-Manupatra

SC: Valuation Report is Not Mandatory For Share Capital Reduction U/S 66 Companies Act || SC: NCLAT Order Remains Valid Even if the Bench Has a Majority of Technical Members || SC: Plaintiff Who Approaches the Court with Unclean Hands Cannot be Granted Specific Performance || SC: Co-Operative Society’s Multi-State Status Depends on its Objectives, Not Member Distribution || SC: Government Cannot Avoid Responsibility as Data Shows COVID Vaccines Caused Some Deaths || J&K&L HC: Employer Can Adjust Pay/Pension for Dual Benefits, But Not Recover From Group C&D Staff || Bom HC: Kolhapur Circuit Bench Notification Doesn’t Automatically Divest Principal Seat Jurisdiction || Madras HC: Take Action Against Collectors and Police if They Fail to Maintain an Orderly System || J&K&L High Court: Cheque Bounce Case Can't be Dismissed Before Accused is Served || Cal HC: Delay in FIR is Not Fatal in Motor Accident Claims When Families Rush Victims to Hospital

Delhi HC: Suo Moto Proceedings Cannot be Initiated by Real Estate Appellate Authority - (27 May 2022)