-Manupatra

Supreme Court: GPF Nomination in Favour of a Parent Becomes Invalid Once the Employee Marries || Supreme Court: Candidate Not Disqualified if Core Subject Studied Without Exact Degree Title || Supreme Court: Stamp Duty Relief for Co-Operative Societies Cannot Depend on Extra-Legal Verification || Delhi High Court: Allegations of Forgery Alone Do not Bar NCLT From Examining Company Records || J&K&L HC: Only Revenue Authorities Can Handle Agrarian Resumption; Civil Courts Cannot Intervene || Delhi HC: CAPF Candidate's Height of 164.6 Cm Can be Rounded to 165 Cm; Rejection Prima Facie Illegal || NCLT Mumbai: Bank Cannot Retain OTS Earnest Money After Accepting a Resolution Plan || Supreme Court: Imminent Death Not Required For a Statement to Qualify as Dying Declaration || SC: HC Cannot Grant Pre-Arrest Bail Without Quashing FIR; Accused Must Approach Sessions Court First || SC: Agreed Interest Rate Cannot Be Challenged as Exorbitant; Arbitrator Cannot Override Contract

SC Sets Aside Karnataka HC Judgment Holding Divorced Daughter in Same Class as Unmarried Daughter - (14 Sep 2021)