-Manupatra

NCLAT: Can’t Set Aside Liquidation Order u/s 33 IBC When 3rd Party has Taken Possession of Property || NCLAT: Unless Amendment Application Filed, Authority Can’t Suo Motu Amend Date of Default || Delhi HC Directs Removal of 'Kindpan' Trademark in Petition Filed by ‘Mankind’ || J&K HC: Limitation for Challenging Award Starts after Signed Copy is Received by Party || Delhi HC: ‘High Speed’ Not Sufficient to Conclude Driver Acted in Rash and Negligent Manner || Allahabad HC: Huge Difference between Executing a Particular Document and Being a Witness || Kerala HC: Can’t Consider Co-Opted Members of Bar Council as Separate Class from Elected Members || J&K HC: Govt. Failing to Communicate Rejection of Detenue’s Representation in Time Vitiates Order || SC: Electricity Act Empowers State Commissions to Regulate Open Access Within their Respective States || SC: Limitation Begins from Date of Registration of Sale Deed that Constitutes Constructive Notice

Hyderabad High Court Asks IT Department to Relax Rules, Help Doctors Avail PMGKY - (03 Apr 2017)