-Manupatra

NCLAT: Can Set Aside Fraudulent Initiation of CIRP while hearing appeal u/s 61 of IBC || NCLAT: Amount Belonging to Corpo. Debtor Can be Recovered by Liquidator by Filing Application u/s 60 || NCLAT: Can Admit Application u/s 7 of IBC if Interest on Principal Amount Crosses Threshold Limit || Del. HC: Magistrates Cannot Question Validity of FIR under their Power to Supervise Investigation || P&H HC: Victim Going With Accused to Crowded Place & Not Raising Alarm Shows Consensual Relationship || Ker. HC: On Nature of Disability, AFT should Not Lightly Interfere with Opinion of Medical Board || HP HC: When Award is Passed Without Giving Reasons, it Suffers from Patent Illegality || SC: Refusing to Marry Someone Doesn’t Attract Offence of Abetment to Suicide || SC: Can’t Deny Experience Marks to Candidate Performing Regular Duties in Unsanctioned Post || NCLAT: Without Payment in Discharge of Guarantee, Guarantor Cannot Become Financial Creditor

CCI Junks Complaint against Parsvnath Developers - (09 Aug 2016)