-Manupatra

Lok Sabha Passes the Disaster Management (Amendment) Bill, 2024 || NCLAT: Can’t Bar Petition u/s 7 of IBC for Default Committed Prior to S.10A Period || NCLAT: Secured Creditor to Pay Liquidator's Fees Under Regulations if Option u/s 52 IBC Exercised || Bom. HC: Authority Processing Duty Credit Scrip Application is the Adjudicating Authority for Appeals || SC: Matters Exclusively Within Jurisdiction of Statutory Authorities are Not Arbitrable || SC: Wife Not Filing Complaint of Cruelty for Years Doesn’t Mean There Was No Cruelty || SC: Gift Deed Conditioned Upon Rendering of Services Without Remuneration is Unconstitutional || SC: Can’t Invoke Preventive Detention against Every Alleged Breach of Peace || SC: Mere Allegations of Harassment Not Enough to Hold Accused Guilty of Abetment of Suicide || SC: No Registration of Further Suits against Places of Worship till Further Orders

Bombay HC Grants Protection to Sameer Wankhede in Liquor Licence Case - (23 Feb 2022)