-Manupatra

Supreme Court: State Cannot Acquire Temple Property Through Gift Deed || Supreme Court: HC Registry Should Exclude Court Vacations When Listing Cases After Fixed Days || Supreme Court Flags Stark Non-Compliance With Directions on CAPF Cadre Review || Supreme Court: Internet Access and Use is a Fundamental Right, Including for Children || Supreme Court: Letters Patent Bench Cannot Interfere Merely Over Errors of Fact or Law || Supreme Court: Voters May File Complaints Against Candidates over False Affidavits under RP Act || Madras HC: Using Children in Campaign is Inappropriate but Does Not Invalidate Election || Allahabad HC: Section 69 BNS Cannot Be Invoked by Transgender Woman in False Marriage Promise Case || Delhi High Court Permits Britannia’s ‘No Added Sugar, Maida or Palm Oil’ Claim on Biscuit Packs || Calcutta High Court Bars Deportation of Alleged Bangladeshi Woman until CAA Application is Decided

Central Government specifies one crore rupees as minimum amount of default for purposes of Section 4 of IBC- (Ministry of Corporate Affairs) (24 Mar 2020)