-Manupatra

Supreme Court: Imminent Death Not Required For a Statement to Qualify as Dying Declaration || SC: HC Cannot Grant Pre-Arrest Bail Without Quashing FIR; Accused Must Approach Sessions Court First || SC: Agreed Interest Rate Cannot Be Challenged as Exorbitant; Arbitrator Cannot Override Contract || SC: Agreed Interest Rate Cannot Be Challenged as Exorbitant; Arbitrator Cannot Override Contract || SC: GST Exemption on Residential Lease Applies When Building is Sub-Leased for Hostel/PG Use || Rajasthan High Court: Universities Cannot Retain Students’ Original Documents for Pending Fees || NCLT: Damages from Contractual Disputes Cannot Form Basis for Initiating Insolvency Proceedings || Del HC: Pre-SCN Consultation is Unnecessary in Large-Scale GST Fraud Cases with Complex Transactions || Calcutta HC: Unilaterally Appointed Arbitrator Violates Natural Justice and Sets Aside the Award || Raj HC Upholds Padmesh Mishra’s AAG Appointment, Noting Advocacy Skill isn’t Tied to Experience

RSS Ideologue Gurumurthy Slams RBI Ahead of Board Meet, Asks Why Bad Loans Policy Changed After 2014 - (16 Nov 2018)