SCMONTHLY CASE LAW ARCHIVE
Read 124 LawLens analyses of Supreme Court judgments published in September 2026, covering key rulings, legal principles and case law.
← BACK TO THE SUPREME COURT DESKPERMANENT MONTHLY EDITIONS
Orris owned land on which Three C Shelters Private Limited (the corporate debtor) was developing the Greenopolis project.
3 MIN READ→
The appellant, a contractor, held two earlier PMGSY contracts and three later, separate contracts with CGRRDA.
3 MIN READ→
Sterling Holiday Resorts Limited (“the Borrower”) mortgaged its Ooty resort to IFCI and defaulted on the loan.
3 MIN READ→
The appellant-complainant alleged that respondent No. 2 had borrowed ₹3,00,000 and issued a cheque in repayment, which was dishonoured.
3 MIN READ→
The appeals concerned land acquired in six villages in Fazilka District, Punjab, for construction of the Aspal Extension Drain.
3 MIN READ→
Following violence during a mosque survey in Sambhal on 24 November 2024, in which four persons died, the appellant was arrested in January 2025 in connection with several FIRs.
3 MIN READ→
The respondents obtained concurrent decrees for specific performance of an alleged oral agreement to sell the appellants’ property.
3 MIN READ→
The appeals challenged the Rajasthan High Court’s dismissal of the appellants’ applications for regular bail: Shubhanshu Dixit’s application was dismissed on 1 June 2026, and Sanjay Badaya’s on 13 August 2026.
3 MIN READ→
The Supreme Court took suo motu cognisance of recent media reports concerning alleged sexual offences against women and minors across Delhi-NCR, including incidents in Aastha Kunj Park, Swaroop Nagar and a moving slee...
3 MIN READ→
The appellant was the successful bidder for Lot No. 5 in a liquidation auction, with a reserve price of ₹25.56 crore.
3 MIN READ→
Following the reorganisation of Bihar and the creation of Jharkhand, disputes arose over employment-related liabilities of workers of five State-owned corporations.
3 MIN READ→
The wife filed a criminal transfer petition seeking transfer of a Cuttack criminal case to Mumbai and a civil transfer petition seeking transfer of a domestic-violence case to Mumbai; the Supreme Court stayed proceedi...
2 MIN READ→
The parties entered into three agreements on 26 August 2025: a Manufacturing Agreement, a Supply and Distribution Agreement, and an Intellectual Property Agreement. The Manufacturing Agreement contemplated exclusive m...
3 MIN READ→
The Appellant was the registered owner of M.V. Nereus Progress, which had been let to Nereides Marine Services (“Nereides”) under a BIMCO BARECON 2017 bareboat charterparty dated 03.10.2024. Following persistent non-p...
3 MIN READ→
On 27 September 2017, Maheshbhai was travelling in the general compartment of a train towards Surat via Ahmedabad. The claimants alleged that, owing to overcrowding and a sudden jerk, he fell from the train between Sa...
3 MIN READ→
The prosecutrix, PW-1, alleged that on 19.06.2009 the appellant took her in his car to a flat in Ludhiana on the pretext of introducing her to his daughter, kept her there for two days, and thereafter took her to an a...
4 MIN READ→
The petitioner’s son, who was suffering from depressive disorders, was admitted to a hospital and died by suicide.
3 MIN READ→
The appellant was the complainant in proceedings under Section 138 of the Negotiable Instruments Act, 1881 (“NI Act”), and the respondent was the accused.
3 MIN READ→
The respondent was selected as a Recruit (under training) for the post of Rakshak in the Railway Protection Special Force (RPSF) and was directed by the Commandant’s call letter dated 03.05.1979 to undergo initial tra...
4 MIN READ→
Pinki @ Simran and her two minor daughters were found murdered near railway tracks in Ludhiana on 28 December 2009.
3 MIN READ→
The appellant was convicted for sexually assaulting his approximately six-year-old step-daughter, repeatedly subjecting her to penetrative sexual assault, throttling her to death, and attempting to conceal the offence...
5 MIN READ→
Hariom Projects Pvt. Ltd. was awarded a contract by the Union of India for providing administrative and training infrastructure at NDA Khadakwasla. Disputes arose concerning payment adjustments, escalation calculation...
4 MIN READ→
‘R’ and ‘E’, both previously married, married in 2011 and had a daughter, ‘M’, in 2015. Following marital discord, ‘E’ left the matrimonial home with the child on 02.04.2018. ‘R’ instituted guardianship proceedings un...
