-Manupatra

SC: ‘Abandonment of Service is Not Voluntary Retirement’, Denying SBI Clerk Pension Benefits || Supreme Court: Stranger Affected by an Interim Order is Entitled to be Impleaded in Writ Proceedings || Supreme Court: Courts Cannot Replace an Authority’s Discretion, and Sets Aside Direction to Governor || SC: Title Suit Hit by Constructive Res Judicata if Omitted in Prior Injunction Suit Disputing Title || SC Clarifies Whether a Co-Operative Society Can Act as a Resolution Applicant under the IBC || Chhattisgarh High Court: Innocent Litigants Should Not be Penalized For Lapses by Their Lawyers || Delhi High Court: Marriage With the Victim Cannot Absolve an Accused of Rape under POCSO || J&K&L HC: Acquisition Lapses if 80% Compensation is Unpaid Before Possession under Section 17A || Delhi HC: Policy Number is Not Mandatory For LIC Details under RTI, But Basic Details are Required || SC: Courts Must Curb Unlicensed Money Lenders; Probes Need Not Wait For New Law

Negotiable Instrument (Amendment) Act 2015 Comes into Force with Retrospective Effect - (30 Dec 2015)