-Manupatra

SC: CIRP Can Continue Despite Fraudulent Insolvency Plea That Triggered It || Delhi HC: Senior Citizen May Seek Eviction of Daughter-in-Law for Ill-Treatment || Delhi HC: Mere Possession of Visa Does Not Confer an Unconditional Right to Enter India || Delhi HC: Every Insensitive or Objectionable Matrimonial Act Does Not Amount to Cruelty || J&K&L HC: Fake Driving Licence Does Not Exonerate Insurer If Driver Has a Valid Licence || P&H HC: Safety Council Report and CCTV Cannot Be Rejected at Charge Stage for Lack of Proof || Delhi High Court Stays Rs. 213 Crore SAIL Payout to British Firm over Unstamped Arbitral Award || Allahabad HC: Bar Council Cannot Suspend Advocate’s Licence Pending Disciplinary Inquiry || 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: S.42 NDPS Act Compliance Need Not be Absolute When Immediate Seizure is Required - (17 Aug 2026)