5 MIN READ→
The parties married on 26 September 2011 and had two children: a son born in 2013 and a daughter born in 2019. The mother left the matrimonial home in 2018 while pregnant and thereafter remained the primary caregiver...
4 MIN READ→
Renukaiah received six items of land in a family partition, including Survey Nos. 186/1 and 186/2A, which constituted the suit properties.
3 MIN READ→
The petitioners filed a batch of writ petitions under Article 32 challenging Sections 7, 6 and 8(2) of the Chief Election Commissioner and other Election Commissioners (Appointment, Conditions of Service and Term of O...
5 MIN READ→
The appellant alleged that, following disputes with business associates, police officials unlawfully apprehended him, seized and accessed his electronic devices, detained him, and coerced him into executing documents...
3 MIN READ→
Mahanadi Coalfields Ltd. issued a tender for hiring heavy earth-moving machinery for works at its Kulda Open Cast Project and adjoining areas in Sundargarh. GSCO was the successful bidder, and the parties entered into...
3 MIN READ→
The appeals challenged the Division Bench judgment of the Himachal Pradesh High Court in PIL No. CWPIL No. 30 of 2024, which quashed the award of work to the appellant and directed the authorities to re-tender the rem...
3 MIN READ→
NEEPCO invited tenders for civil works relating to a Gas Turbine Power Project in Tripura; Astra Construction’s tender was accepted and the parties executed a contract containing Clause 54 of the General Conditions of...
3 MIN READ→
The parties, married in Kolkata on 15 December 2018 under Hindu rites, lived together for substantial periods in London, where they had established their matrimonial home and financial interests.
4 MIN READ→
Gangaram died intestate in 1949, leaving behind his son Ganapati, born through his first wife, and his widow Kashibai, who had two daughters, including Defendant Nos. 1 and 2.
4 MIN READ→
The appellant-informant and the first respondent-accused were neighbours. The accused and her father-in-law had undertaken construction under a municipal licence, allegedly relying on an interpolated and forged copy o...
3 MIN READ→
Jaswinder Singh, a Patwari, was alleged to have demanded ₹10,000 from Kulwant Singh for mutating property in favour of the legal heirs of Kulwant Singh’s deceased brother. The amount was allegedly settled at ₹9,500.
3 MIN READ→
The respondents had worked through contractors engaged by the appellant, Oil and Natural Gas Corporation Ltd. (“ONGC”), and claimed gratuity from ONGC.
3 MIN READ→
A 17-year-old girl was reported missing on 9 October 2012 and was found dead the following day in bushes near Mannasanka. The post-mortem indicated rape and death by strangulation
4 MIN READ→
On 7 June 2009, PW-1 lodged an FIR against unknown persons stating that his father, Om Prakash, and Ganga Ram had left Theog and were later found dead near Gadah Kufri at about 10:30 p.m. on 6 June 2009.
3 MIN READ→
The appeal concerned the maintainability and proper forum of a suit under Section 134 of the Trade Marks Act, 1999 in the State of Jharkhand, where a Civil Judge (Senior Division) had been notified as a Commercial Cou...
4 MIN READ→
The respondents claimed through predecessors whose lands were acquired under Section 4(1) read with Section 17 of the Land Acquisition Act, 1894. The Collector made an award on 15 February 1977, and the predecessors a...
4 MIN READ→
The Market Committee, Ludhiana issued a DNIT on 13.02.2026 for collection and realisation of user charges from vehicles using Mandi infrastructure for the period 01.04.2026 to 31.03.2027.
3 MIN READ→
M/s. Hemkund Duplex and Board Pvt. Ltd. insured its stock, buildings, plant and machinery with New India Assurance Company Ltd. under two fire policies.
4 MIN READ→
An FIR was registered by the Maharashtra Anti-Terrorism Squad on 21 September 2022 for offences under Sections 120B, 121A and 153A IPC and Section 13(1)(b) of the UAPA.
4 MIN READ→
An FIR was registered against the appellant under Sections 64, 65(1) and 351 of the Bharatiya Nyaya Sanhita, 2023, read with Section 6 of the Protection of Children from Sexual Offences Act, 2012, alleging sexual abus...
4 MIN READ→
The Plaintiff instituted a suit on 10.06.2013 seeking a declaration that a 25.05.2005 sale deed executed by his power-of-attorney holder was void, recovery of possession, mesne profits, and consequential reliefs.
