Delhi HC: Merely Breaking Up a Relationship Does Not Amount to Instigation For Abetment of Suicide || Madras HC: Doctors Aren’t Regular Staff; Hospitals Cannot Stop Them From Joining Other Hospitals || Supreme Court: Landowners Are Not Liable For Delays Caused by Developers || Supreme Court: Illegality in a Search Does Not Invalidate the Evidence Collected || Supreme Court: Insurer Not Liable For Penalty on Employer Over Delayed Compensation || Karnataka High Court: No Corruption Case Without Proof Of Bribe Demand Or Acceptance || Allahabad HC: Right To Choose Partner is Constitutional; UP Law Doesn't Bar Interfaith Unions || J&K & L High Court: Fair Compensation to Land Losers Must Reflect Road Access And Location Benefits || P&H HC: Full-Time Law Officers Aren’t Contractual and Are Entitled to Medical Benefits and Leaves || MP HC: Wife’s Convenience Not Paramount; VC Facility or Commute Compensation Allowed

International Cases

South Africa
Director of a company is liable for any loss, damages or costs sustained by the company as a consequence of any breach by the director (Venator Africa (Pty) Ltd vs. Watts and Another)(24.04.2024)
Present appeal concerns the interpretation of Section 218(2) of the Companies Act, 2008. The high court considered and upheld an exception to the part....
Company

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