-Manupatra

J&K&L HC: Undenied Pleadings are Deemed Admitted by Implication under the CPC || Kerala HC: Transfer Order Pending Disciplinary Proceedings Cannot be Disguised as Punishment || Allahabad HC: GST, Incentives, 0r Festival Advances Cannot be Deducted From Employee’s Retiral Dues || SC: Absconding Accused Cannot Claim Anticipatory Bail Solely Because a Co-Accused Was Acquitted || Supreme Court: District Cricket Bodies Must Adopt Good Governance Voluntarily, Not Follow BCCI Rules || Supreme Court: Post-Award Property Purchasers Cannot Resist Execution of an Arbitral Award || SC: Telecom Spectrum is a Community Resource and its Ownership Cannot be Decided under the IBC || SC: Police Failure to Invoke IPC Provisions Led to Contractor’s Acquittal in Cement Stockpiling Case || SC: Bank’s Internal Classification of Debt as NPA Does Not Determine Limitation under the IBC || Bombay HC: Clarifies Procedure for Executing Foreign Decrees

NCLAT Asks Tata to Clarify Stand on Bhushan Steel’s Dues - (31 May 2018)