ICAI Archives | SCC Times

Karnataka HC “bends the arc of justice” in favour of a Chartered Accountancy student who had pursued multiple courses; Directs ICAI to grant membership

The High Court expressed its surprise that ICAI wanted to stifle the career of a student who had pursued multiple courses. The Court stated, “It would be helpful to the ICAI and the Society, if a student has extra acumen”.

Case Briefs Tribunals/Commissions/Regulatory Bodies

Can SEBI proceed against a Chartered Accountant for lack of his due diligence? SAT analyses

Securities Appellate Tribunal, Mumbai: The Coram of Justice Tarun Agarwala (Presiding Officer) and Justice M.T. Joshi (Judicial Member) while addressing a matter

Case Briefs High Courts

Raj HC | “Over enthusiasm of attaining professional excellence should not stifle the speech of a student”; HC slams ICAI for withholding result of a student for criticizing the Institute

Rajsthan High Court: The Bench of Dinesh Mehta, J., slammed the ICAI for illegally withholding the result of a young girl-student of

Case Briefs High Courts

Ker HC| CAs Right to Practice: Can ICAI refuse to recognize retirement of CA from a firm? HC explains legal position

Kerala High Court: N.Nagaresh, J., pronounced a landmark judgment regarding right to practice of Chartered Accountants. The Bench held, “The decision of

Case Briefs High Courts

Del HC | Board of Discipline, ICAI has jurisdiction to entertain complaints that tend to bring disrepute to the profession or Institute

Delhi High Court: The Bench of Vibhu Bakhru, J., while pronouncing a decision in respect to determining the jurisdiction of “Board of Discipline