-Manupatra

SC: Lessee Cannot Challenge Eviction After Landowner Withdraws Plea || SC: Appointment Contrary to Recruitment Advertisement Constitutes Fraud on Public || SC: Bribe Given to Intermediary Alone Insufficient to Establish Public Servant's Guilt under PC Act || SC: AO Cannot Revive Assessment Concluded by Settlement Commission under Income Tax Act || SC: Insurer's Office Location Alone can't Confer Jurisdiction for Claim under MV Act || Calcutta HC: Mutual Consent Divorce Justifies Quashing S.498A IPC Cruelty Case under HMA || Delhi HC: Mere 2-Year Delay in Arbitral Award does not Warrant Setting Aside || Kerala HC: Courts can't Insist on Identifying Unknown Parties in John Doe Suits || Supreme Court: Army Must Prove Disability Was Unrelated to Service to Deny Pension || SC: Grant of Fishing Rights by Deed is a Transfer of Immovable Property, Qualifies as Lease

INSOLVENCY - NCLAT Warns RCom May Land Back in Insolvency Unless Dues are Cleared - (14 Mar 2019)