SC: Appeal Under IBC is Valid Only if it is Initiated Within 30 days From Date of Order

Suo Motu PIL Initiated by Telangana HC on Sr. Advocate’s Letter Alleging Handcuffing of Accused || Del. HC: Only Persons Holding BAMS/BUMS Degree Have Right to Obtain Ayur. Medical Pract. License || Del. HC: SOPs to be Followed by Colleges During Events, Framed by Delhi Police || SC: Idea of Punishment is Not to Keep Prisoners in Difficult, Overcrowded Prisons || SC: IMA Cautioned With Regard to Unethical Practices by its Members || Kar. HC: Serious Stigma May be Caused on Person’s Character by Pre-Trial Detention || Del. HC: Panel Lawyer of DSLSA is Not an Employee, Can’t be Entitled to Maternity Benefit || Del. HC: Record Rooms of District Courts in Grim Situation, Record to be Weeded Out Efficiently || Supreme Court Expresses Disappointment Over Inadequate Implementation of RPwD Act, 2016 || 24,000 Teaching and Non-Teaching Jobs Invalidated by Calcutta High Court

SC: Appeal Under IBC is Valid Only if it is Initiated Within 30 days From Date of Order - (17 May 2022)