-Manupatra

Supreme Court: Expecting a Minor to Respond to a Public Court Notice is ‘Perverse’ || SC: Order 23 Rule 1 CPC Applies to S. 11 Arbitration Act, Barring Fresh Arbiration After Abandonment || SC: Later Sanction Requirement Won’t Invalidate Cognizance Taken When No Prior Bar Existed || SC: Documents Not Admitted by an Employee in an Enquiry Must be Proved Through Witnesses || Delhi HC: MHA Has Authority to Initiate Disciplinary Proceedings Against AGMUT IAS Officers || MP HC: Financial Hardship or Mere Allegations of Lawyer’s Negligence Cannot Excuse Delayed Appeal || Patna HC: Blanket Approach of Denying Public Employment to Individuals Named in an FIR is Unfair || Kerala HC: Repeated Possession of Even Small Quantities of Narcotic Drugs Can Invoke KAAPA || Calcutta HC: Employers May Deduct Penal Rent From Gratuity of Employees Refusing to Vacate Quarters || Calcutta High Court: ECI Not Singling Out Bengal, More Transfers in Other Poll-Bound States

Securities and Exchange Board of India Levies Fine on 3 Entities in Illiquid Stock Options Case - (11 Mar 2022)