-Manupatra

SC: Public Premises Act Prevails over State Rent Laws For Evicting Unauthorised Occupants || SC: Doctors Were Unwavering Heroes in COVID-19, and Their Sacrifice Remains Indelible || SC Sets Up Secondary Medical Board to Assess Passive Euthanasia Plea of Man in Vegetative State || NCLAT: Amounts Listed As ‘Other Advances’ in Company’s Balance Sheet aren’t Financial Debt under IBC || NCLT Ahmedabad: Objections to Coc Cannot Bar RP From Challenging Preferential Transactions || J&K&L HC: Courts Should Exercise Caution When Granting Interim Relief in Public Infrastructure Cases || Bombay HC: SARFAESI Sale Invalid if Sale Certificate is Not Issued Prior to IBC Moratorium || Supreme Court: Police May Freeze Bank Accounts under S.102 CrPC in Prevention of Corruption Cases || SC: Arbitrator’s Mandate Ends on Time Expiry; Substituted Arbitrator Must Continue After Extension || SC: Woman May Move Her Department’s ICC For Harassment by Employee of Another Workplace

Triple Talaq Remedy Prescribed by Lok Sabha Worse Than the Disease - (02 Jan 2018)