-Manupatra

SC: Occasional Delays in Bill Assent Don’t Warrant Fixed Timelines for Governors and President || SC: Occasional Delays in Bill Assent Don’t Warrant Fixed Timelines for Governors and President || Supreme Court Rejects Challenge to ?3,500 Fee for All India Bar Examination || SC: NCLT Can Probe Fraud Allegations & Document Validity in Oppression and Mismanagement Cases || SC: Clause Limiting Interest on Delayed Payments Doesn’t Bar Pendente Lite Interest under A&C Act || Supreme Court: Couple Seeks Criminal Action against Private Hospital for Alleged Baby Swapping || Calcutta HC: Ramkrishna Mission Can’t Reject Professor’s Appointment Solely over Online Opinions || Calcutta HC Rejects PIL Requesting CBI Investigation in 15-Year Caste Certificate Fraud Allegations || NCLT: Successful Bidder of Corporate Debtor Not Exempt from Statutory Compliances || Raj. HC: No Jurisdiction on DRT to Modify Settlement Terms in Appli. Filed after Disposal of Matter

SC: In Cheque Dishonour Cases, Partners Would be Personally, Jointly and Severally Liable - (17 Jul 2025)