mandatory Archives

‘Compliance with Ss. 15-A(3), 15-A(5) of SC & ST Act mandatory’; Delhi HC sets aside bail order granted without hearing the victim

“It is mandatory for the Court to issue a reasonable notice of any Court proceedings, including any bail application filed by the accused, to the victim and the victim or the dependent of a victim has a right to be heard at any proceeding under the Scheduled Castes and the Scheduled Tribes Act (Prevention of Attrocities), 1989.”

Case Briefs High Courts

In cases of urgency and to preserve party’s rights, arbitral proceedings can be initiated even when conciliation proceedings were pending: Delhi High Court

The Delhi High Court held that even if the Contract clearly stated that before resorting to arbitration, the parties agreed to explore Conciliation by the Committee, the same cannot be held to be mandatory in nature. Further, the Court held that in case of urgency, arbitral proceedings can be initiated even when conciliation proceedings were pending.

Case Briefs High Courts

Delhi High Court| Interpretation of an arbitration clause must be predicated upon a construction of the contract as a whole, and no particular word or phrase should be unduly emphasized to negate the clause of its true meaning

Delhi High Court: In a case filed by Panasonic India Private Limited (petitioner) seeking appointment of an arbitrator to adjudicate disputes which

Business News News

Aadhaar-PAN linking is mandatory and has to be completed till 31-3-2019 by PAN holders requiring filing of Income Tax Return

Constitutional validity of Aadhaar has been upheld by the Supreme Court of India in September 2018. Consequently, in terms of Section 139AA of

Case Briefs High Courts

Considering representation under S. 13(3A) SARFAESI Act mandatory, time provided to communicate response thereon is not: Del HC

Delhi High Court: A Single Judge Bench comprising of Vibhu Bakhru, J. dismissed a petition seeking a writ to be issued to set

Case Briefs High Courts

Time period under Order VIII Rule 1 CPC for filing written statement is directory and not mandatory in nature

Jharkhand High Court: A Single Judge Bench of Shree Chandrashekhar, J., allowed a writ petition filed by the petitioner against the order

Case Briefs High Courts

Transfer is an incident of service, not to be interfered with unless effected in violation of mandatory statutory rules

Rajasthan High Court: A Single Judge Bench comprising of Veerender Singh Siradhana, J. dismissed a civil writ petition filed by the petitioner