-Manupatra

NCLAT: Can File Appeal against NCLT Order Initiating Insolvency Process against Personal Guarantors || NCLAT: Assets Reflecting in Corporate Debtor’s Balance Sheet form Part of Liquidation Estate || NCLAT: Adjudicating Authority Must Conduct Independent Assessment under IBC || NCLAT: Can’t Preclude Financial Creditors from Filing Applic. in Case of Settlement Agreement Breach || NCLT: Can’t Call Speculative Investment a 'Financial Debt' in Absence of Commercial Effect of Borrowi || NCLAT: Committee of Creditors Within its Right to Resolve to Liquidate Go Airlines || AP HC: Revealed Particulars of Invest. Not Adequately Substantiated Can Damage Reputation of Persons || J&K HC: Administrative Officers Can’t Claim Seniority on Basis of Unfilled Vacancies || Bombay High Court: One Needs to be Mindful of the Object Behind the Consumer Protection Act || J&K HC: Can’t Put Accused under Prev. Detention Only because His Release Affects Public Confidence

Delhi HC Issues Notice in Plea Citing Use of Centralised ACs in HC - (27 Apr 2020)