SC: Only Instructing Counsel Can Make Mentionings Before Vacation Bench

NCLAT: Resolution Professional Can’t Admit Claims Based On Uninvoked Guarantee || NCLAT: Upon Approval of Resolution Plan, Claims not Included in RP Stand Extinguished || All. HC: Police Must Ensure that Movement of Lawyers to Court is Unhindered || Mad. HC: Can’t Bar Court from Entertaining more than One Application u/s 29A of A&C Act || Kar. HC: Can Quash Cr. Proceedings on Basis of Witness Statements only in Rare Cases || Kar. HC: Can’t Transfer Probe to CBI Merely because Accused is Sitting CM || Bom. HC Issues Contempt Notice against Woman Circulating Objectionable Comments against SC & HC || Del. HC Upholds Validity of Section 132 of the Companies Act, 2013 || Mad. HC: Provision Preventing Arrest of Women is Directory not Mandatory || Del. HC: Bald Allegations against IO Insufficient for Transferring Probe to Another Agency

SC: Only Instructing Counsel Can Make Mentionings Before Vacation Bench - (24 May 2023)