-Manupatra

NCLAT Sets Aside Insolvency, Imposes ?10L Costs Following Recusal over Attempt to Influence Member || J&K&L HC: Sec 195 CrPC Bars Cognizance Without Public Servant's Complaint, Not FIR or Investigation || Allahabad HC: Preliminary Issues Barred if Raised 18 Years After Issues Were Framed in a Suit || Guj HC: No Prior Hearing Needed to Dismiss Cop After Corruption Conviction under Article 311(2)(A) || Madras HC: Senior Citizens Act Applies Only To Post-2007 Property Transfers, Not Retrospective || Supreme Court: Private Insurer Not Liable For Accident by Vehicle under State Requisition || SC: Reserved Candidates Can Claim General Seats on Merit with Relaxation if Rules Allow || SC: No Vested Right to Appointment For Next Candidate if Selected One Doesn't Join || Supreme Court Restores Arbitral Award, Rules State Cannot Be Judge in its Own Dispute Case || Delhi HC: Girl Being Friendly on Valentine’s Day Does Not Justify Forced Sexual Activity under POCSO

Full Strength at SC for First Time Since 2008 as Four New Judges Administered Oath of Office - (24 May 2019)