-Manupatra

NCLAT: Corporate Debtor’s Guarantor Liability Unchanged Despite Internal Adjustments Among Creditors || NCLAT: Plea under IBC Section 7 Can't Be Restored After Corporate Debtor Pays Principal & Interest || Delhi HC: Wife Can Be Denied Maintenance If She Fails To Submit Latest Salary Slips || Kerala HC: Income of Parent Who Abandoned Family Shouldn’t Count For EWS Reservation Eligibility || Gujarat HC: Writ Courts Interfering in Arbitral Procedure Orders Defies A&C Act’s Purpose || Delhi HC: Plaintiff Doesn’t Have Vested Right to File Rejoinder under CPC || J&K&L HC: Name Change Is Fundamental Right; Boards Must Consider Legal Documents, Not Reject Request || SC: Administrative Delays by State Agencies Must Not Be Condoned || Sc: When Sale Deed Is Void, Possession Suit Follows 12-Year Limitation under Article 65, Not Art 59 || SC: Preliminary Inquiry Report Can’t Stop Court from Directing FIR Registration

Ker. HC: Emp. Messaging in Pvt. Whatsapp Group About Safety of Company Doesn’t Attract Disc. Proc. - (21 Jun 2024)