Case BriefsHigh Courts

Madhya Pradesh High Court: A 2-Judge Bench comprising of Hemant Gupta, CJ., and Vijay Kumar Shukla, J., addressed four writ petitions having

Case BriefsSupreme Court

Supreme Court: Dealing with the question relating to applicability of the Maharashtra Relief Undertakings (Special Provisions Act), 1958 vis-a-vis the Insolvency and