delhi high court
Case BriefsHigh Courts

The Delhi High Court observed that the wanton arraignment of directors without reference to their role in relation to a transaction, or to the issuance or dishonour of a cheque by the company, requires to be deprecated and discouraged, since it amounts to abuse of the salutary process of criminal law.

Allahabad High Court
Case BriefsHigh Courts

Allahabad High Court said that challenge to demand notice for electricity dues, issued jointly in name of Directors of the insolvent company cannot be sustained on the ground that liabilities of guarantor stood automatically discharged on acceptance of Resolution Plan.

Central Government Notification
Legislation UpdatesRules & Regulations

    The Central Government has notified Legal Metrology (General) Amendment Rules, 2022 to amend the Legal Metrology (General) Rules, 2011 to

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Case BriefsTribunals/Commissions/Regulatory Bodies

Securities Appellant Tribunal, Mumbai: The Bench of Tarun Agarwala, J., Presiding Officer, and Meera Swarup, Technical Member, while allowing the appeals held

Op EdsOP. ED.

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

Case BriefsSupreme Court

Supreme Court: The Division Bench of Dinesh Maheshwari and Aniruddha Bose, JJ., issued notice to Topworth Urja & Metals Ltd. in a

Case BriefsTribunals/Commissions/Regulatory Bodies

Securities Exchange Board of India (SEBI): G. Mahalingam (Whole Time Member) held that while directors are not prohibited from trading in units

Case BriefsHigh Courts

Delhi High Court: Najmi Waziri, J., while addressing the present matter considered the following issues: Whether elections to the Board of Directors of

Case BriefsHigh Courts

Andhra Pradesh High Court: A Division Bench of Jitendra Kumar Maheshwari, CJ and Lalitha Kanneganti, J., addressed certain PILs that were filed in

OP. ED.Practical Lawyer Archives

Gaurav N Pingle, Practising Company Secretary, Pune
Cite as: (2019) PL (CSP) April 70

Case BriefsTribunals/Commissions/Regulatory Bodies

National Company Appellate Tribunal (NCLAT): A Bench of Justice S.J. Mukhopadhaya, Chairperson and Justice A.I.S. Cheema, Member (Judicial) held that the company and

Case BriefsSupreme Court

Supreme Court: The Bench comprising of Uday U. Lalit and Dr D.Y. Chandrachud, JJ., gave certain directions pertaining to its earlier order

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Supreme Court: The Bench comprising of Arun Mishra and UU Lalit, JJ., in an order to the real estate major Amrapali Group