NCLAT, Delhi: After Adoption Of Swiss Challenge Method, RA Not Allowed To Submit Revised Plan

Bom HC: Person Cannot be Deprived of Right to Sleep by Recording Statements at Unearthly Hours || Supreme Court: Enable E-Filing & Virtual Appearance Facilities At UP District Courts || Supreme Court: Regulations of University Grants Commission are Binding on Universities || Ker. HC: Assessment Order Quashed on Finding that Assessee Not Provided Effective Hearing || Bom. HC: All Necessary Measures to be Taken to Prevent Law & Order Breach During Ram Navami Rally || Del. HC: False Accusation of Child Abuse More Painful than Rigours of Trial and Imprisonment || Supreme Court: Actual Statement Made by Person in the Court is Evidence Before Court || Bombay HC: Court Setting Aside Magistrate's Order for Police Investi. Won’t Lead to Quashing of FIR || SC: Evidence by Power of Attorney Holders Can Only be Given of Facts Within Their Personal Knowledge || Delhi High Court: Compensation Can be Awarded on Guesswork When it is Difficult to Prove Loss

NCLAT, Delhi: After Adoption Of Swiss Challenge Method, RA Not Allowed To Submit Revised Plan - (27 Jan 2023)