Construction Arbitration: Navigating Risks, Resolving Disputes, and Securing Damages
by Vasanth Rajasekaran* and Harshvardhan Korada**
Cite as: 2024 SCC OnLine Blog Exp 13
Guarantee
Karnataka HC issues guidelines for proper furnishing of surety for bail and prevention of fake sureties
Karnataka High Court: While deciding the instant matter arising out of a fake surety for bail which had been created
NCLT| Can a Financial Creditor initiate Insolvency Resolution Process against a Personal Guarantor?
National Company Law Tribunal, Hyderabad: The Bench of N. Venkata Ramakrishna Badarinath, Judicial Member, and Veera Brahma Rao Arekapud, Technical Member held
Del HC | Can ‘Pawnor’ under Ss. 172/176 of Contract Act be made liable for repayment of entire debt, in absence of any guarantee being furnished? Succinct Report
Delhi High Court: The Division Bench of Rajiv Sahai Endlaw and Asha Menon, JJ., held that the pawnor, merely by his act
CESTAT | Company providing service to member companies without consideration not liable to service tax under Business Auxiliary Service (BAS)
Suchita Shukla, Editorial Assistant has put this story together
Bom HC | Dishonour of a cheque issued as a mere guarantee does not attract punishment under S. 138 NI Act
Bombay High Court: K.R. Shriram, J., dismissed a criminal appeal filed against the order of the trial court whereby the accused was acquitted