4 MIN READ→
The assessee, a public limited company engaged in manufacturing and exporting readymade garments, claimed deductions under Section 80HHC of the Income-tax Act, 1961, for assessment years 2000–01 and 2001–02.
3 MIN READ→
An arbitral award dated 13 June 2019 directed the appellant to pay ₹1,46,40,005.02, together with interest, resulting in an awarded amount of ₹1,77,97,434.
3 MIN READ→
The first respondent–plaintiff filed a suit seeking a declaration that he was a tenant-occupier of approximately 2,000 square feet on the ground floor of Plot No. 63, at a monthly rent of ₹1,000, along with consequent...
3 MIN READ→
On 14 May 2001, accused Narendra allegedly threatened to kill Dhruba Pradhan, the deceased.
3 MIN READ→
Disputes arose between the appellants and the respondent under an agreement containing an arbitration clause.
3 MIN READ→
On 19 August 1994, Chintamani was assaulted by the appellants and another accused with a spade and tangias, sustaining four injuries.
3 MIN READ→
Moti Ram (A1) and Man Singh (A2) were tried for murdering Beli Ram on 25 April 2012, allegedly in furtherance of their common intention under Section 302 read with Section 34 of the Indian Penal Code, 1860. The prosec...
3 MIN READ→
The appellants-plaintiffs leased land to the respondents-defendants under a registered lease deed dated 17.10.2011 for 33 years, at a monthly rent of ₹92,550 with a 7% annual increase.
4 MIN READ→
The appellants instituted proceedings under Section 92 of the Code of Civil Procedure, 1908 (“CPC”), along with an application seeking leave to institute a suit concerning the management and affairs of the respondent...
4 MIN READ→
Following a 1991 hooch tragedy in Mumbai in which approximately 93 persons died after consuming methanol-adulterated liquor, the Maharashtra Government amended the Maharashtra Poisons Rules, 1972 through the 2011 Noti...
4 MIN READ→
The appellant was convicted by the Special Court under Section 363 of the Indian Penal Code, 1860 (“IPC”) and Section 6 of the Protection of Children from Sexual Offences Act, 2012 (“POCSO Act”), and was sentenced to...
4 MIN READ→
The respondents were Hindi Translators working against the post of Assistant Director (Official Language), subsequently renamed Rajbhasha Adhikari, on an officiating basis.
3 MIN READ→
A dispute concerning waterlogging and the draining of rainwater led to an assault on the petitioner, his brother and uncle by six accused persons. The petitioner and his brother sustained multiple injuries, including...
4 MIN READ→
The appellant-plaintiff agreed to purchase approximately five bighas of agricultural land near Agra for ₹20,000 and paid ₹5,000 as advance under a registered agreement to sell dated 16 June 1975.
3 MIN READ→
The appellants were Higher Secondary School Teachers (Junior) appointed through direct recruitment in Government-aided schools in Kerala pursuant to the Government Order dated 13 May 1998. They claimed the full-time p...
3 MIN READ→
The NCLT, Mumbai approved Ashdan Properties Private Limited’s resolution plan concerning Rolta India Limited on 15 December 2025.
4 MIN READ→
The appellant had worked as an Anganwadi Sevika in Jalgaon District since February 1992. An advertisement issued by the Zilla Parishad, Nashik, invited applications for Anganwadi Supervisor posts and required, inter a...
3 MIN READ→
On 29 November 2004, the police claimed to have received information that two persons were carrying charas near Bandariya Tiraha, Jabalpur. A police party apprehended Abdul Rajik and Govind, who were each carrying a b...
4 MIN READ→
The respondent-assessee, a real-estate company, filed its return for AY 2006–07 claiming a deduction of approximately ₹78.99 crore under Section 80IB(10) of the Income Tax Act, 1961 (“the Act”) in respect of housing p...
4 MIN READ→
The appellant, while serving as Divisional Security Commissioner, Railway Protection Force, Palakkad, was prosecuted pursuant to FIR No. RC19(A)/2005/KER/CBI for allegedly demanding and obtaining illegal gratification...
5 MIN READ→
UPPCL issued an advertisement dated 04.03.2011 for 2,974 posts of Technician Grade-2 (Trainee) Electrical, prescribing, inter alia, a two-year electrician trade certificate, High School qualification with Science and...
