Search Results for: extension of limitation
[BNSS] Punjab and Haryana HC determines governing law for time barred petition filed under CrPC before 30-06-2024 and pending as of 01-07-2024
The Court was of the view that the petition and the accompanying application seeking an extension of time were filed and registered in the registry of this Court when CrPC, 1973 was in force, hence, the matter would fall under the scope of Section 531(2)(a) and this petition should be adjudicated through the provisions of CrPC, 1973.
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Can mandate of arbitral tribunal be extended u/s 29A of the Arbitration Act, even after expiry of such mandate? Delhi HC answers
Section 29A of the Arbitration and Conciliation Act, 1996, empowers Courts to extend mandate of arbitral tribunals beyond the specified limitation.
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HIGH COURT JUNE 2024 WEEKLY ROUNDUP| Stories on NEET-UG; Video of Arvind Kejriwal’s Court Proceedings; Bhavani Revanna’s Bail; IPR; and more
A quick legal roundup to cover important stories from all High Courts this week.
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HIGH COURT JUNE 2024 WEEKLY ROUNDUP| Stories on Liquor Policy Scam; False article on Anant Ambani Interview; Reservation for Disabled Persons; Organ donation; and more
A quick legal roundup to cover important stories from all High Courts this week.
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Meghalaya HC directs for special interviews or examination to regularise services of 11 as Lady supervisors in Social Welfare Department
“The lady supervisors had served temporarily in the service for over fourteen years and with long years of service and experience, they had a legitimate expectation to be regularized or given an opportunity to secure their positions.”
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HIGH COURT MAY 2024 WEEKLY ROUNDUP| Stories on Baba Tarsem Singh Murder; Maternity Benefits for Third Child; Aaj Tak Sting Operation; PM Modi; and more
A quick legal roundup to cover important stories from all High Courts this week.
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Deciphering the Supreme Court’s Verdict on DMRC v. DAMEPL — The “Cure” to Longstanding Legal Battle
by Vasanth Rajasekaran† and Harshvardhan Korada††
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Madhya Pradesh High Court affirms decision to close ‘Scrap Sleepers Lifting’ contract and forfeiture of deposited money
Madhya Pradesh High Court rejected the petitioner’s argument for voiding the contract under Section 56 of the Contract Act, 1872, and found the failure to lift scrap was attributable to the petitioner.
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HIGH COURT MARCH 2024 ROUNDUP | Stories on 2006 Mumbai fake encounter; Arvind Kejriwal Arrest; W.B. Assembly Election 2021; UPSC Prelims 2024; and more
A quick legal roundup to cover important stories from all High Courts in March 2024
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Supreme Court Roundup March 2024 | Electoral Bonds; Celebratory firing; Permanent Commission to Woman SSC Officer; Compensation to NEET UG Candidates
The month of March began with a setback to MPs/ MLAs with Supreme Court stripping them off their immunity if they cast vote after taking bribes and continued with opening the pandora’s box of ‘electoral bonds’ kept safely with SBI.
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2024 SCC Vol. 3 Part 1
Administrative Law — Administrative Action — Administrative or Executive Function — File notings/Internal orders: In-principle approval and file notings do not give
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Filing of ‘Certified Copy’ not an empty ritualistic formality: NCLAT
NCLAT upheld appellant’s classification as a Financial Institution and it’s liability to pay Liquidation Costs.
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Live | 1st HIMCC 2024
The 1st Hidayatullah International Moot Court Competition 2024 is inspired by the ideals of late Hon’ble Justice Mr. M. Hidayatullah, who firmly
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Delhi High Court upholds maternity benefits of a contractual employee; Imposes costs on Delhi State Consumer Forum
Delhi High Court expressed surprise at GNCTD filing an appeal challenging the provision of benefits under the Maternity Benefit Act to a dedicated young woman who served in the Delhi State Consumer Forum for over five years on contractual basis considering their efforts to promote women’s interests, such as the Mukhyamantri Mahila Samman Yojna promising a monthly sum of Rs. 1,000 to adult women in Delhi, excluding tax-payers, government employees, or pensioners.
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HIGH COURT MARCH 2024 WEEKLY ROUNDUP| Stories on GOLD STEP v. GOLD FLAKE; Section 125 CrPC; Dear Jassi; Compassionate Appointment; Bail in Sexual Assault and more
A quick legal roundup to cover important stories from all High Courts this week.
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High Court Roundup February 2024 | Stories on Vyas ji Tehkhana; Ram Ki Janmabhoomi film; West Bengal Dental Council’s Election; SEBI’s Exit Policy; Freedom Fighters Pension; and more
A quick legal roundup to cover important stories from all High Courts in February 2024
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75 Landmark Judgments on Constitutional Law by the Supreme Court in 2023 Part III
by Siddharth R. Gupta* and Prakruthi N.**
Cite as: 2024 SCC OnLine Blog Exp 20
Construction Arbitration: Navigating Risks, Resolving Disputes, and Securing Damages
by Vasanth Rajasekaran* and Harshvardhan Korada**
Cite as: 2024 SCC OnLine Blog Exp 13
High Court Roundup January 2024 | Stories on Taxability of Granite, excommunication from community, child pornography, convict’s right to procreate, and more
This blog helps catch up with top stories from High Courts across the country and stay updated on various matters.
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