-Manupatra

SC Refuses to Entertain Petition Seeking Direction for Union to Establish Ministry for Sr. Citizens || SC: Can’t Review Orders Solely on Ground that Consent Was Not Provided in Writing || NCLT Orders Liquidation of Budget Air Carrier Go First Airways || Kerala HC: Diocese Not Entitled to Claim Compensation for Death of Deceased Priest || SC: Cannot Declare Judgement of High Court Illegal Under Article 32 of COI || Supreme Court Explains Doctrine of Merger || SC: Arresting Accused Once Chargesheet is Filed and Cognizance is Taken is Unusual || SC: Arresting Accused Once Chargesheet is Filed and Cognizance is Taken is Unusual || SC: Order Reserving Posts for Women in Delhi HC and Bar Association Apply to NGT Bar Association || SC Expresses Concern Over Lack of Scope to Reduce Marks of Candidate for Designation as Sr. Advocate

Air Liquide Arm Gets CCI Nod - (29 Jan 2016)