-Manupatra

NCLAT: NCLT Cannot Change Capital Structure of a Legally Compliant Successful Auction Purchaser || Supreme Court: Endless Investigation and Long Delay in Filing Chargesheet Can Justify Quashing Case || SC: Landowners Accepting Compensation Settlements Cannot Later Claim Statutory Benefits || Supreme Court: Provident Fund Dues Have Priority over a Bank’s Claim under the SARFAESI Act || Supreme Court: Indian Courts Cannot Appoint Arbitrators for Arbitrations Seated Outside India || Madras HC: Police Superintendent not Liable For IO’s Delay In Filing Chargesheet or Closure Report || Supreme Court: Provident Fund Dues Have Priority over a Bank’s Claim under the SARFAESI Act || SC Holds Landowners Who Accept Compensation Settlements Cannot Later Seek Statutory Benefits || Supreme Court: Endless Investigations and Long Delays in Chargesheets Can Justify Quashing || Delhi HC: Arbitrator Controls Evidence and Appellate Courts Cannot Reassess Facts

Delhi High Court Seeks Jawaharlal Nehru University’s Response on Criteria for Teaching Posts - (17 Feb 2020)