-Manupatra

NCLAT: Creditors May Choose to Proceed Against One or Multiple Guarantors as They See Fit || NCLAT Delhi: Authority Can Enforce Arbitral Award Via Resolution Professional Under IBC Section 60(5) || Bombay HC Rejects Plea For 'Eco-Friendly' Ganesh Idol Immersion, Upholds Citizens' Right to Clean Wat || Delhi HC:WhistleblowingDoesn’t Grant Employees Immunity from Transfer Orders || Delhi HC: Higher Compounding Fees Don't Apply on Second TDS Default Plea If First Was Rejected || NCLAT Rules Guarantor’s Liability Can Exceed Cap Set in Guarantee Deed on Principal Borrower’s Debt || NEET-UG 2025: Supreme Court Dismisses Plea Claiming OMR Sheet Tampering by Candidate || SC Refuses Interim Bail to Shabir Ahmed Shah; Issues Notice on His Bail Petition || SC Summons MCD Commissioner over Debris at Lodhi-Era Gumti, Asks, "Is There an Ego Issue?" || SC Grants Interim Relief to YSRCP’s Pinnelli Ramakrishna Reddy in Double Murder Case of TDP Activists

Delhi HC Issues Notice on Prashant Bhushan’s Plea Against Defamation Case - (02 Feb 2021)