-Manupatra

Delhi High Court: Providing Email Services Does Not Make Google a Public Functionary || Patna HC: Lying on a Woman Without Any Act Toward Penetration Rules Out Attempted Rape || Delhi High Court: Litigants Cannot Claim a Bench Change as a Right After Roster Changes || Calcutta High Court: Peaceful Protest is a Democratic Right and Cannot Be Treated as an Offence || Delhi High Court: Trial Courts Must Verify an Accused’s Address Before Declaring Absconding || Gujarat High Court: Judicial Officer Cannot Seek HC Judge’s Transfer over Housing Grievance || Delhi High Court Orders 125 Websites Using Jio Trademark for Lottery and Gaming to Be Suspended || MP High Court Strikes Down 27% OBC Quota, Restores Reservation to 14% || Supreme Court: Hindu Widow’s Limited Estate Became Absolute under Succession Act || Supreme Court: Prima Facie Arbitration Agreement Requires Referral to Arbitration

NCLAT: Initiation Of CIRP Not A Pre-Requisite To Initiate IRP Against The Personal Guarantor - (28 Jan 2022)