Delhi High Court
Case BriefsHigh Courts

Section 21 does empower the Institute to proceed suo motu and unhindered by the absence of a written complaint or allegation that may be submitted. A written complaint or allegation in writing cannot, in any manner, be understood to be a pre-requisite or a sine qua non for the initiation of action under Section 21.

Case BriefsForeign Courts

Westminster Magistrates’ Court: Marking a significant development in the Punjab National Bank fraud case, District Judge Sam Goozée while deliberating upon request

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On January 29, 2018, Punjab National Bank reported a fraud to the tune of Rs. 281 crore against Nirav Modi: a fugitive

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As per the media reports, The Special PMLA Court declared Nirav Modi a fugitive economic offender on a plea of the Enforcement

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As reported by media, Diamond Merchant Nirav Modi, a fugitive offender, attempted for bail at a UK High Court but was denied

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As reported by media, Nirav Modi, the fugitive diamantaire has been denied bail the second time by Westminster Magistrate’s Court, UK. Nirav