-Manupatra

NCLAT: In Absence of Contractual Clause Interest for Delayed Payments Can’t Form Part of OD || NCLAT: Can Correct Inadvertent Typographical Errors in Orders Passed by NCLT under NCLT Rules || NCLAT: To Satisfy Requirement of S.8 Service of Demand Notice on Registered E-Mail of CD Sufficient || Delhi HC Closes Suit by Hamdard Against Baba Ramdev’s ‘Sharbat Jihad’ Remark || Delhi HC: Can Consider Documents Filed with Plaint to Determine ‘Cause of Action’ || Sikkim HC: Section 29A as Amended in 2019 is Applicable on All Arb. Proceedings Pending at the Time || AP HC: Preliminary Enquiry Report Loses Its Significance, Once Regular Enquiry is Initiated || SC: Can’t Take Cognizance of Offence Under S.186 IPC on Police Report/Chargesheet || SC: Can Admit Unregistered Agree. to Sell as Evidence to Prove Contract in Specific Performance Suit || SC Directs Reservation of Post of Treasure for Women Lawyers in Gujarat High Court

Bombay HC: Government Allottee Lacking Legal Occupation Can’t be Considered ‘Deemed Tenant’ - (25 Apr 2025)