-Manupatra

Supreme Court: Air Force Group Insurance Society qualifies as ‘State’ under Article 12 || SC: Anganwadi Workers With Degrees Are Eligible For The 29% Quota For Supervisors in Kerala || SC: Giving Accused the Option of Search Before a Police Officer Breaches Section 50 of the NDPS Act || Gujarat HC: Person is Entitled to Compensation For Injury or Death Within Railway Station Premises || Delhi HC: PMLA Can Apply Even if the Scheduled Offence Occurred Before the Law Came Into Force || J&K&L HC: Accused Can Admit Evidence Recorded under Section 299 Crpc After Appearing in Court || J&K&L HC: District Judge Serving as Reference Court under Land Acquisition Act Acts as a Civil Court || Del HC: Subsequent Bail Pleas From Same FIR Should Usually Go Before the Judge Who Denied the First || J&K&L HC: Vaishno Devi Shrine Board, Despite Statutory Status, is Not a ‘State’ under Article 12 || SC: Confirmation of an Auction Sale Does Not Bar Judicial Scrutiny of Reserve Price Valuation

NCLAT Stays NCLT’s Order Prohibiting Appointment of Ex- Bankers as Resolution Professional - (21 Jan 2020)