defaulter Archives

Case Briefs Tribunals/Commissions/Regulatory Bodies

TDSAT | Zee Entertainment at liberty to disconnect connection if petitioner becomes a defaulter

Telecom Disputes Settlement and Appellate Tribunal (TDSAT): A.K. Bhargava (Member) disposed of this broadcasting petition while proposing to the petitioner for payment

Case Briefs High Courts

Ker HC | Recovery proceedings in a co-owned property can be initiated only against defaulter’s share in such property

Kerala High Court: Shaji P. Chaly, J. dismissed a petition challenging initiation of recovery proceedings against the share of the defaulter in

Case Briefs High Courts

Sales Tax Authorities cannot enforce the alleged charge on a property from the buyer of the property if she/he has had no notice of the same

High Court of Bombay: In a case where the petitioners were charged against unanticipated dues on a property by the Sales Tax