-Manupatra

Bombay High Court: Senior Citizens Act Cannot be Misused to Summarily Evict a Son || Chhattisgarh HC: Service Tax Refund Can't Be Denied on Limitation When Payment Was Made During Probe || Supreme Court: If Tribunal Ends Case For Unpaid Fees, Parties Must Seek Recall Before Using S.14(2) || SC: Article 226 Writs Jurisdiction Cannot be Used to Challenge Economic or Fiscal Reforms || Supreme Court: Hostile Witness Testimony Can't Be Discarded; Consistent Parts Remain Valid || Supreme Court: GPF Nomination in Favour of a Parent Becomes Invalid Once the Employee Marries || Supreme Court: Candidate Not Disqualified if Core Subject Studied Without Exact Degree Title || Supreme Court: Stamp Duty Relief for Co-Operative Societies Cannot Depend on Extra-Legal Verification || Delhi High Court: Allegations of Forgery Alone Do not Bar NCLT From Examining Company Records || J&K&L HC: Only Revenue Authorities Can Handle Agrarian Resumption; Civil Courts Cannot Intervene

CCI Rejects Allegation of Unfair Business Practices against HSC India - (10 Aug 2016)