company registered office
Case BriefsTribunals/Commissions/Regulatory Bodies

SCDRC opined that the submissions made by the complainant for serving notice at the Branch Office could not be considered.

calcutta high court
Case BriefsHigh Courts

Calcutta High Court held that a juridical person cannot be physically apprehended, and such an order is not executable.

non voluntary amalgamation
Case BriefsSupreme Court

Supreme Court clarified that Clause 3(3) of amalgamation scheme does mention regarding continuation of legal proceedings by or against a transferee bank, but such amalgamation is aimed at securing larger public interest.

karnataka high court
Case BriefsHigh Courts

The Court emphasised that persons belonging to LGBTQ community should be treated with all the love and affection because sensitivity of them being ostracized already pervades in their psyche.

Jammu and Kashmir and Ladakh High Court
Case BriefsHigh Courts

The Jammu and Kashmir and Ladakh High Court held that vicarious liability of a company’s directors can be imputed as per the statutory provisions in cases where a company is an offender.

Bombay High Court
Case BriefsHigh Courts

Bombay High Court: The Division Bench of K.R. Shriram and Milind N. Jadhav, JJ. took cognizance of a petition which was filed

Op EdsOP. ED.

by Bishwajit Dubey*, Shatrajit Banerji** and Prafful Goyal***

Case BriefsHigh Courts

Delhi High Court: Asha Menon, J., held that if no offence is attributed to the company, its Directors and other persons responsible

Case BriefsHigh Courts

Rajasthan High Court: Narendra Singh Dhaddha rejected bail and dismissed the petition being devoid of merits. The present bail application has been

Patiala House Courts, Delhi
Case BriefsDistrict Court

Patiala House Courts, New Delhi: Shreya Arora Mehta, Metropolitan Magistrate, while addressing a matter with regard to Section 138 of the Negotiable

Case BriefsSupreme Court

Supreme Court:   The 3-judge bench of NV Ramana, CJ and AS Bopanna* and Hima Kohli, JJ has held that when the complainant/payee

Case BriefsSupreme Court

Supreme Court: In a case relating to dishonour of cheques where it was alleged that the complaint was filed by the managing

Case BriefsSupreme Court

Supreme Court: Explaining the law relating to vicarious liability of the Directors of a company under Sections 138 and 141 of the

OP. ED.Practical Lawyer Archives

Gaurav N Pingle, Practising Company Secretary, Pune
Cite as: (2021) PL (CSP) February 68

Case BriefsHigh Courts

Allahabad High Court: Ravi Nath Tilhari, J., addressed a matter wherein a person being the director of the company signed a cheque

OP. ED.Practical Lawyer Archives

Gaurav N Pingle, Practising Company Secretary, Pune

Cite as: (2021) PL (CSP) January 75

Case BriefsHigh Courts

Delhi High Court: Subramonium Prasad, J., while addressing the present revision petition expressed that: “A court in revision considers the material only

National Consumer Disputes Redressal Commission
Case BriefsTribunals/Commissions/Regulatory Bodies

National Consumer Disputes Redressal Commission (NCDRC): Dinesh Singh (Presiding Member), expressed that whether, for a particular purpose, a company is a ‘consumer’,

Case BriefsHigh Courts

Karnataka High Court: B. M Shyam Prasad J dismissed the appeal being devoid of merits. The facts of the case are such

Op EdsOP. ED.

by Mikhail Behl* and Anupam Surve**