Judgement Any transaction done with respect to the assets of the Corporate Debtor/Corporate Applicant after imposition of moratorium is invalid (Indian Overseas Bank vs. RCM Infrastructure Ltd. & Anr.)(NATIONAL COMPANY LAW APPELLATE TRIBUNAL) (26.03.2021)The present Appeal is filed against the Order passed by the National Company Law Tribunal, Hyderabad (Adjudicating Authority), whereby the Adjudicatin....MANU/NL/0105/2021Company The party raising the jurisdictional objection under Section 16 of Arbitration Act has to raise it with alacrity (Surender Kumar Singhal & Ors vs Arun Kumar Bhalotia & Ors)(High Court of Delhi) (25.03.2021)The Petitioners filed an application under Section 16 of the Arbitration and Conciliation Act, 1996 (Arbitration Act) and raised an objection that, th....MANU/DE/0561/2021ArbitrationPotentiality of acquired land has to be taken into consideration to determine market value (U.P. Awas Evam Vikash Parishad vs. Asha Ram(D) Th. Lrs)(Supreme Court) (23.03.2021)The present appeals arise out of an order passed by the High Court whereby a compensation of Rs. 297 per square yard was awarded for the land acquired....MANU/SC/0207/2021Land AcquisitionOpen enquiry at pre-FIR Registration stage in cases relating to allegations of corrupt practice is permissible (Charansingh vs. The State Of Maharashtra)(Supreme Court) (24.03.2021)Appeal was against impugned judgment passed by the High Court by which the High Court has dismissed the writ petition challenging notice dated 4th Mar....MANU/SC/0209/2021ServiceMinor Contradictions cannot be the basis to discredit witnesses' testimony (Rajendra @ Rajappa vs. State Of Karnataka)(Supreme Court) (26.03.2021)Present appeal is filed by the accused aggrieved by the judgment and order of conviction and sentence in Criminal Appeal passed by the High Court. Cas....MANU/SC/0222/2021Criminal