Tel. HC Stay GO Which Regularized Notarized Documents of Non-Agricultural Urban Land Sales || Cal. HC: There Must be a Balance Between Religious Freedom U/A 30 and Overwhelming Public Interest || Del. HC: There Must be Uniformity in Eligibility Conditions for Recruitments of Teachers || SC Refers the NN Global Judgment to 7 Judge Bench to adjudicate on Correctness of the Judgment || MP HC to DGP: Think of Creating WhatsApp Groups for Purpose of Summoning Witnesses || MP HC: In Absence of Allegations of Annoyance and Obscene Words, Section 294 IPC Won’t be Attracted || Ker. HC: Right to Bail is Not to be Denied Merely Because of the Sentiments of the Community || SC: Can’t Prove Discovery Against Person Who Wasn’t in Custody at Time of Confession || P&H HC: Offence u/s 295A won’t be Attracted if Act done Without Malicious Intent || Ker. HC: No Liability on RTO to Pay Compensation if Vehicle Owner Fails to get it Insured

International Cases

Australia
Court must consider the factual matrix of the dispute in order to be satisfied whether sufficient reason exists to wind up the company (VCS Holdings (AUST) Pty Ltd. (In Liquidation) vs. KVG Contract Services Pty Ltd.)(01.06.2023)
Present is an application by the Plaintiff for an order under Section 461(1)(k) of the Corporations Act, 2001 that the first defendant, KVG Contractin....
Company

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