NCLAT
Case BriefsTribunals/Commissions/Regulatory Bodies

While adjudicating an appeal file with a delay of 55 days, the Tribunal held that S. 238 IBC overrides S. 12 of the Limitation Act, 1963 and therefore this Tribunal does not have power to condone a delay beyond a period of 45 days.

Delhi High Court
Case BriefsHigh Courts

    Delhi High Court: C Hari Shankar, J. opined that Section 5 of the Limitation Act, 1963 will apply in respect

Case BriefsHigh Courts

Jharkhand High Court: Sanjay Kumar Dwivedi, J., held that Section 106 of the Factories Act is mandatory in nature and the Courts

Case BriefsHigh Courts

Delhi High Court: A Bench of G.S. Sistani and Jyoti Singh, JJ., dismissed an appeal filed by the appellant-wife against the order of

Case BriefsHigh Courts

Rajasthan High Court: The Bench of Dinesh Mehta and Sangeet Lodha, JJ. dismissed the appeal filed against the order passed by the