April 76
Kerala High Court: The Bench of Shaji P. Chaly, J. was seized of a petition seeking directions to ensure the conduct of
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Armed Forces Tribunal: The Coram of Justice SVS Rathore (Judicial Member) and Air Marshal BBP Sinha (Administrative Member) set aside the order
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Gaurav N Pingle, Practising Company Secretary, Pune
Cite as: (2019) PL (CSP) March 77
Bombay High Court: Sadhana S. Jadhav, J. dismissed an appeal filed against the Judgment of the Additional Sessions Judge whereby the appellant was
Continue readingDelhi High Court: A Bench of Jyoti Singh and G.S. Sistani, JJ. allowed an appeal filed by the husband against the decision of
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Supreme Court of the United Kingdom: “He tried to strangle me.” What would those words convey to an ordinary reasonable reader of
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Vaishali Singh, Research Associate, Gujarat National Law University
Cite as: (2019) PL (IPR) February 97
MNLU Mumbai is organising a two day training on GST in collaboration with Ministry of Micro, Small & Medium Enterprises (MSME) which is recognised
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Bhumesh Verma, Managing Partner and Aditi Duggal, Student Researcher, Corp Comm Legal
Cite as: (2019) PL (CL) February 89
Anshuman Sakle, Partner, Dhruv Rajain, Senior Associate and Balaji Venkatakrishnan, Associate, Cyril Amarchand Mangaldas
Cite as: (2019) PL (Comp. L) February 82
High Court of South Africa, Eastern Cape Local Division: This application was filed before G.J. Gajjar, AJ., under Rule 28(4) of the
Continue readingMadhya Pradesh High Court: This petition was filed before the Bench of S.C. Sharma and Virender Singh, JJ., stating that the Society
Continue readingPunjab & Haryana High Court: The Bench of Tejinder Singh Dhindsa, J. dismissed a civil writ petition assailing order of licensor (tourism
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