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“The arbitral proceedings in the matter were not terminated but the Arbitrator had been non-responsive and was unable to perform his functions. Thus, as per Sections 14 and 15 of the Arbitration and Conciliation Act, 1996, the present case is suited for appointment of a substitute Arbitrator for adjudicating the disputes.”
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On 19-05-2023, Justice K.V. Viswanathan became one of the few lawyers, who were elevated directly from the Bar to the Judgeship of the Supreme Court of India. With Justice Viswanathan’s elevation, the Collegium hopes to enhance the representation of the Bar in the Supreme Court.
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The month of October was focused on the long term battle on the same- sex marriage. Take a round of all the major judicial pronouncements by the Supreme Court during this month along with some never reported judgments and write ups on the Supreme Court Judges through the know-thy Judge segment.
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In August 2021, Justice J.K. Maheshwari became the first Chief Justice from Sikkim High Court to be elevated to the Supreme Court.
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Punjab and Haryana High Court observed that to avoid any undue disposal of the proceedings pending before the Revenue Courts wherein the intention of a party in possession of the land is to delay the proceedings, issuance of specific guidelines is necessary.
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In the present case, a Liquidator filed an application before for release/refund of unlawful payment by the applicant. The Tribunal, partly allowing the appeal, upheld the refund of the amount of Rs.25,46,588/- and of the amount of Rs.1,08,797/- as no application for refund was filed for the said amount.
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Delhi High Court: In a case filed by the petitioner challenging dismissal order in relation to an application filed seeking
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Jammu and Kashmir and Ladakh High Court: While deciding the instant petitions, the question that came up before that Court
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Orissa High Court: A Division Bench of Krushna Ram Mohapatra and Murahari Sri Raman, JJ. in a case where due to pandemic
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by Suchita Shukla†
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2022 SCC Vol. 5 Part 1 encapsulates, a very interesting decision of the Supreme Court in Gambhirdan K. Gadhvi v. State of Gujarat,
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In a pertinent decision, Supreme Court while rejecting claim for interest the compared it to the Shakespearean character Shylock and remarked, “…the
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In this part read a very interesting case, DLF Home Developers Ltd. v. Capital Greens Flat Buyers Assn., (2021) 5 SCC 53.
Continue readingPunjab and Haryana High Court: Girish Agnihotri, J., held that the decision of the employer to fill up the vacancies at any
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TOP STORIES ‘Not enough to proudly state that women officers are allowed to serve the nation in the Armed Forces’; Army’s evaluation
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On 11th March, 2021, the US President, Joe Biden has signed the American Rescue Plan Act[1] (ARPA), 2021. The ARPA Act is
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