4 MIN READ→
The appellant obtained a commercial vehicle loan from Cholamandalam Investment and Finance Company Ltd. for a Tata SFC 407 truck, secured by hypothecation of the vehicle. After repeated defaults, the financier issued...
4 MIN READ→
M/s. Kishan Chand Foundation Trust claimed ownership of 4,678 sq. metres of land at Gaganmahal Village, Hyderabad, under a registered sale deed executed in 1968. The Mandal Revenue Officer issued notice under Section...
3 MIN READ→
On 25 October 2022, the appellant was riding a two-wheeler with his brother when a mini-truck driven by Respondent No. 2 collided with them at Thatimaakulapalli Cross Road, District Tirupati, Andhra Pradesh. The appel...
3 MIN READ→
The proceedings concerned compliance with the Supreme Court’s directions in its judgment dated 30 January 2026 regarding menstrual hygiene facilities and related infrastructure in schools. The Court had directed all S...
3 MIN READ→
The batch comprised approximately 271 civil appeals and special leave petitions filed by the Union of India against orders of the Armed Forces Tribunal and various High Courts granting disability element of service pe...
5 MIN READ→
The appeals challenged orders passed at the instance of the Central Board of Trustees/Employees’ Provident Fund Organisation (EPFO), which directed the Successful Resolution Applicants (SRAs) to satisfy provident fund...
4 MIN READ→
The Uttar Pradesh Subordinate Service Selection Commission conducted a recruitment examination for 3,133 Village Development Officer posts.
3 MIN READ→
The proceedings concern the implementation of Front-of-Package Labelling (“FoPL”) for packaged foods in India, particularly products high in fat, sugar and salt (“HFSS”) and ultra-processed foods (“UPF”).
5 MIN READ→
The appellant was accused under Section 69 of the Bharatiya Nyaya Sanhita, 2023 (BNS). The complainant alleged that the appellant developed a relationship with her through a digital platform, promised to marry her, an...
3 MIN READ→
The appellant, a distribution licensee, sanctioned a 2,000 KVA electricity load to Respondent No. 3 under an agreement dated 24 February 1997, although the consumer had initially applied for 4,000 KVA.
4 MIN READ→
The appellant was prosecuted for allegedly sexually assaulting a 13-year-old girl on 26 November 2019 and threatening her, leading to charges under Sections 3/4 of the Protection of Children from Sexual Offences Act,...
4 MIN READ→
The respondents-plaintiffs claimed ownership and possession of agricultural land measuring 4 Kanals 18 Marlas on the basis of a registered sale deed dated 13.05.1965 and sought a declaration of title with permanent in...
4 MIN READ→
The appellant was extradited from Portugal to India pursuant to the Union Government’s sovereign assurance that he would not be subjected to the death penalty or imprisonment exceeding 25 years. He was taken into Indi...
4 MIN READ→
The appellant, a recognised National Sports Federation, selected respondent No. 3, Ms. Bilquis Mir, a government Physical Education Teacher, as Coach/Chief Coach of the Indian National Kayaking and Canoeing Team for p...
4 MIN READ→
S.S. Das, a former Indian Trade Service officer appointed in 1989, received consistently high ACR/APAR gradings, including repeated “Outstanding” and “Very Good” assessments, and was promoted to the Senior Administrat...
4 MIN READ→
M/s Viraj Constructions was constituted in 1964 as a partnership at will, with the first respondent’s father holding a 25% share. The firm acquired land measuring Ac. 3.27 guntas at Begumpet, Hyderabad, as a partnersh...
4 MIN READ→
Vedanta Limited, formerly Cairn India Limited, approved a buyback of 17.09 crore equity shares at a maximum price of ₹335 per share, involving a maximum investment of ₹5,725 crore, through the open-market route.
4 MIN READ→
The National Skill Development Corporation (NSDC) allotted districts to Surya Wires Private Limited and Disha Education Society for establishing Pradhan Mantri Kaushal Kendra training centres. In connection with the f...
4 MIN READ→
NOIDA allotted Commercial Plot No. 5-A, Sector 94, Noida, to M/s Sunshine Trade Tower Pvt. Ltd. under a Lease Deed dated 11 January 2012 for development of a commercial complex.
4 MIN READ→
The appellant, a construction company, was awarded a South Central Railway contract for doubling the Guntur–Guntakal railway track section, under an agreement dated 30 November 2017, with completion scheduled for 23 O...
