-Manupatra

Supreme Court: Issues of Party Capacity and Maintainability Must Be Decided by Arbitral Tribunal || Supreme Court: Omissions in Chief Examination Can Be Rectified During Cross-Examination || Supreme Court: Items Given by Accused to Police Are Not Section 27 Recoveries under Evidence Act || Gujarat High Court: Waqf Institutions Must Pay Court Fees When Filing Disputes in State Tribunal || Allahabad High Court: Law Treats All Equally, State Cannot Gain Undue Benefit from Delay Condonation || 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

NCLT: Sole Proprietary Concern Cannot Start Insolvency Proceedings - (11 Oct 2019)