-Manupatra

SC: Suit Alleging Coercion or Undue Influence Cannot be Rejected under Order VII Rule 11 CPC || Cal HC: Once ED Attachment is Confirmed, Challenge Becomes Academic; PMLA Remedy Must be Pursued || MP HC: Pen-Drive Evidence Cannot be Introduced At a Late Trial Stage Without Proof or Relevance || Calcutta HC: Employee Can't be Stopped From Joining Rival Post-Resignation; Trade Secrets Protected || Calcutta HC: Banks Must Provide Forensic Audit Report Before Calling an Account Fraudulent || Del HC: Woman Cannot Demand Re-Entry to Abandoned Matrimonial Home if Alternate Accommodation Exists || Calcutta HC: Land Acquisition For Industrial Park is Public Purpose; Leasing to Industry is Valid || Patna HC: PwD Recruitment Must Comply With RPwD Act; Executive Resolutions Cannot Override the Law || Madras HC: Individuals Facing Criminal Trial Must Get Court Permission Even to Renew Passports || Calcutta HC: Demolition Orders Cannot be Challenged under Article 226 if a Statutory Appeal Exists

Arbitral Tribunal Holds Zo Rooms Entitled to 7% Shareholding in $9 Billion Valued-Oyo - (09 Mar 2021)