-Manupatra

P&H High Court: Re-Investigation Cannot Nullify Existing Acquittal Despite Breach of Stay Order || Gujarat HC: Illegal Mining Vehicle Complaints Must Be Filed Before Sessions Court, Not Magistrate || Delhi High Court Lays Down Registry Directions for Dealing with Insufficiently Stamped Arbitral Award || Delhi High Court: Victims Need No Leave to Appeal Acquittal or Conviction for Lesser Offence || SC: Limitation Act Inapplicable to Revisions under Karnataka Land Revenue Act || SC: Banks Can Invoke SARFAESI for Loans Acquired from NBFCs Outside the Act || SC: Gujarat Prohibition Act Does not Bar Interim Seized Vehicle Release || Supreme Court Quashes Rs. 425-Crore Customs Penalty Based on AI-Generated Fake Case Laws || SC: Guilt cannot be Presumed Solely Due to Collusion Allegations against Investigating Officer || SC: Clarificatory Statement Does Not Constitute a Binding Undertaking for Contempt Proceedings

NCLAT allowed Revival of Insolvency Proceedings Even Without Revival Clause in Settlement Agreement - (23 Sep 2025)