-Manupatra

NCLAT: Resolution Plan Approved by Committee of Creditors is Binding on All Stakeholders || NCLAT: In Case of Personal Guarantor, Date of Default Depends on Contract of Guarantee’s Terms || Cal. HC: Cannot Label Regulatory Measures Under GST Act as Violative of Fundamental Right to Trade || Cal. HC: Cannot Label Regulatory Measures Under GST Act as Violative of Fundamental Right to Trade || Gau HC: Genuineness of Credit Recd by Assessee from Share Appli. Money is a Question of Fact Not Law || SC: For Central Excise Tariff Act, Coconut Oil in Small Quantities Classifiable as ‘Edible Oil’ || SC: Court Ordering Re-Investigation Against Acquitted Accused Violates Principle of Double Jeopardy || SC Urges Parliament to Secure Right of Survivorship of Tribal Women || SC: NCR States to Form Teams to Monitor Compliance of GRAP Measures || SC: Beneficial Laws for Women are Not Means to Chastise, Threaten the Husband

Allahabad HC: Mechanical Rejection of Testimony of Related Witness Would Lead to Failure of Justice - (21 Jun 2017)