-Manupatra

NCLAT: IRP Has Authority to Take Possession of Assets Owned by Corporate Debtor || NCLAT: NCLT Can Direct Forwarding a Copy of its Order to Relevant Statutory Authorities || Delhi HC: Centre to Expedite Process of Accessibility Features in OTT platforms for PwDs || Delhi HC: Once Worker Provides Testimony Under Oath ‘Burden of Proof’ Shifts on Employer || SC: There Cannot be Discrimination in Matter of Payment of Pension to Retired Judges || SC: India is Not a Dharamshala that Can Entertain Foreign Nationals from All Over || SC: Can Quash Domestic Violence Act Complaints Under Section 482 of CrPC || Supreme Court: Can’t Use Statement of One Accused against Another || SC: Inclusion of Name in Draft NRC Cannot Annul Foreigners Tribunal’s Declaration as Non-Citizen || Supreme Court: Minimum Practice of 3 Years Mandatory to Enter Judicial Service

NCLAT: To Satisfy Requirement of S.8 Service of Demand Notice on Registered E-Mail of CD Sufficient - (12 May 2025)