Explained| Pre-deposit of 75% of arbitration award amount under Section 19 of the MSME Act, 2006 mandatory or discretionary?
Supreme Court: The bench of MR Shah* and AS Bopanna, JJ has held that in an appeal/application filed under Section 34 of
mandatory provision
MP HC | S. 14(3) of the Juvenile Justice Act not mandatory in all circumstance; delay adequately explained
Madhya Pradesh High Court: This petition was filed before the Bench of Atul Sreedharan, J., against the order passed by Special Judge
Conviction reversed due to failure of police to communicate right of the accused under Section 50 NDPS Act
Himachal Pradesh High Court: Chander Bhushan Barowalia, J., allowed a criminal appeal filed against the judgment of the trial court whereby the