-Manupatra

SC Cancels Chhota Rajan's Bail in 2001 Jaya Shetty Murder Case || NCLAT: Workmen Can Claim Dues Post-Layoff If They Worked After Corporate Debtor's Notice Issuance || NCLAT: Debt Can be Proved Through Any Documentary Evidence, No Written Contract Needed. || Madras HC: Railway Authorities Can't Deboard Valid-Ticket Passengers Heading to Protest || Delhi HC: Women’s Entry into Army Corps Can’t be Restricted; Vacant Male Posts Must be Open to Women || Delhi HC: Pressuring Husband to Cut Ties With His Family Amounts to Cruelty; Ground For Divorce || Bombay HC: Magistrate Need Not Pass Preliminary Order U/S 145 CrOC If HC or SC Directs Inquiry || Delhi HC Allows Woman to Terminate 22-Week Pregnancy from False Promise of Marriage || Supreme Court: Reasons Omitted In an Order May be Considered In Specific Circumstances || SC: Execution of Arbitral Award Cannot be Stalled Just Because Section 37 Appeal is Pending

Allahabad High Court Stays I-T Notice Issued to Greater Noida Industrial - (24 Dec 2015)