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In 2018, the National Company Law Tribunal approved the resolution plan submitted for Amtek Auto by Liberty House, which was settled with 80% haircut for Deccan Value Investors in November 2021
“Mehul Choksi left the country long ago and he did not cooperate with any prosecution, though various complaints are filed against Gitanjali Gems as well as in his individual capacity. He has no respect towards the process of law”.
“The Court held that in every case of trademark infringement, the plaintiff claiming infringement of its registered mark is required to claim relief in the context of specific instances of infringement, relatable to individuals against whom orders can be passed by the Court.”
Supreme Court: In the case where BJP MLA Vijender Gupta was accused of posting defamatory tweets about Delhi’s Deputy Chief Minister Manish
Calcutta High Court: Abhijit Gangopadhyay, J. took up a writ application which was filed praying for publishing fair and transparent merit list
Madras High Court: Addressing the issue of the growing menace of job racketing and tackling the unemployment problem, Division Bench of N.
“…the absence of reasons struck at the legitimacy of the impugned judgment. It caused prejudice no doubt, to the extent that the appellants were unable to furnish grounds on which their special leave petitions were based.”
Bombay High Court: The Bench of Prakash D. Naik, J. cancelled the bail granted to actor and businessman, Sachin Joshi in slum
Supreme Court: The Court has declined to stay the investigation by the Central Bureau of Investigation (CBI) into the alleged involvement of
Supreme Court: After UPA Chairperson Sonia Gandhi and Congress president Rahul Gandhi sought adjournment of appeals challenging the Income Tax department’s decision
Supreme Court: The 3-judge bench of Dipak Misra, CJ and AM Khanwilkar and Dr. DY Chandrachud, JJ refused to grant Karti Chidambaram, the
Supreme Court: Looking into the matter reflecting the manner of getting excessive number of shares in an irregular manner, adversely affecting the
Supreme Court: The matter where the appellants had challenged the order cancelling the admissions to Medical Institutes in the wake of the