-Manupatra

SC: Occasional Delays in Bill Assent Don’t Warrant Fixed Timelines for Governors and President || SC: Occasional Delays in Bill Assent Don’t Warrant Fixed Timelines for Governors and President || Supreme Court Rejects Challenge to ?3,500 Fee for All India Bar Examination || SC: NCLT Can Probe Fraud Allegations & Document Validity in Oppression and Mismanagement Cases || SC: Clause Limiting Interest on Delayed Payments Doesn’t Bar Pendente Lite Interest under A&C Act || Supreme Court: Couple Seeks Criminal Action against Private Hospital for Alleged Baby Swapping || Calcutta HC: Ramkrishna Mission Can’t Reject Professor’s Appointment Solely over Online Opinions || Calcutta HC Rejects PIL Requesting CBI Investigation in 15-Year Caste Certificate Fraud Allegations || NCLT: Successful Bidder of Corporate Debtor Not Exempt from Statutory Compliances || Raj. HC: No Jurisdiction on DRT to Modify Settlement Terms in Appli. Filed after Disposal of Matter

Woman Who Accused CJI of Sexual Harassment Says Will Not Get Justice From SC Inquiry Panel, Withdraws - (30 Apr 2019)