Kerala High Court
Case BriefsHigh Courts

Referring to the amended portion of Commercial Courts Act, 2015 with Supreme Court’s interpretation, Kerala High Court found the Commercial Court’s refusal for acceptance after delay in filing written statement beyond 120 days justified.

Case BriefsHigh Courts

Kerala High Court: A Single Judge Bench of Raja Vijayaraghavan, J.,  decided a bail application filed under Section 239 of the CrPC