-Manupatra

SC: Participation In Arbitration Does Not Bar Challenging Arbitrator’s Inherent Jurisdiction || J&K&L High Court: Transfer Guidelines are Not Binding and Cannot Limit an Employer’s Transfer Powers || Calcutta High Court: Procedural Delays Cannot Deny a Person’s Right to Adopt || J&K&L HC: Pardoned Approver under Section 343 BNSS Need Not Stay in Custody Till Trial Ends || J&K&L HC: Accused Cannot Demand Charges under a Preferred Law When Acts Fall under Multiple Statutes || J&K&L HC: Accused Cannot Demand Charges under a Preferred Law When Acts Fall under Multiple Statutes || Allahabad HC: Civil Imprisonment For Default Does Not Absolve a Husband’s Duty to Pay Maintenance || Supreme Court: SC Status Applies Only to Hindus, Sikhs, and Buddhists, and is Lost on Conversion || Supreme Court: Post-Moratorium, Creditors Cannot Adjust Pre-CIRP Dues From Prior Deposits || Supreme Court: CoC’s Commercial Wisdom Does Not Shield All its Decisions From Judicial Scrutiny

Kerala HC: Criminal Proceedings Can Be Quashed At Post-Conviction Stage - (29 Apr 2021)