Rajasthan High Court
Case BriefsHigh Courts

Rajasthan High Court held that the Court must consider Unforeseen Circumstances in Contract Disputes, thereby, balancing equity for a just decision.

GST Laws
Experts CornerTarun Jain (Tax Practitioner)

by Tarun Jain*
Cite as: 2024 SCC OnLine Blog Exp 27

National Company Law Tribunal
Case BriefsTribunals/Commissions/Regulatory Bodies

The NCLT issued a notice and sought BharatPe’s response and fixed the next date of hearing on 04-04-2024.

calcutta high court
Case BriefsHigh Courts

“Waiver is the abandonment of a right which normally every body is at liberty to waive. It is an intentional relinquishment of known right or advantage, benefit, claim or privilege which except for such waiver the party would have enjoyed.”

Op EdsOP. ED.

by Anupama Arigala†

Madras High Court
Case BriefsHigh Courts

Madras High Court held that the petitioners are not entitled to join respondents 3 to 5 as parties to arbitral proceedings, as they do not qualify as “alter egos” of the first respondent or as successors-in-interest.

Case BriefsSupreme Court

Supreme Court: While addressing the question of law with regard to lifespan of relinquishment of claim for consideration for promotion in educational

Case BriefsSupreme Court

“Waiver is an intentional relinquishment of a right. It involves conscious abandonment of an existing legal right, advantage, benefit, claim or privilege.”

Case BriefsHigh Courts

Karnataka High Court: John Michael Cunha, J. disposed of the petition by appointing a sole arbitrator to adjudicate the said matter in

Case BriefsHigh Courts

Calcutta High Court: A Single Judge Bench comprising of Asha Arora, J. dismissed a revisional application filed by the petitioner assailing the