-Manupatra

NCLAT: Security to Become Part of Liquidation Estate if Creditor Fails to Deposit Amount in 90 Days || NCLAT: To Reject Application u/s 9 of IBC Reflection of Genuine Pre Existing Dispute Sufficient || NCLAT: Can’t Terminate Lease Hold Rights in Favor of CD During Moratorium Period || NCLT Kochi: As Per IBBI Regulations, Replaced Liquidator Entitled to Minimum 2 Lakh Rupees || Del. HC: Participation in Arbitral Proc. Doesn’t Imply Acceptance of Arbitrator’s Unilateral Appoin. || P&H HC: Measured Legal Response Necessitates Vigilance at Point of Entry || Ker. HC: There is No Personal Law in India Applicable to Christians Recognizing Adoption || SC: Protection under TP Act Not Available to if Party Knew about Pending Litigation || Supreme Court: BCI Has No Authority to Interfere with Legal Education || SC: Party Having No Privity of Contract with Service Provider Can’t be Called ‘Consumer’ under CP Act

Govt. Notifies Ordinance To Widen Pecuniary Jurisdiction Of ‘Commercial Courts’ - (07 May 2018)