Tangling the Non-Signatories without “Consent”: Rethinking the “Group of Companies” Doctrine
by Mohammad Atik Saiyed† and Shukla Pooja Sunilkumar††
agency
J&K and Ladakh HC directs Govt to constitute high-level Committee to enquire into JKSSB’s “brazen illegalities” in awarding tenders for conducting recruitment exams
In an elaborate legal analysis, along with scathing observations, the J&K and Ladakh HC stated that JKSSB's actions in favouring one blacklisted agency to conduct recruitment exams, have doomed the future of many aspirants and put a question mark over its own efficacy.
SCC Snippets| Are Clients Or Courts Bound By Lawyer’s Statements Or Admissions As To Matters Of Law Or Legal Conclusions?
In Himalayan Coop. Group Housing Society v. Balwan Singh, (2015) 7 SCC 373 a three-judge Bench of the then CJI Justice HL
SBI, being an agent of RBI, is not liable to purchase tax for replenishment licences or Exim scrips taken as a participant in the process of cancellation
Supreme Court: Deciding the question as to whether the State Bank of India (SBI) and its branches, which are registered dealers under