2022 SCC Vol. 10 Part 1
Cases ReportedSCC Weekly

    Commercial Courts Act, 2015 — S. 12-A — Rejection of plaint for non-compliance with S. 12-A i.e. in cases where

Case BriefsHigh Courts

Bombay High Court: Sandeep K. Shinde, J., reiterated the law laid down by the Supreme Court in the case of Pradip Ram

Case BriefsHigh Courts

Kerala High Court: Raja Vijayaraghavan V., J. was allowed a criminal petition filed by persons accused of smuggling gold and foreign currency,