delhi high court
Case BriefsHigh Courts

Delhi High Court observed that evidence placed on record lends credence to the fact that the applicant was not merely the paper director but was a director who was actively involved in the working of the SBFL.

securities appellate tribunal, mumbai
Case BriefsTribunals/Commissions/Regulatory Bodies

SAT Mumbai observed that it is not open to a shareholder to complain about the scheme of arrangement before the SEBI or to the Stock Exchange nor is it open to the shareholder to make a representation and /or file an appeal before this Tribunal under Section 15T of the SEBI Act.

arun c mohan
Law Firms NewsNews

Shardul Amarchand Mangaldas & Co. is pleased to announce the appointment of Arun C Mohan as an ‘Of Counsel’ in the Firm’s

National Company Law Appellate Tribunal
Case BriefsTribunals/Commissions/Regulatory Bodies

The NCLAT held that there is no law which allows a third party or shareholders to settle the claims of Financial Creditor on behalf of the Corporate Debtor, M/s McDowell Holdings Limited.

Law Firms NewsNews

Khaitan & Co advised Rockwell Automation International Holdings LLC (along with its nominee Rockwell Automation Inc.) in the 100% acquisition of shares

Law Firms NewsNews

The Singapore Court of Appeal’s recent landmark judgment in Anupam Mittal v. Westbridge Ventures II Investment Holdings has been making waves for

Delhi High Court
Case BriefsHigh Courts

The Court has a duty to ensure compliance with the principles of natural justice and when an award has been passed without complying with the mandatory principles of natural justice, this Court being the custodian of rights and liberties of parties must take its guard to correct the infirmities which have already been carried out.

Calcutta High Court
Case BriefsHigh Courts

    Calcutta High Court | Krishna Rao, J., held that under Companies Act, 2013, Civil Courts have jurisdiction to enquire into

Op EdsOP. ED.

by Anurag Tiwari*

Case BriefsTribunals/Commissions/Regulatory Bodies

National Company Law Appellate Tribunal (NCLAT): A Bench of Justice S.J. Mukhopadhaya, Chairperson and Justice A.I.S Cheema, Member (Judicial) and Kanthi Narahari,

Case BriefsTribunals/Commissions/Regulatory Bodies

National Company Law Appellate Tribunal (NCLAT): The Bench of Justice A.I.S Cheema, Member (Judicial) and Balvinder Singh, Member (Technical) observed that a

Constitutional-Court-of-South-Africa
Case BriefsForeign Courts

Constitutional Court of South Africa: A Single Judge Bench comprising of Mogoeng, CJ. Dlodlo, Goliath, Petse, AJ, Froneman, Jafta, Khampepe, Madlanga, and

Case BriefsSupreme Court

Supreme Court: Explaining the term ‘dividend’ under Section 2(22)(e) of the Income Tax Act, 1961, the Court said that the said provision