Deputy Colonization Commissioner not empowered to make reference under Section 232 of Rajasthan Tenancy Act: Rajasthan High Court
Rajasthan High Court set aside the reference made by Deputy Colonization Commissioner, Bikaner.
reference
Unambiguous intent required for incorporating Arbitration Clause by reference under Section 7(5) of the Arbitration and Conciliation Act, 1996: Calcutta High Court
In the instant matter, the primary issue was the incorporation of arbitration clauses from the Master Facility Agreement and Settlement Agreement and the maintainability of a composite reference.
Interpretation of Schedule X of the Constitution vis-à-vis Disqualification; Speaker/Governor’s powers; Judicial Review: CJI led 3-judge bench refers matter to 5-judge Constitution bench
Supreme Court: The 3-judge bench of NV Ramana, CJI and Krishna Murari and Hima Kohli, JJ has referred the question relating to
SC clarifies law on admissibility of electronic evidence without certificate under Section 65B of Evidence Act, 1872
Supreme Court: In a reference dealing with the interpretation of Section 65B of the Evidence Act, 1872 that deals with admissibility of
Article 370| Here’s why the 5-judge bench refused to refer the pleas challenging the abrogation of Article 370 to a larger bench
Supreme Court: The 5-judge Constitution bench of NV Ramana, SK Kaul, R. Subhash Reddy, BR Gavai and Surya Kant, JJ has refused
Sabarimala| Questions of law can be referred to larger bench while hearing a review petition; Issues framed
Supreme Court: The 9-judge bench of SA Bobde, CJ and R Banumathi, Ashok Bhushan, L Nageswara Rao, M M Shantanagoudar, S A
Sabarimala| 9-judge bench reserves order on whether a reference can be made in a review petition
Supreme Court: The 9-judge bench of SA Bobde, CJ and R Banumathi, Ashok Bhushan, L Nageswara Rao, M M Shantanagoudar, S A
Sabarimala| Can reference be made in a review petition?9-judge bench to decide along with other issues
Supreme Court: A nine-judge Constitution bench of the Supreme Court will hear on February 6 argument on the issue whether the court
Party cannot be denied its right if Court doesn’t exhibit evidence despite reference; claimants awarded compensation under MV Act: SC
“Motor Vehicles Act is a beneficial piece of legislation enacted to give solace to the victims of the motor accident who suffer
Death Sentence confirmed in a case falling under ‘rarest of rare cases’
Uttaranchal High Court: While answering the criminal reference in a case falling under the category of ‘rarest of rare cases’, a Division