Delhi HC: Scope and object of Ss. 164 and 248 of the Companies Act, 2013 to be analysed
Delhi High Court: A Division Bench comprising of Gita Mittal, Actg, CJ and C. Hari Shankar, J., adjudicated upon and listed matters
Condonation of Delay Scheme
Companies (Amendment) Act, 2017: New grounds for Directors’ disqualification and opportunities for correction under CODS, 2018
The last 15 months have been quite revolutionary in terms of an attempt to make India a transparent and global business hub