Notwithstanding anything contained in any other law for the time being in force, no civil revision application or petition shall be entertained against any interlocutory order of a Commercial Court, including an order on the issue of jurisdiction, and any such challenge, subject to the provisions of section 13, shall be raised only in an appeal against the decree of the Commercial Court.
Thursday, 30, Apr, 2026
- JOB POST: Various Positions at Centre for Social Justice, Ahmedabad: Apply Now!
- Call for Papers: Advancing the Sustainable Development Goals through Law: Submit by May 20
- करिश्मा कपूर के बच्चों की बड़ी जीत हाईकोर्ट का सख्त रुख, फ्रीज किए गए बैंक अकाउंट्स
- पेंशन के लिए तरसते कैंसर पीड़ित बुजुर्ग: सुप्रीम कोर्ट का सख्त रुख, इलाहाबाद हाईकोर्ट को जल्द सुनवाई का आदेश
- सुनवाई से पहले गिरफ्तारी क्यों?... अग्रिम जमानत पर सुप्रीम कोर्ट में पवन खेड़ा की गुहार
- Pawan Khera to Apex Court: It was 'not necessary to humiliate him with arrest', SC reserves its judgment
- Sunjay Kapur Property Dispute: HC grants interim relief Karisma Kapoor's children, Priya Sachdev restrained from selling or transferring any assets
- JOB POST: Research Associates and Field Investigator at RGNUL Patiala [Project – Ability Empowerment; Contractual Basis]: Apply by April 30!
- इलाहाबादहाई कोर्ट के साथ दिक्कत क्या है, समझ से बाहर है; क्यों भड़क उठा सुप्रीम कोर्ट
- JOB POST: Post at Nyom Legal, Delhi [Freshers; CS Semi Qualified; 1 Position]: Apply Now!
- Revenue Judicial Service? SC seeks response from Centre on PIL seeking proper adjudication of land disputes
- JOB POST: Legal and Public Information Officer at TISS Mumbai [1 Year; Salary of Rs. 80k; Contractual]: Apply by May 15
- Call for Applications: Research Associates at Centre for Criminology and Victimology (CCV), NLU Delhi [2 Positions; 1 Year; Salary Upto Rs. 50k]: Apply by May 10
- निर्मला सप्रे मामले में देरी पर हाईकोर्ट सख्त, पूछा- जब सुप्रीम कोर्ट ने 90 दिन की सीमा तय की तो 720 दिन में भी निराकरण क्यों नहीं?
- एम्स की याचिका पर सुप्रीम कोर्ट सख्त, सरकार से कहा- गर्भपात के नियमों में अब बदलाव की जरूरत
