-Manupatra

SC: High Courts Exercising Probate Jurisdiction Can Order Probes Into Estate Irregularities || SC: High Courts Exercising Probate Jurisdiction Can Order Probes Into Estate Irregularities || Supreme Court Grants Bail to Undertrial Jailed For 9 Years, Citing Violation of Article 21 Rights || Supreme Court: Appellate Courts Reversing Acquittal Must Themselves Hear Convicts on Sentence || SC: Party Accepting Extension of Arbitrator’s Mandate Cannot Later Challenge Award on Expiry Grounds || Supreme Court: Life Sentence Can Be Modified Into a Fixed-Term Sentence in Appropriate Cases || Supreme Court Upholds EC Authority to Conduct SIR of Electoral Rolls For Free & Fair Elections || Supreme Court Expresses Concern over NEET-UG 2026 Cancellation, Stating NTA Has Not Learned Lessons || Supreme Court: Off-Duty Anaesthetist Cannot be Held Criminally Liable For Nurse’s Procedural Error || Centre To Delhi HC: Eviction of Delhi Gymkhana Club Will be Carried Out After Due Notice under Law

INSOLVENCY - NCLAT Allows Implementation of Arcelor Mittal's Resolution Plan for Essar Steel - (19 Mar 2019)