-Manupatra

Supreme Court: Uncrystallized Contractual Damages Not an Operational Debt under Section 9 IBC || Supreme Court: Interest Accrued in Suspense Account After NPA Classification is Recoverable as Debt || Supreme Court: S.69 GST Arrest Order with “Reasons to Believe” Must Precede Arrest || Supreme Court: Winding-Up Proceedings Period Cannot be Excluded under Section 14 Limitation Act || Supreme Court: Separate Appeals Unnecessary Against Common Judgment on Suit and Counterclaim || Supreme Court: Unsuccessful Party Can Seek Post-Award Section 9 Relief in Exceptional Cases || Delhi HC Rejects Black Money Act Challenge, Imposes Rs. 60,000 Costs over Prosecution Avoidance || Delhi HC Affirms Teacher's POCSO Conviction, Urges Schools to Encourage Children to Speak Up || Kerala HC: NGO Funding Peaceful Protests Can't Justify FCRA Renewal Denial || Delhi HC: Courts Cannot Judge Sufficiency of Material For Issuing Look Out Circular

NCLT Admits Andhra Bank’s Insolvency Plea Against Sterling - (12 Jun 2018)