-Manupatra

Bom HC: LARR Authority Can Examine Limitation Issues in Land Acquisition References under 2013 Act || MP HC: Long-Serving Employees Cannot Be Denied Regularisation by Retrospective Statutory Amendments || J&K&L HC: Routine Challenges to Lok Adalat Awards Defeat Their Purpose of Quick Dispute Resolution || Bombay HC: Restricting Compensation For Wild Animal Damage to Select Species Violates Article 14 || Supreme Court: Corporate Guarantee Constitutes as Financial Debt under the IBC || Supreme Court: No Right to Full Tenure Exists When Appointment is Made ‘Until Further Orders’ || SC Mandates Trial Courts Seek Reports on Mitigating and Aggravating Factors Before Death Sentencing || Supreme Court: Schools Cannot Delay Admission of State-Allotted Student over an Eligibility Dispute || J&K&L HC: Delay in Executing Preventive Detention on Unsubstantiated Medical Ground Makes it Invalid || Delhi HC Allows AITA Results For Interim Management and Directs Fresh Elections Under New Sports Law

Delhi HC Asks Delhi Govt to Consider Whether Bus Marshals in DTC Buses Require Proper Training - (25 Mar 2020)