-Manupatra

Allahabad HC Explains: Does Conversion Automatically Strip a Person of Scheduled Tribe Status? || Delhi HC Rejects Vimal Elaichi Plea against FDA Notice to Shah Rukh Khan, Ajay Devgn, Tiger Shroff || Calcutta HC Upholds Jail Term for Owner Over Unauthorised Construction under Roof-Repair Permit || P&H HC: 'Judges Must Have Spine to Do Justice'; 76-Year-Old PMLA Accused Gets Bail on Ill-Health || Punjab & Haryana HC: Bail Granted to Two More UGC NET Paper Leak Accused, Including Kingpin || Kerala HC: Police Cover for Big TV Journalist Threatened over Muslim Scholar's Remarks || SC: Electricity Dues over 2 Years Recoverable only if Shown Continuously as Outstanding || Allahabad HC Criticises UP Govt for Using Goondas Act as a ‘Tool of Oppression’ || Gujarat HC: Complaint Made in Good Faith does not Amount to Defamation || Allahabad HC: Bar Association Membership Disputes Are Private, Outside Writ Jurisdiction

NCLAT: Can File Appeal against NCLT Order Initiating Insolvency Process against Personal Guarantors - (07 Apr 2025)