Case BriefsSupreme Court

“These members had practical legal experience of ten to fifteen years. The fact that they were appointed as technical members cannot obfuscate the fact that they are legally trained and qualified.”

Appointments & TransfersNews

S.O. 4279(E).— In exercise of the powers conferred by Section 410 of the Companies Act, 2013 (18 of 2013), the Central Government

Cabinet DecisionsLegislation Updates

The Union Cabinet, chaired by the Prime Minister Shri Narendra Modi, has approved the creation of additional posts of three Judicial Members