vessel Archives | SCC Times

Calcutta High Court directs ‘M.V. Marintrust – 01’ vessel’s owner to appoint Surveyor to assess goods’ quantity, damage and current value

Calcutta High Court directed the Joint Special Officers to conduct a fresh auction for the vessel in conformity with the order of sale and appoint a fresh valuer who will reflect a more realistic value of the vessel.

Case Briefs High Courts

Bombay High Court| Claim cannot be rejected simply because prior permission of Liquidator was not taken for rendering emergency services

Bombay High Court observed that the ship was guarded by the applicant on the guidance of Board of Trustees of the Port of Mumbai and there is no reason why the Official Liquidator shall later drag its feet in disbursing the amount as per the invoice which has been already declared genuine.

Legislation Updates Rules & Regulations

Static and Mobile Pressure Vessels (Unfired) (Amendment) Rules, 2021

The Ministry of Commerce and Industry has issued the Static and Mobile Pressure Vessels (Unfired) (Amendment) Rules, 2021 on August 31, 2021.

Case Briefs High Courts

Bom HC | An unsatisfied order/Judgment in personam is no bar to proceedings in rem

Bombay High Court: R.I. Chagla, J., while addressing a matter held that, “Cause of action in rem does not merge with the Order

Case Briefs International Courts

Law of the Sea | Italy to compensate USD 285,000 to Panama for causing loss of its M/V Norstar in breach of Art. 87 of UN Convention on Law of the Sea

International Tribunal for the Law of the Sea: In the battle between Panama and Italy concerning Panama’s claim for compensation regarding loss of

Case Briefs High Courts

Marine vessel ordered to be arrested in light of maritime claim under Section 4 of Admiralty Act, 2017

Calcutta High Court: A Single Judge Bench comprising of Ashis Kumar Chakraborty, decided an admiralty suit wherein it directed the arrest of