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NCLAT: Resolution Professional Can’t Admit Claims Based On Uninvoked Guarantee  ||  NCLAT: Upon Approval of Resolution Plan, Claims not Included in RP Stand Extinguished  ||  All. HC: Police Must Ensure that Movement of Lawyers to Court is Unhindered  ||  Mad. HC: Can’t Bar Court from Entertaining more than One Application u/s 29A of A&C Act  ||  Kar. HC: Can Quash Cr. Proceedings on Basis of Witness Statements only in Rare Cases  ||  Kar. HC: Can’t Transfer Probe to CBI Merely because Accused is Sitting CM  ||  Bom. HC Issues Contempt Notice against Woman Circulating Objectionable Comments against SC & HC  ||  Del. HC Upholds Validity of Section 132 of the Companies Act, 2013  ||  Mad. HC: Provision Preventing Arrest of Women is Directory not Mandatory  ||  Del. HC: Bald Allegations against IO Insufficient for Transferring Probe to Another Agency    

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