SC: Chargesheet Can’t be Said to be Incomplete Merely Because it was Filed Without Sanction

NCLT Kochi: Liability of Personal Guarantor Cannot Exceed Contractual Limit || NCLT Ahmedabad: Must Determine Related Party Status When Insolvency Proceedings Commence || Ker. HC: 'Immediate Official Superior' under NDPS Act must be Interpreted in Relation to the Context || J&K HC: In Cases Involving Narco-Terror Links, Cannot Grant Bail Merely Due to Delay in Trial || J&K HC: Civil Courts Can Hear Waqf Disputes if Waqf Tribunal Does Not Exist || J&K HC: Can’t Invoke Principle of ‘No Work, No Pay’ When Termination is Illegal || Rajasthan HC: Should Not Penalize Party Due to Negligence of Legal Counsel || Delhi High Court Passes John Doe Order Restraining Infringement of ‘Tata’ Trademarks || Delhi HC: Dealing in Crypto Currency Has Profound Implications on Economy of the Country || SC: If Citizens Want to Enjoy Fundamental Right it Should be With Reasonable Restrictions

SC: Chargesheet Can’t be Said to be Incomplete Merely Because it was Filed Without Sanction - (01 May 2023)