-Manupatra

Bombay High Court Awards Rs. 5 Lakh for Illegal Arrest, Orders Action Against Police, Magistrate || Bombay High Court Sets Aside FIR Against Pune College Staff Over Murud Beach Tragedy || Bombay High Court Proposes Forfeiting Rehab Homes of Slum Dwellers Dumping Garbage on Roads || J&K&L High Court Sets Aside Rs. 10K Cost on Senior Advocate, Says Heated Exchanges are Common || Gujarat HC Quashes Cruelty FIR Against Mother-in-Law as Complainant’s Earlier Marriage Subsisted || Supreme Court Stays Kerala FIR Probe Against Ex-CM Pinarayi Vijayan, Kin for 10 Days || Supreme Court: Courts Can Intervene When Free and Fair Elections are Tainted by Illegal Means || Delhi HC: CJP Leaders Saurav Das, Ashutosh Ranka Withdraw Plea Against Judicial Custody || Bombay HC Fines Junior Advocate Rs. 25K, Clerk Rs. 10K for Unauthorised Court Video Recording || Bombay HC Expresses Concern as Mumbai Surpasses Delhi in Pollution Levels

INSOLVENCY - NCLT Sees Violation of Sec 29(A) of IBC in Sterling Biotech Case - (29 Mar 2019)