-Manupatra

Supreme Court: Imminent Death Not Required For a Statement to Qualify as Dying Declaration || SC: HC Cannot Grant Pre-Arrest Bail Without Quashing FIR; Accused Must Approach Sessions Court First || SC: Agreed Interest Rate Cannot Be Challenged as Exorbitant; Arbitrator Cannot Override Contract || SC: Agreed Interest Rate Cannot Be Challenged as Exorbitant; Arbitrator Cannot Override Contract || SC: GST Exemption on Residential Lease Applies When Building is Sub-Leased for Hostel/PG Use || Rajasthan High Court: Universities Cannot Retain Students’ Original Documents for Pending Fees || NCLT: Damages from Contractual Disputes Cannot Form Basis for Initiating Insolvency Proceedings || Del HC: Pre-SCN Consultation is Unnecessary in Large-Scale GST Fraud Cases with Complex Transactions || Calcutta HC: Unilaterally Appointed Arbitrator Violates Natural Justice and Sets Aside the Award || Raj HC Upholds Padmesh Mishra’s AAG Appointment, Noting Advocacy Skill isn’t Tied to Experience

Allocation of Cases is CJI’s Prerogative: Supreme Court - (11 Apr 2018)