3 MIN READ→
The appellant’s land was acquired under the National Highways Act, 1956 (“NH Act”). The acquisition notification under Section 3A was published on 7 June 2011, followed by the declaration under Section 3D on 20 Januar...
4 MIN READ→
Seventeen accused allegedly ambushed three brothers near their residence, resulting in Virender Singh being shot dead and Santosh Singh (PW1), an injured eyewitness, sustaining lathi injuries.
4 MIN READ→
Sat Jinda Kalyana College, affiliated with Maharshi Dayanand University (“MDU”), advertised a post of Assistant Professor of Physical Education on 14 February 2018. The sixth respondent was selected and appointed, whi...
4 MIN READ→
The prosecution alleged that, following a dispute over blockage of a drain and waterlogging outside the deceased’s house, the appellants and three other accused came to the deceased’s residence, where a quarrel escala...
4 MIN READ→
The investigation arose from a complaint by the Veterinary Department of Assam concerning an alleged loss of ₹5,97,200 caused by false RCC bills for medicines that were never supplied, with payments made to a fictitio...
3 MIN READ→
The appellant, widow of Late K.M. Banerjee, a Railway employee who died in service on 12 November 2000, claimed family pension from the date of his death.
3 MIN READ→
The respondents were initially engaged by the Punjab School Education Board (“PSEB”) between 1993 and 1996 as clerks and peons on contract, ad hoc, daily-wage, or work-charge terms, generally through successive 89-day...
4 MIN READ→
The parties had entered into two separate contracts for optical fibre cable services: the Mahanet Agreement and the T-Fiber Agreement.
2 MIN READ→
The appellant, who was an accused in Crime No. 30 of 2023 registered at Jalanagar Police Station, Vijayapura, filed a private complaint before the Principal District and Sessions Judge and Special Judge, Human Rights...
4 MIN READ→
The respondents instituted a suit for specific performance in 1987 based on an agreement to sell dated 16 August 1984 concerning four acres of land at ₹12,000 per acre. An earnest amount of ₹27,300 was allegedly paid,...
4 MIN READ→
“Sushant Aquapolis” was a group-housing project promoted by M/s Ansal Urban Condominium Pvt. Ltd., which subsequently became a corporate debtor under the Insolvency and Bankruptcy Code, 2016 (IBC). The appellant, One...
4 MIN READ→
Bharat Petroleum Corporation Limited purchased land from the Government of India for a fixed consideration, which was fully paid through cheques in 2014; possession was delivered on 21 January 2014.
4 MIN READ→
The appellant was prosecuted for the alleged abduction and sexual assault of a five-year-old child on 5 December 2016. The victim’s father lodged the FIR on 7 December 2016 against an unknown person, explaining the de...
3 MIN READ→
Sanofi India Ltd., a public limited pharmaceutical company, supplied medicines to the Rare Materials Project of Bhabha Atomic Research Centre pursuant to tender processes conducted during 2011–12, 2013–14 and 2015–16.
4 MIN READ→
The appellant sought to establish a Common Bio-medical Waste Treatment Facility (“CBWTF”) at plots E-25 and E-26 in the UPSIDC Industrial Area, Babrala, Uttar Pradesh.
5 MIN READ→
Abhyudaya Co-operative Bank Ltd. was originally registered under the Maharashtra Co-operative Societies Act, 1960 and subsequently became a multi-State co-operative bank after amalgamation with banks in Gujarat and Ka...
4 MIN READ→
Petitioner No. 1 entered into an agreement with Jharkhand Bijli Vitran Nigam Ltd. (JBVNL) on 17 May 2012 for supplying surplus electricity from its captive power plant to Petitioner No. 2; the agreement was renewed in...
4 MIN READ→
The National Council for Teacher Education (NCTE), constituted under the National Council for Teacher Education Act, 1993, issued a Public Notice dated 22 September 2019 requiring all NCTE-recognised Teacher Education...
3 MIN READ→
Granite Gate Properties Private Limited obtained perpetual leases from the New Okhla Industrial Development Authority (NOIDA) for developing the “Lotus Boulevard” and “Lotus Panache” housing projects in Sectors 100 an...
3 MIN READ→
The deceased left home for Hyderabad and became unreachable. Two days later, his father (PW1) received a ransom call demanding ₹2,00,000 and deposited ₹1,50,000 into an account held in the name of Geetanjali. PW1 ther...
