2023 SCC Vol. 5 Part 3
Arbitration and Conciliation Act, 1996 — S. 29-A (as amended w.e.f. 30-8-2019) — Time-limit for making award: Time-limit stipulated in this section,
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A short briefs on SCC Weekly law report, giving comprehensive reporting of reportable and non-reportable cases of the Supreme Court of India.
2023 SCC Vol. 5 Part 1
Constitution of India — Arts. 15(6) and 16(6) — Economic Disabilities or Economic Backwardness Criterion: Economic disabilities or economic backwardness, held (per
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2023 SCC Vol. 4 Part 5
Civil Procedure Code, 1908 — Or. 9 R. 13 r/w S. 17 of the Provincial Small Cause Courts Act, 1887 — Ex
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2023 SCC Vol. 4 Part 4
Constitution of India — Art. 226 — Maintainability of writ petition: A writ under Art. 226 against a private educational institute would
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2023 SCC Vol. 4 Part 3
Coal Bearing Areas (Acquisition and Development) Act, 1957 — Ss. 2(d), 9, 10, 11 and 18(a) — Demand towards premium of government
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2023 SCC Vol. 4 Part 2
CCS (Pension) Rules, 1972 — R. 54(14)(b) — Family pension: Although Hindu Adoptions and Maintenance Act entitles widow of a government servant
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2023 SCC Vol. 4 Part 1
Constitution of India — Arts. 19(1)(a) & (2) and Pt. III, Preamble & Art. 51-A — Right to freedom of speech and
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2023 SCC Vol. 3 Part 5
Arbitration and Conciliation Act, 1996 — Ss. 20, 2(1)(e) and 42 — Jurisdiction of Court: Determination of jurisdiction of Court, based on
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2023 SCC Vol. 3 Part 4
Arbitration and Conciliation Act, 1996 — S. 36 — Enforcement/Execution of arbitration award — Speed/Expedition: Necessity of speed/expedition in enforcement/execution of arbitration
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2023 SCC Vol. 3 Part 3
Motor Vehicles Act, 1988 — Ss. 166, 168 and 173 — Permanent disability: Principles to be adopted by Tribunals/Courts for determination of
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2023 SCC Vol. 3 Part 2
Criminal Procedure Code, 1973 — S. 427 — Consecutive or concurrent running of sentences: Normal rule is that such subsequent sentence shall
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2023 SCC Vol. 3 Part 1
Debt, Financial and Monetary Laws — Monetary Laws and Norms — Demonetisation 2016 — Demonetisation of Rs 500 and Rs 1000 currency
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2023 SCC Vol. 2 Part 4
Constitution of India — Arts. 14, 12, 266, 136 and 32 — State action in a matter arising from non-statutory contract: Scope
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2023 SCC Vol. 2 Part 3
Arbitration and Conciliation Act, 1996 — Ss. 11, 8 and 16 — Arbitrability — Accord and Satisfaction — Plea of claims being
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2023 SCC Vol. 2 Part 2
Constitution of India — Art. 14 — Right to equality — Reasonable accommodation of disabled or differently-abled persons — Requirement of: There
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2023 SCC Vol. 2 Part 1
Civil Procedure Code, 1908 — S. 11 — Res judicata — Applicability: Findings on issue(s) which actually fell for consideration in the
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2023 SCC Vol. 1 Part 4
Arbitration and Conciliation Act, 1996 — Ss. 20 and 42 r/w S. 2(1)(e) — Jurisdictional seat of arbitration once fixed under S.
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2023 SCC Vol. 1 Part 3
“Union Territory”, if “State” under Art. 131: The subject-matter of this article’s discussion is: does a “Union Territory” fall under word “State”
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2023 SCC Vol. 1 Part 2
Central Goods and Services Tax Act, 2017 — S. 174(2)(c) — Scope of: First part protects any right, privilege, obligation, etc. under
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2023 SCC Vol. 1 Part 1
Arbitration and Conciliation Act, 1996 — S. 33 — Power of modification of award under — Scope of: Award can be modified
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