-Manupatra

NCLAT Sets Aside Insolvency, Imposes ?10L Costs Following Recusal over Attempt to Influence Member || J&K&L HC: Sec 195 CrPC Bars Cognizance Without Public Servant's Complaint, Not FIR or Investigation || Allahabad HC: Preliminary Issues Barred if Raised 18 Years After Issues Were Framed in a Suit || Guj HC: No Prior Hearing Needed to Dismiss Cop After Corruption Conviction under Article 311(2)(A) || Madras HC: Senior Citizens Act Applies Only To Post-2007 Property Transfers, Not Retrospective || Supreme Court: Private Insurer Not Liable For Accident by Vehicle under State Requisition || SC: Reserved Candidates Can Claim General Seats on Merit with Relaxation if Rules Allow || SC: No Vested Right to Appointment For Next Candidate if Selected One Doesn't Join || Supreme Court Restores Arbitral Award, Rules State Cannot Be Judge in its Own Dispute Case || Delhi HC: Girl Being Friendly on Valentine’s Day Does Not Justify Forced Sexual Activity under POCSO

Supreme Court Restores Arbitral Award, Rules State Cannot Be Judge in its Own Dispute Case - (24 Mar 2026)