-Manupatra

Calling the Situation Grim, the Supreme Court Takes Suo Motu Cognizance of Delays in NCLT Approvals || Supreme Court: Admission of a Claim by a Resolution Professional is Not Debt Acknowledgment || Supreme Court: Public Figures Must Exercise Caution as Their Words Have Consequences in Society || SC: State Must Act as a Model Employer, Criticising the Union For Not Regularising ISRO Workers || J&K&L High Court: Minor Minerals Have Major Environmental Impacts and Must be Regulated || Del HC: Unexplained Money Received by Public Servant is Not Bribery Without Proof of Official Favour || Del HC: There is No Absolute Bar on Granting Co-Convicts Parole/Furlough Together in Suitable Cases || Bom HC: LARR Authority Can Examine Limitation Issues in Land Acquisition References under 2013 Act || MP HC: Long-Serving Employees Cannot Be Denied Regularisation by Retrospective Statutory Amendments || J&K&L HC: Routine Challenges to Lok Adalat Awards Defeat Their Purpose of Quick Dispute Resolution

NCLAT: Second App. Correcting Typographical Errors Not Maintainable if First App. Decided on Merits - (28 Jul 2025)