corporations

delhi high court
Case BriefsHigh Courts

“The policy decision of the Government is aimed to enhance functional autonomy, efficiency and unleash new growth potential and innovation in Ordnance Factories. The re-structuring is aimed at transforming the Ordnance Factories into productive and profitable assets, deepen specialization in product range, enhance competitiveness, improving quality and cost efficiency.”

Legislation UpdatesNotifications

The Securities and Exchange Board of India has issued circular on Disclosure of Complaints against Stock Exchange and Clearing Corporation on October

Cyril Amarchand MangaldasExperts Corner

by Ankoosh Mehta*, Smruti Shah**, Neham Tayal***, Durga Agarwal†, King Dungerwal‡

Supreme Court of The United States
Case BriefsForeign Courts

Supreme Court of the United States: The Supreme Court of the United States in a 5:4 ruling, held that victims of overseas