-Manupatra

SC: Agreed Interest Rate Cannot Be Challenged as Exorbitant; Arbitrator Cannot Override Contract || SC: Agreed Interest Rate Cannot Be Challenged as Exorbitant; Arbitrator Cannot Override Contract || SC: GST Exemption on Residential Lease Applies When Building is Sub-Leased for Hostel/PG Use || Rajasthan High Court: Universities Cannot Retain Students’ Original Documents for Pending Fees || NCLT: Damages from Contractual Disputes Cannot Form Basis for Initiating Insolvency Proceedings || Del HC: Pre-SCN Consultation is Unnecessary in Large-Scale GST Fraud Cases with Complex Transactions || Calcutta HC: Unilaterally Appointed Arbitrator Violates Natural Justice and Sets Aside the Award || Raj HC Upholds Padmesh Mishra’s AAG Appointment, Noting Advocacy Skill isn’t Tied to Experience || Supreme Court: Photographing a Woman not Engaged in Private Acts Does not Constitute Voyeurism || SC Directs UPSC to Permit Scribe Changes Till Seven Days Before Exams and Review Screen-Reader Use

Centre Clears Payments Under OROP - (04 Feb 2016)