-Manupatra

NCLAT: Can’t Use Section 94 of IBC to Hinder Recovery Process under SARFAESI Act || J&K HC: Without Gazette Notification PF Coverage is 'Non Est' in Law || Delhi HC: Music Based on Hindustandi Classical Music Can be Original Compositions || Calcutta HC: Groping Breast of Victims Can’t be Called Attempted Rape || Jharkhand HC: While Remanding Back Matter, Appellate Court Must Set Aside Impugned Order || Delhi HC Sets Aside Detention of Person’s Gold Kada by Department || J&K HC: S. 34 POCSO Act Vests Jurisdi. in Special Court to Determine Age of Both Offender & Victim || J&K HC: Doctrine of ‘No Work No Pay’ Not Applicable if Employee Kept Away Due to Employer’s Act || SC: Soldier Cannot be Asked to Prove that Disease Was Contracted by Him on Account of Service || SC: Can’t Revive Time-Barred Service Dispute by Making a Belated Representation

Bank of China Will Now Have Offices in India, RBI Issues Licence - (04 Jul 2018)