-Manupatra

Supreme Court: Promotion Suitability Must be Decided by Experts, Courts Cannot Create New Methods || SC: Market Integrity is Paramount; Rule Violators Cannot Escape Liability by Citing Investor Gains || SC: Plaintiff's Reply to Counterclaim in Commercial Suits Must Meet Written Statement Deadline || SC: Pre-2016 Debt Recovery Tribunal Recovery Certificates Cannot Support Insolvency Notices || SC: Children's Court Cannot Try Child as Adult Without Passing a Reasoned Order under JJ Act || SC: Contractual Clauses Denying Interest on Security Deposits Does Not Violate Public Policy || J&K&L HC: Unamended Pleading Loses Effect After Amendment; Party Cannot Benefit From Own Default || Allahabad HC: Wife's Maintenance Need Not be Fixed at 25% of Husband's Net Income || Kerala HC: Social Customs Alone Cannot Prove Bride Entrusted Gold to Husband or In-Laws || Karnataka HC: Century Club Qualifies as a Public Authority under the RTI Act Due to Land Grant

Tribunal Stays Fine Imposed on IndiGo, SpiceJet - (09 Feb 2016)