NCLAT Delhi: Resolution Professional Cannot Decide Eligibility Under Section 29A IBC

Kerala High Court: Power to Add Charges Remains With Court, Can’t be Done at Behest of Parties || Allahabad High Court: Can’t Allow Petition for Expeditious Disposal of Cases on Regular Basis || SC: Can’t Consider Payment of Compensation A Factor to Reduce Sentence of Convict || SC: No Need for PMLA Acc. to Fulfill S. 45 Conditions When Furnis. Bond After Appearing Before Court || Plea to Terminate 30 Weeks Pregnancy Dismissed, SC Talks About Right to Life of Child in Womb || Supreme Court: Written Grounds of Arrest Must be Given to the Accused in UAPA Cases Too || Supreme Court: Difference Between ‘Reasons of Arrest’ and ‘Grounds of Arrest’ Stated || All HC: No Bar on Anticipa. Bail to Accused Booked u/s 376(3) IPC through UP Amend. to S. 438 CrPC || NCDRC Cautioned by Supreme Court: Hierarchy of Judiciary Must Be Respected || Supreme Court: Cannot Allow Wrong Doers to Make Profit Out of Their Own Wrongs

NCLAT Delhi: Resolution Professional Cannot Decide Eligibility Under Section 29A IBC - (07 Apr 2022)