-Manupatra

Supreme Court Quashes Rajasthan Village Renaming, Says Government Must Follow its Own Policy || NCLAT: NCLT Can Order Forensic Audit on its Own, No Separate Application Required || NCLAT Reiterates That IBC Cannot be Invoked as a Recovery Tool for Contractual Disputes || Delhi HC: DRI or Central Revenues Control Lab Presence in Delhi Alone Does Not Confer Jurisdiction || Delhi High Court: Software Receipts Not Taxable on PE Basis Already Rejected by ITAT || Delhi High Court: Statutory Appeals Cannot Be Denied Due to DRAT Vacancies or Administrative Delays || J&K&L HC: Failure to Frame Limitation Issue Not Fatal; Courts May Examine Limitation Suo Motu || Bombay HC: Preventing Feeding Stray Dogs at Society or Bus Stop is Not 'Wrongful Restraint' || Gujarat HC: Not All Injuries Reduce Earning Capacity; Functional Disability Must Be Assessed || Delhi HC: Framing of Charges is Interlocutory and Not Appealable under Section 21 of NIA Act

SC: Even if Arbitral Tribunal Becomes Functus Officio, Clarification on Award Can be Issued - (19 Dec 2024)