-Manupatra

Calcutta HC Disqualifies Politician Mukul Roy from Assembly under Anti-Defection Law || Supreme Court Bans Mining in and Around National Parks and Wildlife Sanctuaries || Supreme Court Terms Delay in Framing Charges for 4 Years in Maharashtra Case ‘Shocking’ || Kerala High Court: Widow’s Remarriage No Bar to Compassionate Appointment || Delhi HC: Child Care Leave Not Absolute but Cannot Be Denied Arbitrarily || Bombay HC: Furnace Oil Not Part of ‘Plant & Machinery’, No Complete Sales Tax Set-Off || MP HC: Injury Not Required to Prove Attempt to Murder || Supreme Court: Tenant Must Pay Rent Despite Appeal Against Fixation Order Without Stay || Supreme Court: Counterclaim under Order 8 Rule 6A CPC Allowed Only Against Plaintiff || SC: Externally Procured Parts Given For Assembly, Not Used in Manufacture, Not Liable to Excise Duty

CCI Approves Piramal’s Acquisition - (21 Dec 2015)