SC: NCLT Has to Admit Section 7 Petition if Debt is Due

Del. HC: Accrual of Cause of Action at a Place is not a Consideration for Determining Jurisdiction || Mad. HC to State: Prevent use of Stickers such as ‘Police’ or ‘GOI’ on Private Vehicles || Bom. HC: Magistrate Needn’t Provide Additional Reasons for Amount of Interim Compensation Awarded || Del. HC: ‘THEOBROMA’ is Free to Expand its Outlets Across the Country || Ker. HC: Detention Order Under KAPPA 2007 must be Confirmed Within 3 Months from Date of Execution || Kar. HC: Not Every False Statement Made in Court Must be Subject to Prosecution || Ker. HC: Roads are Ordinarily Deserted During Night; Likelihood of Causing Death by Accident is Less || Del. HC: Severity of Offence Can’t Disentitle Foreigner to Get Parole for Filing SLP || Cal. HC: Can’t Compound Proceedings u/s 138 NI Act at Revision Stage Without Complainant’s Consent || Bom. HC: There Should be Some Accountability Fixed on Courts in Cases of Prolonged Incarceration

SC: NCLT Has to Admit Section 7 Petition if Debt is Due - (15 May 2023)