COFEPOSA Act | ‘Inordinate delay of 30 years’ compels Bombay High Court to quash 1993 detention order
“The satisfaction of the authorities based on conduct must precede action for prevention based on subjective satisfaction.”
Inordinate delay
Award passed after an inordinate and unexplained delay will be contrary to justice and will defeat justice: Delhi High Court
India has long hoped to become an arbitration hub and providing time bound mechanisms for resolving disputes will certainly be a feather in the cap. Introducing Section 29A by way of amendment is therefore intentioned to ensure that the disputes in arbitration are adjudicated in a time-bound manner.
Commissioner of CGST and Central Excise cannot continue adjudication proceedings after the inordinate delay of 13 years: Delhi High Court
The Delhi High Court held that the Commissioner of CGST and Central Excise cannot continue the proceedings for adjudication of the impugned show cause notice, after the lapse of thirteen years.
“Fundamental Right to Speedy Trial has been violated”: Allahabad High Court quashes criminal proceedings in electricity theft case, pending for more than 18 years
The Right of speedy trial is a fundamental right, and its violation causes prejudice even to the accused person
Supreme Court commutes death sentence of a rape and murder convict, due to ill-effects of 10 years of solitary confinement
Supreme Court: In appeal against the judgment passed by the Karnataka High Court three-judge bench of Uday Umesh Lalit*, C.J.,
Madras High Court set aside detention order passed by District Magistrate, due to undue and unexplained delay of 14 days in considering representation
Madras High Court: In a habeas corpus petition filed calling for the records pertaining to the order of detention passed
Madras High Court| Detention to be rendered illegal caused by inordinate delay in processing remarks
Madras High Court: A writ petition filed under Article 226 of the Constitution of India to issue a writ of habeus corpus
P&H HC | Entitlement to compensation on general principles for inordinate delay in receiving monies due; Interest on refund of excise duty granted
Punjab and Haryana High Court: The Division Bench of Ajay Tewari and Pankaj Jain, JJ., contemplated the appeal where the interest on
J&K HC | Non-execution of detention order for more than two years with inordinate delay by govt. for approval affects efficacy of such detention order; Detention order set aside
Jammu and Kashmir High Court: Puneet Gupta, J. detention order quashed and non-application of mind by the detaining authority in the present
Ker HC | Chargesheet cannot be quashed prior to the conclusion of departmental enquiry, merely on the ground that facts stated in the charge are erroneous
Kerala High Court: A Division Bench of C.T. Ravikumar and V.G. Arun, JJ. dismissed a petition seeking quashing of disciplinary proceedings on
Utt HC | High Court not to ordinarily permit a belated resort to extraordinary remedy under writ jurisdiction as it might cause public inconvenience and new injustices
Uttaranchal High Court: A Division Bench of Ramesh Ranganathan, CJ and N.S. Dhanik, J. entertained a writ petition which sought mandamus against
NCDRC | Inordinate delay by builder in delivery of flats’ possession amounts to deficiency of service – allottee granted complete refund along with compensation
National Consumer Disputes Redressal Commission: Justice V.K. Jain (Presiding Member), allowed a consumer complaint seeking a refund of money paid to book
Pat HC | Petition pertaining to compassionate appointment filed after a delay of ten years – barred by laches
Patna High Court: The Division Bench of Amreshwar Pratap Sahi and Anjana Mishra, JJ. rejected a petition assailing the order delivered by
Inordinate delay in replying to RTI applications amounts to harassment
Central Information Commission: In a recent case before CIC, appellant pleaded that he had received the information after issue of notice of
Importer will not be held responsible for bearing the cost of inordinate delay which was condoned by Authorities
Punjab and Haryana High Court: While deciding the case of detainment of imported goods of petitioner for the inordinate period by Directorate of