-Manupatra

NCLAT: Unenforced Equitable Mortgage is Corporate Debtor’s Asset, Not to Be Treated as Margin Money || NCLT Approves Hindustan Unilever’s Ice Cream Business Demerger into Kwality Wall’s || Supreme Court: Bar Councils Cannot Charge Over Rs 750 for Enrollment or Withhold Applicants’ Docs || SC Cancels POCSO Conviction, Observing Crime Resulted from Love, Not Lust, After Marriage || Supreme Court: Advocates Can be Summoned Only under S.132 BSA Exceptions with Prior Officer Approval || Allahabad HC: Juvenile Conviction Cannot be Treated as Disqualification for Government Jobs || Delhi HC: DV Act Rights of Daughter-in-Law Cannot Deny In-Laws’ Right to Reside in Home || Delhi HC: Waitlist Panel Cannot Be Segregated, Vacancies Must Be Filled From Valid Waitlist || Delhi HC: Matrimonial FIR Cannot Be Quashed If Couple’s Settlement Agreement is Not Executed || Delhi HC Bars All India Carrom Federation from Using “India” or “Indian” in its Name

Uniform Tax Rate Under KVATA Applicable to Works Contracts Prior to 1st April 2006: SC - (08 Mar 2018)