section 8 Archives

Whether power u/s 8 of PMLA conferred on Adjudicating Authority can be exercised only by member having experience in law: Telangana HC clarifies

“When legislature confers the function of adjudication on an authority under the statute, the same can be performed by such authority within the four corners of the power conferred on it.”

Case Briefs Supreme Court

SC calls for amendment to Sections 11(7) & 37 of the Arbitration and Conciliation Act, 1996 to bring Sections 8 & 11 at par on appealability. Read how Vidya Drolia judgment has led to an anomaly

Supreme Court: In the light of the “prima facie” test laid down last year in Vidya Drolia v. Durga Trading Corporation, (2021) 2

Case Briefs High Courts

Penetration is not sine qua non to constitute sexual assault under Section 8 POCSO Act

Calcutta High Court: A Single Judge Bench comprising of Shivakant Prasad, J. dismissed a criminal appeal filed by the appellant against the

Case Briefs Supreme Court

Mere allegation of fraud simplicitor may not be a ground to nullify the effect of arbitration agreement between the parties

Supreme Court: Explaining the scope of Section 8 of the Arbitration and Conciliation Act, 1996, the Bench of Dr. A.K. Sikri and