Search Results for: extension of limitation
2022 SCC Vol. 3 Part 5
Read four articles and nine significant decisions of Supreme Court in Part 5 of 2022 SCC Volume 3. Appointment of Arbitrators: In
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Sustaining Incorrect Reassessment Notices: A Critique of Recent Supreme Court Decision
by Tarun Jain†
Cite as: 2022 SCC OnLine Blog Exp 41
110 Reports from 20 High Courts: Money Laundering, Child Marriages, Rule of Law, PC & PNDT Act, Adultery, Media Trial and more | April RoundUp 2022
110 Reports from 20 High Courts Allahabad High Court Money Laundering For money launderers “jail is the rule and bail is an
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112 Reports from 22 High Courts: Hijab Ban, Son’s Right on Parent’s Property, Right of Putative Father, Live-in Relationships and more| March RoundUp 2022
112 significant Reports from 22 High Courts Allahabad High Court Right to Reputation People using cyberspace to vent out anger and
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LIVE Blog | 9th NLUO – Bose & Mitra & Co. International Maritime Arbitration Moot 2022
The National Law University Odisha is pleased to welcome you to the live blogging of the Virtual Oral Rounds of 9th Bose
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Arakonam Naval Station dispute: Supreme Court puts a stop to over 3 decades long commercial dispute
Supreme Court: While deciding an almost three decade long commercial dispute relating to Arakonam Naval Air Station, the 3-Judge Bench comprising of
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The US Magnitsky Law – Its Relevance in the Indian and the Global Context
by Sanjay Vashishtha†
Cite as: 2022 SCC OnLine Blog Exp 19
Electronic Filing Procedure made compulsory by Delhi High Court vide e-Filing Rules of the High Court of Delhi, 2021
On 22nd February, 2022, Delhi High Court notified “e-Filing Rules of the High Court of Delhi, 2021”. These rules will be applicable
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Live | XII Competition Commission of India – Hidayatullah Memorial National Moot Court Competition 2022
The CCI – HNMCC 2022 is inspired by the ideals of late Hon’ble Justice Mr M. Hidayatullah, who firmly believed in the
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IBC Amendment, 2018; Supreme Court elaborates conditions for disqualification of Resolution Professional under S. 29A(h) of IBC
Supreme Court: In a case were the Division Bench of Sanjay Kishan Kaul and M.M. Sundresh*, JJ., was sought to provide judicial
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Supreme Court Monthly Roundup – December 2021
“Many people with mental health disorders are willing and able to work. However, socio-structural barriers impede their participation in the workforce. People
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865 Judgments, 4 Sitting Women Judges and A Hope For First Woman CJI| An All-inclusive Supreme Court 2021 Roundup
Year 2021! The year that started with the hope of the COVID-19 Pandemic nearing an end with countries starting vaccination, ended up
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Media Trial, Sexual Assault, Judicial Over-Reach, Hate Speech, COVID-19 Updates and much more covered in over 90 topics | Bombay High Court’s Year-End Roundup 2021
Let’s sail into these 124 Judgments carefully selected and briefed in the year 2021.
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Consumer Protection| Can written statement be accepted beyond 45 days? SC settles pre and post New India Assurance Company Verdict conundrum once and for all
The Supreme Court adopted a bright-line standard which obviates uncertainty on the legal position before the consumer fora and obviates further litigation.
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Data Analysis: An Essential Skill for the Legal Community
by Murali Neelakantan † and Ashish Kulkarni ††
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Court admits accused to bail for CBI’s failure to file charge sheet within 60 days; Discusses consequence of incomplete charge sheet vis-a-vis right under S. 167(2) CrPC
District Court Complex, Rouse Avenue: Anuradha Shukla Bhardwaj, Spl. Judge (PC Act) CBI-21 allowed applications filed under Section 167(2) CrPC and granted
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Judicial Slugfest on Applicability of New Provisions for Reopening of Assessments under Income Tax Law: An Overview
by Tarun Jain†
Cite as: 2021 SCC OnLine Blog Exp 84
Live | 12th National Moot Court Competition, 2021, School of Law, CHRIST (Deemed to be University), Bangalore
Welcome to the 12th National Moot Court Competition organized by the Moot Court Society of School of Law, CHRIST (Deemed to be
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2021 SCC Vol. 7 Part 3
2021 SCC Vol. 7 Part 3 In Part 3 of Volume 7 read the tribute to Soli Jehangir Sorabjee, former Attorney General
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