-Manupatra

SC: Mere Mention of 'Arbitration' Does not Form Agreement Without Clear Intent || SC: No Entitlement to Job as Compensation for Land Acquired under Land Acquisition Act || SC: Court Cannot Probe Credibility of FIR Allegations While Entertaining Quashing Plea || SC: Notice under Indian Forest Act Does not Transfer Private Forests to Maharashtra Law || SC: Unilateral Termination of Sale Agreement Invalid if Contract Does Not Permit it || NCLAT: Pre-COVID Defaults do not Exempt Debtors From Insolvency Proceedings || NCLAT: Liquidator Must Obtain NCLT Approval Before Conducting Private Sale || NCLAT: Contract Termination for Performance Default Not Barred by CIRP Moratorium || Kerala HC: Partial Specific Performance Not Allowed if Defendant Holds Undisputed Property Title || Kerala HC: Complainant Must be Informed if Probe Against FIR-Named Accused is Dropped

Bombay HC Clears Way for Mhada - (02 Dec 2015)