The Castaways – Resolution Applicants under the IBC
by Aditya Bapat†
bids
Raj HC | Persons employed on contractual basis cannot claim regularisation as a matter of right through a writ petition
Rajasthan High Court: Arun Bhansali, J. dismissed this Writ Petition by the petitioners for restraining the respondents to terminate their services that
CCI: Orders passed against Broadcasting Service Providers for rigging bids in tenders by Sports Broadcasters, under Lesser Penalty provisions
Competition Commission of India (CCI): CCI took up the case suo motu under Section 19 of the Competition Act, 2002 (‘the Act’)