-Manupatra

SC: SARFAESI Act Was Not Applicable in Nagaland Before its 2021 Adoption, Dismisses Creditor’s Plea || SC: Lis Pendens Applies To Money Suits on Mortgaged Property, Including Ex Parte Proceedings || Kerala HC: Civil Courts Cannot Grant Injunctions in NCLT Matters and Such Orders Can Be Set Aside || Bombay High Court: Technical Breaks to Temporary Employees Cannot Deny Maternity Leave Benefits || NCLAT: Appellate Jurisdiction Limited to Orders Deciding Parties’ Rights, Not Procedural Directions || NCLAT: Personal Guarantors Involved In NCLT Proceedings Can Appeal Against Insolvency Admission || Supreme Court: Foreign Companies’ Head Office Expenses in India are Capped under Section 44C || SC Directs Trial Courts to Systematically Catalogue Witnesses and Evidence in Criminal Judgments || SC Calls For Sensitising Future Generations on Equality in Marriage to Combat Dowry Practices || SC: Separate Suits Against Confirmed Auction Sales are Barred; Remedy Available under Sec 47

Only Parliament can Make Changes in List of SCs and STs and Not Government: Karnataka HC - (01 Feb 2019)