-Manupatra

Bom HC: LARR Authority Can Examine Limitation Issues in Land Acquisition References under 2013 Act || MP HC: Long-Serving Employees Cannot Be Denied Regularisation by Retrospective Statutory Amendments || J&K&L HC: Routine Challenges to Lok Adalat Awards Defeat Their Purpose of Quick Dispute Resolution || Bombay HC: Restricting Compensation For Wild Animal Damage to Select Species Violates Article 14 || Supreme Court: Corporate Guarantee Constitutes as Financial Debt under the IBC || Supreme Court: No Right to Full Tenure Exists When Appointment is Made ‘Until Further Orders’ || SC Mandates Trial Courts Seek Reports on Mitigating and Aggravating Factors Before Death Sentencing || Supreme Court: Schools Cannot Delay Admission of State-Allotted Student over an Eligibility Dispute || J&K&L HC: Delay in Executing Preventive Detention on Unsubstantiated Medical Ground Makes it Invalid || Delhi HC Allows AITA Results For Interim Management and Directs Fresh Elections Under New Sports Law

#GST: Services of FIFA to Attract NIL GST - (24 Aug 2017)