-Manupatra

SC: Confirmation of an Auction Sale Does Not Bar Judicial Scrutiny of Reserve Price Valuation || Supreme Court Sets Aside Conviction of Four Men in a 1998 Gang Rape Case || Supreme Court: Privy Purse Privileges of Princely Rulers are Not Enforceable Legal Rights || Delhi HC: Repeated Court Summons May Distress and Re-Traumatize Child Sexual Assault Victims || Jammu and Kashmir High Court: Labeling Someone as a Terrorist Associate Amounts to Defamation || Delhi HC: Setting Aside or Altering a Judge’s Order by a Higher Court Doesn’t Affect Their Integrity || Delhi High Court: Accused Cannot be Faulted For Smart Replies; Interrogator Must be Sharper || Supreme Court: Belated Jurisdictional Challenge Impermissible After Participation in Arbitration || Supreme Court: Failure to Prove Specific Overt Acts of Each Unlawful Assembly Member Not Fatal || Supreme Court: Parental Salary Alone Cannot Determine OBC Creamy Layer Status

NCLT Admits Venugopal Dhoot’s Plea to Consolidate Insolvency Cases - (15 Oct 2018)