-Manupatra

Allahabad HC: MPs, Judges and Ministers May Use ‘Hon’ble’; Civil Servants are Not Entitled to it || Calcutta HC: Salary Withholding and Harassment Claims are Not Defamation Without Reputational Harm || Gauhati HC: Officer Resigning Without New Govt Appointment Cannot Claim Pension under Assam Service || MP HC: Attachment & Auction are Quasi-Judicial Duties of Tehsildar; Action Invalid Without Mala Fide || Supreme Court: Fence-Sitters Cannot Raise Seniority Disputes Once Third-Party Rights are Settled || SC: Medical Negligence Claims Can be Filed Against Deceased Doctor’s Legal Heirs Who Inherit Estate || Supreme Court: Bail Must Be Considered if Speedy Trial Rights are Violated, Regardless of Offence || Supreme Court: Article 226 Cannot be Used to Seek FIR Registration Without Exhausting Remedies || SC: Dowry Deaths Remain a Grave Social Issue, Especially in Uttar Pradesh, Bihar, and Karnataka || Supreme Court Outlines Principles Governing Exercise of Jurisdiction under Article 227

NCLAT Holds Tata Steel Eligible to Bid for Bhushan Steel - (13 Aug 2018)