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In the modern era of a welfare state, government's economic activities are expanding and the government is increasingly assuming the role of the disp
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By:
Ms. Swati Rao |
07/27/2011
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Contract
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Contract law is governed by the Indian Contract Act, 1872.
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By:
Vikrant Shetty |
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Contract
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When the relation between all the partners of the firm comes to an end, this is called dissolution of the firm. Section 39 of the Indian Partnership
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By:
Nandita Bajpai |
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Contract
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Section 30 of the Indian Contract Act, 1872 makes agreements by way of wager void. In spite of the above provision declaring wagering contracts as vo
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By:
Deepaloke Chatterjee and Ranjini Das |
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Contract
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The article analyses whether negative covenant restraining the employee from taking up employment with the third party after he ceases to be an emplo
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By:
Mr. Durani Murugan P.v.k |
04/23/2009
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CONTRACT
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By:
R. Muralidharan* |
11/28/2008
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CONTRACT
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Contracts which restrain trade generally and restrain employees specifically in any manner have always been a subject matter of debate and, consequen
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By:
Mrs. Naina Krishna Murthy |
11/06/2009
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Contract
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The Doctrine of Promissory Estoppel is an equitable doctrine evolved to avoid injustice and though commonly named Promissory Estoppel, it falls in th
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By:
Miss Shreya Dave |
07/16/2012
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Contract
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A trade practice that is so common in a particular region which is that an expectation of its being followed in a given particular transaction is jus
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By:
Abhimanyu Singh |
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Contract
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| Pages : 1 |