-Manupatra

Homebuyers Seek Review of Judgment Classifying Greater Noida Industrial Authority as Secured Cred. || NCLAT: Can’t Entertain Petition u/s 7 on Basis of Guarantee Invoked During Prohibited Period || NCLAT: Serving Notice on E-Mail Provided in Section 7 Petition is Sufficient Compliance || NCLAT: Under Section 99 of IBC Ten-Day Time Period is Directory Not Mandatory || NCLAT: Court Must Adopt Lenient Approach While Condoning Delay in Refiling || Delhi HC: Place Where Tormented Lady Gets Compelled to Kill Herself has No Bearing || Delhi HC Upholds Direction of Single Judge Asking Wikimedia to Remove Defamatory Content of ANI || Centre Notifies Effective Date of Waqf (Amendment) Act 2025 || SC: No Bar on Exclusive Jurisdiction Clause in Contracts through Section 28 of Contract Act || SC: MCD to Start Massive Awareness Campaign to Inform Public about Duties of Waste Generators

NGT Put Stay on Construction of Ghaziabad Club - (21 Jan 2016)