-Manupatra

Supreme Court: Anti-Suit Injunction Cannot Rest on Speculation of Unenforceable Foreign Decree || SC: High Court’s Location doesn't Become Arbitration Seat Merely by Appointing Arbitrator || SC Disapproves PIL Challenging Inter-Se Evaluation of Tender Bids || Delhi HC: Bail Grant or Cancellation Cannot Depend on Monetary Settlement With Complainant || Kerala HC Directs Bar Council to Publish List of Advocates Practising Without AIBE Clearance, CoP || Rajasthan HC: Candidate Cannot Blame E-Mitra for Failing to Correct Caste Category Within Deadline || Patna HC: Mere FIR Registration cannot Justify Cancellation of PDS Licence || Calcutta HC: NEET Medical Board Cannot Reassess Disability Percentage of PwBD Candidates || Madras HC: MLAs Cannot Challenge Assembly Vote Later if They Raised No Objection During Voting || Karnataka HC Upholds DRDO Land Acquisition, Citing Primacy of National Security

SC Sets Aside Government Order to Merge NSEL With 63 Moons Technologies - (30 Apr 2019)