-Manupatra

Bombay HC: Clarifies Procedure for Executing Foreign Decrees || Supreme Court: Bureaucratic Delay No Excuse || Supreme Court Grants Full Disability Pension Arrears to Veterans || Delhi HC: Workman Cannot Claim Section 17(B) of the ID Act Wages after Reaching Superannuation Age || Allahabad HC: Caste by Birth Remains Unchanged Despite Conversion or Inter-Caste Marriage || Delhi High Court: Tweeting Corruption Allegations Against Employer Can Constitute Misconduct || Delhi High Court: State Gratuity Authorities Lack Jurisdiction over Multi-State Establishments || Kerala High Court: Arrest Grounds Need Not Mention Contraband Quantity When No Seizure is Made || SC: Silence During Investigation Does Not Ipso Facto Mean Non-Cooperation to Deny Bail || Supreme Court: High Courts Cannot Re-Examine Answer Keys Even in Judicial Service Exams

SC Allows Tata Sons Appeal Against NCLAT Order to Reinstate Cyrus Mistry as Chairman - (26 Mar 2021)