Installment Archives

Never Reported Judgment | When contract is not for delivery of goods in installments, supplier cannot treat non-payment of goods as ground for non-delivery of balance goods [1951 SCC 267]

This report covers the Supreme Court's Never Reported Judgment dating back to the year 1951 on breach of contract.

Ker HC | Adverse economic situation is a ground under unforeseen circumstances; petition allowed for making monthly payments instead of lump sum amount

Kerala High Court: Shaji P. Chaly, J. allowed the writ petition for the payment of the balance outstanding amount on the ground

Case Briefs High Courts

Bom HC | Threats by journalists who are reporters to publish news defaming a person amount to extortion

Bombay High Court: In an interesting case, M.G. Giratkar, J., maintained conviction of a journalist for the offence of extorting money from the

Case Briefs Tribunals/Commissions/Regulatory Bodies

CCI dismisses the allegations of abuse of dominance and cartelisation in light of competitive forces prevailing

Competition Commission of India (CCI): The 3-Member Bench comprising of Sudhir Mital (Chairperson), Augustine Peter and U.C. Nahta (Members), while pronouncing an

National Consumer Disputes Redressal Commission

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