-Manupatra

Delhi HC: Bipolar Disorder Alone Does Not Qualify as Medical Disability Without Benchmark Criteria || Kerala HC: Excommunicating Knanaya Catholics For Marrying Outside the Community is Unconstitutional || Kerala HC: Temporary Use of Religious Land For Public Infrastructure is Not a ‘Transfer’ under Law || P&H HC: Habeas Plea in Child Custody Case Not Maintainable if Child is With Natural Guardian and Safe || Delhi HC: Illegal Termination Does Not Automatically Entitle Employee to Reinstatement or Back Wages || Gujarat High Court: Forcing Toddler to Attend Court 6 Hours Weekly For Grandfather Visits is Unjust || Supreme Court Rejects Sameer Wankhede’s Plea, Directs Timely Resolution of Disciplinary Proceedings || Supreme Court Rejects NHAI Review on Solatium Retrospectivity, Bars Reopening Settled Claims || SC: Excise Duty Exemptions Based on Intended Use Must be Construed Liberally For Assessee || Supreme Court: DSC Personnel Eligible For Second Pension; Allows Condonation of Shortfall

NCLAT Reaffirms That Borrower's Debt Acknowledgment Also Extends Limitation Period for Guarantors - (26 Dec 2025)