Utt HC | High Court cannot treat itself a court of appeal while entertaining writ of certiorari
Uttaranchal High Court: The Division Bench of S.K, Mishra ACJ. & N.S. Dhanik J., dismissed a petition filed against Claim Petition No.
Continue readingJanuary 5, 2022
The Doctrine of Essential Facilities: How Essential it is, in the Indian Market
by Manu Garg* and Anisha Agarwal**
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Whether adoption of parent Government Resolution by an undertaking leads to automatic adoption of subsequent modifying resolutions? SC decides
Supreme Court: The Division Bench of Dr Dhananjaya Y Chandrachud and M. R. Shah*, JJ., held that equation of posts and salary
Continue readingMP HC | Dismissal of application under S. 34 of Arbitration and Conciliation Act of 1996 on ground of limitation will come within the purview of refusing to set aside an arbitration award
Madhya Pradesh High Court: Vishal Dhagat, J. allowed an arbitration appeal against an impugned order passed by the First ADJ of Balaghat
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US- California | Genetic Information Privacy Act comes into effect
On January 01, 2022, the Senate Bill (‘SB’) 41 which establishes the Genetic Information Privacy Act entered into effect, following its approval
Continue reading‘Arrest, incarceration destroys a person and affects innocent relatives’: Del HC sentences police officer to 1-day SI for contempt of court, breach of directions in Arnesh Kumar case
Delhi High Court: Najmi Waziri, J., observed that “Arrest and incarceration destroys a person and collaterally affects many other innocent relatives. Subsequent release
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Modified reporting requirements for AIFs applicable from September 30, 2022
The Securities Exchange Board of India has stated that the modified reporting requirements shall be applicable to AIFs for quarter ending September
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Explained| Is State Election Commission/Collector’s order under Section 14B(1) of Maharashtra Village Panchayats Act, 1959 refusing to disqualify a Sarpanch/Member of Panchayat appealable?
Supreme Court: Answering an interesting question of law, the Bench of AM Khanwilkar* and CT Ravikumar, JJ has held that no remedy
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IDIA (West Bengal Chapter) | Two days Online Legal Workshop [January 29-30, 2022]
The West Bengal Chapter of the IDIA is organizing a two-day Online Legal Workshop on 29th and 30th January 2022. The workshop
Continue readingKar HC | Will an ex post facto approval validate a sale deed where prior approval by State Government was a statutory pre requisite? HC answers
Karnataka High Court: S. R Krishna Kumar J. allowed the petition and quashed the sale deed dated 23-08-2006. The present petition was
Continue readingAmazon v. Future | Future Retail seeking to terminate arbitration proceedings with Amazon: Read Delhi HC’s decision on 4 significant points
Delhi High Court: Amit Bansal, J., noted that, “…there is only a very small window for interference with orders passed by the
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Transitional provisions of Sea Cargo Manifest and Transhipment Regulations, 2018 extended till June 30, 2022
The Central Board of Indirect Taxes and Customs has amended the Sea Cargo Manifest and Transhipment Regulations, 2018 and notified Sea Cargo
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HP HC | Petition filed highlighting the plight of residents of the State regarding internet services in view of virtual classes/courtrooms etc; Elaborate suggestions laid down
Himachal Pradesh High Court: A Division Bench of Tarlok Singh Chauhan and Chander Singh Barowalia JJ. directed the respondents to comply with
Continue readingClubs allowing members to bring liquor purchased from outside, and drink without FL-2 license. Is it permissible? Madras HC examines, Issues directions
Madras High Court: S.M. Subramaniam, J., considered the question that the consumption of liquor in an Association, Club or in similar places,
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