-Manupatra

SC Condemns Witch-Hunting, Says Superstition Continues to Override Constitutional Morality || SC: Retired Judges Appointed to Central Industrial Tribunals Not Entitled to Pay Parity || SC: Electricity Boards Liable for Electrocution Deaths under Strict, Not Absolute Liability || Supreme Court Criticizes Courts For Conducting ‘Mini-Trials’ in Temporary Injunction Matters || SC: Common Judgment in Suits by Same Plaintiff can be Challenged Through Composite Appeal || Chandigarh Court Orders Meta to Take Down AI-Generated Video of Punjab MLA Sukhpal Khaira || Delhi HC: Insolvency Professionals Must Collect & Deposit GST Even if they are Advocates || Madras HC Rejects Election Petition Challenging Colachel MLA Tharahai Cuthbert || Supreme Court: Uncrystallized Contractual Damages Not an Operational Debt under Section 9 IBC || Supreme Court: Interest Accrued in Suspense Account After NPA Classification is Recoverable as Debt

Bombay HC Denies to Grant Interim Relief to FTIL on Asset Seizure - (21 Jul 2016)