-Manupatra

NCLT: Suspended Directors Who are Prospective Resolution Applicants Cann’t Access Valuation Reports || Supreme Court Clarifies Test For Granting Bail to Accused Added at Trial under Section 319 CrPC || SC: Fresh Notification For Vijayawada ACB Police Station not Required After AP Bifurcation || SC: Studying in a Government Institute Does Not Create an Automatic Right to a Government Job || NCLT Mumbai: CIRP Claims Cannot Invoke the 12-Year Limitation Period For Enforcing Mortgage Rights || NCLAT: Misnaming Guarantor as 'Director' in SARFAESI Notice Doesn't Void Guarantee Invocation || Jharkhand HC: Mere Breach of Compromise Terms by an Accused Does Not Justify Bail Cancellation || Cal HC: Banks Cannot Freeze a Company's Accounts Solely Due To ROC Labeling a 'Management Dispute' || Rajasthan HC: Father’s Rape of His Daughter Transcends Ordinary Crime; Victim’s Testimony Suffices || Delhi HC: Judge Who Reserved Judgment Must Deliver Verdict Despite Transfer; Successor Can't Rehear

Centre Ready With Ordinance to Restore 200-point Roster for Teacher Appointments: Ram Vilas Paswan - (06 Mar 2019)