-Manupatra

NCLAT: Section 43(1) of IBC applicable when Corporate Debtor has given a preference in transaction || AP HC Declines Stay on Govt. Memo Permitting Higher Rate for Premiere of Pushpa 2 Movie || SC: Amended Regulations Not Bind State University Affiliated Institutions without State Adoption || MP High Court Issues Guidelines for Safe Travel of School Children || Cal. HC: Bail Cannot be Denied on Account of Restrictive Statutory Provisions in Penal Statute || SC: Police Verification Report of Selected Candidates Must be filed within 6 Months of Appointment || SC: Intent of S.50 is to Inform Suspect of Option to be Taken to Officer Other Than Search Party || SC: Amended Regulations Not Bind State University Affiliated Institutions without State Adoption || Rajya Sabha Passes the ‘Bharatiya Vayuyan Vidheyak, 2024’ || Del. HC: It’s a Disturbing Trend of Exploiting Social Media Platforms for Committing Sexual Offences

P&H HC: Interrogation of Accused Cannot be Substituted by Video Conference - (24 Dec 2020)