Call for Blog | The CBCL BLog by NLIU Bhopal
Reported by Ishani Singh
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Call for Papers | NLIU Journal of Business Laws (Vol 1)
Reported by Ishani Singh
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PMLA Court | Vijay Mallya declared first offender under Fugitive Economic Offenders Act
BREAKING| Special PMLA Court declared Vijay Mallya a fugitive economic offender, which means his properties can now be confiscated by the government.
Continue readingAll HC | Appointment of petitioner not to be treated as fresh appointment for purposes of determining qualification when he has been in service uninterrupted
Allahabad High Court: The Bench of Ashwani Kumar Mishra, J. declared that employment cannot be denied to petitioner when it was previously
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Bom HC | HC cannot exercise jurisdiction equivalent to SC under Artice 142 to enhance compensation in MV claims
Bombay High Court: The Bench of Sunil K. Kotwal, J. dismissed an appeal while modifying the award passed by the Motor Accident
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NCLAT | NCLT not required to suo motu go through all issues pleaded but not addressed in application under Companies Act
National Company Law Appellate Tribunal (NCLAT): A Bench comprising of Justice S.J. Mukhopadhaya, Chairperson and Justice Bansi Lal Bhat, Member (Judicial) dismissed an
Continue readingJ&K HC | Premature transfer which is in public interest or interest of administration is allowed
Jammu and Kashmir High Court: A Single Judge Bench of Sindhu Sharma, J., dismissed the petition seeking relief against the order of
Continue readingPat HC | When order is violative of principles of natural justice, plea of alternative remedy would not bar exercise of jurisdiction under Article 226
Patna High Court: The Bench of Madhuresh Prasad, J., allowed the writ petition which was filed against the act of arbitrary stoppage
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Application under Section 9 of I&B Code not maintainable where ‘dispute’ existed prior to filing petition under Sections 433(e) and 434(1) of Companies Act
National Company Law Appellate Tribunal (NCLAT): A Bench comprising of Justice S.J. Mukhopadhaya, Chairperson and Justice Bansi Lal Bhat, Member (Judicial) dismissed
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Contempt jurisdiction cannot be invoked on the basis of impressions: SC
Supreme Court: Rejecting the contention of the petitioners who claimed reinstatement in UP Jal Nigam as they were under the “impression” that
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MP HC | Appointment to the post of District Judge (Entry-Level) cancelled; criminal charges pending
Madhya Pradesh High Court: The 2-Judge Bench comprising of S.K. Seth, CJ and Vijay Kumar Shukla, J. gave an order in pursuance
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Criminal proceeding under S. 307 IPC can’t be quashed on the basis of complainant and accused’s settlement
Supreme Court: The bench comprising of DY Chandrachud and MR Shah, JJ set aside a Madhya Pradesh High Court order that had
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Gau HC | Suspension order declared unsustainable due to the absence of “Memorandum of Charges”
Gauhati High Court: The Bench comprising of Achintya Malla Bujor Barua, J. while pronouncing an order in regard to the issue of
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File status report till Jan 7 on steps taken to rescue trapped Meghalaya Miners: SC to Centre & State
Supreme Court: After the Centre told the Court that they were facing difficulties in the operation to rescue 15 miners trapped in an
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Maintenance – Wife
[Disclaimer: This note is for general information only. It is NOT to be substituted for legal advice or taken as legal advice.
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Ayodhya matter: Appropriate bench to fix the date of hearing on Jan 10
Supreme Court: In a hearing that lasted for less than a minute, the bench comprising Ranjan Gogoi, CJ and S K Kaul, J
Continue readingKer HC | Women employees serving on contractual basis cannot be denied maternity benefits
Kerala High Court: The Bench of A. Muhamed Mustaque, J. disposed of a petition by stating that maternity benefits cannot be denied
Continue readingDel HC | Day on which money was transferred to be excluded while computing period of limitation for filing recovery proceedings
Delhi High Court: A Single Judge Bench comprising of Vinod Goel, J. dismissed a petition against the order of District and Sessions Judge,
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Not giving admission to male candidate because all other candidates living in hostel are women is a misplaced apprehension: Manipur HC
Manipur High Court: A Division Bench comprising of Ramalingam Sudhakar, CJ and Kh. Nobin Singh, J. dismissed an appeal filed by the State
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