-Manupatra

Supreme Court: Delay in Deposit Does Not Automatically Cancel Contracts under Specific Relief Act || SC: Railways is Treated as a Consumer under the Electricity Act, Not a Distribution Licensee || Bom HC: Genuine Residents Cannot be Denied Relief Due to Aadhaar Deactivation or Biometric Mismatch || Punjab & Haryana High Court: Raid on Rajinder Gupta’s Factory Soon After He Joined BJP From AAP || Madhya Pradesh HC: Delay Can Be Condoned under Limitation Act Where Statute Has No Express Bar || Cal HC Upholds PILs on Great Nicobar Project, Noting Alleged FRA Violations and Tribal Vulnerability || Calcutta HC: Vodafone Idea Must Obtain Copyright Society Licence to Use Songs as Caller Tunes || Delhi HC: Air India’s Privatization Does Not Bar Article 226 Challenges to Labour Tribunal Awards || J&K High Court: Deputation Employee May Opt For Either Deputation Post Pay or Parent Cadre Pay || SC: Consumers Cannot Bear Power Plant Depreciation Costs When No Electricity Was Supplied

RBI Revises Norms For Action Against Weak Banks - (14 Apr 2017)