SC: CIRP Need Not Be Set Aside Solely for Fraudulent Filing of Section 9 Plea  ||  Supreme Court: Compromise Decree Passed Without Impleading Necessary Party is Void  ||  SC: Cheque Dishonour Notice Valid if Sent to Drawer’s Address and Received by Family  ||  J&K&L HC: Minority During Attestation Cannot Justify Decades-Long Delay in Challenging Mutation  ||  Bombay HC: WhatsApp Circulation of Objectionable Photos Can Attract SC/ST Act  ||  J&K&L HC: Cardiac Arrest From Stress of Long-Distance Driving is Compensable  ||  Delhi HC: Accused Cannot Delay Trial and Then Rely on Delay to Seek Bail  ||  Calcutta HC: Insurer Must Compensate Child’s Accidental Death Despite Driver’s Fake Licence  ||  Bombay HC Tells X to Take Down Defamatory Post Targeting Serum Institute, CEO Adar Poonawalla  ||  Delhi High Court Restores Arbitral Award in DMRC’s Favour Passed by Employee-Arbitrator    

Manupatra Webinar: What's new on Manupatra - (27 Aug 2015)

Registration will soon close for the Webinar on the 27th of August, 2015. Conducted from 5.30pm to 6.00pm, the Webinar will introduce e-attendees to new features and enhancements made to Manupatra in the last 6 months. To register for the Webinar, please visit

http://webinar.manupatra.in/

As always, registrants are welcome to email queries they would like addressed during the session to contact@manupatra.com or call 1-800-103-3550.

Tags : WEBINAR   MANUPATRA   AUGUST   2015  

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