4 MIN READ→
On 10 April 2011, a truck bearing registration no. HR-55-2812 struck a motorcycle near Brijghat Bridge. Sushant Prabhakaran, the motorcycle rider, died after being run over by the truck, while Priyanka Das, the pillio...
4 MIN READ→
The appellant was issued a caste certificate in 1984 identifying him as belonging to the “Tokre Koli” Scheduled Tribe and, on its basis, secured appointment as a Junior Engineer with the Municipal Corporation of Great...
3 MIN READ→
The appellant married Lata in January 2008. The prosecution alleged that, after marriage, the appellant and his mother and sisters subjected Lata to cruelty, harassment, insufficient food, and dowry-related demands. L...
3 MIN READ→
A lorry bearing registration no. TN-57-AQ-2165, manufactured by Ashok Leyland, was intercepted in Tamil Nadu and allegedly found carrying 66 kg of ganja.
4 MIN READ→
The Additional Commissioner of Customs, Surat, imposed a penalty of ₹425,27,99,100 on the appellant under Section 114 of the Customs Act, 1962, for allegedly mis-declaring natural diamonds as lab-grown diamonds to obt...
2 MIN READ→
M.R.R. Setty claimed ownership of 28 guntas in Survey No. 2 of Dasarahalli Village, purchased through eight sale deeds executed in 1929.
4 MIN READ→
On 11 March 2007, six-year-old Gaurav went missing after attending a village marriage. His body was recovered from a well the following morning, and the post-mortem attributed death to asphyxia caused by smothering an...
4 MIN READ→
City Financial Consumer Finance Limited (“CFCFL”), an NBFC, granted housing and other loans to the respondents in 2009. At the time of lending and creation of the mortgages, CFCFL was not a “financial institution” not...
4 MIN READ→
The appeals concerned defaults by Trading Members (“TMs”) in the Futures and Options (“F&O”) segment and the consequent liquidation by Professional Clearing Members (“PCMs”) of securities deposited as collateral.
4 MIN READ→
The parties married on 23 June 2003 and had no children. The appellant-husband alleged cruelty, including denial of matrimonial relations and insulting conduct, and stated that the respondent-wife left for her parenta...
3 MIN READ→
Bhuri and her infant daughter Guddi were found dead on a railway track on 13 September 2004. The appellant, Mahavir @ Avnish, along with his relatives, was prosecuted under Sections 302, 304B and 201 read with Section...
4 MIN READ→
On the intervening night of 4–5 January 2025, police intercepted an Ashok Leyland truck bearing registration no. RJ-14-GQ-22692 at Lunawada, Gujarat, while it was travelling from Modasa towards Vadodara.
4 MIN READ→
The State of Tamil Nadu enacted the Tamil Nadu Marine Fishing Regulation Act, 1983, under which it regulated fishing within the State’s territorial waters. Exercising powers under Section 5 of the Act, Tamil Nadu issu...
4 MIN READ→
The appellants were named as accused in an FIR registered at Police Station Kaptanganj, District Azamgarh, under Sections 323/34, 324, 504, 506, 307/34, 336 and 427 of the IPC and Sections 3(1)(d), 3(1)(r) and 3(2)(va...
3 MIN READ→
The prosecution alleged that, on an election day, the deceased was proceeding to his fields with his son, employee, nephew and another villager when the accused allegedly ambushed them and fired indiscriminately. The...
4 MIN READ→
The appellant, A1, was Branch Manager of Indian Bank, Anna Nagar Branch, in 1991. The prosecution alleged that, in conspiracy with A2, a retired Indian Overseas Bank officer, A1 sanctioned loans to A4 and A5, who were...
4 MIN READ→
FIR No. 249 dated 25 August 2005 was registered at Police Station Abohar, District Ferozepur (now Fazilka), under Sections 364, 325, 324 and 323 of the Indian Penal Code, 1860 (“IPC”). The respondents were subsequentl...
3 MIN READ→
The appellant, an airline authorised to collect Foreign Travel Tax (FTT) from passengers, was required to deposit the collected tax with the Central Government within the period prescribed under Section 35(2) of the F...
4 MIN READ→
Ras Al Khaimah Investment Authority (“RAKIA”), an entity affiliated with the Government of Ras Al Khaimah, alleged that Nimmagadda Prasad (“NP”) misappropriated funds entrusted for the VANPIC Project in Andhra Pradesh.
5 MIN READ→