contract entered in name of president
Case BriefsSupreme Court

Supreme Court refused to give effect to the appointment of an officer of the Ministry of Law and Justice as an arbitrator.

Legislation UpdatesRules & Regulations

The IBBI amends (i) the Insolvency and Bankruptcy Board of India (Insolvency Professionals) Regulations, 2016, and (ii) the Insolvency and Bankruptcy Board

Case BriefsSupreme Court

Supreme Court: Holding the Orissa Olympic Association has encroached upon Government land by constructing 23 shops and ‘Kalyan Mandap’ over it, the

High Courts

Bombay High Court: In a recent order, a bench comprising of Anoop Mohta and NM Jamdar, JJ dismissed a PIL filed by