A DC Federal Judge has constituted a tribunal at the Permanent Court of Arbitration to hear a US$74 million investment treaty claim brought against Guatemala by holding companies linked to a prominent Israeli businessman.
Picture Source :
Wednesday, 13, May, 2026
- शादी सेवा अनुबंध या पत्नी नौकरानी नहीं, काम से कर सकती है इनकार, हाई कोर्ट ने मुंबई के कपल का तलाक किया रद्द
- HC examines whether Government Lawyers on State Retainership can File Cases Against Govt
- राजस्थान पुलिस की भूमिका पर हाई कोर्ट को शक, फर्जी कॉल सेंटर मामले में CBI जांच के आदेश
- 'योग्य महिला करियर बनाना चाहे तो यह क्रूरता या परित्याग नहीं', अदालत की 'सुप्रीम' टिप्पणी
- चेक बाउंस पर हाईकोर्ट का अहम फैसला: संयुक्त बैंक खाते से जारी चेक पर हस्ताक्षर न होने पर दोषी नहीं मान सकते
- हाई कोर्ट पहुंचे केंद्रीय मंत्री बंदी संजय के बेटे, POCSO मामले में अग्रिम जमानत याचिका दाखिल की
- धार्मिक स्वतंत्रता सर्वोपरि या सामाजिक सुधार? सबरीमाला मामले में सुप्रीम कोर्ट की टिप्पणी
- WB Court grants 13 Day Police custody to Three Accused in Contract Murder of Suvendu Adhikari's Aide
- Attempt to Crystallise unenforceable Rights through Court Proceedings is Abuse of Process: HC imposes Rs.5 Lakh Cost
- Filing representations alone does not Save Period of Limitation in Service Seniority Disputes, says HC
- Bail only for Clients of Senior Advocates? HC takes serious exception to Counsel’s Submission | Read Order
- SC says Prosecution cannot become persecution, Quashes 35-year-old criminal case over Police mess fight | Read Judgement
- Income Tax Act | Share of Profit received from association of persons not taxable again in member’s hands says SC | Read Judgement
- SC says Wife’s decision to build Career cannot be seen as act of Cruelty in Marriage | Read Judgement
- Delhi District Court Bar Associations call for Complete Abstention from Work on May 14 over ‘Unilateral’ Decisions
