-Manupatra

Supreme Court: Joint Disciplinary Proceedings Not Mandatory in Cases Involving Multiple Officers || Supreme Court: Transferred Students Cannot Claim Government Fees After College Loses Recognition || Supreme Court: Arbitration Clause Applies When Earlier Agreement is Imported “Body and Soul” || J&K&L High Court: Seasonal Labourers Cannot Be Regularised Amid Government’s Blanket Ban || Delhi High Court: Silence Amid Sustained Vilification May Undermine Public Confidence In Judiciary || Calcutta HC Stays Eastern Railway Eviction Drive Affecting Around 6,000 Slum Dwellers Near Station || J&K&L HC: Repeated Arrests U/S 107 Crpc After UAPA Bail Can be Fresh PSA Detention Grounds || Del HC: Arrest Memo Listing Only Reasons Cannot Substitute Person-Specific Grounds of Arrest || SC: Hostile Witness Testimony Can Support Acquittal as Well, Not Only Conviction || SC: Appointing Candidates on Contract Against Advertised Regular Posts is Patently Illegal

Essar Steel: NCLT Rejects Promoter Ruias’ Settlement Bid - (30 Jan 2019)