-Manupatra

NCLAT: Without Payment in Discharge of Guarantee, Guarantor Cannot Become Financial Creditor || NCLAT: Application u/s 9 of IBC to be Rejected if Plausibility of Pre-Existing Dispute Established || NCLAT: In Absence of Debt & Default, Application Under Section 7 of IBC Can’t be Admitted || Cal HC: For Maint. Strict Proof of Marriage not Required if Couple Living as Husband & Wife for Long || Ker. HC: When Pay Revised Retrospectively it Should Be Taken Into Account When Calculating Pension || Del. HC: Medical Condition of Epilepsy Cannot be Attributed to One’s Service || Mad. HC: Magic Mushroom Per Se Doesn’t Satisfy Requirement of Narcotic Drug under NDPS Act || Bom. HC: While Enforcing Foreign Awards, Courts Cannot Go into Merits || SC: Recovery on Basis of Statement by Accused before Section 27 Disclosure is Not Admissible || SC: PMLA Accused to File Undertaking if Bail Granted on Ground of Delay in Trial

Gujarat HC: Party Can’t Avoid Dispute Resolution Process After Agreeing on the Same - (13 Jun 2022)