-Manupatra

SC: For Granting Environmental Clearance, Valid DSR a Mandatory Prerequisite || NCLAT: Under IBC there is No Provision Mandating RP to Share Valuation Report || NCLAT: NCLT/NCLAT Cannot Adjudicate Employment Contract Disputes Under IBC || NCLAT: Can’t Reject App. for Approval of RP Solely on Basis of Withdrawal of Consent by CoC Members || J&K HC: S. 37 of NDPS Act Comes Into Play When Bail of Accused is Being Considered on Merits || Delhi HC: In National Capital, Permission for Felling of More Trees to be Supervised by CEC || Registrar General of P&H HC Warns of Contempt in Case of Recording of Court Proceedings || SC: States to Identify Laws Discriminating Against Persons Affected with Leprosy || SC: Recommendations Made by SC Collegium for Judge Appointments to be Cleared Expeditiously || SC: Where Serviceman Discharged from duty by Authority Onus of Proving Disability Lies on Authority

Mad. HC Upholds Grant of Incentive Marks in Recruitment to Doctors for COVID Duty in Govt. Hospitals - (17 Nov 2023)