forfeiture Archives

When 25% of the bid is already paid, whether failure to deposit the remaining 75% empowers the Bank to direct forfeiture of money even when Bank suffered no loss in subsequent auction? SC answers

Supreme Court: The Division Bench comprising of M.R. Shah and B.V. Nagarathna, JJ., directed the Indian Bank to refund the 25% auction

National Consumer Disputes Redressal Commission

Case Briefs Tribunals/Commissions/Regulatory Bodies

NCDRC | Possession of apartments due in 2016, not handed over till date: Developers directed to refund amount at an interest of 9% per annum

National Consumer Disputes Redressal Commission (NCDRC): Prem Narain, Presiding Member, has directed the developers of “Greenopolis” to refund homebuyers their amount deposited at

Case Briefs Tribunals/Commissions/Regulatory Bodies

Even a single default in payment can be a ground for cancelling the allotment of a property in a case where the developer is a private company

National Consumer Disputes Redressal Commission (NCDRC): A Single Member Bench of V.K. Jain, J., allowed an appeal filed against the order of

Case Briefs Supreme Court

Forfeiture of gratuity is not automatic on dismissal from service, is subject to Section 4(5) & (6) of Payment of Gratuity Act: SC

Supreme Court: Kurian Joseph, J. delivered the judgment for himself and Sanjay Kishan Kaul, J. wherein it was held that forfeiture of

Case Briefs High Courts

Section 4(6) of Payment of Gratuity Act does not contemplate conviction as a condition precedent for forfeiting gratuity

Bombay High Court: A Single Judge Bench comprising of S.C. Gupte, J. dismissed a writ petition which was filed challenging the forfeiture

Supreme Court

Revocation as a ground for forfeiture of the earnest money, discussed

Supreme Court: The question before the Court was whether refund of the earnest money deposit is allowed on the ground of revocation