-Manupatra

Bihar Tender Scam: Patna High Court Bars Media From Calling Accused 'Scamster' Before Trial || Gujarat HC Terms Plea ‘Wholly Misconceived’ and Imposes Rs. 2 Lakh Cost over ASI Somnath Survey || Gauhati HC Differs on Whether ED’s ‘Reason To Believe’ For Property Attachment is Confidential || MP High Court Grants Bail To Tehelka Journalist, Noting Implication After Exposing Foeticide Racket || Patna HC: Possessing Cough Syrup With under 2.5% Codeine Without Authorisation Attracts the NDPS Act || Madras HC: Person Who Converts to Islam Cannot Claim Backward Class Muslim Status || Madras High Court Lays Down Guidelines For Surrogacy Custody and Parentage Applications || Bombay High Court: Residence Proof is Mandatory For RTE Neighbourhood School Admissions || Madras HC Strikes Down TN Law Mandating Registrar’s Title Verification Before Property Registration || Bombay HC Allows Galli News to Report Medical Negligence But Bars Defamatory Hospital Imputations

INSOLVENCY - NCLT Clears ArcelorMittal's Resolution Plan for Essar Steel - (11 Mar 2019)