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    

Relief for Home Buyers as SC Cancels Amrapali's RERA Registration, Asks NBCC to Take Over Projects - (23 Jul 2019)

The bench further ordered an investigation by the Enforcement Directorate into the aspect of money laundering. It asked ED to submit periodic reports of investigation in the court.

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