-Manupatra

Bombay HC: Insolvency Cannot be Used to Evade a Family Court’s Maintenance Order || Kerala HC: Forklifts and Factory Cranes Are Motor Vehicles and Must be Registered under MV Act || Guj HC: Edible Crude Palm Kernel Oil Qualifies for Duty Exemption; End-Use Condition not Applicable || NCLAT Delhi: Advance under Land-Development MoU is not Financial Debt and Cannot Trigger CIRP || NCLAT: NCLT Cannot Change Capital Structure of a Legally Compliant Successful Auction Purchaser || Supreme Court: Endless Investigation and Long Delay in Filing Chargesheet Can Justify Quashing Case || SC: Landowners Accepting Compensation Settlements Cannot Later Claim Statutory Benefits || Supreme Court: Provident Fund Dues Have Priority over a Bank’s Claim under the SARFAESI Act || Supreme Court: Indian Courts Cannot Appoint Arbitrators for Arbitrations Seated Outside India || Madras HC: Police Superintendent not Liable For IO’s Delay In Filing Chargesheet or Closure Report

Supreme Court Agrees to Entertain BCCI Officials Plea Against CoA - (28 Feb 2017)