anil ambani

DMRC’s Curative Petition
Case BriefsSupreme Court

Supreme Court has applied the standard of a ‘grave miscarriage of justice’ in the exceptional circumstances of this case where the process of arbitration has been perverted by the arbitral tribunal to provide an undeserved windfall to DAMEPL.

securities appellate tribunal, mumbai
Case BriefsTribunals/Commissions/Regulatory Bodies

There is no such thing under the SAST Regulations that acquisition and holding of shares without making a public announcement is a violation.

Case BriefsSupreme Court

Supreme Court: The bench of RF Nariman and Vineet Saran, JJ has held RCom chairman Anil Ambani guilty of contempt of court