2019 SCC Vol. 3 March 28, 2019 Part 2
Arbitration and Conciliation Act, 1996 — Ss. 11(6), 14 and 15(2): Appointment of arbitrator in exercise of power under S. 11(6) is
Continue reading2019
HP HC | Limitation of appeal to be kept in view while moulding the relief
Himachal Pradesh High Court: A Division Bench of Surya Kant, C.J. and Sandeep Sharma, J. dismissed a letters patent appeal finding no
Continue readingPat HC | Adultery: Joseph Shine v. Union of India given retrospective effect; proceedings under S. 497 IPC set aside
Patna High Court: The Bench of Ahsanuddin Amanullah, J. quashed criminal proceeding filed in the year 2013 under Section 497 of the
Continue reading
Ker HC | High Court can afford to be arbitrary on the judicial side, but certainly not on the administrative side
Kerala High Court: The Bench of V. Chitambaresh and T.V. Anilkumar, JJ. dismissed writ appeals filed by administrative officers of this Court,
Continue readingJ&K HC | Doctors who have not completed their 3 years of probationary period may be allowed to pursue PG courses conditionally
Jammu and Kashmir High Court: The Bench of Sanjeev Kumar, J., disposed of a petition with the direction given to the petitioner
Continue readingDel HC | Not abnormal for a girl not to make complaint against her father; order discharging accused-father of offence of rape set aside
Delhi High Court: Observing that the trial court, in the present case, did not seem to be alive to realities, Sanjeev Sachdeva, J.
Continue reading
Bom HC | Not unlawful for an Advocate to enter into a “contingent contract” while appearing in capacity of a “counsel” in arbitration proceedings
Bombay High Court: A.S. Chandurkar, J., clarified that a contract whereby an advocate asks for the fee based on the outcome of
Continue reading
NUALS IBC Newsletter Volume IV
Reported by Priyadarsini TP
Continue reading
Atul Sharma on establishing ASA Legal Services LLP and upcoming field of Insolvency & Bankruptcy laws in India
Interviewed by Shubhodip Chakraborty
Continue readingAll HC | Registrar General directs officials/officers –“To stop while Judges are passing through galleries and pay highest respect to Their Lordships”
The office order issued by the Registrar General on 30-03-2019 directs the officials/officers as stated below: “It has often been noted that
Continue reading
Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) (Second Amendment) Regulations, 2019
No. SEBI/LAD-NRO/GN/2019/08.— In exercise of the powers conferred under Section 30 of the Securities and Exchange Board of India Act, 1992 (15
Continue reading
Widow can’t claim ownership over a mutated property under Section 14 of Hindu Succession Act
Supreme Court: In a case where a widow claimed possession of a property mutated in her name on the basis of the oral gift from her husband before
Continue readingOri HC | ST Order to be read as it is: Not permissible to say a tribe is ‘synonymous’ to the one mentioned in the Order
Orissa High Court: The Bench of Dr A.K. Rath, J., allowed the writ petition which revolved around the issue of ascertaining as
Continue readingPresident Promulgates — Daman and Diu Civil Courts (Amendment) Regulation, 2019
Promulgated by the President in the seventieth year of the Republic of India. A Regulation further to amend the Goa, Daman and
Continue readingPatna HC | Appointment of 6 Addl. Judges as Permanent
President appoints the following Additional Judges of the Patna High Court as Permanent Judges of the Court: Anil Kumar Upadhyay Rajeev Ranjan
Continue reading
Ker HC | Claim for promotion not maintainable where employee lacks consistent record of good performance
Kerala High Court: The Division Bench of V. Chitambaresh and A.M. Babu, JJ. allowed the appeal filed by a company against the
Continue reading
Bombay HC | Appointment of Additional Judges as Permanent
President appoints the following 14 Additional Judges of the Bombay High Court as Permanent Judges: Sandeep Kashinath Shinde Rohit Baban Deo Bharati
Continue reading
PMLA | Special Court has the power to try offence of money laundering as well as scheduled offence
Appellate Tribunal for PMLA Act: The Coram of Ananya Ray (Member) directed to keep an appeal filed against an order directing attachment
Continue reading