-Manupatra

Allahabad HC: Employees of Constituent Institutions are not Entitled to Central University Benefits || Calcutta High Court: Juvenile Accused Eligible to Apply for Anticipatory Bail under Section 438 CrPC || J&K & L HC: Departmental Proceedings Not Halted by Pending Criminal Case Without Showing Prejudice || Cal HC: CESTAT Appeals Abate After Resolution Plan Success; CENVAT Reversal Requires No Pre-Deposit || Bom HC: SEBI Settlement Doesn’t Protect Accused from Criminal Liability in Serious Economic Offences || SC Directs States to Notify Eco-Sensitive Zones Around Tiger Reserves and Regulate Tiger Safaris || SC: Its 2024 Order Letting Union Review Benami Act Cases Based on 'Ganpati Dealcom' was Incorrect || SC: Rejection of Income Tax Settlement Application Doesn’t Bar Assessee from Contesting Assessment || SC Informed Accessibility Facilities for Visually Impaired Candidates in AIBE and CLAT Expected Soon || Supreme Court: Pendency of Writ Proceedings Does Not Bar Availing Alternative Statutory Remedies

Madras HC: Writ Petition is Not Maintainable to Enforce Arbitral Award - (18 Apr 2022)