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The High Court warned that law publishers who fail to be careful while publishing statutory instruments, may end up inviting contempt proceedings in addition to being blacklisted from public tenders for supply of books.
Calcutta High Court observed that the Contractors have a duty to ensure their labor force complies with safety norms, and WBSEDCL is responsible for overall supervision.
While prohibiting the appellants from participating in tenders, the Calcutta High Court admitted the present appeal for further consideration and deliberation.
The Jharkhand High Court said that a show cause notice specifying grounds for the proposed action is mandatory in order to enable the other party to answer the case before passing blacklisting orders.
The Supreme Court observed that principles of natural justice should be necessarily read into the provisions of the Master Directions on Frauds, to save it from the vice of arbitrariness.
Karnataka High Court: S.G Pandit, J. disposed of the petition leaving respondent-Railway authorities at liberty to take action against the catering services
Jharkhand High Court: A Division Bench of Ravi Ranjan, CJ and Sujit Narayan Prasad, J. allowed the appeal and quashed the impugned
Supreme Court: The Division Bench comprising of M. R. Shah* and B.V. Nagarathna, JJ., held that if a tentative decision is taken
“Government must have freedom of contract.”
Blacklisting can effectively lead to the civil death of a person.
Bombay High Court: A Division bench comprising of Anoop V. Mohta and Bharati H. Dangre, JJ. heard a petition filed in relation