-Manupatra

Calling the Situation Grim, the Supreme Court Takes Suo Motu Cognizance of Delays in NCLT Approvals || Supreme Court: Admission of a Claim by a Resolution Professional is Not Debt Acknowledgment || Supreme Court: Public Figures Must Exercise Caution as Their Words Have Consequences in Society || SC: State Must Act as a Model Employer, Criticising the Union For Not Regularising ISRO Workers || J&K&L High Court: Minor Minerals Have Major Environmental Impacts and Must be Regulated || Del HC: Unexplained Money Received by Public Servant is Not Bribery Without Proof of Official Favour || Del HC: There is No Absolute Bar on Granting Co-Convicts Parole/Furlough Together in Suitable Cases || 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

Woman Alleges Rape by Another Woman, But Fails to Get Her Booked in First Such Case After 377 Verdict - (03 Oct 2018)