-Manupatra

SC: CIRP Need Not Be Set Aside Solely for Fraudulent Filing of Section 9 Plea || Supreme Court: Compromise Decree Passed Without Impleading Necessary Party is Void || SC: Cheque Dishonour Notice Valid if Sent to Drawer’s Address and Received by Family || J&K&L HC: Minority During Attestation Cannot Justify Decades-Long Delay in Challenging Mutation || Bombay HC: WhatsApp Circulation of Objectionable Photos Can Attract SC/ST Act || J&K&L HC: Cardiac Arrest From Stress of Long-Distance Driving is Compensable || Delhi HC: Accused Cannot Delay Trial and Then Rely on Delay to Seek Bail || Calcutta HC: Insurer Must Compensate Child’s Accidental Death Despite Driver’s Fake Licence || Bombay HC Tells X to Take Down Defamatory Post Targeting Serum Institute, CEO Adar Poonawalla || Delhi High Court Restores Arbitral Award in DMRC’s Favour Passed by Employee-Arbitrator

Tata Sons vs Cyrus Mistry Case: NCLAT Questions Language of NCLT Judgment - (09 Aug 2018)