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In the present case, the appellant took out a sharp-edged weapon i.e. knife and pointing the same at the complainant, asked him to handover whatever he was carrying and threating to kill him in case he didn’t comply. The knife, was not used to actually hurt the complainant.
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“In regard to an application under Sections 7 or under 10 of the IB Code, the professional recommended by the applicant must mandatorily be appointed as IRP, the only caveat being that no disciplinary proceedings should be pending as against him, leaving no elbowroom to the NCLT to take a different view.”
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In July 2017, on account of uncontrolled floods in the State of Gujarat, crops of the farmers were completely destroyed. These farmers are registered under the Pradhan Mantri Fasal Bima Yojana (PMFBY) and were entitled to compensation but payments have not yet been made to them.
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Mere maintenance of running account by the appellant with GPIL, having continuous business transactions with them or mere repayment of advance within same financial year cannot be the reasons to admit that the amount of advance is actually utilized for execution of business transaction.
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The case raises a critical legal intersection between debt recovery prosecutions and the insolvency resolution framework. A ruling that could reshape how courts handle cheque dishonour and payment-related offences against financially distressed individuals who are already undergoing insolvency proceedings, thereby preventing procedural overlap from undermining the statutory “fresh start” promised by the IBC.
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The Court pointed out that Section 35 of the A&C Act, 1996 clearly states that an arbitral award will only bind parties to the arbitration and persons claiming under the said parties.
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“Every three months, the Chief Secretary or authorized officer will issue a communication after due enquiry that the respondent continues or does not continue to mine limestone in accordance with the license.”
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Stating that the 1960 Act cannot become a dead letter, the Court noted that the State law being a Special Act has an overriding effect on the other State laws and imposes a complete prohibition on cow slaughter, irrespective of customs and usage.
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The ED stated that the factors such as limited product range, inflated pricing, false claims of FDA approval, and technical inconsistencies, indicated that the website served as a front for laundering funds.
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Read about BCI’s 3-year moratorium on law colleges, which restricts new CLEs, sections, courses, and batches to enhance legal education standards across India.
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“Merely having documents such as an Aadhaar Card, PAN Card, or Voter ID does not, by itself, make someone a citizen of India. These documents are meant for identification or availing services, but they do not override the basic legal requirements of citizenship as prescribed in the Citizenship Act, 1955.”
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“When parties to the Muslim marriage come to an agreement to mutually dissolve their Nikah, they are at liberty to do so, and by virtue of this mutual agreement (Mubaraat), the Nikah stands dissolved.”
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Supreme Court Collegium on 28-7-2025 had recommended names of the Advocates to be appointed as High Court Judges.
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“Such a lackadaisical attitude of the State functionaries not only wastes the precious time of this Court but also raises stumbling blocks in the administration of speedy justice and adversely affects the interest of public at large.”
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This grant aims to empower law schools and their legal aid clinics to undertake impactful community outreach and awareness activities, while honouring the legacy of Dr. B. R. Ambedkar in promoting access to justice, legal literacy, and inclusivity.
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“Financial irregularities could be brought to a stop, and systematic loss of income out of Devaswom assets and properties could only be prevented by adopting sound accounting practices, a prerequisite of which was computerisation.”
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The amendment aims to strengthen and streamline the functioning of mental health services in India by enhancing accessibility, ensuring better regulation, and improving the overall quality of care.
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Justice PV Sanjay Kumar is a sitting Judge of the Supreme Court of India. He has formerly served as the Chief Justice of Manipur High Court and as Judge of Punjab & Haryana High Court as well as Andhra Pradesh High Court.
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“Making statements such as, the wife does not wear proper clothes or was not able to cook food properly, cannot be said to be acts of grave cruelty or harassment as per the explanations given in Section 498-A of the Penal Code, 1860.”
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