-Manupatra

SC Grants Bail to 65 Years Old Accused in Cheating and Forgery Case || SC Clarifies its Order Staying Release of In-Service Women Officers of the Indian Army || SC to Settle Conflicting Views Regarding Interpretation of Order XXI Rule 97 of CPC || SC: JJ Act, 2015 Confers No Power Upon Juvenile Justice Board (JJB) to Review its Own Orders || 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 Dismisses Bail Petition of Ex-Jharkhand Minister in Murder Case - (19 Oct 2016)