Limitation in Filing Appeal before the NCLAT — Interesting Development
by Akaant Kumar Mittal†
Cite as: 2023 SCC OnLine Blog Exp 8
Search Results for: extension of limitation
Absence of application to condone delay barred by limitation; Madras High Court quashes FIR against self-styled Godman Shiva Sankar Baba
Madras High Court: In a criminal original petition filed under Section 482 of the Code of Criminal Procedure (CrPC) for
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Corporate Insolvency, Claims against Corporate Debtor and Period of Limitation; SC assesses impact of COVID-19 pandemic
Supreme Court: In a case relating to Corporate Insolvency, the Division Bench comprising of Indira Banerjee* and J.K. Maheshwari, JJ., quashed the
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COVID-19/Omicron surge yet again forces Supreme Court to extend period of limitation for filing of cases
Supreme Court: After the Supreme Court Advocates-on-Record Association approached the Court in light of the spread of Omicron, the new variant of
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Exploring Arbitration Claims through the Lens of Law of Limitation: A comprehensive analysis
by Tariq Khan†
Cite as: 2021 SCC OnLine Blog Exp 71
Interplay of IB Code with Law on Limitation – Putting to Rest Section 18 Dilemma – Part II
by Akaant Kumar Mittal†
Cite as: 2021 SCC OnLine Blog Exp 33
Chh HC | Legislature does not prescribe limitation with the object of destroying the rights of parties; Word “sufficient cause” to be given liberal construction
Chhattisgarh High Court: Rajendra Chandra Singh Samant, J., allowed the petition and set aside the impugned order. The facts of the case
Continue readingKar HC | Whether the indefeasible right of an accused to seek compulsive bail under S. 167(2) CrPC is defeated by the unilateral extension of time by the Court; HC elaborates
Karnataka High Court: John Michael Cunha, J., while allowing the present application for bail under Section 439 Criminal Procedure Code, 1973 made
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NCLAT | Whether provisions of Limitation Act, 1963 vide S. 238A of I&B Code, 2016 will be applicable to all NPA cases or not? Tribunal answers
National Company Law Appellate Tribunal (NCLAT): Full Bench of Justice Bansi Lal Bhat (Acting Chairperson) and Justice Anant Bijay Singh (Member, judicial) and
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Bangladesh SC | Period of limitation in filing petitions/applications/suits/appeals/revisions and all other proceedings under general or special laws extended till 31st August
Supreme Court of Bangladesh: Full Bench of Syed Mahmud Hossain, CJ and Muhammad Imman Ali, Hasan Foez Siddique, Mirza Hussain Haider, Abu
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COVID-19| SC extends limitation prescribed under the A&C, 1996 and the NI Act,1881
Supreme Court: The 3-judge bench of SA Bobde, Deepak Gupta and Hrishikesh Roy, JJ has directed extended the limitation prescribed under the
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Coronavirus (COVID-19)| SC extends limitation period for filing petitions/applications/suits/appeals, etc.
Supreme Court: The 3-judge bench of SA Bobde, CJ and L. Nageswara Rao and Surya Kant, JJ invoked its power under Article
Continue reading“Open, mutual and current account” exists only when there are shifting balances; cash payment simpliciter held not to extend limitation under Section 18, 19 limitation Act: Delhi HC
Delhi High Court: A Single Judge Bench comprising of Valmiki Mehta, J., dismissed a regular first appeal filed under Section 96 of
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30 days limitation period under Section 30 of RDB Act can’t be condoned by Section 5 of Limitation Act
Supreme Court: Deciding the question as to whether Section 5 of the Limitation Act, 1963 can be invoked to condone the prescribed
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Know Thy Judge | Supreme Court of India: Justice J.K. Maheshwari’s stellar career and important judgments
In August 2021, Justice J.K. Maheshwari was elevated to the Supreme Court and priorly served as Chief Justice of two High Courts- Andhra Pradesh and Sikkim.
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Know Thy Judge | Supreme Court of India: Justice K.V. Viswanathan’s Legacy & Influential Judgments
Discover the life, judgments, and contributions of Justice K.V. Viswanathan, who, on 19-05-2023, became one of the few lawyers, who were elevated directly from the Bar to the Judgeship of the Supreme Court of India, thereby enhancing the representation of the Bar in the Supreme Court.
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Know Thy Judge | Supreme Court of India: Justice Jitendra Kumar Maheshwari
In August 2021, Justice J.K. Maheshwari became the first Chief Justice from Sikkim High Court to be elevated to the Supreme Court and has served as Chief Justice of two High Courts, Andhra Pradesh and Sikkim High Courts.
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