-Manupatra

Madras High Court Upholds Appointment of District Judges as Tamil Nadu Lokayukta Secretary || Allahabad High Court: IO’s Mere Apprehension Cannot Justify Withholding Seized Items || Patna High Court: Mere Sight of Spouse in Compromising Position doesn't Prove Adultery || Sikkim High Court: POCSO Case not Quashed on Settlement after Survivor Turns Major || Chhattisgarh High Court: Backward Classes Commission Cannot Decide Private Commercial Disputes || SC: Futures & Options Investors Cannot Recover Trading Losses From Professional Clearing Members || Supreme Court: NCTE Executive Committee Can Seek Annual Reports From Teacher Education Institutes || SC: S.362 CrPC Cannot Limit HC’s Inherent Power to Recall Judgment Causing Miscarriage of Justice || Supreme Court Upholds RBI’s Power to Supersede Multi-State Co-op Bank Boards Beyond Six Months || Supreme Court: Retaining Victim in a Specific Role Cannot Reduce Functional Disability

Section 29A Ineligibility Doesn't Apply to Ongoing Insolvency Proceedings: NCLT - (11 Jun 2018)