-Manupatra

NCLAT: Approval of RP Can’t be Questioned by OC When Provided with More than Liquidation Value || Meghalaya HC: Applicants to Explain How Trees Have Become Dangerous to Life & Property || P&H HC Seeks Affidavit from Government Over Girls Dropping Out of Schools || Bom. HC Restrains Entity from Using Trademark Similar to STREAX || Delhi HC: Non-Appearance in Custom Matters Leads to Gross Wastage of Judicial Time || Ker. HC: Step-Parent Can’t Adopt Child without Consent of Biological Parent || Del. HC: Moti Mahal Restaurant Files Trademark Infringement Suit against Moti Mahal Delux || SC: Order of Transfer of Trial is Not to be Passed as a Matter of Routine || SC: Abetment to Commit Suicide Involves a Mental Process of Instigating a Person || SC Criticizes UP Government for Demolishing Houses

Supreme Court Closes Contempt Proceedings Against Kerala Govt in Senkumar Case - (10 May 2017)