-Manupatra

SC: Subsidy Taxability Depends on its Purpose under The Income Tax Law || MP HC:Revenue Authority’s Decision Can’t Operate as Res Judicata in Absence of Express Statutory Bar || SC: Breakup Followed by Suicide does not Automatically Amount to Abetment to Suicide || SC: Election Petition under Representation of the People Act Must be Filed Personally by Petitioner || Patna HC: Template Arrest Memo cannot Satisfy Mandate under Article 22 of Constitution || MP HC: Delayed Cruelty FIR not Counterblast When Wife “Remains Silent” to Save her Married Life || MP HC:Revenue Authority’s Decision Can’t Operate as Res Judicata in Absence of Express Statutory Bar || Patna HC: Signature Mismatch alone cannot Prove OMR Tampering || J&K&L HC: Bail can be Set Aside if Contrary to Statutory Mandate || Kerala HC: Headmistress’s Churidar cannot Bar Entry, Clothing Choice is A Fundamental Right

Shareholders can Apply for Settlement Approval with Creditors Even After Liquidator Appointed: NCLAT - (16 Apr 2019)