-Manupatra

Supreme Court: Single Insolvency Petition Maintainable Against Linked Corporate Entities || Supreme Court: Disputes are Not Arbitrable When the Arbitration Agreement is Alleged to be Forged || Supreme Court: Temple Trust Does Not Qualify as an ‘Industry’ under the Industrial Disputes Act || Delhi HC: Unmarried Granddaughter’s Limited Estate Can Become Absolute if Pre-Existing Right || MP High Court: Labour Laws are Beneficial, and Hyper-Technical Limitation Views Must be Avoided || Calcutta HC: Supplementary Chargesheet Filed Late in NDPS Trial is Valid if Based on Fresh Evidence || Delhi High Court: Co-Accused’s Abscondence Can Be a Relevant Factor in Granting NDPS Bail || P &H HC: Unfavourable Orders Cannot Justify Trial Transfer; Courts Must Prevent Forum Hunting || SC: UGC Regulations Override State Law on Forming Search Committees For University VC Appointments || SC: State Cannot Deny Regularisation to Long-Serving Contract Staff Appointed Through Due Process

SC Stays Provisions Prescribing Minimum Educational Qualifications for Haryana Panchayat Polls - (18 Sep 2015)