Search Results for: extension of limitation
Nuances and necessity of a “notification”: The law from Harla to Chatha Rice Mills
by Siddharth R. Gupta† and Riya Khanna††
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COVID-19 | Comparative Analysis of Paid Sick Leave across Nations
Due to the outbreak of COVID-19, various countries introduced a package of social and labour market measures to support workers and their
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Supreme Court year-end roundup| From important judgments to unmissable facts and stories, here’s a comprehensive roundup of all that happened in 2020
2020 has been a year of COVID-19, challenges, and changes. Of many things that this year has taught us, one of the
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NCLAT | S. 65 of IBC is not meant to negate process under S. 7 or 9 of IBC; Penal action under S. 65 can be taken only when provision of Code has been invoked fraudulently, with malicious intent
National Company Law Appellate Tribunal (NCLAT): The Bench of Justice Venugopal M. (Judicial Member) and V.P. Singh (Technical Member) and Shreesha Merla (Technical
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11th National Moot Court Competition 2020, School of Law, CHRIST, Bangalore
Welcome to the 11th National Moot Court Competition organised by School of Law, Christ (Deemed to be University), Bangalore. Our skills, enthusiasm,
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Supreme Court Monthly Roundup – October 2020
TOP STORIES Domestic Violence| Wife can claim right to residence in shared household belonging to not just husband but also to his
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2020 SCC Vol. 5 Part 4
Constitution of India — Art. 141 — Unanimous decisions versus split decisions — Precedential value: There is no difference in precedential value
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2020 SCC Vol. 5 Part 3
Arbitration and Conciliation Act, 1996 — Ss. 2(2) and proviso thereto (proviso ins. w.e.f. 23-10-2015), 2(1)(f), Pt. I or Pt. II and
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Live Blog- 7th NLUO Bose & Mitra & Co. International Maritime Arbitration Moot, 2020
The National Law University Odisha welcome you to the Virtual Oral Rounds of 7th Bose & Mitra & Co. International Maritime
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Supreme Court Monthly Roundup – July 2020
TOP NEWS COVID-19 Final Year Exams| “Heavens will not fall if exams are not conducted”, AM Singhvi tells SC UGC says it’s
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2020 SCC Vol. 3 (Page 184-End)
Arbitration and Conciliation Act, 1996 — Ss. 11 and 8 — Arbitrability of disputes in question: Excluded/excepted matters i.e. matters excluded from
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2019 SCC Vol. 8 November 7, 2019 Part 3
Property Law — Adverse Possession — Meaning, nature and ingredients of, reiterated — Necessary factors to be proved for claim of adverse
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Press Note | One Day Roundtable “Unlocking Fair Value to Stakeholders” held at NLSIU
The NLSIU-IMI Roundtable on Unlocking Fair Value to Stakeholders took place in National Law School of India University (“NLSIU”) on September 5,
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Live: 5th NUJS- AIFTP BP Saraf National Taxation Law Moot Court Competition 2019
The West Bengal National University of Juridical Sciences is conducting the Fifth edition of Justice Dr. B.P. Saraf National Tax Moot Court
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Supreme Court Monthly Roundup – August 2019
TOP STORIES Sexual Harassment allegations against CJI: Justice AK Patnaik completes inquiry into ‘larger conspiracy’ allegations A Supreme Court-appointed one-man panel, holding
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2019 SCC Vol. 7 August 7, 2019 Part 1
Criminal Trial — Sentence — Death sentence — Rarest of rare case — Post-conviction mental illness of accused/death row convict: Mental illness
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2019 SCC Vol. 6 July 14, 2019 Part 3
Advocates — Vakalatnama — Nature of: Vakalatnama is only a document which authorises an advocate to appear on behalf of party. By
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