-Manupatra

Rajasthan HC Orders Cyber Safety Reforms, Covering Influencer Rules and Aadhaar-Linked Digital IDs || Bombay HC: SEBI Exercised Due Care and Caution in Approving the Wework India IPO Proposal || Delhi HC: FEMA Summons Follow CPC, Not CrPC; ED May Call Women to Office For Statement Recording || Kerala HC: Further Probe under Section 173(8) CrPC Allowed Only by Original Investigating Agency || Delhi HC: Parties Must First Ask Social Media Platforms to Remove Content Before Seeking Injunction || Supreme Court: Prosecutor Cannot Neglect Duty to Court in Pursuit of Securing Conviction || Supreme Court: Selection Criteria Cannot be Altered After Interviews are Conducted || NCLT Mumbai: Pending Cheque-Bounce Case Does not Prevent Admission of Insolvency Petition || Kerala HC: Applications under the Muslim Women’s Divorce Act Have a 3-Year Limitation Period || Supreme Court: Property Transferred Before Filing a Suit Cannot be Attached under Order 38 Rule 5

Madras HC: No Bar on Using Kalam’s Name for Party - (23 Sep 2016)