review application Archives

Can orders be reviewed for relying on a judgment subsequently overruled by a superior Court? Supreme Court division bench delivers split verdict

The case pertains to the resurrection of controversy surrounding the Pune Municipal Corporation and Indore Development Authority judgements of the Supreme Court vis-à-vis Section 24 of the Land Acquisition Act, 2013.

Case Briefs Supreme Court

Review application cannot be used as an Appeal in disguise, reiterates Supreme Court

“An erroneous order may be subjected to appeal before the higher forum but cannot be a subject matter of review under Order 47 Rule 1 CPC”, stated the Supreme Court

Case Briefs High Courts

Madras High Court directs constitution of Teller Committee and to conduct Advocates Association elections within 90 days following existing byelaws of MHAA

Madras High Court: In a review application filed to review the order passed by this Court, the division bench of R. Mahadevan

Case Briefs Tribunals/Commissions/Regulatory Bodies

TDSAT | Review application cannot be accepted only on the ground that there may be some errors in accounts when sufficient opportunity already been given to parties

Telecom Disputes Settlement and Appellate Tribunal (TDSAT): Justice Shiva Kirti Singh (Chairperson) rejected the review application stating that the proceeding held and

Case Briefs Tribunals/Commissions/Regulatory Bodies

SAT | An order without reasons is violative of Article 14 of Constitution; appeal allowed in light of Clause 17 of the NSE Rules

Securities Appellate Tribunal (SAT), Mumbai : The Bench of Tarun Agarwala, J. (Presiding Officer) and C.K.G. Nair (Member) and M.T. Joshi, J.,

Case Briefs High Courts

All HC | Review application allowed as petition was dismissed without examining relevant qualifications

Allahabad High Court: This petition was filed before the Bench of Ashwani Kumar Mishra, J., where the decision of the U.P. Secondary