-Manupatra

Supreme Court: Banks Cannot Invoke IBC Against Debtors For Builder-Linked Loans || Supreme Court: Non-Disclosure of Failed Candidates’ Marks Does Not Imply They Passed Exams || Supreme Court: Murder Accused Cannot Inherit Property of the Person Allegedly Killed || Supreme Court: Delay in Deposit Does Not Automatically Cancel Contracts under Specific Relief Act || SC: Railways is Treated as a Consumer under the Electricity Act, Not a Distribution Licensee || Bom HC: Genuine Residents Cannot be Denied Relief Due to Aadhaar Deactivation or Biometric Mismatch || Punjab & Haryana High Court: Raid on Rajinder Gupta’s Factory Soon After He Joined BJP From AAP || Madhya Pradesh HC: Delay Can Be Condoned under Limitation Act Where Statute Has No Express Bar || Cal HC Upholds PILs on Great Nicobar Project, Noting Alleged FRA Violations and Tribal Vulnerability || Calcutta HC: Vodafone Idea Must Obtain Copyright Society Licence to Use Songs as Caller Tunes

SC Directs RBI to Disclose Information on Bank Inspection Report Under RTI - (26 Apr 2019)