Disputed Facts Archives

J&K HC | Disputed facts render writ petition unmaintainable; Writ Petition challenging house arrest of Farooq Abdullah dismissed

Jammu and Kashmir High Court: Dismissing a writ petition filed by the kin of former Chief Minister Farooq Abdullah, a bench comprising

Case Briefs Foreign Courts

SA HC | ‘Plascon-Evans Rule’ could not resolve the disputed facts; application referred to trial

South Africa High Court, Free State Division, Bloemfontein: V.M. Morobane, AJ. referred the application to trial as the facts were not capable

Case Briefs Tribunals/Commissions/Regulatory Bodies

Disputed question of facts cannot be determined by NCLT; application under Section 9 I&B Code rejected: NCLAT

National Company Law Appellate Tribunal (NCLAT): A two-member bench comprising of Justice S.J. Mukhopadhaya, Chairperson and Justice Bansi Lal Bhat, Member (Judicial)