Law of Limitation Archives

[S. 37 Arbitration Act] GNCTD to pay costs to Educomp Solutions; Delhi High Court upholds order

In 2001, the appellant, Director of Education under the aegis of the Directorate of Education created by the Government of NCT of Delhi, floated a tender for the implementation of the Computer Education Project (“CEP-II”) for various government/ government aided Senior Secondary Schools, and Educomp Solutions a provider of technology-based educational products and services was awarded the contract.

Case Briefs High Courts

Law of Limitation| Exercise of power of discretion if made excessively, it would defeat the purpose and object of law of limitation; Courts not to travel beyond permissible extent

Madras High Court: Expressing that, Power of discretion is to be exercised to mitigate the injustice if any occurred to the litigants,

Case Briefs High Courts

Bom HC | In case of an application for amendment of pleadings, what would be the principal condition that Courts need to consider? Read on

Bombay High Court: Milind N. Jadhav, J., addressed a matter with regard to the amendment of pleadings. Petitioners have submitted that they

Op Eds OP. ED.

SCC Times

Law of Limitation

[S. 37 Arbitration Act] GNCTD to pay costs to Educomp Solutions; Delhi High Court upholds order

Law of Limitation| Exercise of power of discretion if made excessively, it would defeat the purpose and object of law of limitation; Courts not to travel beyond permissible extent

Bom HC | In case of an application for amendment of pleadings, what would be the principal condition that Courts need to consider? Read on

Applicability of the Law of Limitation to Arbitration Proceedings

Acknowledgement of Time Barred Debts in Balance-Sheets: The NCLAT’s Deviance

Execution of a Decree: When does the clock start ticking?

NCDRC | Law of limitation has to be applied with all its rigor even though it may harshly affect a particular party