-Manupatra

Del. HC Stresses Mandatory Legal Assistance to Preserve Fairness and Integrity of Criminal Trials || Supreme Court: Delhi High Court Ruling upheld on Taekwondo National Sports Federation Recognition || SC: Blockchain-Based Digitisation of Land Records Necessary to Reduce Property Document Litigation || Supreme Court to NCLT : Limit Power to Decide Intellectual Property Title Disputes under IBC || Bombay HC: Railway Employee With Valid Privilege Pass is Bona Fide Passenger Despite Missing Entries || Delhi High Court: Mere Pleadings Made To Prosecute or Defend a Case Do Not Amount To Defamation || Delhi High Court: Asking an Accused To Cross-Examine a Witness Without Legal Aid Vitiates The Trial || Delhi High Court: Recruitment Notice Error Creates No Appointment Right Without Vacancy || Supreme Court: Subordinate Legislation Takes Effect Only From its Publication in The Official Gazette || Supreme Court: DDA Must Adopt a Litigation Policy To Screen Cases and Avoid Unnecessary Filings

SC Declares Noida As Operational Creditor Under IBC - (18 May 2022)