-Manupatra

Supreme Court: Compassionate Appointees Cannot Later Claim Entitlement to a Higher Post || NCLAT New Delhi: Insolvency Pleas Cannot Be Admitted When Information Utility Records Show a Dispute || NCLAT: Issuing Cheques For Another Entity’s Liabilities Does not Constitute Operational Debt || NCLAT: SEBI Penalties Imposed After Liquidation Begins are Not Admissible as Claims || NCLT Reiterates That an Auction Purchaser is Not Liable For a Corporate Debtor’s Electricity Dues || Delhi HC Upholds Interim Injunction Against 'Power Flex' in Bata’s Trademark Infringement Case || Calcutta High Court: Mere Presence of Alcohol in Post-Mortem Cannot Bar Compensation to Heirs || Kerala High Court: Review Petition Cannot Be Entertained Against an Order Refusing Arbitration || J&K High Court: Umadevi Judgment Does not Justify Perpetual Temporary Employment || SC: Public Premises Act Prevails over State Rent Laws For Evicting Unauthorised Occupants

Supreme Court Orders FTIL to Transfer its Shares in IEX to Escrow Account - (18 Aug 2015)