-Manupatra

Rajasthan HC Directs State to Not Take Coercive Steps Against Meat Shop Owners || Gujarat HC Grants Leave to Complainant under Section 12 Despite Completion of Inquiry || Kerala HC: Can’t Liberally Construe Benefit of S. 14 Limitation Act Just to Save a Lis || Delhi HC: Absence of Deceased’s Train Ticket Cannot Negate Legitimacy of Compensation Claim || Supreme Court Outlines Essential Components of Valid Legal Notice || Rajasthan HC: Arbitral Award Beyond Express Terms of Contract is Patently Illegal || Delhi High Court Passes John Doe Order in Favour of Sadhguru || SC: Law Does Not Require that a Fact Requires to be Proved on Absolute Terms Bereft of all Doubts || SC Issues Notice on Plea Against NCLAT Mandating Committee of Creditors Nod for CIRP Withdrawal || SC: Wife Remaining Unmarried after Divorce Entitled to Maintenance Reflecting her Standard of Life

CCI Nods for LafargeHolcim Revised Divestment Plan - (10 Feb 2016)