-Manupatra

NCLT Delhi: Can’t Adjust Payment Made for Specific Invoice Against Back Dated Invoices || NCLT Delhi: If Contract Prohibits Interest, Operational Creditor Cannot Claim it || Delhi HC Issues Directions for Rehabilitation of Madrasi Camp Dwellers in National Capital || Bombay HC: For Inquiry Conducted u/s 50A of Trusts Act, Amalgamation of Two Trusts Not Relevant || Bom. HC: In a Society Governed by Rule of Law, Supremacy of Statute Over Contract is Non-Negotiable || Delhi HC: Allegations of Corruption Must be Dealt With Zero Tolerance || P&H HC: Govt. Moves HC against Order to Abide by Centre’s Direction to Give Extra Water to Haryana || Gujarat HC Allows Minor Rape Survivor to Undergo Termination of 33-Week Pregnancy || SC: Point-Based Assessment for Senior Designations to be Discontinued || NCLAT: In Absence of Contractual Clause Interest for Delayed Payments Can’t Form Part of OD

Bom. HC: In Absence of Statutory Backing, Can’t Issue Guidelines to Union/State under Article 226 - (24 Apr 2025)