-Manupatra

Supreme Court Urged Railways to Drop the Term Second-Class Passengers || Supreme Court: Employers Cannot Deny Compassionate Appointments Through Delays || Supreme Court Explains How Testimony of a Dead Witness Can be Used Against an Absconding Accused || SC Recommended Amending IBC to Ensure Fair Repayment Protection for MSME Operational Creditors || Supreme Court: High Courts Cannot Reappreciate Evidence in Certiorari Jurisdiction || SC: Railways are Not Liable Unless Owner-Risk Goods Were Counted or Weighed || SC: Courts and Prosecutors Must Expedite Trials For Jailed Accused || Supreme Court Clarifies that Swear Words and Vulgar Expletives Alone do Not Constitute Obscenity || Supreme Court: Nominated Town Panchayat Members Have No Voting Rights in Council Polls || Delhi High Court Declines Interim Relief to Sonam Wangchuk, Upholds His Hospitalization

INSOLVENCY - NCLAT Warns RCom May Land Back in Insolvency Unless Dues are Cleared - (14 Mar 2019)