-Manupatra

Orissa HC: Directors Liable under S.138 NI Act Despite Company’s Insolvency || Bombay HC: GST Return Details of Company Exempt from Disclosure under RTI Act || Chhattisgarh HC: Timely Appointment of Electronic Evidence Examiners Vital in Cyber Crime Probes || Bombay HC: GST Return Details of Company Exempt from Disclosure under RTI Act || Bombay HC: GST Return Details of Company Exempt from Disclosure under RTI Act || Bombay HC: Appeal under Section 37 A&C Doesn’t Bar Fresh Arbitration Proceedings || Supreme Court: Upload Nodal Officer Details on Vatsalya Portal for Missing Child Cases || NCLAT: ED Cannot Keep Attached Assets After Resolution Plan Approval || SC: Gender-Neutral JAG Appointments Judgment Not Retrospective || Supreme Court Rejects Telangana Govt Plea on HC Stay of 42% Backward Classes Reservation

SC Imposess Costs on Litigant for Incorrect English Translation of Rajasthan HC Judgment in Hindi - (03 May 2019)