Welcome to the SCC Online Weekly Rewind where we curate the most important and interesting stories to keep you abreast of all the latest developments in the field of law.

In the first episode featuring our Legal Editor Devika Sharma, we have brought significant judgments delivered by the Supreme Court and High Courts last week, along with legislation updates and fact check.

 


Supreme Court

A Winner All Along – Justice Indu Malhotra

https://bit.ly/3tGrvks

  • Under IBC, NCLT has jurisdiction to adjudicate disputes arising solely on the ground of insolvency: Supreme Court

https://bit.ly/3vOiebX

  • SC calls for an amendment to Sections 11(7) & 37 of the Arbitration and Conciliation Act, 1996 to bring Sections 8 & 11 at par on appealability. Read how Vidya Drolia judgment has led to an anomaly

https://bit.ly/312YYtb

  • 3 years’ limitation period ‘unduly long’; Necessary for Parliament to fill the vacuum by prescribing a specific period of limitation under Section 11 of the Arbitration and Conciliation 1996: SC

https://bit.ly/3c9ALYw


High Courts

Del HC | Sensitization of citizenry has to precede, not succeed, galvanization of governmental machinery: Directions issued to Airlines and DGCA on noting an ‘alarming’ situation in Air India flight

Delhi High Court

https://bit.ly/3cZkncf

Madras HC | Lady IPS Officer harassed by Special DGP. “Court is not going to be a mute spectator”: HC takes suo motu cognizance; decides to monitor investigation; issues directions

 

 

https://bit.ly/315Fu78

 

 

HP HC | Whether a contractual woman employee is entitled to avail maternity leave in case of a surrogate child? HC analyses

 

 

https://bit.ly/2QifzH5

 

 


Legislation Updates

MORTH issues Draft notification for prohibiting Renewal of Registration of Vehicles Owned by Central and State Government after 15 Years

https://bit.ly/3c99jdd

Rights of Overseas Citizen of India Cardholder, notified

 

https://bit.ly/3sefgv5

 

 

 


Fact Check

Fact Check: Do you need to verify your social media accounts with government ID within three months?

 

 

 

https://bit.ly/3tGZoSa

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