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Delhi High Court| Negligence of counsel not a reasonable ground within Order XI Rule 1(5) CPC; Facts of the case must disclose ‘urgency’ to avail benefit under Or. XI R. 1(4) CPC

Delhi High Court: In a case filed by the petitioner challenging dismissal order in relation to an application filed seeking

Know thy Judge

Justice Indira Banerjee – Powering and Empowering Her Way to the Top

by Sucheta Sarkar†

Case Briefs High Courts

Whether concurrent prosecutions under S. 138, NI Act and S. 420, IPC, will amount to double jeopardy? J&K and Ladakh HC analyses

Jammu and Kashmir and Ladakh High Court: While deciding the instant petitions, the question that came up before that Court

Case Briefs High Courts

Orissa High Court| Submission of certified order copy with appeal memo only a procedural requirement; Merit of the matter in appeal not to be sacrificed

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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Know Thy Judge| Justice Jitendra Kumar Maheshwari

by Suchita Shukla†

Cases Reported SCC Weekly

2022 SCC Vol. 5 Part 1

2022 SCC Vol. 5 Part 1 encapsulates, a very interesting decision of the Supreme Court in Gambhirdan K. Gadhvi v. State of Gujarat,

Cases Reported SCC Weekly

2022 SCC Vol. 3 Part 1

In a pertinent decision, Supreme Court while rejecting claim for interest the compared it to the Shakespearean character Shylock and remarked, “…the

Cases Reported SCC Weekly

2021 SCC Vol. 5 Part 3

In this part read a very interesting case, DLF Home Developers Ltd. v. Capital Greens Flat Buyers Assn., (2021) 5 SCC 53.

Case Briefs High Courts

P&H HC | Age relaxation cannot be claimed on the basis of CM’ tweet; HC rejects petition seeking relaxation in maximum age for Police Sub Inspectors

Punjab and Haryana High Court: Girish Agnihotri, J., held that the decision of the employer to fill up the vacancies at any

OP. ED.SCC Journal Section Archives

Rationalising “Complete Justice” under Article 142

by Ninad Laud†

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Chief Justice SA Bobde retires: A look at his legacy and justice in the time of COVID-19

by Sucheta Sarkar†

Legal RoundUp Supreme Court Roundups

Supreme Court Monthly Roundup – March 2021

TOP STORIES ‘Not enough to proudly state that women officers are allowed to serve the nation in the Armed Forces’; Army’s evaluation

Foreign Legislation Legislation Updates

USA | American Rescue Plan Act (ARPA), 2021

On 11th March, 2021, the US President, Joe Biden has signed the American Rescue Plan Act[1] (ARPA), 2021. The ARPA Act is

Cases Reported SCC Weekly

2020 SCC Vol. 9 Part 2

Income Tax — Income — Income arising within or earned in India — Income derived from business operation in India — Taxability

Case Briefs High Courts

All HC | Accident claim cases under MV Act whether governed by amended or unamended S. 166? Court determines

Allahabad High Court: Dr Kaushal Jyendra Thaker, J., decided an appeal with regard to the claim petition being filed beyond 6 months and

Case Briefs High Courts

HP HC | “Synergy of law with technology is the next big thing”; Stringent conditions laid down while granting bail to ‘foreign nationals’ and securing their presence during trial in light of Art. 21 of Constitution

Himachal Pradesh High Court: Anoop Chitkara, J., granted bail to the undertrial Nigerian national subject to very stringent conditions. The facts of

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SCC Times

Search Results for: extension of limitation

Delhi High Court| Negligence of counsel not a reasonable ground within Order XI Rule 1(5) CPC; Facts of the case must disclose ‘urgency’ to avail benefit under Or. XI R. 1(4) CPC

Justice Indira Banerjee – Powering and Empowering Her Way to the Top

Whether concurrent prosecutions under S. 138, NI Act and S. 420, IPC, will amount to double jeopardy? J&K and Ladakh HC analyses

Orissa High Court| Submission of certified order copy with appeal memo only a procedural requirement; Merit of the matter in appeal not to be sacrificed

Know Thy Judge| Justice Jitendra Kumar Maheshwari

2022 SCC Vol. 5 Part 1

2022 SCC Vol. 3 Part 1

2021 SCC Vol. 5 Part 3

P&H HC | Age relaxation cannot be claimed on the basis of CM’ tweet; HC rejects petition seeking relaxation in maximum age for Police Sub Inspectors

Rationalising “Complete Justice” under Article 142

Chief Justice SA Bobde retires: A look at his legacy and justice in the time of COVID-19

Supreme Court Monthly Roundup – March 2021

USA | American Rescue Plan Act (ARPA), 2021

2020 SCC Vol. 9 Part 2

All HC | Accident claim cases under MV Act whether governed by amended or unamended S. 166? Court determines

HP HC | “Synergy of law with technology is the next big thing”; Stringent conditions laid down while granting bail to ‘foreign nationals’ and securing their presence during trial in light of Art. 21 of Constitution

COVID-19 and Supreme Court – June roundup

Supreme Court Monthly Roundup – June 2020

Default/Statutory/Compulsory Bail: A Primer

COVID 19 | Rajasthan HC to take up only urgent matters; Advocates exempted to wear coats till 03-05-2020