NCLT Kochi: Liability of Personal Guarantor Cannot Exceed Contractual Limit || NCLT Ahmedabad: Must Determine Related Party Status When Insolvency Proceedings Commence || Ker. HC: 'Immediate Official Superior' under NDPS Act must be Interpreted in Relation to the Context || J&K HC: In Cases Involving Narco-Terror Links, Cannot Grant Bail Merely Due to Delay in Trial || J&K HC: Civil Courts Can Hear Waqf Disputes if Waqf Tribunal Does Not Exist || J&K HC: Can’t Invoke Principle of ‘No Work, No Pay’ When Termination is Illegal || Rajasthan HC: Should Not Penalize Party Due to Negligence of Legal Counsel || Delhi High Court Passes John Doe Order Restraining Infringement of ‘Tata’ Trademarks || Delhi HC: Dealing in Crypto Currency Has Profound Implications on Economy of the Country || SC: If Citizens Want to Enjoy Fundamental Right it Should be With Reasonable Restrictions

International Cases

South Africa
Arrest, without a warrant is permitted, where an arresting officer held a reasonable suspicion that, a dangerous wound had been inflicted (Mxolisi Mananga & Others vs. Minister of Police)(04.06.2021)
The appeal arose from the dismissal of the appellants’ claim for wrongful and unlawful arrest in the Eastern Cape Division of the High Court, Mthatha.....
Criminal

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