-Manupatra

SC: For Granting Environmental Clearance, Valid DSR a Mandatory Prerequisite || NCLAT: Under IBC there is No Provision Mandating RP to Share Valuation Report || NCLAT: NCLT/NCLAT Cannot Adjudicate Employment Contract Disputes Under IBC || NCLAT: Can’t Reject App. for Approval of RP Solely on Basis of Withdrawal of Consent by CoC Members || J&K HC: S. 37 of NDPS Act Comes Into Play When Bail of Accused is Being Considered on Merits || Delhi HC: In National Capital, Permission for Felling of More Trees to be Supervised by CEC || Registrar General of P&H HC Warns of Contempt in Case of Recording of Court Proceedings || SC: States to Identify Laws Discriminating Against Persons Affected with Leprosy || SC: Recommendations Made by SC Collegium for Judge Appointments to be Cleared Expeditiously || SC: Where Serviceman Discharged from duty by Authority Onus of Proving Disability Lies on Authority

Jharkhand HC: While Remanding Back Matter, Appellate Court Must Set Aside Impugned Order - (28 Apr 2025)