Important Decisions - Test
Arbitration and Conciliation Act, 1996 -In view of serious allegation of fraud, arbitration clause would not apply. LAWS(GJH)-2018-7-40
Ø Bombay Land Revenue Code, 1860 -Revenue authorities have no jurisdiction to disregard legal effect of registered document and cannot reach to conclusive finding about validity of registered sale deed. LAWS(GJH)-2018-4-25
Ø Negotiable Instruments Act, 1881 - High Court enhanced amount of fine to twice the amount of cheque within 12 months, failing which additional 9% interest- such amount to be paid to the complainant. LAWS(GJH)-2018-4-34
Ø Indian Penal Code, 1860 - Less than 5 accused could not have been convicted u/Ss.149 of Indian Penal Code for forming unlawful assembly
LAWS(GJH)-2018-7-14
Ø Copyright Act, 1957 - Reproduction of a two-dimensional work in a three-dimensional form is in violation of exclusive statutory right of a lawful owner. LAWS(GJH)-2018-8-1
