SCC Weekly

A short briefs on SCC Weekly law report, giving comprehensive reporting of reportable and non-reportable cases of the Supreme Court of India.

2022 SCC Vol. 10 Part 5
Cases ReportedSCC Weekly

    Criminal Procedure Code, 1973 — Ss. 437 to 439 — Bail applications: If more than one bail application is filed

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Cases ReportedSCC Weekly

    Civil Procedure Code, 1908 — Or. 12 R. 6 — Grant of relief on the basis of admission — When

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Cases ReportedSCC Weekly

    Civil Procedure Code, 1908 — Or. 22 Rr. 3 and 4 — Abatement of appeal: Appeal as a whole cannot

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2022 SCC Vol. 10 Part 2
Cases ReportedSCC Weekly

    Arbitration and Conciliation Act, 1996 — Ss. 14(1)(a) and 2(1)(e) r/w Ss. 11(5) and 11(6) — Application seeking termination of

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2022 SCC Vol. 10 Part 1
Cases ReportedSCC Weekly

    Commercial Courts Act, 2015 — S. 12-A — Rejection of plaint for non-compliance with S. 12-A i.e. in cases where

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Cases ReportedSCC Weekly

Arbitration and Conciliation Act, 1996 — Ss. 7, 8 and 11 — Essential requirements of arbitration agreement: When there is discernible intention

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Cases ReportedSCC Weekly

    Criminal Procedure Code, 1973 — Ss. 451 and 457: In this case, civil suit was pending between financier of vehicle

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Cases ReportedSCC Weekly

    Constitution of India — Art. 21 — “Victim” of crime: Scope of rights of “victim” of crime, to participate in

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Cases ReportedSCC Weekly

    Arbitration and Conciliation Act, 1996 — S. 31(7) and Ss. 17, 21, 23(3), 24(1), 25, 26, 29 and 85(2)(a) —

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SCC Part
Cases ReportedSCC Weekly

    Income Tax Act, 1961 — Ss. 260-A, 269 and 120 — Appropriate High Court for filing appeal or reference against

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SCC Part
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    Civil Procedure Code, 1908 — Or. 23 R. 3 — Consent order: All the parties to the consent terms are

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SCC Part
Cases ReportedSCC Weekly

    “Age of Consent” under the POCSO Act: In this article, an attempt is being made to minutely scrutinise and analyse

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SCC Part
Cases ReportedSCC Weekly

    Civil Procedure Code, 1908 — Or. 7 R. 11(d) and Or. 14 R. 2: Limitation as a ground for rejecting

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SCC Part
Cases ReportedSCC Weekly

    Civil Procedure Code, 1908 — S. 96, Or. 41 Rr. 31 and 33: Principles summarised regarding powers and duty of

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SCC Part
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    Arbitration and Conciliation Act, 1996 — Ss. 8, 11, 7, 2(1)(h), 16 and 45 — Non-signatory or non-party to arbitration

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SCC Part
Cases ReportedSCC Weekly

    Arbitration and Conciliation Act, 1996 — S. 17 — Interim measures — Termination of lease: Interim direction by arbitrator to

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SCC Part
Cases ReportedSCC Weekly

    Constitution of India — Arts. 300-A and 31 — Expropriation of private property by State — Compensation — Entitlement: State

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SCC Part
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    Advocates Act, 1961 — S. 16 — Procedure for designation of Senior Advocates: Clarification of Guidelines prescribed for Supreme Court

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SCC Part
Cases ReportedSCC Weekly

    Army Act, 1950 — Ss. 125, 126, 69, 3(ii) and 70 — Criminal trial — Concurrent jurisdiction of court martial

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SCC Part
Cases ReportedSCC Weekly

    Competition Act, 2002 — Ss. 3(1), 19 and 26(1) — Jurisdiction of CCI vis-à-vis lottery business: Enquiry by CCI into

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