Liabilities Archives

Never Reported Judgment | Sale of joint family property by Karta to pay off debts of business, not being a joint family business, cannot bind other members [(1953) 1 SCC 245]

This report covers the Supreme Court’s Never Reported Judgment dating back to the year 1953 on sale of joint family property by Karta.

Op Eds OP. ED.

The Road Often Taken — An In-Depth Analysis of Section 65 of Insolvency and Bankruptcy Code, 2016

by Ridhima Verma†

Case Briefs Tribunals/Commissions/Regulatory Bodies

Should Resolution Professional include delayed claims of homebuyers under memorandum of information? NCLAT decides

National Company Appellate Tribunal, New Delhi: The Coram of Ashok Bhushan, J (Chairperson), Shreesha Merla (Technical member), and Naresh Salecha (Technical member)

Case Briefs High Courts

Cal HC | Plea of absolute privilege protects a statement in civil defamation, however false and defamatory it may be, even though made with malicious motive

Calcutta High Court: Debangsu Basak, J., while addressing a matter with regard to defamation, observed that “in a civil action for defamation, the

Case Briefs High Courts

Pat HC | Acceptance of affidavit of assets and liabilities – raises presumption of validity of elected candidate’s nomination

Patna High Court: The Division Bench of Amreshwar Pratap Sahi, CJ and Anjana Mishra, J. dismissed an appeal challenging election of a