2013 Archives | SCC Times

Case Briefs Tribunals/Commissions/Regulatory Bodies

NCLAT upholds NCLT’s order imposing ₹ 10 Lakh compounding fees for non-compliance with Section 185 of the Companies Act, 2013

In a matter concerning advancement of ₹360 crore loan by Hewlett Packard Enterprise India in violation of Section185 which only permit granting of loan for repayment of the loan and not for any other reason, the NCLT imposed ₹ 10 Lakh compounding fees.

Case Briefs High Courts

[POSH] Chh HC | Whether obscene language used by A against B would amount to sexual harassment within workplace if working institution is different but appointed by the same employer i.e. Government of Chhattisgarh?

Chhattisgarh High Court: Narendra Kumar Vyas J. allowed the petition and remarked “any victim of sexual harassment at workplace should not run

Legislation Updates Rules & Regulations

Notification | Companies (Appointment and Qualification of Directors) Second Amendment Rules, 2019

G.S.R. 368(E).—In exercise of the powers conferred by the second proviso to sub-section (1), sub-section (4), clause (f) of sub section (6)

Hot Off The Press News

Committee constituted to review offences under Companies Act, 2013

The Ministry of Corporate Affairs (MCA) has constituted a 10 Member Committee, headed by the Secretary of Ministry of Corporate Affairs, for

Case Briefs Supreme Court

The Lokpal and Lokayukta Act, 2013 is an eminently workable piece of legislation & fit to be implemented

Supreme Court: Directing the Union of India to implement the Lokpal and Lokayukta Act, 2013, the bench of Ranjan Gogoi and Navin