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The Delhi High Court opined that that technicalities and procedural defects, which do not go to the root of the matter, should not be permitted to defeat a just cause, more so in cases where suits are initiated or defended on behalf of public corporations.
The Ministry of Corporate Affairs has extended the last date of filing of the Cost Audit Report to the Board of Directors
Bombay High Court: The Division Bench of R.D. Dhanuka and V.G. Bisht, JJ., while addressing the instant matter, expressed that: The Registrar,
Gaurav N Pingle, Practising Company Secretary, Pune
Cite as: (2020) PL (CSP) December 61
Chhattisgarh High Court: Goutam Bhaduri, J., while allowing the petition and quashing the order issued by the State of Chhattisgarh held that,
Supreme Court: The bench of Abhay Manohar Sapre and Indu Malhotra, JJ has held that there cannot be a uniform qualification or/and