-Manupatra

SC Issues Notice to IndiGo on Customs & GST Plea Against IGST Exemption Ruling || SC Quashes Money Laundering Case Against JSW Steel over Obulapuram Dealings || SC: Public Possession Key for Valid Oral Gift under Mohammedan Law; No Mutation Raises Doubt || SC: Tender Condition Limiting Past Supply to One State is Irrational, Violates Art 19(1)(g) || CCI Rejects Abuse of Dominance Claim Against Google Over Play Store Ban || Bombay HC: IBC Proceedings Don't Bar Criminal Case under NI Act Against Directors || Delhi HC: Non-Teaching Directors at IGNOU Can't Claim Higher Superannuation Age || Supreme Court Dismisses Plea for Probe Against Kerala CM in CMRL Case || Supreme Court Rejects Senthil Balaji’s Plea Calling it ‘Misconceived’ || Bombay HC: FIR Registration or DRT Proceedings Don't Bar Arbitration Reference

SC Rules ' Armed Forces Answerable to Government, Otherwise there would be Martial Law in Country' - (28 Oct 2016)