-Manupatra

Supreme Court: Wait-Listed Candidates Have No Vested Right After List Expiry || SC: Reserved Candidates Scoring Above General Cut-Off Must be Considered For Open Posts || SC: AICTE Regulations Do Not Govern Direct Recruitment of Engineering Professors by State PSCs || Supreme Court: High Courts To Decide Article 226(3) Applications Within Two Weeks || SC: State Agencies are Competent To Probe Corruption Cases Against Central Government Officers || Allahabad High Court: Wife May Claim Education Expenses; Adverse Inference If Husband Hides Income || Patna High Court: Cruelty Claims Against In-Laws are Unlikely Without Shared Residence or Interaction || Patna HC: Aadhaar and GPS-Based Attendance For Medical College Faculty Does Not Violate Privacy || Allahabad HC: Victim Compensation under POCSO Act Cannot be Withheld For Lack of Injury Report || MP HC: Diverting Goods From Delivery Point is Misappropriation under S.407 IPC

NCLAT Quashes Insolvency Proceedings Against NCR Realty Firm Paramount Propbuild - (29 Dec 2018)