-Manupatra

Delhi High Court Criticizes DDA for Gross Negligence in Construction of Apartments || Del. HC: 24 Seven Files Suit for Trademark Violation against Godfrey Phillips || NCLAT: RP Can Withdraw Application u/s 12A of IBC Before it is Heard or Allowed || NCLAT: Submission of Status Report in Cr. Proceeding Won’t Have Bearing While Deciding App u/s 7 IBC || Cal. HC: Statutory Framework under CGST Act Provides Mechanisms to Address Assessee’s Concerns || Delhi HC Issues Notice on Plea by Yuvraj Singh Foundation Seeking Registration under FCRA || Cal. HC Quashes Cruelty Proceedings against Brother-In-Law of Woman after 18 Years of Marriage || SC Explains Conditions to Invoke Section 53-A of the Transfer of Property Act, 1882 || NCLT: IBC Doesn’t Have Provision to Issue Multiple Demand Notices before Filing Petition u/s 9 || J&K HC: Can Set Aside an Award Passed by Ineligible Arbitrator

SC: Anticipatory Bail Granted Does Not Automatically End with Filing of Chargesheet - (08 Mar 2021)